MACKI FERNANDEZ Vs. STATE OF KERALA

JUDGEMENT

(1.) In these proceedings under Article 226 of the Constitution, Mr. T. N. Subramania Iyer, learned counsel for the petitioner seeks to have the order of the 1st respondent, Ext. P. 1 dated 20-10-1960, quashed by the issue of a writ of certiorari or other appropriate writ, direction or order.

(2.) The order Ext. P. 1 itself is to the effect that investigations conducted into allegations against the three officers mentioned therein, one of whom is the petitioner, have disclosed primafacie that the officers have committed the two irregularities stated therein. Ext. P. 1, also states that the allegations referred to therein, for which there is prima facie evidence, are of a serious nature warranting disciplinary action and the Government consider that the case against the three officers mentioned therein, should be proceeded with and enquired into under the Kerala Civil Services (Disciplinary Proceedings Tribunal) Rules, 1960 and the Government Order accordingly.

(3.) Ext. P. 1 is also to the effect that the Tribunal for Disciplinary Proceedings is to conduct the enquiry according to the rules referred to earlier and forward its report to the Government with its findings and recommendations.