THE CHIEF SECRETARY TO GOVERNMENT Vs. M. UTHIRASWAMY

JUDGEMENT

(1.) Instant writ appeal is directed against the order, dated 20/2/2019, passed in W.P.No.16202 of 2008.

(2.) Facts in brief are as follows:-

(3.) In the writ petition, appellant has filed a detailed counter, bringing out various reasons as to why suspension of the respondent cannot be revoked, before culmination of the criminal case.