M.Nagaraj vs ) The Director Of Adi Dravidar &
2021 Latest Caselaw 2139 Mad

                                                                             W.P.(MD) No.21116 of 2018


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 01.02.2021

                                                      CORAM:

                               THE HONOURABLE MR.JUSTICE M.S.RAMESH

                                            W.P.(MD) No.21116 of 2018
                                           (Through Video Conference)

                      M.Nagaraj                                                  ...Petitioner
                                                           Vs.

                      1) The Director of Adi Dravidar &
                           Tribal Welfare,
                         Office of the Director of Adi Dravidar &
                           Tribal Welfare,
                         Chepauk, Chennai 600 005

                      2) The District Adi Dravidar & Tribal
                           Welfare Officer,
                         Theni, Theni District.                                  ... Respondents
                      PRAYER: Writ Petition filed under Article 226 of the Constitution of
                      India for issuance of Writ of Mandamus, directing the respondents herein
                      to revoke the order of suspension passed by the 1st respondent in
                      Rc.No.R2/14478/2016 dated 23.11.2016 in the light of the judgment of
                      acquittal dated 30.05.2014 made in CC.No.6 of 2013 in the file of
                      Special Judicial Magistrate- III, Theni and consequently direct the
                      respondents herein to regularise the period of suspension with all
                      monetary and service benefits to the petitioner within a reasonable time.
                                         For Petitioner       : Mr.K.Appadurai
                                         For Respondents : Mr.S.Dhayalan,
                                                           Government Advocate
http://www.judis.nic.in
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                                                                                     W.P.(MD) No.21116 of 2018


                                                                                     M.S.RAMESH, J.,

                                                                                                          sts

                                                         ORDER

The suspension order against the petitioner is put under challenge

in the present writ petition. Pending writ petition, the impugned

suspension order was revoked through the respondent's proceedings

dated 11.10.2018.

2. As such, the impugned order of suspension itself has become

redundant. Accordingly, the Writ petition stands dismissed. However,

there shall be no order as to costs.

                                                                                  01.02.2021
                      Index     : Yes / No               Internet       :      Yes
                      sts

Note: In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned. To:

1) The Director of Adi Dravidar & Tribal Welfare, Office of the Director of Adi Dravidar & Tribal Welfare, Chepauk, Chennai 600 005

2) The District Adi Dravidar & Tribal Welfare Officer, Theni, Theni District. Order made in W.P.(MD) No.21116 of 2018 http://www.judis.nic.in