JOSEPH DHARMA SEKARAN Vs. DISTRICT EDUCATIONAL OFFICER

JUDGEMENT

(1.) By consent, the writ petition itself is taken up for hearing.

(2.) The petitioner, who is a teacher, assails the order of suspension dated 20.7.2001 pending an enquiry into certain grave charges framed against her.

(3.) According to the learned counsel for the petitioner, the impugned order of suspension pending an enquiry is bad in law, as