R. RAMARAJ Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) The relief sought for in the present writ petition is for a direction to direct the respondent as Managing director, TWAD Board, Chennai not to continue the disciplinary proceedings initiated in charge memo No.64207/Estt(DP) A2005 dated 15.11.2003 till the end of the criminal case pending in SPL. C.C.No. 5 of 2007 on the file of the Chief Judicial Magistrate/Special Judge, Ramanathapuram.

(2.) The learned counsel appearing on behalf of the writ petitioner states that the writ petitioner was not allowed to retire from service on attaining the age of superannuation on account of the pendency of the criminal case in Spl. C.C. No.5 of 2007 on the file of the learned Chief Judicial Magistrate/ Special Judge, Ramanathapuram. Simultaneously, the departmental disciplinary proceeding were also initiated against the writ petitioner by issuing charge memo in proceedings, dated 15.11.2003. The charges against the writ petitioner are extracted hereunder:

(3.) The allegation against the writ petitioner is demand and acceptance of bribe from Tr.Vignesh @ Ayyanar as a Contractor. Thus, the allegations are very serious warranting an enquiry.