G. GANESHBABU Vs. COMMISSIONER OF MUNICIPAL

JUDGEMENT

(1.) THE petitioner prays for the issuance of a writ in the nature of certiorari to quash the impugned order ROC.No.49579/2010/OP4 dated 8/9/2011 passed by the first respondent in placing the petitioner under suspension.

(2.) THE petitioner was working as Revenue Assistant on 30/5/2007 with the Commissioner, Dindigul Municipality. A case against the petitioner was registered on the complaint of one Alagumalai on 13/10/2010 vide Crime Number 10/2010 in V and AC Dindigul for an offence under Section 7 of Prevention of Corruption Act.

(3.) THE order of suspension was a deemed suspension as the petitioner was detained for more than 24 hours.