NARAYANAN NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) IN this writ petition, Mr. P. Subramanian Potti, learned counsel for the petitioner, challenges the disciplinary proceedings initiated as against his client and which culminated in the order Ext. P-11 passed by the respondent, State.

(2.) EXT. P. 11 is dated 15th October 1960. By that order, the petitioner's services as part-time lecturer in the Law College, Trivandrum stood terminated with effect from 29-1-1960 viz. , the date on which he was placed under suspension, pending inquiry.

(3.) THE circumstances under which the writ petition has been filed may be briefly stated.