ABDUL AZEEZ Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner has approached this Court challenging exts. P1, P2 and P4 and seeking a direction to disburse the salary of the petitioner for the period from 1. 6. 1996 to 17. 7. 1996 and to pay the arrears of subsistence allowance due to him, and for other incidental reliefs.

(2.) EXT. P1 is the order placing the petitioner under suspension. EXT. P2 is a show cause notice, directing the petitioner to refund an amount of Rs. 11,094/- towards the excess pay and subsistence allowance received by him. EXT. P4 is a communication addressed to the petitioner, declining his request for grant of bonus for the year 1995-96.

(3.) THUS there is sufficient reason for continuance of suspension. Not only that, the conduct of the petitioner which led to the crime and also the subsequent conduct of the petitioner in obtaining leave without disclosing real facts to the authorities, are sufficient to conclude that if the petitioner is allowed to be in service, he will not desist from doing further more mischieves. So, there is absolutely no illegality in Ext. P1.