S SANTHI Vs. SUPERINTENDENT ENGINEER METTUR ELECTRICITY DISTRIBUTION CIRCLE TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) THE petitioner joined service as Technical Assistant on 02.01.1998 in the Tamil Nadu Electricity Board. She was promoted as Assistant Engineer on 15.05.2002. She joined duty as Assistant Engineer in Sub-Station, Mettur R.S. on 28.06.2008.

(2.) WHILE so, the Vigilance and Anti Corruption Unit, Salem registered a case against the petitioner in Crime No.8/AC/2008 on 12.09.2008 on the basis of a complaint given by one Mr.Srinivasan, son of Mr.Manickam, Karumalaikoodal Village, Mettur Dam, Salem District. The complaint was that the petitioner demanded illegal gratification for providing additional electricity supply of 70 HP for his vessels manufacturing company in the SIDCO at Karumalaikoodal. In this connection, the petitioner was arrested by the officials of Vigilance and Anti Corruption Department on 13.09.2008 pursuant to the trap laid by them. The petitioner was released on bail on the same day on execution of her own bond.

(3.) HENCE, the petitioner has filed the present writ petition seeking to quash the aforesaid order dated 16.09.2008 of the first respondent and for a consequential direction to the respondents to reinstate her in service.