E. DHAYARATHAN Vs. THE PRINCIPAL SECRETARY / CHAIRMAN & MANAGING DIRECTOR, STATE INDUSTRIES PROMOTION CORPORATION OF TAMIL NADU LTD.

JUDGEMENT

(1.) THE petitioner has approached this Court, with a prayer for issuance of a writ in the nature of Certiorari; to quash the order No. E -3/Misc/45/2009 dated 12.11.2009, placing the petitioner under suspension. The impugned order reads as under:

(2.) THE reading of the impugned order itself shows that it is a trap case, where the petitioner was caught red -handed and was also kept under detention for more than 48 hours. The rule regarding suspension reads as under:

(3.) LEARNED Senior Counsel for the petitioner challenges continuation of the order of suspension on the ground that inspite of order of suspension having been passed on 12.11.2009, till date charge sheet has not been filed, therefore, it would be in the interest of justice to revoke the order of suspension.