A.K. Aboobacker, L.D. Cler. vs Local Self Government Department and Panangad Grama Panchayath

S. Siri Jagan, J.—The petitioner is working as an L.D. Clerk in Thiruvambady Grama Panchayat, Calicut. He was on leave on medical grounds from 1.6.2007 to 31.8.2007. Before the expiry of the leave, the petitioner reported for joining duty along with a fitness certificate. The petitioner alleges that the 2nd respondent refused to allow the petitioner to rejoin duty on 16.6.2007. Later on, he was allowed to join duty only as per judgment of this Court in W.P. (C). No. 20077/2007. However, the period from 16.6.2007 has been ordered to be treated as leave without allowance on the ground that the petitioner has not reported for duty during the said period. Against that order, the petitioner has filed Ext.P4 appeal before the Secretary to Government of Kerala, Local Self Government Department. The petitioner seeks a direction to the Secretary to Government, Local Self Government Department to consider Ext.P4 and pass orders thereon expeditiously.

I have heard the learned Government Pleader also.

Having heard both sides, I dispose of this writ petition with a direction to the Secretary to Government, Local Self Government Department of the Government of Kerala, to dispose of Ext.P4, as expeditiously as possible, at any rate, within three months from the date of receipt of a certified copy of this judgment.