SECRETARY TO GOVERNMENT Vs. A SUBRAMANI

JUDGEMENT

(1.) HEARD Mr. K. Mahendran, Special Government Pleader for the petitioner and Mr. S. Ravi for Respondent No. 1.

(2.) THE present writ petition is filed by the Secretary to the Government, Public Works Department challenging the order passed by the Tamil Nadu Administrative Tribunal.

(3.) THE first respondent, who was working under the petitioner, had filed the O. A. before the Tribunal challenging the order of suspension. Such order of suspension has been passed on the ground that investigation in a criminal case registered under Sections 167, 409, 420 of IPC and Section 13 (2) read with 13 (1) (c) and (d) of Prevention of Corruption Act, 1988 was pending.