Gopakumar P.G., Aiju A.P. and Shibu Cyriac vs The Government of Kerala and Attappady Hills Area Development Society

S. Siri Jagan, J.—The petitioners in these two writ petitions are the employees of the 2nd respondent co-operative society. Against some alleged illegalities committed by the management, the petitioners and others conducted a token strike, on the basis of which, disciplinary proceedings were initiated against the petitioners and others and they were suspended. However, later on, the scheduled tribe employees among those who participated in the strike were ordered to be reinstated. The petitioners submit that in the matter of suspension, the respondents cannot take different yardsticks and, on the basis that some of them are scheduled tribe employees, a different treatment cannot be meted out to them. However, the petitioners now seek a direction to the respondents to complete the proceedings initiated by their suspension expeditiously.

I have heard the learned Government Pleader also.

In the facts and circumstances of the case, I dispose of these writ petitions with a direction to the respondents to complete the proceedings initiated by suspension of the petitioners, as expeditiously as possible, at any rate, within three months from the date of receipt of a certified copy of this judgment.