Reji T vs State Of Kerala
2023 Latest Caselaw 11035 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR.JUSTICE K. BABU
    THURSDAY, THE 26TH DAY OF OCTOBER 2023 / 4TH KARTHIKA, 1945
                        OP(CRL.) NO. 793 OF 2023
 AGAINST THE ORDER/JUDGMENT CC 15/2022 OF ENQUIRY COMMISSIONER &
SPECIAL JUDGE, KOTTAYAM / III ADDITIONAL DISTRICT COURT, KOTTAYAM
PETITIONER:

            REJI T,
            AGED 55 YEARS
            S/O.THOMAS, VILLAGE FIELD ASSISTANT, TALUK OFFICE,
            DEVIKULAM, IDUKKI DISTRICT, RESIDING AT AREEPARAMBIL
            (H), MELUKAVUMATTOM P.O. KOTTAYAM-, PIN - 686652
            BY ADVS.
            KALEESWARAM RAJ
            THULASI K. RAJ


RESPONDENT:

            STATE OF KERALA
            REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
            KERALA, ERNAKULAM-., PIN - 682031
OTHER PRESENT:

            REKHA SR PP


     THIS     OP   (CRIMINAL)   HAVING     COME   UP   FOR   ADMISSION   ON
26.10.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(CRL.) NO. 793 OF 2023
                                          2

                                   K.BABU, J.
                         ------------------------------------
                       OP(CRL.).No.793 of 2023
                    --------------------------------------
               Dated this the 26th day of October, 2023

                                 JUDGMENT

The prayers in this OP(CRL.) are as follows:-

"(i) To direct the respondent to dispose of CC.15/2022 (VC.06/2020/KTM) pending before the Hon'ble Enquiry Commissioner and Special Judge (Vigilance) in Kottayam, within a period of 4 months;

(ii) To issue such other order or direction as this Hon'ble Court may deem fit and proper in the facts and circumstances of the case.

(iii) To dispense with filing of the translation of vernacular documents."

2. This Court obtained a report from the Special Judge on

the time span required for the disposal of the case. The learned

Special Judge reported that six months' time is required for the

disposal of the case.

3. The learned counsel for the petitioner submits that the

petitioner, who is a Government servant, is about to

superannuate on 31.05.2024. Therefore, the pendency of the

matter will affect his future prospects.

4. Having considered the entire circumstances, the

Enquiry Commissioner and Special Judge (Vigilance), Kottayam is OP(CRL.) NO. 793 OF 2023

directed to dispose of the matter as expeditiously as possible, at

any rate, within a period of six months from this day.

The Original Petition is disposed of as above.

The Registry shall communicate the order forthwith.

Sd/-

K.BABU, JUDGE saap OP(CRL.) NO. 793 OF 2023

APPENDIX OF OP(CRL.) 793/2023

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE ORDER ISSUED BY THE DISTRICT COLLECTOR KOTTAYAM DATED 19.08.2020 SUSPENDING THE SERVICE OF THE PETITIONER.

Exhibit P2 TRUE COPY OF THE ORDER NO. LR/768/2021-LR (D5) DATED 22.09.2021 ISSUED BY THE LAND REVENUE COMMISSIONER.

Exhibit P3 TRUE COPY OF THE SUMMONS ISSUED TO THE PETITIONER BY THE MANAGER OF THE ENQUIRY COMMISSIONER AND SPECIAL JUDGE (VIGILANCE) IN KOTTAYAM IN CC.15/2022 (VC.06/2020/KTM) //True copy//PA to Judge