V I SURESH KUMAR Vs. KERALA AGRICULTURAL UNIVERSITYLABIC

JUDGEMENT

(1.) Petitioner in the writ petition seeks to regularise his period of suspension as duty.

(2.) The petitioner, while working in Aromatic Medicinal Plan Research Station (AMPRS), Odakkali, was suspended from service on 11.05.2012. The allegation against the petitioner was that he quarrelled with his neighbours in the residential quarters. When the suspension was getting prolonged, the petitioner filed W.P. (C) No.13139/2012. This Court disposed of the said writ petition directing the University to consider and pass orders on Ext.P6 appeal therein, produced by the petitioner. On the basis of the said judgment, the University conducted a personal hearing and the petitioner was heard on 26.07.2012. Thereafter, the University proceeded to pass Ext.P1 order, which reads as follows:-

(3.) Aggrieved by the said order, this writ petition was originally filed seeking to direct the University to regularise the period of suspension of the petitioner for the period from 19.06.2012 to 25.09.2012 and to disburse all consequential benefits to the petitioner. While this writ petition was pending, the University passed Ext.P4 order. In Ext.P4 order, it has been stated that the Executive Committee, which met on 11.05.2012, decided to treat the suspension period of the petitioner from 11.05.2012 to 18.07.2012 as eligible leave. Accordingly, the following orders were passed as per Ext.P4:-