N. SELVAM Vs. REGISTRAR GENERAL, HIGH COURT, MADRAS

JUDGEMENT

(1.) This Writ Petition is filed seeking for a direction to revoke the suspension and reinstate the petitioner in service and further pay 75% of the subsistence allowance for the period from 1/7/2017 to till date.

(2.) The petitioner was appointed as Office Assistant by the proceedings of the learned District Judge, Thiruvarur, dtd. 12/12/2012 and he had joined duty in the District Munsif-cum-Judicial Magistrate Court, Needamangalam on 13/12/2012 and his services also came to be regularised. He was transferred to the District Munsif-cum-Judicial Magistrate Court at Valangaiman where he joined duty on 3/5/2013 and thereafter, he was promoted as Record Clerk and posted at Judicial Magistrate Court No.II at Mannargudi on 5/3/2016 and further transferred as Record Clerk to the Judicial Magistrate Court, Thiruthuraipoondi on 27/8/2016.

(3.) It is the case of the petitioner that he was arrested on a false complaint on 30/11/2016 and detained for more than 48 hours in respect of the offences for an accident that took place on 11/6/2011, when he was working temporarily as Driver in the Tamil Nadu State Transport Corporation Ltd., Kumbakonam, for which a criminal case was registered in Crime No.294 of 2011 by the Thiruvarur Town Police and the charges taken on file in C.C.No.12 of 2013.