PRINCIPAL Vs. RUWISE E.A.

JUDGEMENT

(1.) By way of the present appeal filed under Sec. 5 of the Kerala High Court Act, 1958, the original respondents 1, 3 and 4 have challenged the interim order dtd. 13/3/2024 in W. P. (C) No. 5220 of 2024.

(2.) It appears from the impugned interim order and the submission of the learned State Attorney appearing for the appellants that if sufficient time had been granted to the present appellant State authorities to file counter affidavit with relevant documents and permitted to argue the matter, the grievance raised in this appeal might not have arisen. It is also brought to the notice of this Court that an Enquiry Committee has been constituted and the Committee has completed the enquiry.

(3.) Taking into account the above aspects, we dispose of this appeal with the following directions:- The disciplinary proceedings initiated against the original petitioner shall be completed within a period of one week. On completion of the proceedings, the appellants may file an additional counter affidavit before the learned Single Judge, within a period of four days of the decision. The learned Single Judge is requested to decide the writ petition at the earliest. The interim order impugned in this writ appeal is quashed and set aside only on the ground of not providing sufficient opportunity for the appellants to place their case before the learned Single Judge. Pending Interlocutory Applications, if any, shall stand closed.