P.K.JOSE Vs. KERALA STATE HOUSING BOARD

JUDGEMENT

(1.) DISCIPLINARY proceedings finalised against the petitioner terminating his service as per Ext.P1 order on the ground of unauthorised leave without allowance availed by him to take up employment abroad is the subject matter of consideration in this writ petition.

(2.) IN view of the alleged misconduct as above, the petitioner was served with a memo of charges dated 11.03.2009 calling for explanation. Since the explanation was not satisfactory, detailed enquiry was conducted, which led to Ext.P1 order removing him from the service. Though the petitioner challenged the same by filing an appeal before the Board, the same did not turn to be fruitful as borne by Ext.P3 order dated 26/10/2010.

(3.) THE writ petition is disposed of, directing the third respondent to consider and pass appropriate orders on Ext.P4 review petition, 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. THE petitioner shall produce a copy of this judgment along with a copy of the writ petition before the third respondent for further steps.