THIRU R. SWAMINATHAN Vs. DISTRICT COLLECTOR, CHENNAI DISTRICT

JUDGEMENT

(1.) The order of suspension passed by the second respondent dtd. 1/8/2012, placing the writ petitioner under suspension, is under challenge in the present writ petition.

(2.) The order of suspension states that on account of certain allegations of irregularities in the supply of essential commodities, the writ petitioner was arrested and remanded and a criminal case was registered against the writ petitioner.

(3.) The learned counsel for the writ petitioner states that the criminal case was ended with an order of acquittal in judgment dtd. 31/5/2018. Even after the acquittal, the order of suspension has not been revoked.