SETHU JAYASREE BHASKAR Vs. SECRETARY AND ANOTHER

JUDGEMENT

(1.) This appeal is preferred by the writ petitioner, who was working as a Superintendent in the Travancore Devas - won Board. At the time when the suspension order was passed, she was working as an Assistant Commissioner incharge of a sub- group of temples at Neyyattinkara. There were 82 temples in this sub-group. On account of certain alleged irregularities, appellant was kept under suspension on the ground of lack of supervision which resulted in disapropriation,by head clerk, Karthiyayani. An inquiry was conducted on 30.11.1991, but the appellant was reinstated in service pending inquiry. Thereafter, pursuant to certain directions in an earlier writ petition, the appellant was served with a show cause notice as to why she should not be removed from service. Appellant submitted detailed reply. Thereafter, Ext. P-6 order was passed on .19.12.1992 reverting the appellant to the post of Junior-most Junior Super- intendent. This order was questioned in the present writ petition out of which this appeal arises. In C.W.P 30481 of 1992 stay of reversion was granted.

(2.) During the pendency of the present writ petition, respondents have reviewed Ext. P-6 order and passed Ext. P-8 order on 7.1.1993. By Ext. P-8 order, appellant was reverted for a period of five years with effect from 3.6.1991. Both Exts. P-6 and P-8 were challenged in the writ petition.

(3.) So far as Ext. P-6 is concerned, the learned single Judge came to the conclusion that it was not necessary to deal with it inasmuch as it was superseded by Ext. P-8. The learned Judge then considered the validity of Ext. P-8 and held that the respondents did not have the power of review and, therefore, quashed the same. Having thus quashed Ext. P-8, the learned Judge directed respondents to pass fresh orders in accordance with law. Aggrieved by the above said judgement, writ petitioner has filed this appeal.