P RAMAKRISHNAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THE petitioner was working as a Revenue Assistant in the Pudukottai Municipality. He filed O.A.No.1535 of 1998 before the Tamilnadu Administrative Tribunal, seeking to challenge the order of the second respondent dated 13.06.1997 and confirmed by the order of the first respondent in G.O.(D)No,529 Municipal Administration and Water Supply (M.E.IV)(1) Department dated 21.10.1997 and for a consequential direction to reinstate him in service.

(2.) IN view of the abolition of the Tribunal, the matter stood transferred to this Court and was re-numbered as W.P.No,32865 of 2006.

(3.) THE petitioner filed O.A.No,443 of 1993 before the Tribunal, challenging the order of suspension. THE Tribunal by a final order dated 25.08.1993 disposed of the Original Application. THE Tribunal though held that there was some truth in the complaint made against the petitioner and prima facie the bribe amount was paid to him, but on the ground that in view of the prolonged suspension as there was no review, the Original Application was allowed and the petitioner was directed to be restored to service.