R MANOHARAN Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) The petitioner was employed as an Assistant in the Office of the Regional Transport Officer, Trichy. While so, he was placed under suspension by an order dated 19.09.2003, on the ground that enquiry into the allegations of misappropriation of Government money against the petitioner was contemplated. Thereafter, a charge memo was issued under Rule 17 (b) of the Tamil Nadu Civil Services (Disciplinary and Appeal) Rules.

(2.) However, suspension was revoked and the petitioner resumed duty. After, he resumed duty, the enquiry got concluded and the Enquiry Officer submitted his report dated 17.06.2007 holding that the charges were not proved. The Disciplinary Authority accepted the aforesaid findings of the Enquiry Officer and dropped the charges on 20.06.2008.

(3.) A criminal case was filed on the same set of allegations in FIR No.9 of 2003 on the file of Trichy Mega City Police Station. However, during the pendency of the criminal case, the Department did not think of keeping the petitioner under suspension, as stated above, the suspension was revoked and he was permitted to resume duty.