U. GOVINDARAJ Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner challenges the order of suspension issued under Rule 17(e) of the Tamil Nadu Civil Services (Discipline and Appeal) Rules primarily on the ground that the Joint Director of Health Services, Ramanathapuram has no authority to pass such orders.

(2.) The petitioner was initially appointed as Assistant Surgeon in the Government Primary Health Centre, Uchipuli, Ramanathapuram District on 17.07.2004 and thereafter, he was transferred to the Government Headquarters Hospital, Ramanathapuram, on 28.07.2013. The wife of the petitioner is also working there as Assistant Surgeon.

(3.) According to the petitioner, the fifth respondent harassed his wife by compelling her to attend extension O.P., without attending the operation theatre and ultimately, there was a wordy altercation. The fifth respondent insulted his wife in his immediate presence and abused her by using filthy language. This made him to raise his voice. The fifth respondent submitted a false report to the fourth respondent and on the basis of the said report, he was placed under suspension pending initiation of disciplinary proceedings.