K. SENTHIL KUMAR Vs. SENIOR REGIONAL MANAGER

JUDGEMENT

(1.) THE petitioner was appointed as Part Time Salesman by the Tamil Nadu State Marketing Corporation Limited (hereinafter referred to as 'the TASMAC), by order dated 27.11.2003. While he was working as Salesman of Liquor Shop No. 5112, K. Pudur, Madurai District, the second respondent conducted audit on 28.06.2014 and found that there was a shortage of Rs. 32,820/ -. The second respondent, vide his proceedings dated 05.07.2014, relieved the petitioner from service pending enquiry. 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 audit conducted by the second respondent. The respondents have now made it clear that the impugned order is nothing but suspension order, whereby and whereunder, the petitioner was suspended pending enquiry. The respondents propose to conduct an enquiry in the matter.