KERALA AGRICULTURAL UNIVERSITY Vs. S VASUNDHARA

JUDGEMENT

(1.) The respondent in this Appeal who filed the Writ Petition while working as Section Officer, Fair Copy & Despatch (FC & D), in the officer of the Collage of Agriculture, Vellayani run by the appellant was placed under suspension pending enquiry with effect from March 12, 1998. She was charge sheeted for the following misconducts:-

(2.) Official misconduct and use of abusive language against the dean in charge on 6-3-1998.

(3.) Insubordination". 2. Ext.P6 explanation was filed by her denying the allegations. After considering her explanation it was decided to conduct an enquiry. The enquiry officer conducted a detailed enquiry and several persons including senior officers were examined as witnesses and their statements were taken. She was also examined and her statements were recorded. Copies of statements were given to her. At the end of the enquiry she was asked whether she has got anything else to say and she answered in the negative. She did not raise any objection regarding the procedure of the enquiry. After the completion of the enquiry, enquiry report was submitted. Memo of charges, statements taken from the officers and the statement of the petitioner on 26-8-1998 & 7-12-1998 etc. are produced as (Ext.R1 (a) to (m). Annexure R1 (n) is the enquiry report. In the enquiry report charge Nos.2 and 3 were found to be proved by the enquiry officer. It was found by the enquiry officer as follows: