P S DINESH Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is stated as aggrieved by Ext.P15 order passed by the second respondent whereby the 'Scribe Licence' as well as the 'Document Writer's Licence' issued to the petitioner under the relevant provisions of the Kerala Document Writers' (Licensing) Rules, 1960 have been suspended for a period of three months, in view of the alleged misconducts . THE learned counsel for the petitioner submits that the petitioner has not been given an opportunity of hearing before Ext.P15 order was passed and that the petitioner was not served with a copy of the complaint preferred by the defacto complainant, which led to Ext. P15 order.

(2.) IT is revealed from the materials on record that a show cause notice was issued to the petitioner as borne by Ext. P13; in response to which, the petitioner preferred Ext. P14 reply. IT is seen that Ext. P15 has been passed after taking note of the said reply preferred by the petitioner . Obviously, there is no request made by the petitioner in Ext. P14 seeking for any opportunity of personal hearing and as such, this Court does not find it necessary to consider the alleged infringement of principles of natural justice while passing Ext. P15 order by the second respondent.