DAVID Y. Vs. GREATER COCHIN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The petitioner, who is stated to be working as an Assistant Executive Engineer (Civil) in the Grater Cochin Development Authority (GCDA for short), has filed this writ petition making several allegations and assertions to assert that he has been placed under suspension by the respondents illegally and even without framing of proper charges.

(2.) According to the petitioner, though he has been placed under suspension through Ext.P26, no reasons have been furnished as to why he has been placed so and that he is, therefore, completely dark to understand the reasons that have impelled the GCDA to issue the said order. As per him, as is evident from Ext.P6, though the GCDA says that a detailed charge sheet will be issued to him, nothing has been done even now and that he has been illegally continued under suspension from 23/10/2020 without any cogent reason.

(3.) The petitioner, therefore, prays that Ext.P26 be set aside; or in the alternative, that the GCDA be directed to issue a charge sheet to him at the earliest, so that disciplinary action against him can be concluded without any further delay.