S.DHANASEKARAN Vs. DISTRICT ELEMENTARY EDUCATION

JUDGEMENT

(1.) THE petitioner prays for issuance of a writ in the nature of Certiorari, to quash the order of suspension of the petitioner.

(2.) THE petitioner was working as Headmaster at Panchayat Union Middle School at Viswanatham, Sivakasi Union, Virudhunagar District. THE petitioner was placed under suspension by the competent authority.

(3.) THE learned Counsel for the petitioner challenged the continuation of suspension on the ground, that while disposing of the writ petition finally, it was directed by this Court to expedite the criminal proceedings. THE criminal proceedings against the petitioner ended in acquittal of the petitioner, which entitle him to reinstatement in service.