L KRISHNAN Vs. COMMISSIONER, TIRUVALLORE MUNICIPALITY; COMMISSIONER OF MUNICIPAL ADMINISTRATION, CHEPAUK

JUDGEMENT

(1.) By consent, the Writ Petition is taken up for final disposal.

(2.) The petitioner, while working as Town Planning Inspector in the first respondent Municipality, was issued with an order of suspension, dated 27.06.2014, by the first respondent, based on the direction of the second respondent, dated 26.06.2014.

(3.) Challenging the said order of suspension, the petitioner has filed this Writ Petition, contending that the order of suspension can be passed only in public interest, and, in the present case, it is not so. The petitioner would submit that as per G.O.Ms.No.144, P&AR Department, dated 08.06.2007, suspension on the verge of retirement should be avoided, unless a criminal case is pending or grave irregularities have been committed by the individual concerned, which would result in major punishment/penalty viz., dismissal or removal from service, and, admittedly, the impugned order came to be issued belatedly, based on an audit objection.