P. Sam Koshy, J
1. The challenge in this petition is to the order of suspension dated 02.07.2018 passed by the respondent No.2.
2. The ground of challenge by the petitioner is that the petitioner has been falsely implicated in the criminal case and that his name did not reflect in
the original FIR but has been subsequently added at the time of filing of charge sheet. He further submits that the petitioner has not been arrested and
placed in custody for more than 48 hours so as to place an employee under suspension.
3. Learned counsel for the petitioner further submits that against the order of suspension, the petitioner has already preferred an
objection/representation on 05.07.2018 to the respondent No.2 which has not been decided till date.
4. Taking into consideration the period lapsed from the date of filing of representation on 05.07.2018 and the present writ petition having been filed on
07.07.2018, this court is of the opinion that the present writ petition, at this juncture, is pre-matured to entertain by this court.
5. Given the aforesaid facts and circumstances of the case, this court is of the opinion that ends of justice would meet if this petition is disposed of
with a direction to the respondent No.2 to decide the pending representation of the petitioner dated 05.07.2018 as expeditiously as possible. It is
ordered.
6. Accordingly, the writ petition stands disposed of.
