V MOHANRAJ Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The order of suspension dated 19.02.2010 and the consequential orders of extension of suspension are also under challenge in the present writ petition.

(2.) The writ petitioner was appointed as direct Sub Inspector of Police in the year 1987 and thereafter, promoted to the Post of Inspector of Police in the year 1999. He was posted to Central Crime Branch, Tirupur District on 28.12009. On account of certain allegations, a criminal case was registered in FIR No.26 of 2009 by the Central Crime Branch, Tirupur against the writ petitioner. Consequently, he was placed under suspension. The criminal case registered against the writ petitioner is still pending.

(3.) The grievances of the writ petitioner is that he was placed under suspension on 15.02.2010 and the order of suspension is continuing till today. Thus, the petitioner is under continuous suspension for about eight years.