ANILKUMAR Vs. DISTRICT PANCHAYAT THIRUVANANTHAPURAM

JUDGEMENT

(1.) The petitioner, who is a permanent worker in Vithura Jersey Farm is aggrieved by Ext.P1 order issued on 26.06.2018, placing him under suspension.

(2.) The case of the petitioner is that he was placed under suspension during the course of an enquiry conducted on two complaints Exts.P2 and P3 submitted by 2 workers, against the Agricultural Assistant working in the farm and that there is no justification for his suspension. He also complained that the respondents are not taking any action against the Agricultural Assistant.

(3.) The 1st respondent has filed a counter affidavit stating that the 1st respondent has constituted a sub committee, to inquire into the complaints received in Exts.P1 and P2; when the committee visited the farm for inquiry, a lady made a complaint against the petitioner and based on that complaint, the petitioner was placed under suspension. It is stated that the lady has filed a complaint before the police station, (subsequent to the filing of the writ petition) and an FIR is registered against the petitioner. The suspension ordered as per Ext.P1 was ratified by the Panchayat as per Ext.R1(c) order. It is stated that they have decided to issue a show cause notice to the Agricultural Assistant against whom complaint was made.