N.P.PAUL Vs. KERALA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) THE petitioner is stated as aggrieved of the punishment imposed upon him after retirement from the service, vide Ext.P2, with retrospective effect.

(2.) THE sequence of events narrated in this writ petition shows that, the petitioner was not granted extension of the leave without allowance sought for, which led to further proceedings by the respondent Board. As per Ext.P1 dated 31.05.2010, the petitioner was relieved from the duties of the Board, with effect from 31.05.2010, consequent on his retirement from the service on superannuation. But the disciplinary proceedings taken with reference to the alleged misconduct committed by the petitioner came to be finalized only on 06.09.2011, whereby, the punishment of removal from service was ordered with effect from 02.05.2009, which in turn is under challenge.

(3.) AFTER hearing both the sides, writ petition is disposed of, directing the first respondent to consider Ext.P3 and pass final orders, in accordance with law, of course after giving an opportunity of hearing to the petitioner, as expeditiously as possible, at any rate, within 'three' months from the date of receipt of a copy of this judgment.