N LIYAKATH ALI KHAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THE petitioner herein joined as the Labour Officer on 18.05.1985. THEreafter, he was promoted as Assistant Commissioner of labour in the year 1990. Further, he was promoted as the Deputy Commissioner on 02.06.1997. By the proceedings dated 28.12.2006 and 29.12.2006, the petitioner was kept under suspension, thereby not allowed to retire eventhough he attained superannuation on 31.12.2006.

(2.) THE petitioner has filed a Writ Petition in W.P.No,448 of 2007 challenging the order of suspension, which was rejected by learned single Judge and confirmed by the Division Bench of this Court. THE Division Bench, while disposing of the Writ Appeal in W.A.No,752/07 on 08.06.2007, has directed the respondents to complete the enquiry within a period of six months.

(3.) THE petitioner has filed another petition in W.P.No.13326 of 2009 seeking a copy of the basic complaint from the respondent. THE said Writ Petition was disposed of on 16.07.2009 this Court, directing the respondents to consider the representation of the petitioner within a period of 4 weeks from the date of receipt of a copy of the said order.