RAJESWARAN Vs. CHIEF JUDICIAL MAGISTRATE

JUDGEMENT

(1.) The unsuccessful petitioner in O.P. No. 14039 of 1997 on the file of this Court is the appellant herein.

(2.) The brief facts necessary for the disposal of this writ appeal can be stated as under. At the relevant time the appellant was working as U.D. Clerk in the Court of Honorary Special Judicial Magistrate of II Class, Kozhikode. The Honorary Special Judicial Magistrate of II Class, Kozhikode submitted a report on 7.10.1996 alleging dereliction of duty against the appellant. Thereafter by order dated 14.10.1996 in proceedings No. A3-5774/96 the appellant was placed under suspension with effect from the said date. The appellant was served with a memorandum of charges dated 29.1.1997 for which he submitted his explanation dated 24.2.1997.

(3.) The Chief Judicial Magistrate Kozhikode initiated enquiry and by proceedings No. A3-5774/96 dated 3.3.1997 appointed Sri. P. Madhavan, Judicial Magistrate of First Class II (Mobile) Kozhikode, third respondent herein as Inquiry Authority to enquire into the allegations. The appellant entered appearance on the hearing dated, ie. on 4.4.1997 and denied the charges and requested for examination of witnesses.