KOLAPPA PILLAI Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner was an Assistant Engineer in the Mechanical subdivision of the Public Health Engineering Department, Trivandrum. Under him worked one Govindan Nair who was the Chief Driller. Certain charges were framed against the petitioner as well as against Govindan Nair. The charges against the petitioner read as follows:

(2.) The charge memo is dated 10-11-1970 (Ext. P1). The petitioner retired on 25-5-1973. Till then the charges were not proceeded with. However, on 26-6-1973 the Government referred the matter to the Tribunal for Disciplinary Proceedings to conduct an enquiry. The Tribunal found that charge No. II was not proved against the petitioner. On charge No. I the Tribunal stated:

(3.) As regards Govindan Nair the Tribunal found: