R CHANDRAN Vs. COMMISSIONER OF MUNICIPAL ADMINISTRATION

JUDGEMENT

(1.) The charge memo dated 28.08.2008, issued to the writ petitioner by the 2nd respondent is under challenge in this writ petition.

(2.) The writ petitioner was initially appointed as Sanitary Inspector on 05.07.1989 and was continuing as such in Salem State Municipal Corporation. The Inspector of Police, Vigilance and Anticorruption at Salem in Letter dated 09.06.2006 informed the writ petitioner that an enquiry was conducted against him regarding the allegation of acquisition of disproportionate assets worth about Rs. 23,47,973/-. On account of an information that the writ petitioner has incurred wealth disproportionate to the known source of his income, a charge memo was issued by the 2nd respondent in proceedings dated 28.08.2008 and charge against the writ petitioner is extracted below:

(3.) Annexure-2 to the charge memo provides statement of allegations namely imputation of misconduct and misbehaviour in support of the charges.