SAJI SAMUEL Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER got appointment with the Kerala State Literary Mission, Thiruvananthapuram, (for short 'the Mission'), as Clerical Assistant in the year, 2007 and was later promoted as Office Assistant. While so, he was placed under suspension as per Ext.P1 order, dated 7.3.2013 for the reason that he (allegedly) issued Ext.P3, certificate to a student regarding whom no records are available with the Mission. The said student had no relation even with the Mission. According to the petitioner, he had no involvement in the alleged issuance of certificate and was not even served with a notice or memo of charges before passing Ext.P1 order. Petitioner has filed Ext.P4, application before the 4th respondent for review of Ext.P1 order. In this writ petition petitioner challenges Ext.P1, order and at any rate, seeks direction for disposal of Ext.P4, application.

(2.) THE learned counsel for petitioner submits that the petitioner had no role in the alleged issuance of Ext.P3, certificate. That certificate is not signed by him. It is also submitted on the strength of Ext.P2, information obtained under the Right To Information Act that during the relevant time, Smt. Beena Kumari, Office Assistant, was in charge of issue of certificate.

(3.) PETITIONER has, by Ext.P4, sought review of Ext.P1, order. Hence, it is not necessary to go into the correctness of Ext.P1, order in this proceeding and what is required is only to direct the 4th respondent to dispose of Ext.P4, application as early as possible.