CHACKO SAMUEL Vs. UNION OF INDIA

JUDGEMENT

(1.) The appellant (petitioner in the original petition) was working as Security Assistant. Vide order dated January 25, 2002 the appellant was relieved from Thiruvananthapuram to report for duty at Vishakapatnam. The appellant challenged this order by filing a petition under Article 226 of the Constitution. O.P.No.5997 of 2002 filed by the appellant was disposed of vide order dated March 13, 2002. It was noticed that the appellant had already been relieved from Thiruvananthapuram. He was on leave. The petition was disposed of with a direction that his representation may be decided. Till the disposal of the representation he may remain on leave.

(2.) The representation was rejected vide order dated March 26,2002. A copy of this order is annexed at Ext.P11. Aggrieved by the orders dated January 25, 2002 and March 26, 2002 the appellant filed O.P.No.10981 of 2002. It was dismissed by the learned Single Judge vide order dated May 31, 2002.

(3.) Aggrieved by this order the appellant filed Writ Appeal No.1522 of 2002. It was dismissed by a Bench of this court vide order dated June 28, 2002. However, on August 14, 2002 Review Petition No.561 of 2002 was allowed. Thus, the appeal has been listed again for hearing.