(1.) Vide, proceedings No.1492/A1/2014, dated 3/6/2015, Collector, Krishnagiri District, removed the respondent, Anganvadi worker from service, on the grounds that a criminal case was registered against her, alleging that she had acted against the Government rules and policy.
(2.) Being aggrieved by the removal, respondent has filed W.P.No.19677 of 2015, for the issuance of a writ of certiorarified mandamus, to quash the order passed by the Collector, Krishnagiri District, first respondent, in Se.Mu.Na.Ka.No.1492/A1/2014, dated 3/6/2015 and direct the respondents therein, to reinstate her in service, with all consequential benefits.
(3.) After hearing the learned counsel for the parties, by observing that merely because a criminal case was registered, respondent cannot be removed pending outcome of the criminal case, writ Court, vide, order, dated 6/7/2015, set aside the impugned order therein and directed reinstatement. Short order made in W.P.No.19677 of 2015, dated 6/7/2015, is re-produced.
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