K K CICILY Vs. STATE OF KERALA

JUDGEMENT

(1.) THE challenge is on Ext.P10 order passed by the Government on Ext.P9 revision filed by the petitioner. THE issue pertains to the disciplinary proceedings initiated against the petitioner. As per Ext.P6, the disciplinary authority, taking note of the fact that the petitioner had already retired from service on 31.5.1999 and any punishment would have serious adverse consequences on the petitioner's retirement, imposed only a minor punishment of censure. However, the period of suspension was directed to be treated as eligible leave. THE matter was pursued in appeal before the Director of Public Instruction and thereafter, as per Ext.P9 before the Government. It is seen that the only prayer in Ext.P9 revision before the Government is to set aside the impugned orders of the Deputy Director as well as Director and to direct to treat the period of suspension as duty for all purposes. It appears the Government has missed the point while considering the revision petition leading to Ext.P10 order. THE Government, referring to the charges, finally held that