Kerala High Court
K.S.Polachan vs The Kerala State Audio Visual And on 24 November, 2010
Author: S.Siri Jagan
Bench: S.Siri Jagan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 35248 of 2010(E)
1. K.S.POLACHAN, PEON,
... Petitioner
Vs
1. THE KERALA STATE AUDIO VISUAL AND
... Respondent
2. THE TRAINING OFFICER
For Petitioner :SRI.T.R.RAJAN
For Respondent : No Appearance
The Hon'ble MR. Justice S.SIRI JAGAN
Dated :24/11/2010
O R D E R
S. SIRI JAGAN, J.
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W.P.(C)No.35248 of 2010
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Dated this the 24th day of November, 2010
J U D G M E N T
The petitioner is an employee of the 1st respondent. In respect of certain bills and vouchers in connection with the deputation of the petitioner to Delhi, proceedings have been initiated for recovery of amounts paid to the petitioner. The petitioner is challenging the same. However, for the present, the petitioner would be satisfied with a direction to the 1st respondent to consider and pass orders on Exts.P5 & P6 as expeditiously as possible.
I have heard the standing counsel for the respondents also. Having heard both sides, I dispose of this writ petition with a direction to the 1st respondent to consider and pass orders on Exts.P5 & P6 as expeditiously as possible, at any rate within a period of one month from the date of receipt of a copy of this judgment, after affording an opportunity of being heard to the petitioner.
S. SIRI JAGAN JUDGE shg/