K VEERASHA Vs. EXECUTIVE OFFICER FEROKE PANCHAYAT

JUDGEMENT

(1.) The appellant was a temporary Bill Collector of the Feroke Panchayat till dismissal on 3-8-1961. For the misappropriation of Rs. 71.34, which he remitted only after detection, he was punished by the Executive Officer of the Panchayat on 22-12-1960 with a fine of Rs. 5/-, stoppage of increment for one year and an extension of his period of probation for one year. The Deputy Director of Local Bodies, Calicut, on revision of the above proceedings on 2-8-1961, observed that punishment inadequate and directed the Executive Officer to review his proceedings. Subsequently the Executive Officer framed further charges and ultimately passed Ext. P6 order on 3-8-1961: