C MANOHARAN Vs. COMMISSIONER

JUDGEMENT

(1.) THIS writ appeal has been filed against the impugned judgment of the learned single Judge dated 26. 4. 2005.

(2.) THE petitioner/appellant was a noon-meal organiser and he was suspended on a very serious charge of supplying food to children in which kerosene was mixed because of which the children fell ill. This is a very serious charge and we are not inclined to interfere in the matter. Moreover, in petitions against suspension orders this Court does not act as an enquiry officer and it does not see whether the charge is correct or false. That will be seen by the enquiry officer, and this Court is not the enquiry officer. Hence we are not inclined to interfere. The appeal is dismissed. However, we direct that the enquiry against the appellant be completed expeditiously. Consequently WAMP Nos. 2011 and 2012 of 2005 are also dismissed.