LEENA DANIEL Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is facing some disciplinary proceedings. THE same were initiated in 2009 by issuing Ext. P4 memo of charges on 31.12.2009. Because of the pendency of the disciplinary proceedings, the petitioner is not being considered for promotion to the post of Joint Regional Transport Officer. At the same time, her juniors are being considered. It is under the above circumstances, the petitioner has filed this writ petition seeking the following reliefs:

(2.) I specifically directed the learned Government Pleader to get instructions as to within what time the disciplinary proceedings against the petitioner can be finalised. The learned Government Pleader submits that since along with the petitioner disciplinary proceedings have to be taken against others also, the respondents would require at least 6 months' time to complete the disciplinary proceedings. I am of opinion that having issued charge memo as early as on 31.12.2009, the respondents should complete the disciplinary proceedings at least within 4 months. Accordingly, this writ petition is disposed of with a direction to respondents 1 and 2 to see that the disciplinary proceedings against the petitioner are completed as expeditiously as possible, at any rate, within four months from the date of receipt of a copy of this judgment. In the meanwhile, the Departmental Promotion Committee shall consider the case of the petitioner also for selection for promotion in accordance with Note (i) under sub-clause (7) of Rule 28(b)(i) of the K.S and S.S.R.