D THANGAVEL Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) BY consent of the learned counsel on either side, the writ petition is taken up for final disposal.

(2.) IN a preliminary hearing, the learned counsel for the petitioner submits that though the petitioner has challenged three proceedings in this writ petition viz., (i) charge memo dated 9.5.2008 (ii) suspension order dated 31.10.2007 and (iii) order not permitting to retire from service dated 31.10.2007, he restricted the challenges to the charge memo alone in this writ petition and in respect of two other proceedings viz., suspension order and order not permitting to retire from service, the learned counsel requests liberty to challenge those two proceedings separately. This Court, while granting liberty to the petitioner to challenge those two proceedings separately, this writ petition in respect of challenge to the charge memo dated 9.5.2008 alone is taken up for consideration.

(3.) I have heard Mr. M. Ravi, the learned counsel for the petitioner and Mr. V.R. Thangavelu, the learned Additional Government Pleader for the Respondents.