R GOPINATHAN Vs. CHANCELLOOR

JUDGEMENT

(1.) THE writ petition is filed mainly with the following prayers :-

(2.) THOUGH the learned counsel for the petitioner made vehement submission that the termination itself was politically motivated, in view of the efflux of time of tenure also, as far as the claim for salary and other benefits are concerned, the petitioner has to approach the civil court. Hence the writ petition is disposed of making it clear that in the event of the petitioner approaching the civil court, the time taken for prosecuting this writ petition shall stand excluded in computing the period of limitation.