V K NITYANANDAN Vs. S RATNAKUMARAN

JUDGEMENT

(1.) The petitioner, while working as a General Manager in the Kerala State Co-operative Rubber Marketing Federation Ltd., was initially suspended from service, pending disciplinary proceedings. Aggrieved, the petitioner filed W.P. (C) No.12405 of 2012. He was ordered to be reinstated, as an interim measure. He was reinstated.

(2.) Later, the employer issued another charge-sheet concerning another alleged misconduct and again suspended the petitioner. This time, too, the petitioner approached this Court by filing W.P.(C) No.28358 of 2012. On 09.10.2012, this Court passed an interim order which reads as follows:

(3.) Instead of reinstating the petitioner, the employer filed W.A. No.1842 of 2012. The learned Division Bench of this Court directed: