M. MANOHARAN Vs. PRINCIPAL CONSERVATOR OF FOREST

JUDGEMENT

(1.) THE petitioner, who is facing the charge of corruption, has been placed under suspension, has invoked the extraordinary equitable jurisdiction of this Court to challenge his suspension.

(2.) THE petitioner, being aggrieved by the order of suspension, had filed writ petition in W.P.(MD).No.10166 of 2010. The writ petition was disposed of by permitting the petitioner to file a representation against the order of suspension.

(3.) THE petitioner again challenged the order of rejection of his representation by filing W.P.(MD).No.122 of 2011. In the said writ petition, the order rejecting the representation of the petitioner was upheld by this Court, with liberty to petitioner to file another representation for revoking the suspension. This Court has further observed that when such a request is made, it is for the Authority to consider the same and pass appropriate orders.