K. KUNHUNNI Vs. RUBBER BOARD & OTHERS

JUDGEMENT

(1.) The following questions are referred to the Full Bench :

(2.) Mr. P. Ravindran, counsel appearing for the petitioner made the following submissions :

(3.) Learned Counsel for the Rubber Board submitted that the petitioner is not eligible to be considered for promotion during the pendency of the departmental proceedings and that the D.P.C. did not consider him fit for promotion. He further submitted that after the imposition of the penalty the petitioner was not found suitable during the currency of the punishment.