LAWS(MAD)-1993-9-38

V NAGARAJAN Vs. REGISTRAR UNIVERSITY OF MADRAS

Decided On September 22, 1993
V.NAGARAJAN Appellant
V/S
REGISTRAR, UNIVERSITY OF MADRAS Respondents

JUDGEMENT

(1.) DURING the course of hearing of this appeal, it is submitted that the arguments on the validity of the order dated 20.8.1993 passed in W.M.P.No.29180 of 1992 filed in W.P.No.20256 of 1992 will be the same as in the main W.P.No.20256 of 1992. In view of this, by consent of both sides, we have also taken up W.P.No.20256 of 1992 for final disposal along with this appeal.

(2.) HEARD the writ appeal and the writ petition for final disposal.

(3.) FOR the reasons stated above, the writ petition is disposed of in the following terms: (a) No ground to interfere with the order of suspension. However, the direction contained in the order of suspension as to payment of suspension as to payment of subsistence allowance is set aside. (b) During the period of suspension, pending inquiry, the appellant/ petitioner shall be paid full pay and allowance. In view of the disposal of the writ petition, the interim order passed therein comes to an end. Therefore, the writ appeal becomes infructuous. It is dismissed as infructuous. In the facts and circumstances of the case, there shall be no order as to costs. W.P.No.257 of 1993 as directed by the learned single Judge be posted for hearing before the learned single Judge on 14.12.1993.