C BALASUBRAMANIAN Vs. COMMISSIONER TIRUCHIRAPPALLI CORPORATION

JUDGEMENT

(1.) THIS Writ Appeal is directed against the order dated 29.09.2010 made in W.P.(MD).No.8743 of 2008, wherein a learned Single Judge of this Court dismissed the Writ Petition and upheld the order of suspension passed against the appellant from the services of Thiruchirappalli Municipal Corporation.

(2.) THE case of the appellant before the learned Single Judge was that the appellant, who is employed as a Revenue Assistant, was placed under suspension until further orders by the first respondent on 02.09.2006 on the ground that he was arrested on 01.09.2006 by the second respondent for demanding and accepting bribe. THE amount said to have been demanded and accepted as bribe by the appellant is Rs.5,500/-. THE said order of suspension was passed under Rule 8(9) and 8(10) of the Tiruchirappalli Municipal Corporation (Discipline and Appeal) Rules. THE appellant earlier filed W.P.(MD).No.4134 of 2007 and prayed for a Writ off Mandamus directing the first respondent to permit the appellant to join duty as a Revenue Assistant in K.Abisegapuram Zone in Tiruchirappalli City Corporation based on his representations dated 14.02.2007 and 27.03.2007.

(3.) AGGRIEVED over the said order dated 14.02.2008, the appellant again filed W.P.(MD).No.1937 of 2008. This Court, by order dated 19.03.2008, disposed of the said Writ Petition granting liberty to the appellant to approach the first respondent afresh. Again, the appellant approached the first respondent seeking reinstatement in service, which was rejected by the first respondent on 13.05.2008. The said order of the first respondent reads as follows;-