COMMISSIONER ERODE CORPORATION Vs. C SELVARAJ

JUDGEMENT

(1.) Introduction :-

(2.) The first respondent joined the State service as a Revenue Assistant on 27 November 2007 in Erode City Municipal Corporation. He was arrested after a trap was laid by the Vigilance and Anti Corruption Department on account of his demand and acceptance of bribe from a person. The first respondent was suspended by order dated 17 August 201 The representation submitted by him for revoking the suspension was rejected by order dated 7 December 2013. The said order was put in issue before the writ court in W.P.No.2264 of 2015. The learned Single Judge by placing reliance on Ajay Kumar Choudhary and a judgment of the Division Bench in W.A.No.613/2017, directed the appellants to revoke the suspension and post him in any of the non sensitive posts. The present appeal is directed against the said order.

(3.) We have heard the learned Additional Advocate General on behalf of the appellant. We have also heard the learned counsel for the first respondent.