S BALASUBRAMANIAN Vs. DISTRICT COLLECTOR SALEM DISTRICT, SALEM

JUDGEMENT

(1.) The charge memo issued against the writ petitioner in proceedings dated 24.01.2000 is under challenge in this writ petition.

(2.) The charges framed against the writ petitioner are extracted hereunder: <IMG border=1 align=center src="http://www.indialawlibrary.com\images\23112018-286.jpg">

(3.) Annexure-Ii to the Charge memo enumerated the statement of Misconduct and the imputations. Annexure-III to the charge memo provides the list of documents relied upon by the disciplinary authorities. Thus, there is no infirmity as such in respect of the charge memo framed against the writ petitioner. The writ petitioner instead of submitting his explanation / objections on the allegations set out in the charge memo has chosen to file the present writ petition merely on the ground that he has already attained the age of superannuation and therefore, the disciplinary proceedings cannot be continued.