V K VARADHARAJAN Vs. PRINCIPAL DISTRICT JUDGE NAGAPATTINAM

JUDGEMENT

(1.) THE petitioner has challenged the order No. 3/2001 dated 16. 11. 2001 and the consequential order dated 12. 8. 2002, both passed by the first respondent, the Principal District Judge, Nagapattinam.

(2.) BY the first order, the petitioner was suspended and by the second order, it was ordered that the departmental proceedings will lie over awaiting the Judgment in Criminal Case and it was ordered to continue the petitioner under suspension.

(3.) DURING the pendency of the writ petition, the order of suspension has been revoked and it is informed that the criminal case ended in acquittal. It appears that the petitioner has earlier moved this Court in W. P. No. 15049 of 2002 wherein this Court remitted the matter with a direction to the Principal District Judge, Nagapattinam to complete the departmental proceedings and only thereafter the order dated 12. 8. 2002 was passed.