Z. A. AZIF Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is the former Principal of the College managed by the 4th respondent, has filed this writ petition seeking to command the respondents to sanction and disburse the terminal benefits due to the petitioner. The petitioner also seeks to declare that he is entitled to interest at the rate of 8% for the delayed payment of terminal benefits.

(2.) The petitioner states that while working as Principal of the College, he was proceeded with disciplinary action and kept under suspension from 30/8/2016. The Equiry Officer submitted a report finding the petitioner guilty. The petitioner challenged the enquiry report by filing W.P.(C) No.22680/2018. This Court allowed the said writ petition setting aside the enquiry report.

(3.) As this Court had directed a de novo enquiry, a notice was served on the petitioner proposing to impose punishment of reversion to a lower post. This proposal was made, according to the petitioner, without conducting any de novo enquiry. Therefore, the petitioner challenged the show-cause notice. This Court allowed W.P.(C) No.5136 of 2021 quashing the notice but giving liberty to the Manager to proceed afresh in accordance with law.