ABDUL GAFOOR Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner has approached this court with this writ petition challenging Ext. P8 order whereby he was placed under suspension. He submits that Ext. P8 order has been passed without application of mind. In order to exercise the power conferred on Government as per R.10 of the Kerala Civil Services (Classification, Control & Appeal) Rules to suspend an official,

(2.) It is in the light of these contentions that the legality or otherwise of Ext. P8 order of suspension has to be considered.

(3.) It has to be borne in mind that the competence of Government to place an officer like the petitioner under suspension is not disputed in this case. It is also not a contention by the petitioner that Ext. P8 is tainted with malafides.