GOVERNMENT OF TAMIL NADU Vs. K S RAVICHANDRAN

JUDGEMENT

(1.) AGGRIEVED by the identical orders of the Tamil Nadu administrative Tribunal, Chennai, directing the Department to reinstate the applicant therein without prejudice to the Department for continuing the criminal proceedings, respective Department and their Officers filed the above writ petitions.

(2.) HEARD the learned Government Advocate and the learned counsel for the contesting first respondent.

(3.) IT cannot be said that the Department has not taken any steps. On the other hand, the learned Government Advocate informed this court that atleast in two cases, namely, in the case of K. S. Ravichandran ands. Jayakumar, the criminal trial is in progress and likely to reach its conclusion shortly. IT is also seen from the material furnished by the learned government Advocate that even in the case of M. Nagarajan, in view of the order of the Government extending the suspension, there is every possibility in completion of the criminal proceedings lodged against him. All these statements cannot be ignored lightly, particularly, the charges leveled against the delinquents are serious in nature. In the light of the progress in the criminal cases, we dispose of all the three writ petitions by passing the following order.