S. Siri Jagan, J.@mdashThe petitioner is a Re-survey Superintendent at Kumbala in Kasargode District. He has been suspended from service on certain allegations of misconduct alleged to have been committed by the petitioner while the petitioner was working at Palakkad. The petitioner submits that there is no necessity to suspend the petitioner at all, insofar as the petitioner is now working at Kasargode far away from Palakkad. The petitioner also alleges that the petitioner had not been given an opportunity to explain the allegations against him properly insofar as the petitioner''s request for time on the ground that the petitioner''s wife had been admitted to the intensive care unit, has not been properly considered. Therefore, seeking review of the suspension, the petitioner has filed Ext.P6 petition before the 2nd respondent. The petitioner seeks a direction to the 2nd respondent to consider and pass orders on Ext.P6 expeditiously.
2. I have heard the learned Government Pleader also.
3. Having heard both sides, I dispose of this writ petition with a direction to the 2nd respondent to consider and pass orders on Ext.P6, as expeditiously as possible, at any rate, within one month from the date of receipt of a certified copy of this judgment, after affording an opportunity of being heard to the petitioner.
