REVENUE DIVISIONAL OFFICER Vs. S SRINIVASAN

JUDGEMENT

(1.) These intra Court Appeals have been filed by the appellants challenging the orders of the learned Single made in WP No.8033 of 2016 and 39574 of 2016 dated 26.09.2016 and 21.11.2016 respectively.

(2.) The Writ Petitions were filed by the respondents herein challenging the orders of suspension passed by the Tahsildar, Vikravandi, on the ground that a Criminal Case was registered against the respondents herein, by Vigilance and Anti Corruption Department in Crime No.3 of 2015, under Section 7 and 13(2) read with 13 (1) (d) of the Prevention of Corruption Act 1998 on 15.07.2015 and the respondents were also arrested pursuant to the said Criminal Case.

(3.) The sole ground of challenge to the order of the suspension is that the same has not been reviewed after the expiry of three months as required in Ajay Kumar Choudhary v. Union of India, through its Secretary and another, (2015) 7 SCC 291. The respondents contended that no charge memo has been issued till date and therefore they sought for revocation of the orders of the suspension. The learned Single Judge for identical reasons allowed both the Writ Petitions, quashing the orders of suspension.