S. KUMAR Vs. DIRECTOR OF AGRICULTURE

JUDGEMENT

(1.) This Writ Petition has been filed challenging the suspension Order passed by the 2nd respondent and for a direction to the respondent to re-instate the petitioner into service as Assistant Agricultural Officer.

(2.) The case of the petitioner is that he was working as an Assistant Agricultural Officer in the 1st respondent Department. A criminal case came to be registered against the petitioner in Cr.No.4/2017, for an offence under Section 7 of the Prevention of Corruption Act. The petitioner was arrested and remanded to judicial custody on 10.05.2017. Pursuant to the same, the impugned suspension Order came to be passed by the 2nd respondent on 11.05.2017.

(3.) The petitioner approached this Court and filed W.P.No.12817 of 2018, for a direction to the respondent to revoke the Order of suspension based on the representation made by the petitioner. This Court directed the respondent to consider the representation and pass appropriate orders. Pursuant to the Orders passed by this Court, the 2 nd respondent by his proceedings dated, 14.05.2019, has declined to revoke the suspension and the petitioner continues to be kept under suspension till date. Therefore, both the Orders passed by the 2nd respondent has been challenged in the present Writ Petition.