V. SELVAKUMAR Vs. DISTRICT COLLECTOR, RAMANATHAPURAM DISTRICT, RAMANATHAPURAM

JUDGEMENT

(1.) BY consent, the writ petition itself is taken up for disposal. Heard Mr.P.Rathinam learned counsel for the petitioner and Mr.Saravanan for Mr.M.Muniasamy, learned Standing Counsel for the respondent corporation.

(2.) THE petitioner is before this Court questioning an order passed by the third respondent in N30/03/2012a.Ka.A5/78/2011, dated 03.12.2011 in and by which, the petitioner has been relieved from the post of Supervisor. Seeking to quash the same and for consequential direction to reinstate him with all service benefits, the petitioner has filed the present writ petition.

(3.) WHILE so, on 16.11.2011, the petitioner was arrested by the Paramakudi Town Police Station and he was falsely implicated in Crime No.363 of 2011 under Sections 153(A), 188 and 34 IPC and his name was not mentioned in the First Information Report. He was produced before the Judicial Magistrate, Paramakudi in connection with the above-said crime number. The allegation found against him in the remand report was that he accompanied with one Punniyamoorthy while the said Punniyamoorthy approached the police official to get permission to conduct Public Meeting. He was illegally detained in Madurai Central Prison from 16.11.2011 to 10.12.2011.