K.MADASAMY Vs. SUPERINTENDING ENGINEER

JUDGEMENT

(1.) The order of suspension dated 19.06.2010 is sought to be quashed in the present Writ Petition.

(2.) The writ petitioner was initially, appointed as Technical Assistant Grade-II in Tamil Nadu Electricity Board in the year 1989 and he was promoted to the post of Technical Assistant Grade-I in the year 1992. The petitioner was, thereafter, promoted to the post of Junior Engineer Grade-II in 1995 and Junior Engineer Grade-I in 1999. On account of allegation of demand and acceptance of bribe from the consumers, a criminal case was registered against the writ petitioner under the Prevention of Corruption Act. The criminal case filed against the writ petitioner by the Vigilance and Anti Corruption Wing in Crime No.05 of 2010 under Sections 7 and 13(2) r/w 13(1)(d) of Prevention of Corruption Act is pending before the competent Criminal Court of law.

(3.) The learned counsel appearing on behalf of the writ petitioner states that the writ petitioner is under continous suspension for about 9 years and the criminal case is yet to be disposed of. Departmental disciplinary proceedings are also kept in abeyance, on account of the fact that the criminal case is pending. Hence, the petitioner is constrained to move the present Writ Petition.