I SELVARAJ Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) I have heard Mr. M. Ajmal Khan, learned Counsel appearing for the petitioner and Mrs. V. Chellammal, learned Special Government Pleader taking notice for the respondents and have perused the records.

(2.) The impugned order dated 24.9.2006 is one of suspension pending enquiry. The petitioner is working as an Head Constable at Kurangani Police Station under the respondent Department.

(3.) The suspension is made under Rule 3(e)(i)(ii) of the T.N.P.S.S. (D & A) Rules. The reason found in the order is that a criminal proceeding is pending against the petitioner in Vigilance and Anti-Corruption Crime No. 16/2006 for having demanded and accepted some bribe amount. His petition for reviewing the order was also considered and rejected by the respondent vide order dated 9.2.2007. A detailed counter affidavit has also been filed justifying the suspension.