RAMANKUTTY WARRIER Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is a Deputy Collector in the service of the Government of Kerala in its Revenue Department. In this original petition he prays for the issue of a writ of certiorari to quash Ext. P3 proceedings of the Board of Revenue, Trivandrum, and Ext. P5 order of the Government of Kerala confirming Ext P3.

(2.) The petitioner while serving as a Deputy Collector, Land Acquisition, Ernakulam, was served with a memo of charges dated 6-6-1978, a copy of which is produced in this O. P. as Ext. P1. The charges against the petitioner contained in Ex.P1 are as follows:

(3.) The Board of Revenue. Trivandrum passed an order Ext. P3 dated 17-1-1979 without any further enquiry into the charges against the petitioner. The relevant portion of the order of the Board of Revenue is extracted below: