S. MUNIKRISHNA REDDY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The Petitioner has preferred the present writ petition seeking to call for the records of the proceedings dated 22.12.2017 of the Fourth Respondent and to quash the same and direct the Respondent Nos.1 to 3 to conduct a fresh enquiry by some other Vigilance Officer by issuing a Writ of Mandamus or any other appropriate orders or directions as the Court due fit.

(2.) Heard Mr.S.Doraisamy, Learned Counsel for the Petitioner, Mr.S.N.Parthasarathy, Learned Government Advocate appearing for the Respondent Nos.1 to 4 and Mr.C.A.Theagarajan, Learned Counsel appearing for the Fifth Respondent.

(3.) According to the Petitioner, the Petitioner belongs to Kondareddis (ST) Community, which is classified as a Scheduled Tribe Community and he was appointed as Kalasi on 112.1983 in Southern Railway Service and retired from service on 31.07.2015.