D.RAGHU Vs. COMMISSIONER OF MUNICIPAL ADMINISTRATION

JUDGEMENT

(1.) The charge memo in proceedings No.22425/2017/VI, dated 31.10.2018 is under challenge in the present writ petition.

(2.) The charges against the writ petitioner are extracted hereunder: Charge No.1:

(3.) The learned counsel for the writ petitioner states that the writ petitioner was removed from the service, based on the order of conviction issued by the Competent Court of Law and against the order of conviction, the petitioner preferred an appeal before the High Court and the appeal was allowed and he was acquitted from the criminal charges. The appeal filed by the State was dismissed by the High Court, considering the order of acquittal passed in the Criminal Appeal. The writ petitioner was reinstated into service and on the date of his retirement, the Competent Authority issued an order in Proceedings dated 31.10.2018, allowing the petitioner to retire from service without prejudice to the Departmental Disciplinary Proceedings initiated against him. On the same day, the charge memo also was issued in proceedings dated 31.10.2018.