VENKOBA RAO Vs. STATE OF MYSORE

JUDGEMENT

(1.) In this writ petition under Art. 226 of the Constitution of India, the petitioner challenges the legality of the order passed by respondent 3 in No. Pun. C. 631 of 49, dated 21 January, 1963. The said order reads as follows :

(2.) This is clearly an illegal order.

(3.) All the prosecutions launched against the petitioner have ended in acquittal. In the departmental enquiry also he has succeeded. Though the enquiry officer who was the disciplinary authority thought that there was some suspicion attached to the conduct of the petitioner, he came to the conclusion that he was not guilty on the charges levelled against him.