A V SIRAJUDEEN Vs. CHIEF EXECUTIVE OFFICER/SECRETARY TAMIL NADU WAKF BOARD 3 SANTHOME HIGH ROAD CHENNAI 4

JUDGEMENT

(1.) THE petitioner, an employee of the first respondent -Wakf Board who has been placed under suspension by proceedings dated 23.6.1999 prays for the issue of a writ of mandamus directing the first respondent herein to issue posting orders placing the petitioner in the position which the petitioner had been holding prior to 23.6.1999 with all attendant benefits privileges which the petitioner would have entitled, but for the suspension including arrears of salary, increment etc.,

(2.) THIS court ordered notice of motion on 10.2.2000. The respondents have been served and they have also entered appearance. Heard Mr.S.M.Hameed Mohideen, learned counsel appearing for the petitioner and Mr.M.Muniruddin Sheriff, learned counsel appearing for the respondents.

(3.) THE Petitioner is an Inspector of Wakf in the service of the first respondent -Wakf Board in the cadre of Superintendent of Wakfs. He was a Superintendent of Wakfs at Madurai between 25.6.1995 and 29.4.1998. On and after 29.4.1998 the petitioner was transferred and had joined at Coimbatore and has been holding the post of Superintendent of Wakfs.