G.VASANTHI Vs. PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) This writ petition has been filed challenging the order of suspension issued by the respondent on 08.01.2019.

(2.) It is the case of the petitioner that he was working as Deputy Director of Town and Country planning at Dharmapuri and a Criminal case came to be registered in Crime No.10 of 2018, under Section 7(a) of Prevention of Corruption (Amendment) Act, 2018 against him and he was arrested and remanded to judicial custody. Therefore, the suspension order came to be passed under Rule 17(2) (e) of the Tamil Nadu Civil Service (Discipline and Appeal) Rules, with effect from date of detention.

(3.) The grievance of the petitioner is that the petitioner has been kept under prolonged suspension only on the ground that there is a criminal case pending against the petitioner. Therefore, the petitioner had given a representation to the respondent to revoke the suspension and since the same has not been considered, the present writ petition has been filed before this Court.