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Judgment
M. Sathyanarayanan, J.—The petitioner while working as Sub-Inspector of Survey, Karaikudi Mobile, Karaikudi and he was placed under suspension, on 08.07.2008, by the first respondent. Prosecution was also launched and according to the petitioner, his name was not arrayed as an accused in the First Information Report.
It is the case of the petitioner that in pursuant to the impugned order of suspension dated 08.07.2008, no further action has been taken and he has not been issued with any charge memo and that the suspension is a prolonged one.
The Court heard the submissions of Mr. K. Vellaiswamy, learned Counsel for the petitioner and Mr. R. Raja Rajan, learned Government Advocate appearing for the respondents.
The petitioner is at liberty to submit a representation to the first respondent for revocation of order of suspension, within a period of one week from the date of receipt of a copy of this order and the first respondent, on receipt of such representation from the petitioner, is directed to consider the same and pass orders on merits and in accordance with law, within a period of four weeks thereafter, after affording an opportunity of personal hearing to the petitioner.
The Writ Petition is disposed of accordingly. Consequently, connected Miscellaneous Petition is closed. No costs.