C CHENTHAMARA Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The petitioner is a Senior Grade Driver working in the 23rd Kerala Battalion of the NCC at Thrissur. The petitioner is now under the administrative control of the Higher Education Department of the Government of Kerala. He was suspended from service on 25.6.2010 as per Ext.P5. The complaint in this writ petition is that the suspension itself is without any reason and even then, disciplinary proceedings are being prolonged.

(2.) I have heard the learned Government Pleader also.

(3.) I am of opinion that having suspended the petitioner, the 1st respondent has a duty to complete the disciplinary proceedings initiated by suspending the petitioner, expeditiously. Accordingly, this writ petition is disposed of with a direction to the 1st respondent to see that the disciplinary proceedings initiated against the petitioner by suspending him shall be completed, as expeditiously as possible, at any rate, within four months from the date of receipt of a certified copy of this judgment. However, this will not stand in the way of the petitioner approaching the reviewing authority for review of the order of suspension.