KRISHNAN NAIR Vs. DIRECTOR OF AGRICULTURE

JUDGEMENT

(1.) THIS appeal is directed against the Judgment in O.P.No.5147 of 1992 dated 16th December 1992 of this Court.The appellant is the petitioner 'in the Original Petition.

(2.) THE appellant joined service as a Village Extension Officer in the Development Department.Later,he was promoted as Junior Agricultural Officer in the Agricultural Department.He had worked in the Neriyamangalam Agricultural Farm as Junior Agricultural Officer(JAO)from 5th July 1980 to 5th February 1981.He took leave from 5th February 1981,to 10th February 1981,The Farm Superintendent sanctioned that leave with effect from 6th February 1981.The appellant left the station on 5th February 1981,after handing over the key of the stock and stores to the Farm Superintendent.On 6th February 1981,one Mr.Joy Peter,an Agricultural Demonstrator,who was promoted as Junior Agricultural Officer,was posted in the place of the appellant.Joy Peter assumed charge of the stock and stores in the absence of the appellant.When the appellant reported duty after the expiry of the leave on 12th February 1981,the Farm Superintendent directed him to meet the Deputy Director of Agriculture to get a suitable posting.The appellant was reverted as Village Extension Officer in the Development Department.While working there,he received Ext.P -3 memo of charges dated 29th March 1,988,alleging that he had left Neriyamangalam Agricultural Farm on 6th February 1.981 without handing over charge of the stock and stores causing a shortage of the articles valuing Rs.1,6,897.02.

(3.) AGGRIEVED by the above Judgment the petitioner has filed this writ appeal.