SARAMMA JOSHUA Vs. DIRECTOR OF PUBLIC INSTRUCTION

JUDGEMENT

(1.) The petitioner, while working as Personal Assistant to the District Education Officer, Kattappana has been placed under suspension as per Ext.P1 order dated 31.1.2007. Ext.P2 representation has been filed by her seeking to revoke the order of suspension and to reinstate her in service.

(2.) Counsel for the petitioner submits that the petitioner is due to retire from service by the end of this month and urgent orders are necessary on Ext.P2.

(3.) Ext.P2 representation is one coming within the purview of Rule 10(6) of the Kerala Civil Services (C.C.A & A), 1960, and therefore, the 1st respondent has got the duty to consider Ext.P2 in accordance with law. Since the petitioner is under suspension and is due to retire from service by the end of this month, the 1st respondent shall pass expeditious orders, as far as possible, before 28th of this month, in any event, order shall be passed within one month from the date of receipt of a copy of this judgment. The petitioner shall produce a copy of this judgment along with a copy of the writ petition before the 1st respondent for compliance.