K. ASSAIN, JUNIOR SUPERINTENDENT Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is stated as aggrieved of prolonged suspension from the service inspite of the specific direction given by this Court as per Ext.P2 judgment in W.P.(C) 14377 of 2008.

(2.) THE case of the petitioner is that while working as Junior Superintendent in Chellannoor Grama Panchayath, he was unnecessarily suspended from the service, which was the subject matter of challenge in W.P.(C) 14377 of 2008. The said case was disposed of, as per Ext. P2 judgment dated 23.05.2008 directing the concerned respondent to complete the disciplinary proceedings within three months. Subsequently, the petitioner came to be reinstated as per Ext.P3 order dated 05.06.2009. The disciplinary proceedings came to be finalised by imposing punishment of barring two annual increments with cumulative effect as per Ext.P4. Subsequently, W.P.(C) 13204 of 2012 came to be filed challenging non-regularisation of the suspension period. When the said matter came up for consideration of 26.06.2012, the learned Government Pleader submitted that orders on the question of regularisation in respect of the suspension period will be passed within 45 days.

(3.) HEARD the learned Government Pleader as well.