R. Ganesan vs Principal Secretaty
2022 Latest Caselaw 4440 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
     TUESDAY, THE 12TH DAY OF APRIL 2022 / 22ND CHAITHRA, 1944
                        WP(C) NO. 12646 OF 2022
PETITIONER:

          R. GANESAN,
          AGED 55 YEARS
          S/O. RAJA, RAJ BHAVAN, AYYANKOYIKKAL ROAD, EDATHARA,
          CHEMPAZHANTHY P.O., ULIYAZHATHURA,
          THIRUVANANTHAPURAM-695587.

          BY ADVS.

          R.T.PRADEEP
          M.BINDUDAS
          K.C.HARISH


RESPONDENTS:

    1     PRINCIPAL SECRETARY,
          HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
          THIRUVANANTHAPURAM-695001.

    2     KERALA STATE CENTRE FOR ADVANCED PRINTING & TRAINING
          (C-APT), REPRESENTED BY ITS MANAGING DIRECTOR,
          VATTIYOORKAVU P.O., THIRUVANANTHAPURAM-695013.

    3     THE MANAGING DIRECTOR,
          KERALA STATE CENTRE FOR ADVANCED PRINTING & TRAINING
          (C-APT), VATTIYOORKAVU P.O., THIRUVANANTHAPURAM-695013.

          BY ADV.
          SRI. PREMCHAND R. NAIR-GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.04.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 12646 OF 2022
                                   2

                              JUDGMENT

The petitioner was working as Peon in the 2nd respondent

organization and due to some personal problem the petitioner

availed leave on 07.04.2007, and though the leave was sanctioned

for 7 years, he did not rejoin duty after his leave period. Now the

petitioner has been issued with Ext.P8 notice dated 01.04.2022 for a

hearing regarding initiation of disciplinary proceedings against the

petitioner.

2. It is for the petitioner to approach the officer who has

issued Ext.P8 and file appropriate representation and if so, the said

officer shall consider the representation submitted by the petitioner

before finalizing the proceedings initiated as per Ext.P8.

With the above said direction the writ petition is disposed of.

Sd/-

VIJU ABRAHAM JUDGE

scs WP(C) NO. 12646 OF 2022

APPENDIX OF WP(C) 12646/2022

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE ORDER OF APPOINTMENT DATED 17/11/1995 ISSUED BY KERALA STATE AUDIO VISUAL AND REPROGRAPHIC CENTRE, THIRUVANANTHAPURAM.

Exhibit P2 TRUE COPY OF THE ORDER DATED 16/08/1997 BY WHICH THE PROBATION OF PETITIONER WAS DECLARED.

Exhibit P3 TRUE COPY OF CIRCULAR DATED 21/05/1999 FOR CATEGORY CHANGE FROM PEON TO HELPER.

Exhibit P4 TRUE COPY OF ORDER DATED 15/10/1999 BY WHICH PETITIONER WAS CATEGORY CHANGED FROM PEON TO HELPER.

Exhibit P5 TRUE COPY OF IDENTITY CARD OF PETITIONER DATED 01/08/2006 SHOWING HIS POST AS HELPER.

Exhibit P6 TRUE COPY OF REPRESENTATION DATED 24/03/2022 BEFORE THE 1ST RESPONDENT. Exhibit P7 TRUE COPY OF REPRESENTATION DATED 24/03/2022 BEFORE THE 3RD RESPONDENT. Exhibit P8 TRUE COPY OF THE COMMUNICATION DATED 1/4/2022 FROM 2ND RESPONDENT.