S JEEVANANTHAM Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) CHALLENGING order of learned Single Judge in W.P.No.12819 of 2009 dated 11.11.2009, the appellant has filed this writ appeal.

(2.) WE have heard Mr.G.Krishnakumar, learned counsel for appellant and learned Government Pleader Mr.Raja Kalifulla for respondents.

(3.) THE learned counsel for the appellant submitted that the criminal case has been stayed by this High Court and the trial in the criminal case would take a long time and therefore, there is no justification for keeping the appellant under prolonged suspension till the end of criminal proceedings. It was submitted that the learned Single Judge did not keep in view Rule 17(e)(V) of the Tamil Nadu Subordinate Service (Discipline and Appeal) Rules and that the investigation was over and final report was also filed.