K CHANDRAHASAN Vs. DIRECTOR OF MEDICAL EDUCATION

JUDGEMENT

(1.) HEARD both sides.

(2.) THIS writ petition arose out of O.A.No.3344 of 1998 filed by the petitioner before the Tamil Nadu Administrative Tribunal. In view of the abolition of the Tribunal, it was transferred to this court and was renumbered as W.P.No.32717 of 2006.

(3.) THE basis for the said charge was said to be the complaint, dated 18.9.96 received from the said inpatient Marudammal. Her husband R.Nallu was cited as a witness. THE petitioner was directed to fill up a pro-forma questionnaire along with the charge memo. THE petitioner filled up the said questionnaire on 21.11.96. THE petitioner stated as against question No.2.1 that he wants an opportunity to cross examine the witness. He also stated that he wants to lead evidence and denied the charge of taking bribe. In his explanation, dated 7.10.96, he had stated that he was not guilty of charges.