STATE OF TAMIL NADU Vs. E RANGACHARI

JUDGEMENT

(1.) Delay condoned. Leave granted.

(2.) This appeal emanates from the judgment and order dated 19th October, 2006 passed by the High Court of Judicature at Madras in Writ Petition No.11925 of 2004 by which the High Court has upheld the judgment of the Tamil Nadu Administrative Tribunal and dismissed the writ petition.

(3.) The respondent joined service as a Junior Assistant on 14.09.1973. Subsequently, he was promoted to the post of Assistant and in the year 1986 he was promoted to the post of Sub Registrar. While working as Sub Registrar, on the allegation of demand and accepting bribe, he was trapped and arrested in the year 1997 and was subsequently released. During the period of arrest, the respondent was placed under suspension and the suspension was subsequently revoked by the Tamil Nadu Administrative Tribunal.