B KARANCHANDRA MOHAN PRASATH, MADURAI Vs. STATE OF TAMIL NADU, REP BY ITS PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) CHALLENGING the impugned order of the First Respondent dated 25.5.2011, an order of suspension and the further order dated 31.5.2011, retaining the Petitioner in service, the present Writ Petition has been filed.

(2.) THE short matrix of the matter is set out hereunder: THE Petitioner originally was recruited as Assistant Surgeon through the Tamil Nadu Public Service Commission and was appointed as such on 11.4.1979. He was promoted as Senior Civil Surgeon on 9.1.1998. He has worked as Professor and Head of the Department of Surgical Oncology, Madurai Medical College and Government Rajaji Hospital, Madurai, without any adverse remark. He has to retire on 31.5.2011 on attaining the age of superannuation. At that point of time, the impugned order of suspension as well as the order retaining him in service were passed. Challenging those orders, the present Writ Petition has been filed.

(3.) HOWEVER, the learned Additional Government Pleader appearing for the Respondents strenuously contended that the order of suspension came to be passed against the Petitioner, in view of certain allegations made against the Petitioner. Hence, according to the learned Additional Government Pleader, on such ground, the Petitioner could be placed under suspension. He also contended that under Rule 17(b), the Petitioner could be placed under suspension on the ground that certain allegations, which are gave in nature, against the Petitioner, are pending against him.