Gracy Xavier vs Kerala State Road Transport Corporation

Sathish Ninan, J.

The husband of the petitioner – late S.Ansalam was a Senior Assistant of the 1st respondent, Kerala State Road Transport Corporation (hereinafter referred to as Corporation for short). While working as Special Assistant, disciplinary proceedings were initiated against him alleging charges of misappropriation. As per Ext.P15 order, pursuant to disciplinary enquiry, he was dismissed from service. Challenging Ext.P15 order, the deceased had filed Ext.P22 appeal before the 2nd respondent, Managing Director. After the demise of S.Ansalam, the petitioner had got herself impleaded in the appeal. The petitioner confines her relief for an expeditious consideration of the appeal.

Heard Sri.Justine K.P., learned counsel for the petitioner and Sri.Deepu Thankan, learned Standing Counsel for the Corporation.

Without expressing anything on the merits, this writ petition is disposed of directing the 2nd respondent to consider and pass appropriate orders on Ext.P22 appeal after affording an opportunity of hearing to the petitioner. Let the same be done within a period of two months from the date of receipt of a copy of this judgment.