L.AJITH KUMAR Vs. DIRECTOR OF PANCHAYATS

JUDGEMENT

(1.) THE petitioner was working as the Secretary of Muhamma Grama Panchayat , when he came to be arrested by the Police on 27.05.2011 in connection with some offences alleged against him. Pursuant to the arrest as above, the first respondent placed the petitioner under suspension on the very next day, i.e. 28.05.2011. The suspension was continued without any valid reason, but for the wrong implication of the petitioner as an accused in Crime No.342/2011 of Muhamma Police Station, Alappuzha District.

(2.) SINCE the representation preferred by the petitioner did not turn to be fruitful with regard to the revocation of suspension, the petitioner was compelled to approach this Court by filing W.P.(C) No.32646/2011, which was disposed of as per Ext.P3 judgment directing the third respondent to have the representation considered and disposed of in the manner as specified therein. Pursuant to the said verdict, the request made by the petitioner was considered, but came to be rejected as per Ext.P4 order dated 8/2/2012 observing that, there was no Police clearance and unless an NOC was procured from the Police, the request made by the petitioner could not be acceded to. Months passed thereafter. The petitioner preferred Ext.P5 representation dated 21/04/2012. But the same did not get any attention at the hands of the first respondent, which made the petitioner to approach this Court again by filing the present writ petition.

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