N.ANNAPOORANI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioner has filed this writ petition for the following prayer:-

(2.) The petitioner herein was working as an Overseer with the Morappur Block Development Office at Dharmapuri District. On 05.11.2012, one Palani lodged a complaint to the 3rd respondent, against the petitioner and a case was registered in Crime No.01/AC/2012 for the offence under Section 7 of the Prevention of Corruption Act, 1988. In view of the registration of the criminal case against the petitioner, she was placed under suspension by the 1st respondent vide proceedings dated 09.11.2012. Thereafter, it appears that the petitioner has approached this Court seeking for revocation of order of suspension in W.P.No.34574 of 2013. However, the case was disposed of by directing the petitioner to make a representation to the 1st respondent and the representation shall be considered and disposed of within three months.

(3.) In pursuance of the direction of this Court, the 1st respondent citing a pending criminal case against the petitioner, rejected her claim on 17.11.2017. The rejection of the request of the petitioner for revocation of suspension is under challenge before this Court.