GLORY FERNANDEZ Vs. REGISTRAR HIGH COURT OF KERALA

JUDGEMENT

(1.) Is the dismissal of the appellant from Criminal Judicial Service legally and constitutionally valid

(2.) The above question was answered in the affirmative by the learned Single Judge. Hence this Writ Appeal.

(3.) The Appellant was working as Judicial Magistrate of First Class. He was dismissed from service after it was found in the domestic enquiry that he was guilty of the charges levelled against him. On December 7, 1987, the Registrar of the High Court had passed Ext.P11 order of dismissal. Though the appellant preferred an appeal against the above order before the Governor through the Registrar, it was not forwarded by the High Court on the ground that an appeal was not maintainable against the order in question. The matter was taken up before the Supreme Court. By order dated July 21, 1997 in Civil Appeal No. 4978 of 1997 the Supreme Court held that an appeal against the above order would lie to the Governor. Accordingly, the appeal filed by the appellant was forwarded by the High Court to the Governor. The appeal was considered by the Governor and it was dismissed by order dated June 9, 1999, a copy of which is on record of Ext.P14.