K R SEKAR Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner and learned Government Advocate appearing for the respondents 1 to 3. There is no appearance on behalf of the 4th respondent.

(2.) The petitioner has prayed for recalling the order of suspension. The petitioner was employed under the fourth respondent, which is an aided School. The petitioner was placed under suspension on the ground that a criminal case has been initiated against him.

(3.) It is stated by the learned Government Advocate appearing for the respondents 1 to 3 that the criminal case which is now pending is likely to be finalised within a short period.