C. ISAIVANI Vs. DEPUTY INSPECTOR GENERAL OF POLICE

JUDGEMENT

(1.) THIS Writ Petition is directed against the order dated 10 August, 2012, suspending the petitioner from service and the consequential orders dated 25 February, 2013, and 21 February, 2014, on the file of Deputy Inspector General of Police, Tiruchirappalli, whereby and whereunder, her application for review of suspension was rejected.

(2.) WHILE the petitioner was working as Sub -Inspector of Police, the Vigilance and Anti Corruption Wing laid a trap and she was arrested on 10 August, 2012. The Vigilance and Anti Corruption Wing registered a case in Crime No. 4 of 2012 against the petitioner under Sections 7 and 13(1)(d) r/w 13(2) of Prevention of Corruption Act, 1988. In view of her arrest and remand and involvement in a criminal case, the petitioner was placed under suspension, by proceedings dated 10 August, 2012. The petitioner submitted an application on 07 January, 2013, requesting the disciplinary authority to revoke the suspension. The request was rejected. According to the petitioner, the Investigating Officer filed a final report on 29 November, 2013, after completion of investigation and as such, there is no need to continue the suspension. The petitioner now challenges the legality and correctness of the orders dated 10 August, 2012, 25 February, 2013 and 21 February, 2014, on the file of Deputy Inspector General of Police, Tiruchirappalli.

(3.) THE learned Government Advocate submitted that the criminal case registered against the petitioner is still pending and as such, there is no question of revoking the suspension at this point of time.