K RAMAKRISHNAN Vs. DISTRICT MEDICAL OFFICER INDIAN

JUDGEMENT

(1.) THE writ petition is filed mainly with the following prayers:- (i) "To issue a writ of mandamus or other appropriate writ, order or direction directing the respondents to finalise disciplinary proceedings taken against the petitioner on an early date; (ii) To issue a writ of mandamus or other appropriate writ, order or direction directing the respondents to regularise the service of the petitioner during the period of suspension from 4.2.1999 to 3.2.2000 and to pay other benefits and allowances for the said period." It is seen that the petitioner has submitted Ext.P3 representation before the third respondent. THEre will be a direction to the third respondent to take appropriate action in accordance with law on Ext.P3 with notice to the petitioner within a period of four months from the date of production of a copy of the judgment. It will be open to the petitioner to file a supplementary representation also. THE writ petition is disposed of as above.