NAVAS A.J. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is an accountant in the 5th respondent Service Co-operative Bank, is placed under suspension, while holding charge as Branch

(2.) Heard the learned counsel for the petitioner and also the learned Government Pleader appearing for respondents 1 to 4.

(3.) The petitioner, who is an employee of the 5th respondent Bank, which is a Cooperative Society registered under the Kerala Co-operative Societies Act, 1969 (for brevity, 'the Act') is before this Court, invoking the writ jurisdiction under Art. 226 of the Constitution of India, challenging Ext.P7 order, whereby the period of his suspension stands extended beyond six months. The petitioner seeks reinstatement in service, with effect from 07.08.2018, by revoking the order of suspension.