P T NAGARAJU Vs. KELAMANGALAM AGRICULTURE PRODUCERS

JUDGEMENT

(1.) THIS writ appeal has been filed against the impugned judgment of the learned single Judge dated 12. 4. 2005. Heard the learned counsel for the appellant.

(2.) THE petitioner had been placed under suspension as there was an allegation that he possessed 100 bogus family cards and committed irregularities. In suspension matters this Court should not normally interfere, as this Court is not the enquiry officer. Whatever the petitioner/appellant wants to say on merits he should say before the enquiry officer. The writ appeal is dismissed. However, we direct that the charge memo against the petitioner/appellant be given to him preferably within two weeks of filing a copy of this order before the appropriate authority and the enquiry shall be completed expeditiously thereafter in accordance with law. Consequently WAMP No. 1681 of 2005 is also dismissed.