K V VASANTHY Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is an Assistant Treasury Officer working at District Treasury Office, Kozhikode. The petitioner's grievance in this writ petition is that in the name of disciplinary proceedings initiated on 4.11.2005, the petitioner's probation has not been declared and consequently, she has not been given the promotion due to her. The petitioner therefore seeks a direction to the respondents to complete the disciplinary proceedings within a time frame.

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

(3.) Insofar as the memo of charges was issued on 4.11.2005, I do not think that there is any justification for the respondents to prolong the disciplinary proceedings. Therefore, there would be a direction to the respondents to complete the disciplinary proceedings initiated by issuing Ext. P7 as expeditiously as possible, at any rate, within three months from the date of receipt of a copy of this judgment. If the disciplinary proceedings are not completed within the said time, the petitioner's probation shall be declared subject to the disciplinary proceedings and she shall also be given all service benefits provisionally subject to the result of the disciplinary proceedings. The writ petition is disposed of as above.