RAJAPPA MENON Vs. UNION GOVERNMENT RAILWAY ADMINISTRATION

JUDGEMENT

(1.) The writ applicant who was an Assistant Station Master at a place called Chalakudi in the Southern Railway, impugns the order passed by the Chief Commercial Superintendent, dismissing the petitioner from service, with effect from 19-10-1963. The communication regarding the dismissal is Ext. P7 dated 15-10-1963 which was sent by the Divisional Commercial Superintendent and the relevant part of it reads as follows:-

(2.) The order actually passed by the Chief Commercial Superintendent, after considering the explanations to the show cause notice is Ext. R11, reading:

(3.) This order of the Chief Commercial Superintendent has been impugned in this writ application on various grounds which may be formulated under the following heads:-