R.RAJARAMAN Vs. CHIEF ENGINEER

JUDGEMENT

(1.) The order of deemed suspension issued by the second respondent dtd. 7/7/2018, is under challenge in the present writ petition.

(2.) The writ petitioner is placed under suspension on account of the fact that a criminal offence is under investigation against the writ petitoner. On the complaint of Thiru N.Malakondaiya, S/o.Chinna Kondaiya in Vigilance and Anti-Corruption, Chennai City II in Crime No.08/2018/AC/CC-II dtd. 6/7/2018 under Ss. 7, 13 (2) r/w Sec. 13(1)(d0 of the Prevention of Corruption Act, 1988 was registered on 6/7/2018 against the writ petitioner to investigate into the allegation of demand of illegal gratification of Rs.6,000.00 as bribe for the purpose to process the application regarding the temporary E.B. connection.

(3.) A criminal case was registered against the writ petitioner is under investigation. The writ petitioner states that the deemed suspension has been passed even before the expiry of 48 hours of detention in judicial custody stipulated in Sub Regulation (b) of Regulation 9 of the TNEB Discipline and Appeal Regulations and Regulation 57 of the Tamil Nadu Electricity Board Service Regulations.