L. SREEDHAR Vs. DIRECTOR (A & HR), KPTCL

JUDGEMENT

(1.) In this writ petition, the petitioner has challenged order of suspension dtd. 15/2/2023 (Annexure-J) passed by the respondent; inter-alia sought for grant of all consequential benefits.

(2.) Heard Sri. Srinivasa K., learned counsel appearing for the petitioner and Sri. Chandrachud A., learned counsel appearing for the respondent.

(3.) Sri. Srinivasa K., learned counsel appearing for the petitioner contended that the petitioner is no way concerned with allegations referred to in the impugned order dtd. 15/2/2023 (Annexure-J) and therefore, he submits that the order of suspension is required to be interfered with. Sri. Sinivasa K., learned counsel also invited the attention of the Court to the order dtd. 29/3/2023 (Annexure-M), whereby, the petitioner has been reinstated into service, pending enquiry. Accordingly, he sought for interference of this Court.