V RAJENDRAN Vs. REVENUE DIVISIONAL OFFICER IN CHARGE

JUDGEMENT

(1.) THIS matter came to be posted on being specially ordered by the Hon'ble Chief Justice.

(2.) I have heard Mr. K. Govindaraj, learned counsel appearing for the petitioner and Mr. R. Neelakantan, learned Government Advocate taking notice for the respondents and perused the records.

(3.) THE impugned order, dated 29. 8. 2008 is one of suspension pending enquiry. The petitioner is working as a Village Administrative Officer in the Kaveripattinam-II village, Krishnagiri Taluk.