RADHADEVI V.R. Vs. DISTRICT COLLECTOR, THRISSUR

JUDGEMENT

(1.) This is not the first case where disciplinary proceedings have been assailed for the reason that it has been concluded unmindful of the imperative statutory or legal procedure and this may, perhaps, be the last either.

(2.) However, what renders the allegations in this writ petition a little different is that the respondents appear -- as is virtually conceded -- to have conducted and concluded a disciplinary enquiry in absolute ignorance of all established procedure; thus compelling this Court to sit up and notice it.

(3.) A wood cut of the facts, to begin:-