R CHRISTOPHER RAJA Vs. COMMISSIONER OF MUNICIPAL ADMINISTRATION

JUDGEMENT

(1.) The writ petition has been tiled by the Petitioner under Article 226 of Constitution of India to issue a writ of certiorarified mandamus to call for the records relating to the proceeding issued in Roc. No. 22585 of 2008/dated 24.10.2008 passed by the Respondent herein and quash the same and consequently direct the Respondent to reinstate the Petitioner in service with all attendant benefits.

(2.) It is not in dispute that the Petitioner joined in service as Working Inspector in the year 1991 under the Respondent and was promoted as Draftsman and later on promoted as Junior Engineer. Subsequently, the Municipal Administration by an order dated 2.5.2008, placed the Petitioner under suspension vide by the impugned proceeding in Roc. No. 22585/08/OP3. According to the Petitioner, pursuant to the order of this Court in the writ petition, the Respondent passed an order in Roc No. 22585/2008/OP3 dated 24.10.2008 whereby rejected the appeal preferred by the Petitioner herein. In the writ petition, the Petitioner has raised the various grounds.

(3.) The learned Additional Government Pleader appearing for the Respondent submitted that a criminal case had been filed against the Petitioner, under the provisions of Vigilance and Anti Corruption Act. On the ground of pendency of criminal case and based on serious charges, the Petitioner was suspended.