SENIOR REGIONAL MANAGER, TAMIL NADU CIVIL SUPPLIES CORPORATION, THANJAVUR REGION, THANJAVUR Vs. M. CHINNAPPAN

JUDGEMENT

(1.) The impugned Order dated 13.4.2010 passed in W.P. (MD) No. 8412 of 2009 by the learned Single Judge is being challenged in present Appeal. The First Respondent herein Petitioner has filed W.P. (MD) No. 8412 of 2009 under Article 226 of the Constitution of India praying to issue a Writ of Certiorarified Mandamus calling for the records relating to the Order of Suspension made in Rc. No. M3/15502/09, dated 10.8.2009 on the file of the Second Respondent and quash the same and to implement the statutory Orders dated 26.6.2009 & 28.7.2009 passed by the Third Respondent forthwith.

(2.) After hearing the arguments of both sides and on perusal of the entire materials available on record, the learned Single Judge has passed an Order dated 13.4.2010 in ST.P. (MD) 8412 of 2009.

(3.) It is stated in the operative portion of the Order made in Writ Petition as follows: