KRISHNAMOORTHY Vs. SUB COLLECTOR-CUM-DISTRICT MANAGER

JUDGEMENT

(1.) THE petitioner was appointed as Salesman by the Tamil Nadu State Marketing Corporation Limited (hereinafter referred to as 'the TASMAC), in respect of Shop No. 7828 at Kumbakonam, Thanjavur District. While so, the District Manager conducted a surprise inspection on 13 January, 2013 and found that there was a mixing of water in the liquor bottles. The respondent, vide his proceedings dated 13 January, 2013, suspended the petitioner from service. The said order is challenged in this Writ Petition.

(2.) THE learned counsel for the petitioner, by placing reliance on the order dated 04.08.2014, in W.P. (MD) Nos. 12465, 12466, 12467, 12491, 12492, 12493, 12494, 12495, 1340, 1670, 1672, 1673, 1674 and 1675 of 2014, submitted that similar Writ Petitions were disposed of by this Court with a direction to the TASMAC to conduct enquiry and pass final orders.

(3.) THE impugned order was passed on the basis of surprise inspection conducted by the District Manager of TASMAC. The respondent has now made it clear that the impugned order is nothing but suspension order, whereby and whereunder, the petitioner was suspended pending enquiry. The respondent proposes to conduct an enquiry in the matter.