RIBIN K.A. Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is filed seeking the following reliefs:-

(2.) Heard the learned counsel for the petitioner and the learned Government Pleader.

(3.) It is submitted by the learned counsel for the petitioner that disciplinary proceedings had been initiated against the petitioner by Ext.P1 order of suspension dated 29.11.2011. Ultimately orders had been passed imposing a punishment of bar of three increments with cumulative effect by Ext.P16. It is submitted that, thereafter, the disputes between the petitioner and the Management were settled and the disciplinary proceedings had been withdrawn by the Management. The petitioner had approached the Educational Authorities seeking approval of the withdrawal of the disciplinary proceedings as also seeking the regularization of the period of suspension as duty and to grant him all arrears on salary and other benefits. The said request had been ultimately considered by the Government along with a revision petition filed by the Manager and Ext.P25 order was passed rejecting the said request, which is under challenge in this writ petition.