SUBRAMANIAN N Vs. COLLECTOR

JUDGEMENT

(1.) THE writ petitioner has filed the above writ petition praying to issue a writ of certiorarified mandamus, directing the respondents to call for the records relevant to the order in Na. Ka. No. 18981/a-6/89 dated March 13, 1990 passed by the second respondent and to quash the same as illegal, arbitrary and against the principles of natural justice and further directing the respondents to reinstate the petitioner into service with all consequential, monetary and other benefits.

(2.) FROM the affidavit filed in support of the writ petition by the petitioner, it comes to be known that the petitioner got appointed as Noon Meal Scheme Organiser on February 7, 1983 in the school feeding Centre at Panchayat Union Elementary School, Melpennathur, Chengam Taluk, Tiruvannamalai Sambuvarayar District; that on July 13, 1989, he was placed under suspension on the allegation of misbehaviour exhibited with his superiors; that there was also a charge of non-supply of chappals to the students properly; that immediately after suspension, the petitioner approached the Tamil Nadu Administrative Tribunal filing an application in O. A. No. 2059 of 1989 praying to quash the suspension order and the Tribunal was pleased to pass an order on December 20, 1989, the operative portion of which is extracted here under:

(3.) THE further contentions of the petitioner are that in spite of the lapse of the time fixed by the Tribunal, to give a finding in the enquiry kept pending with the respondents, since the respondents did not comply with the same, the petitioner was prompted to file another application in the same Tribunal in O. A. No. 603 of 1990 again for quashing the same suspension order and with consequential reliefs. The Tribunal, on March 8, 1990 ordered notice, but adopting dilatory tactics for receipt of the notice, the second respondent, as per his proceedings in Roc. No. 18981/a-6/89 dated March 13, 1990 passed the order of dismissal against the petitioner.