SELVARAJ Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE petitioner has prayed for issuance of a writ in the nature of mandamus, forbearing the respondents 3 & 4 from interfering in the service of the petitioner.

(2.) THE learned counsel for the petitioner submits that after filing of the writ petition, the respondents have served a charge memo to the petitioner.

(3.) THE learned counsel for the petitioner however is right in contending that there was no justification on the part of the respondents 3 & 4 to withhold the salary of the petitioner, in absence of any adverse orders.