P VIJAYA RAJAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THESE two writ petitions are preferred by the same petitioner who was an employee of the 3rd respondent-Co-operative Stores. The first writ petition is directed against an order of the 2nd respondent, namely, Registrar of Co-operative Societies dismissing the petitioner's revision application against the order of suspension pending enquiry into the charges framed against him. The second writ petition is directed against the final order of dismissal from service.

(2.) THE petitioner appeared in person and argued the matter. He fairly stated that in view of the final order of dismissal, the writ petition challenging the order of suspension has become infructuous without going into the merits. No costs.

(3.) IN the light of the consistent rulings of this Court, I uphold the preliminary objection raised by the learned counsel for the 3rd respondent. Acordingly, the writ petition is dismissed as not maintainable. It is however made clear that it is open to the petitioner to seek other alternative remedy. There will be no order as to costs.