S.MATHESWARAN Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) The charge memo dated 13.01.2018 issued against the writ petitioner is under challenge in the present writ petition.

(2.) The writ petitioner is working as Special Tahsildar and on account of certain allegations, the charge memo was issued to the writ petitioner. The charges against the writ petitioner are extracted hereunder:- Charge 1:

(3.) Annexure II to the charge memo provides Statement of allegations, namely imputations of misconduct or misbehaviour in support of each charge framed against Thiru.S.madheswaran, Special Tahsildar(Social Security Scheme), Salem. Annexure III to the charge memo provides List of documents based on which charges are framed against Thiru.S.Madheswaran, Special Tahsildar(Social Security Scheme), Salem are proposed to be sustained.