D.SELWYN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The order of suspension dated 21.12.2017, placing the writ petitioner under suspension on the ground that the writ petitioner was caught red- handedly on 19.12.2017, by the Inspector of Police, Vigilance and Anti- Corruption, Kancheepuram and he writ petitioner was arrested on 19.12.2017 and produced before the Learned Chief Judicial Magistrate cum Special Judge, Chengalpattu and was remanded for judicial custody at District Jail, Chengalpattu.

(2.) The criminal case registered against the writ petitioner was pending.

(3.) The learned counsel for the writ petitioner states that the writ petitioner was working as Zonal Deputy Block Development Officer in Madhuranthakam. Though the order of suspension was issued on 21.12.2017, the Competent Authorities have not reviewed the order of suspension based on the facts and circumstances of the case.