MANAGING DIRECTOR, TAMILNADU ADI DRAVIDAR HOUSING AND DEVELOPMENT CORPORATION LIMITED Vs. D. THIAGARAJAN

JUDGEMENT

(1.) This writ appeal is directed against the order made in W.P. No. 17895 of 2013 dated 04.07.2013 wherein the learned Single Judge has quashed the charge memo dated 10.04.2013 and the suspension order dated 30.04.2013 issued against the writ petitioner/respondent herein and further directed the appellant to settle the terminal benefits to the writ petitioner within a period of four weeks.

(2.) The case of the writ petitioner/respondent herein, before the writ court, is as follows:

(3.) The writ petition was opposed by the appellant herein as the respondent therein by contending that the impugned proceedings are only a charge memo and therefore, the petitioner can give explanation and face the enquiry.