R.Ranganathan vs The Revenue Divisional Officer on 19 February, 2020

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Madras High Court

R.Ranganathan vs The Revenue Divisional Officer on 19 February, 2020

Bench: N. Anand Venkatesh

                                                                                W.P.No.3972 of 2020

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 19.02.2020

                                                        CORAM:

                              THE HONOURABLE Mr. JUSTICE N. ANAND VENKATESH

                                                W.P.No.4019 of 2020

                      R.Ranganathan                                              ... Petitioner
                                                         -Vs-

                      The Revenue Divisional Officer,
                      Mettur, Salem District.                                 ... Respondent

                      Prayer : Writ Petition filed under Article 226 of the Constitution of India

                      praying to issue a Writ of Mandamus directing the respondent to consider

                      and pass an order on the petitioners representation dated 22.01.2020

                      with regard to review the order of suspension dated 08.8.2019 and also

                      payment of subsistence, allowance within a stipulated time as fixed by

                      this Court.


                                    For Petitioner         : Mr.M.Ramadass
                                    For Respondents        : Mr.P.V.Selvakumar
                                                             Additional Government Pleader
                                                        ORDER

This writ petition has been filed for the issue of writ of 1/4 http://www.judis.nic.in W.P.No.3972 of 2020 Mandamus directing the respondent to consider the representation made by the petitioner on 22.01.2020 and to review of the order of suspension, which was passed against the petitioner on 08.08.2019.

2. The case of the petitioner is that he was appointed as a Village Administrative Officer on 20.02.2019. An FIR came to be registered in Crime No.17 of 2019, for an offence under Section 7(a) of the Prevention of Corruption Act. The petitioner was arrested and remanded to judicial custody and therefore, an order of suspension came to be passed against him on 08.08.2019. The petitioner made a representation on 22.01.2020, seeking for revocation of the order of suspension. Since the same has not been considered by the respondent, the present writ petition has been filed before this Court.

3. Heard the learned counsel appearing for the petitioner and the learned counsel appearing for the respondents.

4. Taking into consideration the facts and circumstances of the 2/4 http://www.judis.nic.in W.P.No.3972 of 2020 case and the limited relief that has been sought for in this writ petition, there shall be a direction to the respondent to consider the representation made by the petitioner on 22.01.2020 and pass appropriate orders, in accordance with law, within a period of four weeks from the date of receipt of copy of this order. The petitioner is directed to make a fresh representation to the respondent along with copy of earlier representation dated 22.01.2020 and also a copy of this order.

5. This writ petition is disposed of with the above directions.

No costs.

19.02.2020 Index: Yes / No Internet : Yes /No rka To The Revenue Divisional Officer, Mettur, Salem District.

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http://www.judis.nic.in W.P.No.3972 of 2020 N. ANAND VENKATESH, J.

rka W.P.No.4019 of 2020 19.02.2020 4/4 http://www.judis.nic.in

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