U S SAJEEV Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is working as Project Co-Ordinator which is in the cadre of Deputy Director of Fisheries. His grievance is against Ext. P5 order dated 22-8-2006 passed by the Government directing to recover Rs.52,750/- from his emoluments. It appears that Ext. P6 review petition filed by the petitioner seeking to set aside Ext. P5 order is pending with the Government. Counsel for the petitioner submits that early decision is necessary on Ext. P6 since the subordinate officers are taking expeditious steps to implement Ext. P5.

(2.) HAVING heard the Govt. Pleader also, I am inclined to dispose of the writ petition directing the Government to consider and pass orders on Ext. P6. Ordered accordingly. Ext. P6 shall be disposed of within two months on the petitioner producing a copy of the judgment. Before passing orders on Ext. P6 the petitioner shall be afforded an opportunity of being heard.