M.PALANISAMY Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) The prayer in this writ petition is for a writ of Certiorarified Mandamus, calling for the records relating to the impugned order passed by the 1st respondent in Na.Ka.No.A3/4594/2018 dated 09.08.2019 and quash the same and to dispose the appeal on merits as stipulated by this Court.

(2.) The petitioner was suspended sometime in January 2017 with regard to a criminal case filed against him for the alleged offence under Section 420 of I.P.C. Thereafter, even though disciplinary proceeding was contemplated, that was not concluded for the simple reason that since the criminal case was pending and it was stated that unless the outcome of the criminal case is known to the employer, the disciplinary proceedings cannot be concluded. Accordingly, the 2nd respondent i.e., the Tahsildar, Thiruverumbur, Trichy District, vide his proceedings dated 12.10.2018 has passed the following order: varticular text

(3.) As against this order, it seems that the petitioner has preferred appeal before the 1st respondent and a direction was issued by this Court in an earlier writ petition filed by the same petitioner in W.P.(MD) No. of 2019 to decide the said appeal filed by the petitioner within a time frame. While that being so, the present impugned order has been passed dated 09.08.2010 by the 1st respondent, which reads thus: varticular text