T.Venugopal vs Kerala Rural Employment And ...
2021 Latest Caselaw 6460 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

   TUESDAY, THE 23RD DAY OF FEBRUARY 2021 / 4TH PHALGUNA, 1942

                       WP(C).No.7521 OF 2018(M)


PETITIONER:

               T.VENUGOPAL
               S/O. THANKAPPAN NAIR,
               AGED 54 YEARS, 'ABHISREE',
               EDAGRAMOM, KARUMOM,
               THIRUVANANTHAPURAM, PIN - 695 002.

               BY ADVS.
               SRI.SANTHOSH MATHEW
               SRI.ARUN THOMAS
               SRI.JENNIS STEPHEN
               SMT.KARTHIKA MARIA
               SMT.MARIA ROY
               SRI.VIJAY V. PAUL

RESPONDENTS:

      1        KERALA RURAL EMPLOYMENT AND WELFARE SOCIETY,
               REPRESENTED BY ITS SECRETARY,
               SWARAJ BHAVAN, BASEMENT (1), NORTH BLOCK,
               NANTHANCODE, KOWDIAR,
               THIRUVANANTHAPURAM - 695 003.

      2        THE MANAGING DIRECTOR,
               KERALA RURAL EMPLOYMENT AND WELFARE SOCIETY,
               SWARAJ BHAVAN, BASEMENT (1), NORTH BLOCK,
               NANTHANCODE, KOWDIAR,
               THIRUVANANTHAPURAM - 695 003.

      3        THE SECRETARY,
               KERALA RURAL EMPLOYMENT AND WELFARE SOCIETY,
               SWARAJ BHAVAN, SWARAJ BHAVAN,
               BASEMENT (1), NORTH BLOCK, NANTHANCODE,
               KOWDIAR, THIRUVANANTHAPURAM - 695 003.

               R1 BY ADV. SRI.ATHUL SHAJI
               R1 BY ADV. KUM.NAIR ANUJA GOPALAN
               R1 BY ADV. SRI.T.A.SHAJI SR.
               GP-SRI.SUNIL KUMAR KURIAKOSE

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD        ON
23.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.7521 OF 2018                    2

                                 JUDGMENT

This writ petition has been filed by

the petitioner challenging his continued

suspension without disciplinary action, by

the 1st respondent - Kerala Rural

Employment and Welfare Society.

2. However, when this matter was

called today, it is conceded that the

petitioner has been now found guilty

through a disciplinary enquiry and that

the said proceedings have been challenged

by him in a subsequent writ petition,

namely W.P(C)No.13095 of 2020.

I, therefore, close this writ

petition; however, reserving liberty to

the petitioner to raise all contentions

impelled in this writ petition, when

W.P(C)No.13095 of 2020 is heard and

disposed of.

Sd/-

DEVAN RAMACHANDRAN

JUDGE

MC/25.2.2021

APPENDIX OF WP(C) 7521/2018 PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE ORDER NO. A/1422/2011 (1) DATED 30.06.2017 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P2 TRUE COPY OF THE APPEAL/REPRESENTATION DATED 01.02.2018 SUBMITTED BEFORE THE 2ND RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE ENQUIRY REPORT DATED 03.11.2017.