A S ANANTHASUBRAMONIAM Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an appeal by the peti-tioner in O. P. No. 209 of 1959 against the (sic) missal of that petition. The petition was beard along with O. P. No. 205 of 1959. That petition was allowed.

(2.) The appellant was a Sub Divisional Officer in the Forest Department. The petitioner in O. P. No. 205 of 1959 was a Divisional Officer in that Department. There was an inquiry as against both of them and a Range Officer under the Tiavancors Public Servants (Inquiries) Act, 1122.

(3.) There were six articles of charge against the appellant. The Inquiry Coinmissioner (sic) him guilty under Articles 1 and 6 and not guilty as regards the other articles of charge. The judgment under appeal docs not endorse the conclusion as far as Article 6 is concerned.