M.BALASINGAM Vs. DEPUTY INSPECTOR GENERAL OF POLICE

JUDGEMENT

(1.) The prayer sought for in this writ petition is for a Writ of Mandamus, directing the respondent to revoke the suspension of the petitioner and reinstate the petitioner in light of the Order passed in the Special Case No.10/2012, on the file of the Special Judge/Chief Judicial Magistrate, Nagercoil dated 04.02.2020 by considering his representation dated 13.02.2020 within a stipulated time that may be fixed by this Court.

(2.) Heard Mr.T.Lajapathi Roy, learned counsel appearing for the petitioner and Mr.M.Muthu, learned Additional Government Pleader appearing for the respondents.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner was suspended sometime in the year 2011 pursuant to the involvement in a criminal case and in the said criminal case, which was tried by the Special Judge/Chief Judicial Magistrate, Nagercoil in Special Case No.10 of 2012, after full- fledged trial, the petitioner was acquitted vide judgment of the said Court, dated 04.02.2020. Since the petitioner has been completely acquitted by the trial Court in the criminal case, which was the only reason, the petitioner was placed under suspension for all these years, the petitioner has approached the respondent by way of representation, dated 13.02.2020 to revoke the said suspension and to reinstate him. Since the said representation has not been so far considered, the petitioner is before this Court. Hence, the learned counsel appearing for the petitioner wants that the representation to be considered on merits and an order to that effect to be passed within a time frame.