SHAJU V C Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is aggrieved of the punishment imposed upon him causing withholding of increment with cumulative effect, in respect of the alleged misconduct of unauthorised absence. The grievance is that, the proceedings pursued against the petitioner are not based on actual facts and figures or in confirmity with the statutory prescriptions and hence the petitioner has filed Ext.P4 appeal before the first respondent, which is sought to be considered and disposed of in this writ petition.

(2.) DURING the pendency of the above proceedings, petitioner has filed I.A.No.12794 of 2012, producing a copy of the appeal preferred subsequently before the second respondent, as Ext.P5 and has sought to direct the second respondent to consider the same and pass appropriate orders.

(3.) CONSIDERING the facts and circumstances, second respondent is directed to consider Ext.P5 and pass appropriate orders after giving an opportunity of hearing to the petitioner, in accordance with law, as expeditiously as possible, at any rate, within 'three months' from the date of receipt of a copy of this judgment. Petitioner shall produce a copy of this judgment along with a copy of the writ petition and the I.A, before the second respondent for compliance. Writ petition is disposed of as above.