R.SRIDHARAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The order of suspension dated 16.10.2018 is under challenge in the present writ petition.

(2.) The petitioner was working as Tahsildar, Virudhachalam and arrested by the department of Vigilance and Anti-Corruption in respect of the allegations for involvement in demand and acceptance of Rs.40,000/- as bribe in connection with alleged sand quarrying carried out in the agricultural land owned by C.Selvam, S/o.Subramanian, Thoppu Street, Sathukoodai, Melpathy Post, Vridhachalam Taluk.

(3.) In this regard, the criminal case was registered against the writ petitioner by the Cuddalore Vigilance and Anti-Corruption Wing in Crime No.9/2018 under Section 7 of the Prevention and Anti-Corruption Act, 1988. The criminal case is under investigation.