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Judgment
Kurian Joseph, C.J.—The writ petition is filed with the following prayers:
1) For issuing a writ of Ceritorari or any other appropriate writ for quashing impugned order annexure P-17 dated 27.8.2010, annexure P-18, dated 8.10.2010 and the Inquiry report dated 12.11.2004 annexure P-8.
2) For directing the Respondents to disperse the due and admissible salary as is presently being drawn by the Petitioner(prior to passing of impugned orders) along with all other service benefits accrued to him within a time bound schedule.
Though the learned Counsel for the Petitioner made vehement submissions that the authority has not looked into the matter despite specific direction in that regard, learned standing counsel for the University points out that the Petitioner has a statutory remedy before the Board of Management, wherein the Petitioner is free to take all available contentions. Therefore, without expressing any opinion as to the various contentions taken by the parties, the writ petition is disposed of as follows. In the event of the Petitioner filing an appeal within a period of one month from today, the same shall be disposed of by the Appellate Authority after affording an opportunity for hearing to the Petitioner and adverting to the submissions taken in the appeal within another four months. In case the impugned order has not been implemented as on today, the implementation thereof shall be deferred till the orders, as above, are passed by the Appellate Authority.
The petition stands disposed of, so also the pending application(s), if any.