(1.) The petitioner was employed as a Village Administrative Officer from 1982 on the basis of his past service as Village Munsiff before 14.11.1980. While he was in service as Village Administrative Officer in Thazhuthazaimedu Village in 1986, it was alleged that he misappropriated certain amounts that were collected towards certain taxes. He was placed under suspension with effect from 02.09.1986 to 27.12.1992 as a Criminal Case was pending against him.
(2.) Thereafter, the suspension was revoked and the period of suspension was treated as specific punishment by an order dated 16.12.1992 of the Revenue Divisional Officer, Ariyalur, the second respondent herein. He joined duty on 28.12.1992 at Parakkal Village.
(3.) However, the said order dated 16.12.1992 was cancelled by the District Revenue Officer, Tiruchirappalli in his proceedings dated 22.04.1993 and he was deemed to be under suspension. In view of the said order dated 22.04.1993 of the District Revenue Officer, Tiruchirappalli, he was relieved from duty on 04.05.1993. He continued under suspension until he joined duty on 07.04.1997.