P.SIVAMURUGAN Vs. THE SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The Appeal arises out of the dismissal of the writ petition seeking for revocation of suspension.

(2.) Heard Mr.G.R.Swaminathan, learned Counsel appearing for the appellant and Mr.N.Manoharan, learned Special Government Pleader appearing for the respondent.

(3.) The appellant was first placed under suspension on 25.06.2011 on the allegations that he was involved in the alleged offence under Sections 7 and 13(1)(d) r/w 13(2) of the Prevention of Corruption Act, 1988. A final report was filed on the file of the Special Court of Prevention of Corruption Act, on 31.12.2012 and the departmental enquiry was also initiated by charge memo dated 06.11.2014.