T. NITHYA Vs. SUPERINTENDENT ENGINEER, TRANSMISSION LINE CONSTRUCTION

JUDGEMENT

(1.) This Writ Petition is filed to direct the 3rd respondent to defer all further proceedings pursuant to the charge sheet in Ku.Aa.No. 017.ni.bi.II/u.4/Ko.O/2020, dated 30.01.2020 on the file of the 2nd respondent and also pending criminal proceeding in P.R.C.No.16 of 2020 on the file of the Learned Judicial Magistrate No.VI, Trichy.

(2.) By consent of both parties, the writ petition is taken up for final disposal at the admission stage itself.

(3.) The learned counsel appearing for the petitioner would submit that a case in Cr.No.228 of 2019 has been registered as against the petitioner and others for the offences punishable under Sections 341, 294(b), 307, 302 and 506 (ii) IPC on the file of the Thiruverumbur Police Station, Trichy District. Based on the aforesaid criminal case, the petitioner was placed under suspension, vide order dated 12.07.2019 and subsequently, the suspension order of the petitioner, dated 12.07.2019 has been revoked by the 2nd respondent, vide order dated 26.02.2020. She would further submit that based on the said criminal complaint, departmental disciplinary proceedings have also been initiated as against the petitioner.