K.KRISHNAMURTHY Vs. COMMISSIONER OF MUNICIPAL ADMINISTRATION

JUDGEMENT

(1.) This Writ Petition has been filed challenging the order of suspension passed by the respondent on 13.07.2013 and the order dated 24.02.2016 and for direction to the respondent to reinstate the petitioner into service.

(2.) The case of the petitioner is that he was working as a Town Planning Officer, Grade II at Dharmapuri Municipality. A criminal case came to be lodged based on the complaint given against the petitioner and an FIR was registered in Crime No.3/AC/2013 and the petitioner was arrested and remanded to judicial custody on 12.07.2013. Thereafter, the suspension order came to be passed by the respondent on 13.07.2013.

(3.) The suspension order continued for a long time and therefore, the petitioner approached this Court and filed W.P. No.34172 of 2015 challenging the suspension order. This Court, by order dated 28.10.2015, disposed of the Writ Petition with a direction to the respondent to consider reviewing / revoking the order of suspension. The respondent again rejected the request made by the Petitioner. Hence, both the original order and the subsequent order have become subject matter of challenge in the present Writ Petition.