V ELUMALAI Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) BY consent of the learned counsel for the petitioner as well as the learned Government Advocate, the writ petition is taken up for final disposal.

(2.) PRAYER in the writ petition is to issue a writ of certiorarified mandamus calling for the records in proceedings No. 9076/a3/2003 dated 11. 12. 2003 on the file of the second respondent, quash the same and direct the second respondent to reinstate the petitioner with back wages with immediate effect.

(3.) PETITIONER, who was the Joint Sub-Registrar, Grade-II, was suspended from service as per the order dated 11. 12. 2003 by the second respondent on the ground that crime No. 162 of 2003 was registered by the Vigilance and Anti Corruption Department, Chennai City, under the Prevention of Corruption Act, 1988, for having demanded and accepted Rs. 20,000/- as bribe. The said amount was also recovered from him.