G IRUDAYASAMY Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) THE petitioner in these three writ petitions is the same person. In W.P.No.11692 of 1999, the prayer of the petitioner is to set aside the order dated 02.7.1999 passed by the third respondent school. By the aforesaid order, the school management suspended the petitioner from 05.7.1999 to 11.7.1999. In this writ petition, initially notice of motion was ordered on 08.7.1999. Subsequently, the writ petition was admitted on 27.9.1999. Pending the writ petition, an interim stay was granted on 27.9.1999 and it was subsequently made absolute on 01.9.2003.

(2.) W.P.No,7157 of 2001 was filed challenging the order of suspension dated 10.1.2001 pending enquiry. Notice of motion was ordered on 17.4.2001. Pending the writ petition, the petitioner sought for interim stay and direction for salary and that was rejected by this Court by orders dated 08.4.2002.

(3.) IT must be stated that W.P.No.11692 of 1999 and W.P.No,7157 of 2001 were directed against temporary suspension. Since the petitioner was dismissed from service by an order dated 04.12.2001, the subject matter of challenge in those writ petitions has become infructuous and hence they are liable to be dismissed.