K SAKTHIVEL Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) These writ petitions are filed by the petitioner against the orders passed by the fourth respondent, the Commissioner for Disciplinary Proceedings, Coimbatore dated 30.7.2008, 31.7.2008, 30.7.2008 and 31.7.2008 in Case Nos.27 of 2008, 29 of 2008, 28 of 2008, and 30 of 2008 respectively.

(2.) 2.1. The brief facts leading to the filing of these writ petitions are that the petitioner who became Executive Engineer of the Salem Corporation in the year 1995 was promoted as City Engineer on 21.5.1998. It is stated that in the year 1999, one of the Councillors belonging to a political party gave a complaint about irregularities in sinking borewells in Salem. On his moving this Court, by order dated 28.11.2000 a direction was given to the Vigilance and Anti Corruption Department to complete the preliminary enquiry within six weeks. Accordingly, the Vigilance and Anti Corruption Department has conducted enquiry and submitted a report to this Court.

(3.) 3.1. In the counter affidavit filed by the second respondent, it is stated that in respect of the irregularities one of the Councillors of Salem Corporation has filed a case before this Court for a direction against the Vigilance and Anti Corruption Department to take up investigation and accordingly, a direction was issued by this Court and thereafter four cases were registered against several officers, including the petitioner in respect of various irregularities and that it is only on the basis of the report of the appropriate investigating agency, on instructions from the Government, the fourth respondent has initiated disciplinary proceedings by framing charges.