A P AUGUSTINE Vs. SUPT OF POST OFFICES

JUDGEMENT

(1.) The petitioner is an extra departmental Branch Post Master at Meenkunnam. By Ext. P1 dated 20-5-1981 of the Sub Divisional Inspector of Post Offices, Muvattupuzha, the petitioner was "put off duty". Ext. P1 reads;

(2.) R.9(1) is extracted by the petitioner in Para.4 of the Original Petition. It reads:

(3.) He has not been paid subsistence allowance for the reason that R.9(1) says that he is not entitled to it. He has not received salary because the effect of putting him off duty is to keep him under suspension pending enquiry. I am told that so far no enquiry has been conducted and no charges have been framed. No steps have been taken in that direction. That means ever since 20-5-1981 the petitioner has been kept under suspension supposedly pending enquiry which has not yet commenced, and which apparently was not intended to commence in the near future. All these years the petitioner has not been told as to what is the matter into which an enquiry is proposed to be conducted against him or the reason for which he is put to all the loss and disgrace. Ext. P1 does not throw any light on this vital point.