C RANJITHAM Vs. DIRECTOR OF SOCIAL WELFARE

JUDGEMENT

(1.) By consent of the parties, the writ petition is taken up for final disposal.

(2.) The petitioner while working as Rural Welfare Officer (Women), has demanded and accepted illegal gratification of a sum of Rs.2000/- from Mrs.Amsavalli wife of Sundaram. The petitioner was arrested and without any judicial custody, released on the same day. Though her period of incarceration not exceeded to 48 hours, she was placed under suspension by the 1st respondent, vide order dated 05.05.2017. In this regard, the petitioner has submitted a representation dated 19.06.2017 to the 1st respondent praying for reviewing/revoking the order of suspension and since no orders have been passed, she came forward to file this writ petition.

(3.) Learned counsel for the petitioner would submit that the petitioner has been falsely implicated and she is under suspension for more than one year and prays for reviewing/revoking the order of suspension.