M UMARANI Vs. SPECIAL DEPUTY COLLECTOR

JUDGEMENT

(1.) The Petitioner has approached this Court, with prayer for issuance of a writ, in the nature of certiorari, for quashing the order, dated 24.06.2003, with consequential relief of writ, in the nature of mandamus, directing the Respondent to reinstate the Petitioner with all consequential benefits.

(2.) The Petitioner was appointed as 'Secondary Grade Teacher' on 12.04.1999. On 24.06.2003, the Petitioner was issued a suspension order, in view of the departmental proceedings against the Petitioner.

(3.) The Petitioner challenged the order of suspension before the learned Tamil Nadu Administrative Tribunal at Chennai. The application moved by the Petitioner was allowed against suspension, but the prayer of the Petitioner for quashing the charge memo was declined. It was directed that the Petitioner should join in the enquiry proceedings.