A.S.RADHAKRISHNAN Vs. ASSISTANT TRANSPORT OFFICER, PARAVOOR

JUDGEMENT

(1.) THE petitioner was suspended from service while working as Senior Superintendent in North Parur unit of KSRTC on the allegation of gross dereliction of duty and misconduct, through Ext.P2 proceedings issued by the 1st respondent, which was ratified by the 2nd respondent in Ext.P5. He was subsequently reinstated vide Ext.P6 memorandum, without prejudice to the disciplinary action contemplated. On reinstatement the petitioner was shifted to Malappuram unit. As per Ext.P7 the 1st respondent had relieved the petitioner from duty in order to report before the 4th respondent.

(2.) CONTENTION of the petitioner is that suspension as well as transfer of the petitioner on reinstatement was totally without any valid reasons. He had raised serious disputes regarding the allegations raised in Ext.P2. It is also contended that transfer of the petitioner to Malappuram unit, who is a resident of North Parur, is causing serious prejudices and practical difficulties. Hence the petitioner is seeking to quash Exts.P6 and P7. Inter alia he is also seeking direction to consider Ext.P4 representation and to withdraw the disciplinary action initiated.

(3.) HEARD ; learned counsel appearing for the petitioner and standing counsel appearing for the respondents.