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Judgment
12 paragraphs · 216 wordsMurali Purushothaman, J
The petitioner is working as High School Teacher (Sanskrit) at the S.D.V. Boys High School under the third respondent. By Ext.P1, the petitioner
was placed under suspension. Later, pursuant to Ext.P5, this Court directed an enquiry to be conducted to the charges levelled against the petitioner.
The petitioner was reinstated in service on 19.08.2020. The second respondent passed Ext.P6 order treating the period of suspension from 04.09.2019
to 26.03.2020 as Leave Without Allowance. Challenging Ext.P6 to the extent aggrieved, the petitioner filed Ext.P7 revision petition before the
Government. The limited prayer of the petitioner in this writ petition is for a direction to dispose of Ext.P7 by the first respondent.
Heard; the learned counsel for the petitioner and the learned Government Pleader.
In the nature of the relief I propose to pass notice to the third respondent is dispensed with.
In the facts and circumstances of the case and in the nature of the limited relief prayed for by the petitioner in the writ petition, the first respondent
is directed to consider Ext.P7 revision petition with notice to the petitioner and the third respondent within a period of three weeks from the date of
receipt of a certified copy of this judgment.
This writ petition is disposed of accordingly.