M S RAJAPPAN Vs. DEPUTY COLLECTOR GENERAL

JUDGEMENT

(1.) The writ petitioner, a Village Officer, placed under suspension by Ext.P1 has filed this writ petition praying for a direction to the respondents to consider and pass orders on Ext.P2, an application filed by the petitioner to the 2nd respondent praying for revokation of his suspension, contending inter alia that he was innocent of the allegations and also that he is due for retirement on 31/5/2007.

(2.) In the circumstances detailed in the writ petition, I see no reason why Ext.P2 representation made by the petitioner, if the same has been received and is pending with the 2nd respondent, should not be directed to be disposed of as expeditiously as possible.

(3.) In the circumstances, this writ petition is disposed of directing the 2nd respondent to consider and pass orders on Ext.P2 representation made by the petitioner as expeditiously as possible, provided the same has been received and is pending. I also direct that the 2nd respondent shall take into account the fact that the petitioner is due for retirement on 31/5/2007 and therefore take expeditious steps for its disposal, if possible before 31/5/2007 itself.