A.Ganesh vs The Deputy Director
2022 Latest Caselaw 758 Mad

                                                                           W.P(MD)No.8789 of 2021


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 12.01.2022

                                                     CORAM :

                                  THE HON`BLE MR.JUSTICE B.PUGALENDHI

                                         W.P(MD) No.8789 of 2021 and
                                          WMP(MD) No.6606 of 2021

                     A.Ganesh                                                Petitioner
                                                       Vs.

                     1.The Deputy Director,
                       Southern Zone,
                       Fire and Rescue Department,
                       Madurai.

                     2.Assistant District Officer,
                       (I/c) District Officer,
                       Fire and Rescue Department,
                       Thoothukudi District,
                       Thoothukudi.                                          Respondents

                     PRAYER: Writ Petition is filed under Article 226 of the Constitution of
                     India, praying for issuance of a Writ of Certiorarified Mandamus, to call
                     for records on the file of the second respondent in connection with the
                     impugned order of suspension passed by him in his proceedings in
                     Pa.Aa.No.33/2020 Na.Ka.No.218/A/2020, dated 10.01.2020 and quash
                     the same and consequently direct the respondents to revoke the order of
                     suspension in the light of the judgment passed by the Honourable Apex
                     Court in Ajaykumar Chowdhary Vs.Union of India as well as
                     Government Letter dated 23.07.2015, based on the petitioner's

                     1/4
https://www.mhc.tn.gov.in/judis
                                                                             W.P(MD)No.8789 of 2021


                     representation to the respondents, dated 25.01.2020 submitted in person,
                     within the time limit that may be stipulated by this Court.


                                  For Petitioner            :Mr.K.R.Laxman
                                  For R1 & R2               :Mr.J.Ashok
                                                             Additional Government Pleader

                                                   ORDER

This writ petition is filed challenging the order of

suspension, dated 10.01.2020.

2.Today(12.01.2022), when the matter is taken up for

hearing, the learned Additional Government Pleader appearing for the

respondents submits that pursuant to the order of suspension, enquiry

was contemplated as against the petitioner and an order of punishment of

stoppage of increment for two years has been imposed on the petitioner,

thereby the order of suspension was revoked.

3.Recording the submission made by the learned Additional

Government Pleader that after enquiry, punishment of stoppage of

increment for two years has been imposed on the petitioner, the writ

https://www.mhc.tn.gov.in/judis W.P(MD)No.8789 of 2021

petition is closed as no further order is required. No costs. Consequently,

connected Miscellaneous Petition is closed.

12.01.2022 Index : Yes/No Internet: Yes/No vrn

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 Deputy Director, Southern Zone, Fire and Rescue Department, Madurai.

2.Assistant District Officer, (I/c) District Officer, Fire and Rescue Department, Thoothukudi District, Thoothukudi.

https://www.mhc.tn.gov.in/judis W.P(MD)No.8789 of 2021

B.PUGALENDHI, J

vrn

Order made in W.P(MD) No.8789 of 2021 and WMP(MD) No.6606 of 2021

12.01.2022

https://www.mhc.tn.gov.in/judis