COMMISSIONER Vs. S PREMALEELA

JUDGEMENT

(1.) The learned Single Judge even without issuing notice to the appellant, allowed the writ petition filed by the respondent and directed the Coimbatore City Municipal Corporation to pay the General Provident Fund and all other benefits to her notwithstanding the pendency of the disciplinary proceedings and the order of suspension. The order is under challenge at the instance of the Local Authority.

(2.) We have heard the learned Standing Counsel for the appellant. We have also heard the learned counsel for the respondent.

(3.) The respondent was suspended from service pending disciplinary proceedings initiated against her. The disciplinary proceedings were initiated on account of a serious misconduct. The respondent was not permitted to retire from service on account of the pendency of the disciplinary proceedings. The respondent adopted a novel device of filing a writ petition for a Mandamus for payment of General Provident Fund and other benefits notwithstanding the pendency of the disciplinary proceedings initiated against her.