P NAGARAJAN Vs. SENIOR REGIONAL MANAGER

JUDGEMENT

(1.) The petitioner has approached this Court with a prayer for issuance of a writ in the nature of certiorari to quash the order of suspension. The impugned order of suspension reads as follows:

(2.) The petitioner challenged the order of suspension on the ground of mala fide. However, the person, against whom the mala fide is alleged, has not been implead as a party in the writ petition. Therefore, the allegations of mala fide cannot be looked into.

(3.) The contention of the learned counsel for the petitioner, that he has not been paid any subsistence allowance, and that though show cause notice was issued to him on 28.2.2012, but after the receipt of the reply, no further proceedings have been initiated nor any charge memo issued to the petitioner.