STATE OF KERALA Vs. MURALEEDHARAN K.V.

JUDGEMENT

(1.) The challenge in this Original Petition concerns the order dtd. 10/10/2023 in Crl.M.P.No.871 of 2023, on the file of the Enquiry Commissioner and Special Judge, Thrissur.

(2.) I have heard the learned Special Government Pleader (Vigilance) Sri. A. Rajesh and the respondent who appeared in person.

(3.) The facts giving rise to the Original Petition are as follows:- The respondent joined the Government Service as Deputy Collector in 1987 and superannuated as such on 31/5/2020. Disciplinary proceedings were initiated against the respondent while he was in service. The Government closed the disciplinary proceedings initiated against him on 18/7/2022. The respondent submitted a representation before the Chief Secretary seeking promotion. He believes that some of the officials in the General Administration Department withheld the representation submitted by him, which resulted in the non-submission of the proposal before the UPSC.