C. TAMIL SELVAN Vs. EXECUTIVE OFFICER

JUDGEMENT

(1.) The prayer sought for in this Writ Petition is for a Writ of Certiorarified Mandamus, to call for the records on the file of the Respondent in connection with the impugned order of suspension passed by him in his Proceedings in Na.Ka.No.390/2016, dated 23.09.2016 and consequent impugned letter of rejection passed by him in his proceedings in Na.Ka.No.390/2016, dated 10.08.2020 and quash the same and consequently direct the respondent to reinstate the petitioner in service within the time limit that may be stipulated by this Court.

(2.) The petitioner was working as an Electrician at the respondent Town Panchayat. While so, in connection with the criminal case in Crime No. 169/2016 on the file of Navi Mumbai (MS) Police Station at Maharashtra , the said Maharashtra police had arrested the petitioner on 16.09.2016 and accordingly, he had been in judicial custody for some time.

(3.) The said issue triggered the respondent to pass the order dated 23.09.2016 placing the petitioner under suspension with effect from 16.09.2016.