S PADMAKUMAR Vs. KERALA STATE FILM DEVELOPMENT

JUDGEMENT

(1.) Disciplinary proceedings were initiated against the petitioner by the respondents on certain allegations of misconduct. Originally, disciplinary proceedings were completed and punishment of dismissal from service was imposed on the petitioner. The petitioner challenged the same in W.P(C) No. 29364/2008. in the same, by Ext. P1 judgment, I quashed the enquiry proceedings on the ground of violation of principles of natural justice and directed as follows:

(2.) I have heard the learned Government Pleader also.

(3.) I am not inclined to interfere with Ext. P2 only on the ground that in Ext. P2 it has been wrongly stated that by Ext. P1 judgment, this Court has ordered to conduct a fresh enquiry. In Ext. P1, it has been specifically stated that Ext. P1 judgment will not stand in the way of the 1st respondent conducting a de novo enquiry and as permitted in that judgment only the de novo proceedings have been initiated, which cannot be said to be vitiated only because of the wrong statement therein that this Court has ordered a de novo enquiry.