J. V. SIVAKUMAR Vs. CHIEF ENGINEER

JUDGEMENT

(1.) The present writ petition has been filed seeking the issuance of a Writ of Certiorarified Mandamus to quash the impugned Suspension Order in Memo No.000756/056/SE/SEDC/Aado/Adm.III/A. 1/F.DP.Doc/2025 dtd. 5/2/2025 and the consequential Rejection Order in Ka. No.00813/MeaPo/SiMibava/Siva/Nia/Nimea/NiPi3/U. 1/Ko.Marai/2026 dtd. 18/2/2026 passed by the second respondent, and consequently to direct the second respondent to revoke the suspension and reinstate the petitioner in any non-sensitive post of Junior Engineer Grade I at Sivagangai, in light of the guidelines issued under Chapter II, Sec. 2(3) of the Tamil Nadu Electricity Board Employees' Discipline and Appeal Regulations and based on G.O.Ms.No.81 (Human Resources Development) dtd. 4/8/2022.

(2.) Mr. B. Ramanathan, learned Standing Counsel, takes notice for the respondents.

(3.) By consent of both parties, the writ petition is taken up for final disposal at the stage of admission.