T.THAMBIDURAI Vs. PRINCIPAL DISTRICT JUDGE

JUDGEMENT

(1.) THAMBIDURAI , Senior Bailiff, in the District Court, Madurai, in this writ petition sought for issuance of certiorari, calling for the records relating to the official memorandum of the Principal District Judge, Madurai/ Respondent dated 16.06.2011 seeking explanation from him with regard to certain allegations made against him and the proceedings dated 16.06.2011, whereunder he was placed under suspension, pending disciplinary action initiated against him and quash the same.

(2.) IN 1992, the petitioner was appointed as Masalchi in the unit of District Judge, Madurai. Thereafter, he was promoted to several posts. Lastly, in 2002, he was promoted as Senior Bailiff. He was working as such in the District Court, Madurai.

(3.) THE learned counsel for the petitioner contended that on the complaint of Ganesan enquiry was conducted and the charges were dropped. On the complaint of Muthaiah and others also, the respondent conducted enquiry and submitted a detailed report to this Court that the petitioner is not involved in the matter. In the circumstances, there is no basis to proceed as against the petitioner and place him under suspension.