P S ISMAIL Vs. DISTRICT COLLECTOR ERNAKULAM

JUDGEMENT

(1.) PETITIONER is appointed as AWD No.15 at North Paravur. This writ petition was filed by the petitioner apprehending that he is likely to be placed under suspension. It is now submitted by the counsel for the petitioner that subsequent to the filing of the writ petition, by order dated 03- 11-2010 issued by the third respondent, the distributorship was suspended and that the same was implemented with effect from 06-11-2010. PETITIONER states that aggrieved by the order of suspension, he has filed an appeal before the first respondent. In this writ petition, now the petitioner confines his prayer for an expeditious disposal of the appeal.

(2.) IN the light of the facts as noticed above, without expressing anything on the merits of the contentions raised, I dispose of the writ petition, directing the first respondent to consider and pass orders on the appeal filed by the petitioner, as expeditiously as possible, at any rate, within three weeks from the date of production of a copy of this judgment. Petitioner to produce a copy of this judgment and writ petition before the first respondent for compliance.