A RAMASWAMY Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) HEARD Mr. G. Elanchezhiyan, learned counsel appearing for the petitioner and Mrs. Bhavani Subbaroyan, learned Additional Government Pleader representing the respondents and perused the records.

(2.) THE prayer in the writ petition is for setting aside the order dated 20. 02. 2007 and for a consequential direction to the respondents to allow the petitioner to retire from service with effect from 28. 02. 2007 with all benefits.

(3.) BY the impugned order dated 20. 02. 2007, the petitioner was placed under suspension since an enquiry into grave charges was contemplated and the petitioner was facing an investigation by the Directorate of Vigilance and Anti-Corruption Department, Chennai. Further, an order under FR 56 (1) (c) was also passed retaining the petitioner in service until the charges against him were enquired and completed.