E.P.RAMANAN, LINEMAN Vs. STATE OF KERALA

JUDGEMENT

(1.) WE have heard learned counsel for the parties.

(2.) THIS petition has been filed praying for the following reliefs:

(3.) A show cause notice was issued to the petitioner by the Chief Engineer, Public Works Department (Admn.) dated 05.03.2010 asking the petitioner to show cause as to why he should not be terminated from the services within fifteen days from the date of receipt of a copy of that notice. Applicant submitted a reply. Thereafter, an order dated 06.02.2013 was passed by the Chief Engineer terminating the services of the applicant with immediate effect. Challenging the said order, was filed by the petitioner before Kerala Administrative Tribunal, which has been decided by judgment and order dated 12.02.2014, against which order this original petition has been filed.