GLORY FERNANDEZ Vs. REGISTRAR HIGH COURT OF KERALA

JUDGEMENT

(1.) THE petitioner who was a Judicial Magistrate of First class, was dismissed from service by the High Court. THE validity of that order is under challenge in this Original Petition. THE brief facts of the case are the following:

(2.) THE petitioner joined service as Judicial Magistrate of Second Class in 1982. Later, he was promoted as Judicial Magistrate of First class. While so, he was served with Ext. PI charge sheet dated 3. 7. 1986. THE allegation contained in Ext. PI was that he received/ tried to receive some favours from a party to a case pending before him. He submitted Ext. P2 reply dated

(3.) ALL other grounds raised in the Original Petition are relating to the correctness of the findings of the Inquiry Officer regarding petitioner's guilt and also regarding the findings of fact made by the disciplinary as well as appellate authority. They being findings of fact, this court under Art. 226 of the Constitution of India cannot normally disturb them. Therefore, the counsel rightly did not canvass those points. Even then, I examined the other grounds also raised in the Original Petition. I find that they are untenable, as the findings entered by the competent authorities can in no way be described as perverse.