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[Cites 1, Cited by 2]

Madras High Court

N.Sundarapandian vs State Of Tamilnadu on 12 December, 2014

Author: M.M.Sundresh

Bench: M.M.Sundresh

       

  

   

 
 
  IN THE HIGH COURT OF JUDICATURE AT MADRAS

DATED:   12.12.2014

CORAM:

THE HONOURABLE MR.JUSTICE M.M.SUNDRESH

W.P.No.32836  of 2014
and M.P.No.1 of 2014

N.Sundarapandian 					... Petitioner

Vs.
1. State of Tamilnadu, rep.by 
    the Secretary to Government,
    Tourism, Culture & Religious 
    Endowments (MA1) Dept.,
    Secretariat, Chennai  9

2. The Additional Chief Secretary/
    Commissioner of Museum,
    Egmore, Chennai  8. 				.. Respondents

	PRAYER: Writ Petition filed under Article 226 of the Constitution of India  for the issuance of a Writ of Mandamus to direct the respondents to complete the enquiry in pursuance of the Charge Memos issued by the 2nd respondent in R.C.No.3536/2012/E2, dated 20.9.2012 and Na.Ka.No.1121/2013, E2, dated 7.5.2013 and pass final orders within the reasonable time limit and consequently direct the respondents to consider the petitioner for other service benefits on such conclusion and the outcome. 


 		For Petitioner 	:   Ms.M.Srividhya

  		For Respondents	:   Ms.P.Rajalakshmi,Govt.Advocate




ORDER

The petitioner was issued Charge Memos by the 2nd respondent in R.C.No.3536/2012/E2, dated 20.9.2012 and Na.Ka.No.1121/2013, E2, dated 7.5.2013. As no final orders have been passed even though more than one year has elapsed, the present writ petition has been filed by the petitioner seeking a direction to the respondents to conclude the proceedings within a reasonable time.

2. Heard the learned counsel appearing for the petitioner and the learned Government Advocate appearing for the respondents.

3. Taking note of the limited scope of the relief sought for by the petitioner, without going into merits of the case, the respondents are directed to complete the enquiry in pursuant to the Charge Memos issued by the 2nd respondent in R.C.No.3536/2012/E2, dated 20.9.2012 and Na.Ka.No.1121/2013, E2, dated 7.5.2013 within a period of three months from the date of receipt of copy of this order.

4. The writ petition is disposed of accordingly. No costs. Consequently, the connected miscellaneous petition is closed.

12.12.2014 Index:Yes/No Internet:Yes usk To

1.The Secretary to Government, Tourism, Culture & Religious Endowments (MA1) Dept., State of Tamilnadu, Secretariat, Chennai  9

2. The Additional Chief Secretary/ Commissioner of Museum, Egmore, Chennai  8.

M.M.SUNDRESH,J.

usk W.P.No.32836 of 2014 12.12.2014