MUHAMMED RAFI MELEPURATH Vs. FASEELA VATTAMKANDATHI,

JUDGEMENT

(1.) While working as a Head Surveyor, the petitioner has been arrested in a criminal case. Pursuant to the same, the petitioner has been suspended from service. Against the suspension, the petitioner has filed Ext.P5 review petition. The petitioner seeks a direction to the 2nd respondent to consider and pass orders on Ext.P5 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.P5, after affording an opportunity of being heard to the petitioner, as expeditiously as possible, at any rate, within one month from the date of receipt of a certified copy of this judgment.