GOPALAKRISHNA IYER Vs. UNIVERSITY OF TRAVANCORE

JUDGEMENT

(1.) This is a petition by a dismissed clerk of the University of Travancore praying that this Court should quash the order of dismissal and direct his reinstatement. The letter from the Registrar of University to the Curator, Manuscripts Library, Trivandrum, No. UA6/936/53, dated the 11th May 1953, in pursuance of which the petitioner's services were terminated with effect from the forenoon of the 12th May 1953 reads as follows:-

(2.) According to Mr. T. S. Krishnamoorthy Iyer, learned counsel for the petitioner:

(3.) We feel no doubt that the order of dismissal is bad for noncompliance with the rules mentioned above regarding the procedure to be adopted in the matter of disciplinary action and in view of this we do not propose to consider the validity or otherwise of the other points urged before us.