M G GOPALAKRISHNAN NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is a retired Tahsildar of the Department of Revenue of the Government of Kerala. After retirement, the petitioner was served with Ext.P8 show cause notice directing him to show cause why action should not be taken against the petitioner under Rule 59(b) of Part III of the KSR for reducing an amount of ` 100/- from his monthly pension, since the petitioner's service was not thoroughly satisfactory. THE allegation therein was that while the petitioner was holding the post of Tahsildar, Devikulam, from 5.4.1993 to 30.5.1996, he failed to take prompt action in giving a liability certificate in respect of Sri.T.G.Radhakrishnan, who was a predecessor-in-office of the petitioner, who expired on 25.2.1995 in a motor accident. THE petitioner filed Ext.P9 explanation stating that in March, 1996, general election was declared and, therefore, the petitioner was busy with the election duties and as such, he could not attend to the issue of liability certificate in respect of the deceased Sri.T.G.Radhakrishnan. By Ext.P2, the proposal in Ext.P8 was confirmed and an amount of ` 100/- has been reduced from the pension of the petitioner under Rule 59(b) of Part III of KSR. THE above action is under challenge in this writ petition. THE petitioner seeks the following reliefs;

(2.) A counter affidavit has been filed by the 1st respondent supporting the impugned orders.