P.GANESAN Vs. SENIOR REGIONAL MANAGER

JUDGEMENT

(1.) The prayer sought for in this writ petition is for a Writ of Certiorarified Mandamus, calling for the records relating to the proceedings of the Impugned Order in Na.Ka.No.A2/643/2020, dated 19.05.2020 (served to petitioner on 03.06.2020) on the file of the second respondent and quash the same and further directing the respondents to reinstate the petitioner with immediate effect and provide all monetary benefits.

(2.) Heard Mr.K.Jeyamohan, learned counsel appearing for the petitioner and Mr.B.Jameel Arasu, learned Standing Counsel appearing for the respondents.

(3.) During the last hearing, it seems that a complaint was made by the petitioner that though the petitioner was suspended by the impugned order, dated 19.05.2020, his salary due prior to that as well as subsistence allowance after the suspension, was not paid to the petitioner and accordingly the respondents through its counsel seem to have undertaken to pay the same and report before this Court.