KERALA KAUMUDI PRIVATE LTD. Vs. P. K. BALAKRISHNAN

JUDGEMENT

(1.) The challenge in this Original Petition is against Ext. P-1 the award passed by the 2nd respondent in I.D. No. 146 of 1977.

(2.) The facts lie in a narrow compass: The 1st respondent while working as Sub Editor, Kerala Kaumudi, a leading Malayalam Newspaper, was discharged from service by the petitioner accepting the findings of the Enquiry Officer, they had appointed, to go into the charges of misconduct levelled against him. The enquiry officer had framed 10 charges and after enquiry found that all the charges, "excepting a portion in charge 10, were proved."

(3.) The Government of Kerala thereafter by order, G. O. (Rt.) No. 1649/77/LBR, dated 28th December 1977 referred the dispute, namely, "Discharge of Sri P.K. Balakrishnan, Chief Sub Editor, Kerala Kaumudi, a Malayalam News paper", to the 2nd respondent for adjudication.