S PALANISAMY Vs. CHIEF EXECUTIVE OFFICER

JUDGEMENT

(1.) THE Honourable Chief Justice: this writ appeal has been filed against the impugned order of the learned single Judge dated 16. 12. 2004.

(2.) THE appellant challenges the suspension order dated 15. 7. 2004. The suspension is only suspension pending enquiry. Hence whatever the appellant wishes to say on merits he should say before the Enquiry Officer. The High Court is not the enquiring authority. We are, therefore, not inclined to interfere with the suspension order.

(3.) HOWEVER, if the charge sheet has not yet been given to the appellant, it will be given to him within two weeks from the date of filing a copy of this order before the concerned authority and the enquiry will be completed preferably within three months thereafter, in accordance with law. The appellant will co-operate in the enquiry.