T V ALI Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant was the Headmaster of the Government Lower Primary School, Kokkur. Certain charges were levelled against him for tampering with the entries in regard to the dates of birth of three pupils to whom transfer certificates were issued. It was found that the appellant was guilty of the charge of having tampered with the entries in the certificates and he was censured by the 3rd respondent viz. the District Educational Officer, Malappuram, by Ext. P6 order. In exercise of their power of review, under Clause.34 of the Kerala Civil Services (Classification, Control and Appeal) Rules, 1960, the Government by Ext. P8 order stated as follows:

(2.) We allow this appeal and quash Ext. P8 order and Ext. P7 memo issued to the petitioner in pursuance of Ext. P8 order. O.P. No. 4880 of 1972 will stand allowed as above. There will be no order as to costs.

(3.) We make it clear that the Government will be at liberty to exercise their power of review under R.34 of the Civil Services (Classification, Control and Appeal) Rules, in accordance with law.