M. PACHIYAPPAN AND OTHERS Vs. CHAIRMAN, TAMIL NADU GENERATION AND DISTRIBUTION CORPORATION LTD., (TANGEDCO), AND OTHERS

JUDGEMENT

(1.) Petitioners have filed these Writ Petitions, challenging their suspension, pending disposal of the prosecution against them, for an indefinite period, and sought to quash the orders of suspension, passed by the second respondent, and direct the respondents to restore them into service with all attendant/consequential benefits.

(2.) It appears, the petitioners, while they were working as Assistant Engneers, were trapped in a case by Directorate of Vigilance and Anti-Corruption of the State, for receiving illegal gratification,. Thereafter, they were taken into custody and placed under suspension vide the impugned orders. The orders of suspension are not determinative ones. Thereafter, no review of such suspension has been done. However, the petitioners are getting subsistence allowance at the rate of 75%, as the suspension is for more than six months. Hence, the petitioners submit that the orders of suspension are to be quashed and they be reinstated into service with all consequential benefits.

(3.) No counter affidavit has been filed.