A.MATHURAM Vs. PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) This petition has been filed, seeking to quash the order dated 05.09.2018 passed by the 1st respondent in his proceedings in G.O.(2D).No. 72 Municipal Administration and Water supply (MC6) Department, by which the petitioner was placed under suspension by invoking Sub Rule 9(i) of Rule 8 of the Madurai City Municipal Corporation (Discipline and Appeal) Rules, 1975.

(2.) The case of the petitioner was that he was initially appointed as Assistant Engineer in the Corporation of Chennai in the year 1990 and was transferred to the Madurai Municipal Corporation thereafter. After various promotions, he was finally promoted as City Engineer in the 3rd respondent Corporation on 15.10.2013. While so, on 14.08.2018, he was transferred and posted as City Engineer on deputation to the 4th respondent Municipal Corporation and the said post was created by upgrading the post of Executive Engineer on 205.201 In his place at Madurai Municipal Corporation, one Mr.Ruben Suresh Ponnaiah/5th respondent herein was posted on deputation and the petitioner, aggrieved by his transfer on deputation, had filed W.P.(MD) No.18228 of 2018 before this Court on various grounds.

(3.) The 1st respondent has filed a counter affidavit, wherein it has been inter alia stated as follows: