A. GLORY GUNASEELI Vs. STATE

JUDGEMENT

(1.) Though the present writ petition is filed challenging the proceedings of the second respondent dtd. 8/6/2000, which is a charge memo issued under Rule 17(b) of the Tamil Nadu Civil Services (Discipline and Appeal) Rules, the learned counsel appearing on behalf of the writ petitioner states that the departmental enquiry has already been concluded long back and the authorities are yet to consider the materials available on record and pass final orders in the departmental disciplinary proceedings.

(2.) It is further submitted by the learned counsel appearing on behalf of the writ petitioner that it is suffice if a direction is issued to the respondents to pass final orders in the departmental disciplinary proceedings.

(3.) The Status Report filed by the second respondent also reveals the fact that the departmental enquiry proceedings had already been concluded and the criminal case registered against the writ petitioner was disposed of. In paragraph 23 of the Status Report, it is stated as under:-