A RAJASEKARAN Vs. REGISTRAR GENERAL

JUDGEMENT

(1.) Heard Mr.V.Bhiman, Learned Counsel for the Petitioner and Mr.E.K.Kumaresan, Learned Counsel for the Respondent and perused the materials placed on record.

(2.) According to the Petitioner, he joined the Judicial service on 11.11.1988 and posted as Judicial Magistrate. Because of his unblemished service, he was posted as Ad-hoc District Judge (FTC) with effect from 01.11.2006. Based on the out come of the Departmental Enquiry, he was reduced to the post of Civil Judge(Senior Division) and that he filed W.P.No.13511 of 2009, wherein, this Court on 14.08.2009, imposed a punishment of one year.

(3.) The version of the Petitioner is that he was posted as Fast Track Judge(IV Court) at Bhavani. But his seniority was not fixed, due to his retirement on 30.06.2013, on attaining the age of superannuation. However, he was placed under suspension by means of proceedings of the respondent dated 13.03.2013, in contemplation of an enquiry into grave charges.