S ZACHARIAS Vs. TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) THIS writ petition is filed challenging the order of the third respondent, dated 21. 06. 2006, under which the third respondent has placed the petitioner under suspension on contemplating a departmental enquiry as per the Standing Orders governing the Tamil Nadu Electricity Board employees.

(2.) THE impugned order states that the departmental enquiry contemplated is in respect of an alleged behaviour of the petitioner with his superior officials and also using unparliamentary words in the office premises against his superior officers. This Court while issuing notice of motion has granted an order of interim stay against the order of suspension passed by the third respondent. On behalf of the respondents a petition to vacate the order of stay has been filed and the respondents also filed a counter affidavit.

(3.) MR. M. D. Thirunavukkarasu, learned counsel appearing for the petitioner would submit that this is a case of mala fide attitude on the part of the respondents and according to the petitioner, it is the third respondent who has used the abusing language and having used the same, the allegation is made as if the petitioner has made against the third respondent. Therefore, according to the learned counsel for the petitioner, this is mala fide.