S R THANANJAYAN Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The charge memo issued to the writ petitioner in proceedings dated 09.07.2007 is under challenge in this writ petition.

(2.) The writ petitioner was appointed as an Agricultural Officer in the year 1987 and thereafter was appointed as Deputy Registrar of Cooperative Societies in the Co-Operative Department in May 199 On account of certain allegations, a charge memo was issued against the writ petitioner in proceedings dated 09.07.2007 and the same is extracted hereunder.

(3.) Annexure-I of the charge memo provides the charge. Annexure-II provides the statement of allegations namely imputation of misconduct or misbehaviour in support of the charge framed against the writ petitioner. Annexure-III provides the list of documents and therefore this Court is of the opinion that there is no infirmity in the charge memo issued against the Petitioner.