P.K. NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS appeal is from an order dis­missing a petition under Article 226 of the Constitution.The petitioner is the appellant.

(2.) DISCIPLINARY proceedings were started by the State Government against the petitioner who was the Joint Registrar of Co -operative Societies,and he was placed under suspension by order Ex.P -l,dated 20th Novem­ber 1959.Eight charges were framed against him and the Tribunal for Disciplinary Proceedings who conducted the enquiry found him guilty of misconduct.The Tribunal held that he was unfit to be head of a depart­ment and recommended that his salary should be reduced by three stages in the scale applicable to him.Ex.P -4 is the report of the Tribunal.The Government served a notice Ex.P -5,dated 14th June 1961 asking him to show cause why the punishment recommended by the Tribunal should not be imposed.He furnished his explanation Ex.P -6 on 18th July 1961 and,after obtain­ing the opinion of the Public Service Commission,the State Government considered the whole matter and passed the order Ex.P -7 on 21st July 1962 which stated: