S VEDARASU Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) The order of suspension dated 22.07.2014 and the order dated 24.07.2014, not allowing the writ petitioner to retire from service and the charge memo dated 31.07.2014, are under challenge in this writ petition.

(2.) The learned counsel appearing for the petitioner states that the writ petitioner was holding the post of Sub Registrar in District Registration Office, Chidambaram. On the date of his superannuation on 31.07.2014, he was placed under suspension and not allowed to retire from service and the charge memo was also issued on 31.07.2014.

(3.) Xxx xxx xxx.