K VENUGOPAL Vs. JOINT DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) WRIT petition filed under Article 226 of the Constitution of India praying for a writ of Certiorarified Mandamus to call for the records relating to the impugned order of the respondent in Na.Ka.No,20424/V1/E1/09 dated 22.04.2009 and quash the same and direct the respondent to reinstate the petitioner in service with all attendant benefits.)Learned Government Advocate takes notice for the respondent. By mutual consent of the learned counsel for the petitioner and the learned Government Advocate, this writ petition is taken up for final disposal at this stage.

(2.) THE petitioner has come forward with this petition seeking for the relief of quashing the impugned order of the respondent in Na.Ka.No,20424/V1/E1/09 dated 22.04.2009 and directing the respondent to reinstate the petitioner in service with all attendant benefits.

(3.) I have carefully considered the submissions made by both sides and also perused the materials available on record including the impugned order of suspension dated 22.04.2009.