SYAM PRAKASH R. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner has filed the writ petition seeking for the following reliefs:

(2.) The counsel for the petitioner limits his plea to direct the first respondent to consider Ext.P33 Revision Petition filed by the petitioner on 17/11/2019, challenging Ext.P31 Enquiry Report passed by the 4th respondent.

(3.) Having regard to the fact that the Ext.P33 Revision Petition is pending consideration before the first respondent since 17/11/2019, I deem it appropriate to direct the first respondent to consider and pass appropriate orders on Ext.P33 Revision Petition, after affording the petitioner an opportunity of being heard, as expeditiously as possible at any rate within a period of three months from the date of receipt of a copy of this judgment. All further proceedings pursuant to Ext.P31 Enquiry Report shall be kept in abeyance till a final decision is taken on Ext.P33 Revision Petition.