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Sivaraman V.V vs Kerala Water Authority
2021 Latest Caselaw 12530 Ker

Citation : 2021 Latest Caselaw 12530 Ker
Judgement Date : 24 May, 2021

Kerala High Court
Sivaraman V.V vs Kerala Water Authority on 24 May, 2021
                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                  THE HONOURABLE MR. JUSTICE A.M.BADAR
        MONDAY, THE 24TH DAY OF MAY 2021 / 3RD JYAISHTA, 1943
                         WP(C) NO. 2406 OF 2021
PETITIONER/S:

           SIVARAMAN V.V
           AGED 55 YEARS
           EXECUTIVE ENGINEER, PUBLIC HEALTH DIVISION, KERALA
           WATER AUTHORITY, THRISSUR

           BY ADVS.
           K.P.SATHEESAN (SR.)
           SRI.P.MOHANDAS (ERNAKULAM)
           SRI.K.SUDHINKUMAR
           SRI.S.K.ADHITHYAN
           SRI.SABU PULLAN
           SRI.GOKUL D. SUDHAKARAN



RESPONDENT/S:

    1      KERALA WATER AUTHORITY
           REP.BY ITS MANAGING DIRECTOR, JALA BHAVAN,
           VELLAYAMBALAM THIRUVANANTHAPURAM 695 033

    2      THE MANAGING DIRECTOR
           KERALA WATER AUTHORITY, JALA BHAVAN, VELLAYAMBALAM
           THIRUVANANTHAPURAM 695 033

           BY ADV SMT.MARY BENJEMIN



THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.05.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 2406 OF 2021
                                     2

                                 JUDGMENT

The learned counsel for the petitioner submits that though, the

petitioner had challenged the order suspending him from service, his

grievance shall be redressed, if the departmental enquiry is directed to

be held expeditiously.

2. The learned counsel appearing for the respondents submits that

the departmental enquiry against the petitioner has already started.

In this view of the matter, the petition is disposed of with a

direction to conclude the pending departmental enquiry expeditiously in

the light of provisions of the concerned service rules.

Sd/-

A.M.BADAR JUDGE Nsd WP(C) NO. 2406 OF 2021

APPENDIX OF WP(C) 2406/2021

PETITIONER ANNEXURE

EXHIBIT P1 TRUE COPY OF THE ORDER NO.2172/E6C(EST)/2021/KWA DATED 28.1.2021 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P2 TRUE COPY OF THE LETTER WRITTEN BY THE PETITIONER TOO THE MANAGING DIRECTOR DATED 13/01/2021.

 
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