P. BALACHANDRAN Vs. THE DISTRICTMANAGER

JUDGEMENT

(1.) MR . M.Muniyasamy, learned Standing Counsel, takes notice on behalf of the respondent. By consent, the Writ Petition is taken up for final disposal, at the stage of admission itself.

(2.) THIS Writ Petition has been filed by Mr.P.Balachandran, under Article 226 of the Constitution of India, challenging the order of suspension, dated 05.11.2014 passed by the respondent.

(3.) HEARD the learned Standing Counsel appearing for the respondent also.