R.SHAJIMON Vs. KERALA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) THIS petition is filed by the petitioner seeking following reliefs:

(2.) THE case of the petitioner is as follows:

(3.) HE was appointed in the department as per Ext.P1 order and later it is revealed from the police verification report that he had involved in three criminal cases and on that basis Ext.P3 notice was issued to the petitioner to show cause as to why he should not be terminated from service and he filed Ext.P4 representation and the apprehension of the petitioner was that without considering Ext.P4, the third respondent is expected to pass an order of termination, so he filed the present petition. So considering the circumstances, I feel the writ petition itself can be disposed of by giving direction to the third respondent to consider Ext.P4 representation filed by the petitioner and also consider all the objections raised by him in the writ petition if raised before him and disposed of his representation in accordance with law within a period of one month from the date of production of the order of this Court by the petitioner before the third respondent. So the writ petition is disposed of as follows: The third respondent is directed to consider Ext.P4 representation filed by the petitioner and also consider the objections raised by him in the writ petition at the time of personal hearing to be given to him and after considering the same dispose of Ext.P4 representation within a period of one month from the date of production of order of this Court by the petitioner before the third respondent in accordance with law. Order of termination pursuant to Ext.P3 shall be kept in abeyance till the disposal of Ext.P4 representation filed by the petitioner by the third respondent. With the above direction, this writ petition is disposed of. Issue copy of judgment today itself.