T KOMALAVALLY Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is a Revenue Divisional Officer. On certain allegations of misconduct regarding granting of permission to fill up paddy lands, the petitioner has been suspended from service in January 2010. THE petitioner is aggrieved by the said suspension as also the delay in completing the proceedings pursuant to the suspension. THE petitioner seeks the following reliefs:

(2.) I have heard the learned Government Pleader also. After considering the arguments of both sides, I am of opinion that having initiated the disciplinary proceedings in January 2010, the respondents should complete the same within a reasonable period. Accordingly, this writ petition is disposed of with a direction to the respondents to complete the disciplinary proceedings initiated by Ext.P1 suspension order as expeditiously as possible, at any rate, within four months from the date of receipt of a copy of this judgment.