M A PERUMAL RAJA MANAGER PURCHASE TAMIL NADU TEXTILE CORPORATION LIMITED COIMBATORE Vs. MANAGING DIRECTOR TAMIL NADU TEXTILE CORPORATION LIMITED COIMBATORE

JUDGEMENT

(1.) THE prayer in the writ petition is to issue a writ of certiorarified mandamus, calling for the records relating to the proceedings of the Managing Director, Tamil Nadu Textile Corporation Limited, the respondent herein, made in Ref.No.IA/3/3/04-05, dated 27.7.2004, quash the same and direct the respondent herein to revoke the order of suspension and pay all the arrears of salary and continue the petitioner as Manager (Purchase) in Tamil Nadu Textile Corporation Limited.

(2.) BY consent, the main writ petition itself is taken up.

(3.) THE learned counsel for the petitioner relied upon another judgment of this Court in Dhanapalan v. THE State of Tamil Nadu (1984) Writ L.R. 460. This judgment has no relevance for the facts of the present case. In this case, the Government Servant did not join the place to which he was transferred. But, he went on medical leave. When that was challenged as misconduct, the Court held otherwise. THErefore, this decision also has no relevance to the point in issue.