T AL TENAPPAN Vs. GOVERNMENT OF TAMIL NADU REP BY ITS PRINCIPAL SECRETARY TO GOVERNMENT ENERGY DEPARTMENT

JUDGEMENT

(1.) The order of deemed suspension issued by the respondent in G.O.Ms.No.62, Energy(D2) Department dated 21.11.2017 is under challenge in the present writ petition.

(2.) The learned counsel appearing on behalf of the writ petitioner states that the writ petitioner was working as Junior Electrical Inspector and subsequently, promoted to the Post of Electrical Inspector. On account of allegation of demand and acceptance of bribe, a criminal case was registered against the writ petitioner under Section 7 and 13(2), r/w 13(1) (d) of the Prevention of Corruption Act, 1988. The petitioner was trapped and arrested and he was produced before the Chief Judicial Magistrate, Thiruvallur in proceedings dated 09.10.2017 and subsequently, remanded to judicial custody.

(3.) The writ petitioner was detained in the custody on 09.10.2017 and continued to be under custody for a period exceeding forty eight hours. Thus, the competent authority by invoking Clause(2) of Sub-rule 17 of the Tamil Nadu Civil Services (Discipline and Appeal) Rules, placed the writ petitioner under deemed suspension.