C. RAMASUNDARAM Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) The order of suspension is under challenge. The petitioner, working as Village Administrative Officer, was arrested on 14.06.2013, during trap proceedings, for an alleged act of demanding and receiving bribe for issuing certificate to one R.Mariappan. The impugned order of suspension was issued on the next day i.e., on 15.06.2013, by invoking Rule 17(e) of the Tamilnadu Civil Services (Discipline and Appeal) Rules.

(2.) The case of the petitioner is as follows:

(3.) A counter affidavit is filed by the respondent wherein it is stated as follows: