A SIVAKUMAR Vs. EXECUTIVE OFFICER, PATHAMADAI TOWN PANCHAYAT

JUDGEMENT

(1.) This writ petition has been filed, seeking to quash the order of the 2nd respondent dated 14.12.2015 passed in Na.Ka.No.148/2015, by which the petitioner was suspended from service on the allegation that he has given a false handicapped certificate. The petitioner also sought a direction to the respondents to allow him to continue the work.

(2.) The case of the petitioner is as follows:

(3.) The 1st respondent has filed a counter, wherein it has been stated as under: