D.S. RADHIKA Vs. STATE

JUDGEMENT

(1.) The order of suspension, dtd. 29/1/2022, passed by the third respondent, is under challenge in this writ petition.

(2.) The petitioner was working as Superintendent in the Regional Workshop (Health), Tiruchirapalli and placed under suspension on the ground as follows:

(3.) The allegations set out in the impugned order are no doubt serious in nature.