K. KISHORE KUMAR Vs. STATE OF KERALA,

JUDGEMENT

(1.) THIS writ petition is filed challenging the suspension of the petitioner by Ext.P2 order. The petitioner was originally an employee of the Irrigation Department. Subsequently, he was absorbed in the Local Self Government Department. According to the petitioner, therefore, Ext.P2 order of suspension issued by the Secretary of the Water Resources Department is without jurisdiction insofar as the petitioner is not an employee of the Water Resources Department.

(2.) IN view of the said contention, I directed the learned Government Pleader as follows on 7.9.2010.