O.BASKARAN Vs. ADDITIONAL DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) The instant writ petition is for a Writ of Certiorarified Mandamus, calling for the records of the respondent in C.No.D(3)/337677/2014/C.P.O.No.988/2014, dated 25.07.2014, and quash the same and consequently direct the respondent herein to post the petitioner in any non-sensitive post.

(2.) On 18.07.2014, while the petitioner was serving as SSI (Special Sub- Inspector) in CS.CID, Virudhunagar, he was caught for demanding and accepting an illegal gratification of Rs.1,500/- He was arrested by the Directorate of Vigilance and Anti-Corruption. He was placed under suspension on 25.07.2014. A case has been registered against the petitioner under Section 7 and 13(2) r/w 13(1)(d) of Prevention of Corruption Act, 1988. Charge sheet has been filed before the Court of Chief Judicial Magistrate cum Special Judge, Srivilliputhur in special criminal case No.8 of 2015. The petitioner continued to be in suspension from 25.07.2014 till date. The representation of the petitioner to revoke the suspension has not been considered till date.

(3.) The petitioner has filed this writ petition primarily relying on the judgment of the Hon'ble Supreme Court in Ajay Kumar Choudhary Vs. Union of India reported in 2015 7 SCC 291, wherein the Hon'ble Supreme Court has deprecated prolonged periods of suspension.