Kerala High Court
M.Muraleedharan vs Cochin Devaswom Board on 29 June, 2016
Author: A.K.Jayasankaran Nambiar
Bench: A.K.Jayasankaran Nambiar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
WEDNESDAY, THE 29TH DAY OF JUNE 2016/8TH ASHADHA, 1938
WP(C).NO. 19842 OF 2016 (E)
----------------------------
PETITIONER(S):
-------------
M.MURALEEDHARAN
S/O.SANKARANKUTTY KAIMAL, AGED 52
REVENUE INSPECTOR (UNDER SUSPENSION)
COCHIN DEVASWOM BOARD, RESIDING AT
MOOTHARAVALAPIL HOUSE, PANAMUKKU P.O., NEDUPUZHA,
THRISSUR.
BY ADVS.SRI.P.MARTIN JOSE
SRI.P.PRIJITH
SRI.THOMAS P.KURUVILLA
SRI.AJAY BEN JOSE
RESPONDENT(S):
--------------
1. COCHIN DEVASWOM BOARD
REPRESENTED BY ITS SECRETARY
COCHIN DEVASWOM BOARD, THRISSUR
PIN-680003.
2. THE SECRETARY
COCHIN DEVASWOM BOARD, THRISSUR
PIN-680003.
3. SPECIAL DEVASWOM COMMISSIONER
COCHIN DEVASWOM BOARD, THRISSUR-680003.
R1 -R 3 BY ADV. SRI.KRISHNA MENON, SC, COCHIN DEVASWOM BOARD
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
29-06-2016, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).NO. 19842 OF 2016 (E)
----------------------------
APPENDIX
PETITIONER(S)' EXHIBITS
-----------------------
P1 TRUE COPY OF THE ORDER DT.20-3-15.
P2 TRUE COPY OF THE ORDER DT.1-4-15 BY 1ST RESPONDENT.
P3 TRUE COPY OF THE SHOW CAUSE NOTICE DT.25-9-15.
P4 TRUE COPY OF THE REPLY DT.12-10-15 SUBMITTED BY THE
PETITIONER.
P5 TRUE COPY OF THE RELEVANT PAGE OF MINUTES DT.28-10-15.
P6 TRUE COPY OF THE REPRESENTATION DT.8-12-15 BEFORE THE
3RD RESPONDENT BY THE PETITIONER.
RESPONDENT(S)' EXHIBITS:NIL
-----------------------
//TRUE COPY//
P.A TO JUDGE
A.K.JAYASANKARAN NAMBIAR, J.
.............................................................
W.P.(C).No.19842 of 2016
.............................................................
Dated this the 29th day of June, 2016
J U D G M E N T
The petitioner approached this Court through the present writ petition aggrieved by the fact that, Ext.P5 decision of the respondents, which had the effect of revoking a suspension that was imposed on the petitioner, had not been implemented. When the matter was called today in the admissions list, the learned Standing counsel for the respondents would submit that the Chief Commissioner, who is now in charge of the respondent Board, has ordered that the petitioner be reinstated in service forthwith, pending completion of the disciplinary proceedings against him. This submission of the learned Standing counsel for the respondents is recorded and the writ petition closed.
Sd/-
A.K.JAYASANKARAN NAMBIAR JUDGE mns/29.06.16