T PRASANNAKUMAR Vs. COMMISSIONER OF CIVIL SUPPLIES

JUDGEMENT

(1.) In this writ petition, challenge is against Exts.P18 & P19. Ext.P18 is an order passed by the 1st respondent exercising his powers under the provisions of the Kerala Rationing Order, 1966.

(2.) Briefly stated, the facts of the case are that the petitioner was appointed as AWD No.V of Thiruvananthapuram District. Proceedings were initiated against the petitioner resulting in Ext.P11 order dated 04/07/2009, imposing a penalty. Against this order, the petitioner filed an appeal before the 1st respondent. That appeal was disposed of by Ext.P13 order dated 24/11/2009 cancelling the licence itself.

(3.) Ext.P13 order was challenged before this Court in WP(C) No.34333/2009, in which Ext.P14 interim order was passed. Against that interim order, the official respondents therein, who are the respondents in this writ petition, filed W.A.No.2856/2009. The Writ Appeal was disposed of by a Division Bench of this Court as per Ext.P15 judgment dated 28/01/2010. In Ext.P15 judgment, this Court has specifically dealt with the illegality of the action of the 1st respondent in having terminated the AWD of the petitioner in an appeal filed by him, against the order imposing a much lesser punishment. After pointing out the said illegality and setting aside Ext.P13 order, this Court disposed of the writ petition and the writ appeal directing the 1st respondent to reconsider the matter in accordance with law.