K.KAMARAJ Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) IN all these Writ Petitions the prayer is for issuance of a writ in the nature of Certiorari to quash the impugned order placing the petitioners under suspension with a consequential prayer of issuance of a writ in the nature of mandamus to direct the respondents to regularize the period of suspension as duty period.

(2.) IN W.P.No.3068 of 2012 the allegations against the petitioner are that while the petitioner was working as the Tahsildar, Tanjavur, he was guilty of encumbrance of land title of Government property in collusion with his subordinates i.e. the Deputy Tahsildar and Surveyor and the Village Administrative Officer in subdividing the land for issue of patta in favour of Thiru. Nepolian S/o Xavier.

(3.) IN W.P.No.5853 of 2012,the petitioner has been ordered to be suspended for deposing before the Assistant Settlement Commissioner with regard to the nature of the land which resulted in passing of an order subdividing of land by the Tahsildar.