STATE OF TAMIL NADU; SPECIAL COMMISSIONER AND COMMISSIONER OF REVENUE ADMINISTRATION DEPARTMENT Vs. SELVI KAVITHA RAMU

JUDGEMENT

(1.) The instant intra Court Appeals are filed challenging the order passed by the learned Single Judge in W.P.No.15984 of 2008 and W.P.No.15985 of 2008 whereby the Writ Petitions were allowed.

(2.) Heard the submissions of Mr.P.H.Arvind Pandian, learned Additional Advocate General assisted by Mr.P.S.Sivashanmugasundaram, learned Special Government Pleader for the Appellants and Mr.Ravindranath, learned counsel for Mr.U.Karunakaran, for the respondent.

(3.) The factual matrix leading to the present controversy revolves around a very narrow compass. The Respondent / Writ Petitioner was selected and appointed as Deputy Collector in the Tamil Nadu Civil Services for the vacancies of the year 1998-99 by direct recruitment through TNPSC vide G.O.(Ms)No.16 (Revenue SCR-1) Department dated 09.01.2002 along with ten others. While the respondent was posted and working as Revenue Divisional Officer at Chengalpet, there were reports that a Village Administrative Officer K.Arumugam has unauthorisedly absented himself from duty and apart from this, there were other allegations also that were levelled against the said Village Administrative Officer and accordingly, he was suspended from service vide order dated 26.07.2004 passed by the respondent herein. However, it appears that the respondent has revoked the suspension on 08.09.2005 since the suspension was for more than 6 months and accordingly recommended that he shall be reinstated in service and posted at Tambaram Taluk.