K. PADMAKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) When this matter has been taken up for hearing, the learned counsel for the petitioner has submitted that the petitioner is not pressing the first prayer in the Writ Petition. However, the petitioner is pressing the 2nd prayer, which is extracted hereunder:-

(2.) As per Ext. P20 order, the petitioner was placed under suspension from service with effect from 5-9-2016 under Rule 10(3) of Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 on the reason that the petitioner was detained under custody for more than 48 hours in connection with Crime No. VC/14/2016/PKD. The suspension of the petitioner is not yet revoked. The petitioner submitted Ext. P22 request to re-instate the petitioner in his parent Department revoking the order of suspension. However, the petitioner is still under suspension. The petitioner has been under suspension for more than 15 months.

(3.) It appears that the investigation is not yet complete. The learned Special Public Prosecutor is not in a position to state as to when the investigation will be complete.