M.MANI Vs. THE DISTRICT COLLECTOR

JUDGEMENT

(1.) The appellant who was working as a Noon Meal Organiser, was implicated in a criminal case in Cr.No.79 of 2008, on the file of the Thattaparai Police Station for the alleged offences under Sections 147, 148, 342, 323, 307 and 506(ii) I.P.C. As a consequence he was placed under suspension, by an order dated 10.01.2009.

(2.) Challenging the order of suspension, the appellant came up with a writ petition in W.P(MD)No.7580 of 2009. At the time of admission of the writ petition, this Court granted an order of interim stay of the order of suspension. Pursuant to the said order, the appellant was reinstated on 08.01.2010.

(3.) However, by a final order dated 08.08.2011, the writ petition was dismissed. Challenging the dismissal of the writ petition, the appellant came up with the above appeal.