S. MOOKIAH Vs. THE DISTRICT ELEMENTARY EDUCATIONAL OFFICER

JUDGEMENT

(1.) THE petitioner/S. Mookiah has filed the present writ petition seeking issuance of a Writ of Certiorarified Mandamus, calling for the records relating to the impugned order of suspension passed by the 3rd respondent dated 04.06.2014 insofar as placing the petitioner under suspension till the outcome of the criminal case, quash the same and consequently direct the respondents herein to permit the petitioner to join the service and regularise his period of suspension within a reasonable time.

(2.) HEARD both sides.

(3.) IT is at this point of time, Mr. C. Venkateshkumar, learned counsel for the 3rd respondent submitted that the question of regularising the period of suspension of the petitioner would be duly considered on merits, subject to the outcome of the criminal case registered in Crime No. 186/2014 on the file of Periyakulam Police Station, Theni District.