A. MANIMARAN Vs. CHIEF CONSERVATOR OF FOREST AND FIELD DIRECTOR, KALAKAD MUNDANDURAI, TIGER RESERVE, TIRUNELVELI

JUDGEMENT

(1.) The charge memo issued by the second respondent dtd. 18/11/2014 is under challenge in the present Writ Petition.

(2.) The case of the petitioner, in a nutshell, is as follows:

(3.) With the above factual scenario, the learned counsel for the petitioner submitted that the sum and substance of the second charge memo is one and the same, for which, he was already imposed with penalty of recovery by the first respondent herein. Notwithstanding the earlier charge memo, in total non-application of mind, the present charge memo came to be issued by the second respondent at the instance of the Forest Department. If the present disciplinary proceedings is allowed to be proceeded with, the same would amount to double jeopardy to the petitioner, as he was forced to face enquiry after enquiry for similar charge.