SURENDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) APPELLANTS were placed under suspension as allegations of commission of criminal offence were made against them. The allegations were to the effect that they were involved in a theft case, and had stolen pepper and cashew from the farm where they were employed. Because of prolonged suspension, the appellants contended that order of suspension should be reviewed. The request made by the appellants was considered and was turned down. Learned Single Judge did not accept the prayer of the appellants for terminating the suspension.

(2.) ACCORDING to learned counsel for the appellants, prolonged suspension without any progress departmentally is arbitrary. Learned counsel for the State submitted that because of the involvement of a criminal case, the action was proper and in order.