A. RAJASEKARAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The writ petitioner was appointed as Civil Judge (Junior Division) in the Tamil Nadu State Judicial Service on 11/11/1988. He was promoted as Civil Judge (Senior Division) on 9/3/1998 and thereafter promoted as Additional District Judge on ad hoc basis on 1/11/2006. The petitioner was reverted back to the cadre of Civil Judge (Senior Division) vide High Court's proceedings dtd. 9/2/2009. Again he was promoted as Additional District Judge on 11/3/2010 and served as IV Additional District Judge, Erode at Bhavani from 1/4/2010 to 13/3/2013.

(2.) The petitioner was placed under suspension on 14/3/2013 in contemplation of enquiry into grave charges vide High Court's proceedings dtd. 13/3/2013. The petitioner was not permitted to retire from service on the date of his superannuation on 30/6/2013 and kept under suspension.

(3.) A letter dtd. 5/8/2011 had been received from one Mr.S.Doraisamy, Advocate addressed to the Registrar (Vigilance) by enclosing a compact disk, requesting for certain information under the Right to Information Act, with regard to the identification of voices in the compact disk, which contained the alleged telephonic conversation among three persons, viz., Mr.Sankaracharya Jayendra Saraswathi of Kanchi Mutt, Mr.T.Ramasamy, the then Sessions Judge, Puducherry and Ms.B.Gowri Kamatchi related to Mr.Sankaracharya Jayendra Saraswathi. Subsequently on 18/8/2011, a complaint has been received from one Mr.P.Sundarrajan, Advocate, addressed to the Registrar Vigilance, requesting to register a case and to probe the tapes circulated, with regard to the telephonic conversation purported to be made between viz., Mr.Sankaracharya Jayendra Saraswathi, who was arrayed as the prime accused in Sankar Raman's murder case in SC No.94 of 2005 on the file of the Sessions Court, Puducherry, Mr.T.Ramasamy, the then Sessions Judge, Puducherry, devotee and another person, discussing monetary payments and promised payments.