ASOK KUMAR M. Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is filed with following prayers:

(2.) The grievance of the petitioner is that the petitioner is removed from the post of Booth Level Officer as per Ext.P3 even without giving an opportunity of hearing to the petitioner. The counsel for the petitioner raised several contentions in the writ petition. On the other hand, a statement is filed by respondents 4 to 6 in which the reason for passing Ext.P3 order is narrated.

(3.) I don't want to make any observation about the merit of the case. Admittedly Ext.P3 order is passed without giving an opportunity of hearing to the petitioner. In such circumstances, the petitioner can approach the 6th respondent with a representation narrating his grievance against Ext.P3 and the 6th respondent can be directed to consider the same within a time frame.