REVENUE DIVISIONAL OFFICER Vs. G KARPAGAM

JUDGEMENT

(1.) BY consent of both parties, the main Writ Petition itself is taken up for disposal.

(2.) AGGRIEVED by the order of the Tamil Nadu Administrative Tribunal, dated 27. 01. 2004, made in O. A. No. 88 of 2004, the Revenue Divisional Officer, Tirukoilur, Villupuram, and the Tahsildar have filed the above writ petition before this Court.

(3.) THE first respondent herein filed O. A. No. 88 of 2004 before the Tamil Nadu Administrative Tribunal praying to set aside the suspension order dated 21. 11. 2003. The Tribunal, by the impugned order, after finding that the suspension is a prolonged one and directing the respondents therein to transfer her to the Collectorate, allowed her application. In the same order, the Tribunal has directed the respondents therein to reinstate the applicant and the Department was permitted to get along with the enquiry. Questioning the same, the present Writ Petition has been filed.