V. DHANASEKARAN Vs. DISTRICT COLLECTOR, VILLUPURAM DISTRICT, VILLUPURAM

JUDGEMENT

(1.) The impugned order of suspension is issued, placing the writ petitioner under suspension, stating that the writ petitioner entered into a second marriage with another woman Tmt. V. Bharathi when the first wife of the writ petitioner Tmt. E. Tamilselvi is alive. Thus, the writ petitioner has committed an offence of bigamous and failed to maintain the absolute integrity and devotion to duty and thus violated Rule 19(1) of the Tamil Nadu Government Servants Conduct Rules.

(2.) The writ petitioner was appointed as Junior Assistant and subsequently promoted to the post of Deputy Block Development Officer and it is stated that the writ petitioner married one Tmt. Tamilselvi on 19/8/1988 and after marriage, she went to her parents house situated at Chennai. The writ petitioner states that his first wife had not returned to the matrimonial home and she deserted the family life and her whereabouts were not known.

(3.) The writ petitioner lodged a police complaint and he could not able to find out her place of living. The writ petitioner further states that the family members/community people advised the writ petitioner for another marriage and after executing a customary divorce and after a lapse of 7 years and in order to take care of his aged parents, the writ petitioner married one Tmt. V. Bharathi during the year 2004 and has got two children.