S MAHASINGH Vs. PRINCIPAL CHIEF CONSERVATOR OF FORESTS

JUDGEMENT

(1.) THE petitioner is a Forester. He was issued a charge memo dated 04.07.2000, making serious allegations under Rule 17 (b) of the Tamil Nadu Civil Services (Discipline and Appeal) Rules.

(2.) LATER, an enquiry was ordered appointing one Thiru. V. Naganathan, I.F.S., Assistant Conservator of Forest, Tiruvannamalai, as Enquiry Officer by an order dated 21.07.2000 of the 2nd Respondent. At some point of time, the petitioner requested for the change of an Enquiry Officer making certain allegations. His request was considered. A new Enquiry Officer, the 3rd Respondent herein, was appointed by the 2nd Respondent herein by an order dated 13.10.2000.

(3.) IN these circumstances, the petitioner, through a lawyer notice, requested the 3rd Respondent not to proceed with the enquiry. The 3rd respondent passed an order dated 07.11.2002, rejecting the request made in the lawyer notice.