GOPALAN ACHARI Vs. CHIEF SECRETARY TO GOVT TRIVANDRUM

JUDGEMENT

(1.) The Petitioner was a Tahsildar in the service of the State. Four charges were framed against him. The last of the four charges was:

(2.) The Enquiry Commissioner found him guilty of charge No. 4. He said:

(3.) Ext. PI is the report of the Enquiry Commissioner. After considering the report the Government ordered as follows: