V.MURUGAN Vs. THE CHIEF ENGINEER

JUDGEMENT

(1.) The writ petition lies in a narrow compass.

(2.) The petitioner was employed as a Junior Engineer Grade -I under the 2nd respondent. He was placed under suspension by an order dated 24.04.2010 on the ground that a criminal case in Crime No.11/10 under Section 7 of the Prevention of Corruption Act was pending.

(3.) The learned counsel for the petitioner has submitted that the said criminal case ended in acquittal and the copy of the judgment dated 02.06.2015 in Special Case No.73/2011 rendered by the Special Court for Prevention of Corruption Cases, Madurai, acquitting the petitioner is enclosed in the typed set of papers.