K.MURUGESAN Vs. JOINT COMMISSIONER

JUDGEMENT

(1.) THE petitioner is working as Executive Officer Gr.IV, in Arulmigu Chockanathasamy Temple, in Virudhunagar District. He is placed under suspension by the impugned order by the first respondent. The same is questioned in this writ petition.

(2.) A counter affidavit has been filed by the respondents refuting the allegations.

(3.) THE learned Counsel for the petitioner has submitted that the impugned order of suspension is violative of Section 45 of the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959. According to him, the Commissioner alone can place the petitioner under suspension.