S. RAMAKRISHNAN Vs. DIRECTOR OF AGRICULTURE CHEPAUK, CHENNAI

JUDGEMENT

(1.) The petitioner has filed the writ petition for by calling for the records relating to the respondent herein in DCS.II (5)/32/2002 (4) dated 31.07.2006 and quash the same and consequently direct the respondent herein to regularize the suspension period as duty for all purposes and refix the petitioner's pay scales by conferring the selections Grade scale and other monetary with due regards to his seniority and to settle all his benefits.

(2.) The petitioner has joined the services as Field Demonstration officer in the year 1985 and he was upgraded as Assistant Agriculture officer in the year 1997. While he was working as Assistant Agriculture officer, State Seed Farm, Vaazhavachanur, Tiruvannamalai District, an FIR was registered against him in crime No. 282 of 2001 by the Vaanapuram Police Station under section 409 and 379 of IPC and a charge sheet has been filed in C.C. No. 245 of 2004 and he was placed under suspension by the proceedings Proc.A/738/2001 dated 28.12.2001. Subsequently after the Trial the criminal case ended in acquittal on 04.11.2004 and he was reinstated into service on 07.01.2005 and he was posted in the same State Seed Farm, Athianthal.

(3.) After acquittal from the Criminal case, the petitioner claimed damages from the respondents by sending a notice on 17.10.2005 and also filed a suit in O.S. No. 26 of 2006 before the Additional District Munsif, Tiruvannamalai which is still pending.