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Madras High Court
D.Sathishkumar vs Joint Commissioner / Executive Officer on 9 March, 2026
Author: R. Suresh Kumar
Bench: R. Suresh Kumar
W.A.No.660 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 09.03.2026
CORAM :
THE HONOURABLE MR.JUSTICE R. SURESH KUMAR
AND
THE HONOURABLE MR.JUSTICE N. SENTHILKUMAR
W.A.No.660 of 2026
D.Sathishkumar .. Appellant
Vs.
1. Joint Commissioner / Executive Officer
Arulmigu Arunachaleswarar Thirukoil
Thiruvannamalai 606 601.
2. Fit Person / Chairman Board of Trustees
Arulmigu Arunachaleswarar Thirukoil
Thiruvannamalai 606 601. .. Respondents
Prayer: Appeal filed under Clause 15 of the Letters Patent, against
the order made in W.P.No.5639 of 2026 dated 16.02.2024.
For the Appellant : Mr.R.Sudharsan
For the Respondents : Mr.S.Ravichandran
Additional Government Pleader
JUDGMENT
(Judgment of the Court was made by R.SURESH KUMAR, J.)
The challenge that was made before the Writ Court is against
the suspension order dated 05.04.2025 issued by the second
respondent.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/03/2026 04:27:58 pm )
2. Before the Writ Court, it was assured on behalf of the
respondents that, within four weeks’ time, the enquiry would be
completed, therefore, recording the same, the writ petition was
dismissed through the order impugned dated 16.02.2026 in
W.P.No.5639 of 2026.
3. Heard Mr.R.Sudharsan, learned counsel for the petitioner
and Mr.S.Ravichandran, learned Additional Government Pleader for
the respondents.
4. The learned Additional Government Pleader would submit
that, since the allegation made against the appellant/writ petitioner
is an alleged sexual harassment, as complained by one of the
women employee, as per the mandate of Vishaka’s case, a
Committee has been constituted by issuance of proceedings dated
06.03.2026 and that Committee would conduct an enquiry and give
a report, based on which, further course of action would be decided
by the Disciplinary Authority and he would also submit that, the
Committee would complete the enquiry and file a report within four
weeks’ period.
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5. The learned counsel appearing for the appellant/writ
petitioner would submit that, though he was suspended on
05.04.2025, till date, no subsistence allowance has been paid to
him.
6. If that is so, since the appellant/writ petitioner is entitled to
get subsistence allowance, the same shall be calculated and be
paid, with arrears, from the date of suspension and continued to be
paid until the suspension is revoked or till further orders are passed
pursuant to the enquiry initiated against him.
7. With these directions, the writ appeal is disposed. No costs.
Consequently, C.M.P.No.6270 of 2026 is closed.
(R.S.K., J.) (N.S., J)
09.03.2026
Speaking Order/Non-Speaking Order
Neutral Citation:Yes/No
Internet:Yes/No
Index:Yes/No
(drm)
https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/03/2026 04:27:58 pm )
To:
1. Joint Commissioner / Executive Officer
Arulmigu Arunachaleswarar Thirukoil
Thiruvannamalai 606 601.
2. Fit Person / Chairman Board of Trustees
Arulmigu Arunachaleswarar Thirukoil
Thiruvannamalai 606 601.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/03/2026 04:27:58 pm )
R. SURESH KUMAR, J.
AND
N. SENTHILKUMAR, J.
(drm)
09.03.2026
https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/03/2026 04:27:58 pm )
