S RANJANE Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The charge memo dated 25.06.2018 issued by the 3rd respondent is sought to be quashed in the present writ petition.

(2.) The writ petitioner is now serving as Chief Civil Surgeon / Medical Officer, Government Hospital at Anthiyur.

(3.) The learned Senior counsel appearing on behalf of the writ petitioner states that the entire allegations are false, which were culminated from and out of the frivolous complaint lodged by one Mr.S.V.Marimuthu, a member of Communist Party and a full time Politician. He was in the habit of referring patients for immediate attendance by the Doctors, seeking the issue of Medicines without referral of the patients for his personal gain and also sought for tablets. The writ petitioner narrated certain instances, which led to the filing of the complaint against the writ petitioner by Mr.S.V.Marimuthu, who belongs to the Communist Party.