K. Ali, Motor Vehicles Inspector vs The State of Kerala

S. Siri Jagan, J.—The petitioner is challenging the disciplinary proceedings against the petitioner. The learned Counsel for the petitioner submits that the petitioner is due to retire on 31.3.2011 and, therefore, the disciplinary proceedings initiated against the petitioner as per Ext.P7 memo of charges may be directed to be finalised within a stipulated period.

I have heard the learned Government Pleader also.

Having heard both sides, I dispose of this writ petition with a direction to the 1st respondent to complete the proceedings initiated as per Ext.P7 memo of charges, as expeditiously as possible, at any rate, within three months from the date of receipt of a certified copy of this judgment. Within one month from the date of completion of the disciplinary proceedings, the question of declaration of probation of the petitioner and consequential service benefits shall be considered and orders passed thereon within another two months therefrom.