V MURUGAN Vs. SUPERINTENDENT ENGINEER AND ORS

JUDGEMENT

(1.) The present writ appeal is directed against the order passed by the learned Single Judge dismissing the prayer of the appellant.

(2.) Heard the learned counsel appearing on either side and perused the materials available on record.

(3.) The appellant, who was the writ petitioner before the learned Single Judge, while serving as a Junior Engineer-Grade I in the respondent Tamil Nadu Electricity Board, was placed under suspension in public interest by order dated 24.04.2010, for the reason that he was arrested by the Vigilance and Anti Corruption Police and a criminal case was registered in Crime No.11/2010 under Section 7 of the Prevention of Corruption Act, 1988. As the case was under investigation, the respondent department thought fit to place him under suspension and accordingly, he was placed under suspension by order dated 24.04.2010 by the Superintendent Engineer.