M. MUNEESWARAN Vs. ADDITIONAL CHIEF SECRETARY

JUDGEMENT

(1.) The prayer sought for herein is for a Writ of Mandamus, directing the respondents 1 to 3 to pass final orders on the Enquiry Report submitted by the fourth respondent in the Disciplinary Proceedings related to the petitioner in D1(3)/P.R.No.103/2015 U/r 3(b), within the time to be fixed by this Court.

(2.) Heard Mr.P.Senthurpandian, learned counsel appearing for the petitioner and Mr.K.Saravanan, learned Government Advocate appearing for the respondents.

(3.) According to the learned counsel for the petitioner, the grievance of the petitioner is that, against the petitioner and three other Officers, a charge-memo was issued on 05.10.2015. Thereafter, after getting explanation from the petitioner and others, enquiry was completed by March, 2018 and further, a representation had also been given by the petitioner. However, the Disciplinary Authority has not passed final orders on the disciplinary proceedings in spite of the conclusion of enquiry. In the meanwhile, the petitioner on superannuation, is going to retire on 30.06.2018. Therefore, the petitioner has given a written representation on 08.05.2018 to the third respondent, to pass orders immediately by the Disciplinary Authority on the disciplinary proceedings, which had already been completed with the enquiry. Since no orders have been passed, the petitioner has approached this Court.