P VIJAY KUMAR Vs. COLLECTOR/CHAIRMAN

JUDGEMENT

(1.) THE petitioner by invoking the extraordinary supervisory jurisdiction of this Court, seeks a writ in the nature of certiorari for quashing the order dated 07.03.2009, vide which the petitioner was placed under suspension.

(2.) THE brief facts leading to the filing of this writ petition are that the petitioner was served with a chargememo on 31.03.2009. THE petitioner submitted explanation to the chargememo. THEreafter another memo was issued to the petitioner on 04.05.2009 which was followed by a suspension order on 07.05.2009. THE order of suspension is under challenge in this writ petition.

(3.) THE petitioner thereafter filed a contempt petition for initiating contempt proceedings against the respondents. On receipt of notice of this Court, the respondents moved an application for vacation of the interim order, on the ground that the application on which interim order was passed, was moved under Section 17-B of the Industrial Disputes Act. THErefore, the application itself was not competent as there was no award of the Labour Tribunal in favour of the petitioner.