P JEYABALAKRISHNAN Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THE petitioner has come forward with the present Writ Petition challenging the order of suspension passed against him by the first respondent dated 11. 12. 2006.

(2.) THE short facts which is necessary for the disposal of the present Writ petition is as follows:-

(3.) COUNTER affidavit has been filed by the second respondent wherein it has been denied that out of malice an order of suspension has been passed. Further, it has been averred that the order of suspension was passed on the basis of material evidence of grave irregularities and there is no malice in it.