SHELJI GEORGE Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner says that he is the Deputy Manager in the services of Kerala State Civil Supplies Corporation Ltd (Supplyco for short) and that he is unfairly suspended from its services through Ext.P1 order.

(2.) The petitioner asserts that the allegations made against him in the order of suspension are factually incorrect and therefore, that he had replied to the same; but that the same has been completely disregarded by the competent Authorities. He contends that, subsequently, the Suspension Review Committee (Committee for short), constituted by the Government of Kerala as per the Government Order, dated 23.01.1990 met and a recommendation was made by the said Committee to the Secretary, Food and Civil Supplies Department of the Government of Kerala, to reinstate him in service and to appoint him to any other office of the Supplyco outside the Ernakulam District. He says that the said recommendation has been produced on record as Ext.P11(a) and accuses that, in spite of this, no action has been taken by the Supplyco to reinstate him. He thus prays that Ext.P1 be quashed and respondents 4 and 5 be directed to revoke his suspension and to reinstate him in service immediately, with all consequential benefits.

(3.) In response to the afore submissions made on behalf of the petitioner by his learned counsel, Sri.S.P.Araindkashan Pillai, the learned Senior Government Pleader, Sri.Bijoy Chandran, submitted that a statement has been filed on record wherein, the following have been stated: