M SIVAKUMAR Vs. SPECIAL COMMISSIONER CUM DIRECTOR

JUDGEMENT

(1.) THE writ petition challenges the order of suspension passed by the 2nd respondent dated 19. 8. 2004 against the petitioner who was working as Firka Surveyor. Earlier on two occasions, this Court as well as the Division Bench of this Court has given direction to the 2nd respondent to issue charge memo and complete the enquiry expeditiously.

(2.) IT is stated that thereafter, a charge memo has been issued to the petitioner on 9. 3. 2006 in which the enquiry is in progress. It is also the case of the petitioner that even in the criminal case the charge has been laid since the investigation has been completed. In view of the same, the petitioner has made representation on 5. 6. 2006 to the 1st respondent to review the order of suspension since he has been suffering the suspension for the past 2 years.

(3.) HEARD the learned counsel for the petitioner and Mr. G. Shankaran, learned Government Advocate, taking notice on behalf of the respondent.