S P SELVAM Vs. DISTRICT COLLECTOR TIRUVANNAMALAI DISTRICT

JUDGEMENT

(1.) THE petitioner challenges the order of suspension, which reads as under:

(2.) THE impugned order of suspension is challenged on the ground that order of suspension was issued on account of malafides of respondent no.3 / District Planning Officer, therefore, cannot be sustained.

(3.) THE contention of learned counsel for the petitioner that the impugned order was issued at the instance of respondent no.3, as is clear from the reading of the order, showing that action was taken in pursuance to letter dated 15.04.2009, issued by the respondent no.3.