C V VIJAYAN Vs. GURUVAYUR DEVASWOM MANAGING COMMITTEE

JUDGEMENT

(1.) THE petitioner was placed under suspension while working as Superintendent under the Guruvayoor Devaswom. He challenged that proceeding before this Court. It was held that the authority which issued the order of suspension was not empowered to do so. Resultantly, the order of suspension was quashed. It appears that thereafter he was permitted to rejoin duty and disciplinary proceedings have been initiated.

(2.) AFTER the aforesaid sequence of events, the Guruvayoor Devaswom authorities issued the impugned order transferring the petitioner to Vengad Gokulam in Malappuram District. The approximate distance between the petitioner's residence in Peramangalam in Thrissur to Vengad in Malappuram District is 70 Kms.

(3.) THOUGH much has been argued before us contrasting the charges against the petitioner and the reply given by him to those allegations, to persuade us in favour of the petitioner, we dissuade ourselves from making any remark on those facts which would attain the attention of the disciplinary authority, since the matter is pending there.