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Judgment
F.M. Ibrahim Kalifulla, J.—This is a case of one other example of a case where the Tribunal totally failed to apply its mind while granting an
interim order. In this case the Tribunal has granted stay of the order of suspension issued to the first respondent dated 17.08.2000 for his negligent
conduct as a noon meal organizer in having allowed a lizard to get mixed up with the food to be supplied to the children studying in the panchayat
school, as a result of which the children were stated to have suffered food poisoning and got admitted in the hospital. Unfortunately, without
realising the gravity of the misconduct committed by the first respondent, which forced the petitioner to place him under suspension, the second
respondent Tribunal has granted the order of stay while entertaining the O.A. Filed before it by the first respondent.
In such circumstances, we, with a heavy heart, while expressing our anguish over the manner in which the Tribunal has passed the order of stay,
hasten to set aside the order of the Tribunal.
The writ petition is allowed. WMP.No.19440 of 2001 is closed.