M AYYANAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The challenge in this intra court appeal is to the order dated 31 July 2017 in W.P.No.19551 of 2017, whereby and where under, the learned single Judge dismissed the writ petition filed by the appellant to revoke his suspension and reinstate him into service.

(2.) We have heard the learned counsel for the appellant. We have also heard the learned Additional Government Pleader on behalf of the respondents.

(3.) The appellant was suspended from service by the Revenue Tahsildar, Gingee Taluk on account of his involvement in a case registered by the Directorate of Vigilance and Anti Corruption. He was placed under suspension by order dated 29 January 2017. The said order was challenged before the Writ Court on the ground that the appellant, being a Village Assistant, is not empowered to disburse the amount towards funeral expenses. The learned single Judge having found that the appellant was involved in a criminal case registered by the Vigilance and Anti Corruption Department, dismissed the writ petition.