AHAMED Vs. ABDULLA

JUDGEMENT

(1.) An inquiry is being conducted into certain allegations against the 1st respondent under the Madras Hereditary Village Offices Act, 1895, S.7 of which enactment reads as follows:

(2.) On 28.10.1956 the 1st respondent was also placed under suspension by the Collector of South Canara pending investigation into his conduct. The relevant portion of the order (Ext. A) reads as follows:

(3.) The Collector of Malabar who got jurisdiction by the formation of Kerala on 1.11.1956 has revoked the order of suspension and the complaint before me is that the said order of revocation is bad on the merits and also on the ground that the petitioner has not been heard before the revocation was ordered by the Collector. There is no allegation in the petition that the inquiry has been dropped and the only attack is as regards the cancelling of an order of suspension pending an inquiry.