A. GUNASEKARAN Vs. TANGEDCO AND OTHERS

JUDGEMENT

(1.) The petitioner has filed this Writ Petition, praying for a Mandamus to call for the records of the 2nd respondent pertaining the order in Memo No.011358/1535/AdmI/A.4/F.DV &AC/2013-9 dated 22.04.2016 and further direct the 2nd respondent to revoke the suspension of the petitioner which was issued by order dated 23.11.2013 in Memo P.R.No.899/Adm.I/A4/F.DV and AC.SUS/2013 and reinstate him in service.

(2.) It appears, the petitioner, while he was working as Sub-Inspector of Police, was trapped in a case by Directorate of Vigilance and Anti-Corruption of the State, for receiving illegal gratification. Thereafter, he was taken into custody and placed under suspension vide the impugned order. The order of suspension is in determinative one. Thereafter, no review of such suspension has been done. However, the petitioner is getting subsistence allowance at the rate of 75%, as the suspension is for more than six months. Hence, the petitioner submits that the order of suspension is to be quashed and he be reinstated into service with all consequential benefits.

(3.) No counter affidavit has been filed by the respondents.