R.KRISHNAMOORTHY Vs. COCHIN PORT TRUST

JUDGEMENT

(1.) Dated this the 25th day of October 2019 This writ petition is filed with the following prayers:

(2.) Heard Sri. V.V.Sidharthan, the learned Senior Counsel appearing for the petitioner and Sri.K.Anand, the learned Senior Counsel for the respondents.

(3.) The petitioner had been dismissed from service by Ext.P13 order. The appeal preferred by the petitioner had been rejected by Ext.P15 order on 13.5.2016. The petitioner had approached this Court challenging the dismissal. By Ext.P16 judgment dated 10.4.2017, this Court found that in view of the fact that the charges leveled against the petitioner had not been proved in the enquiry, the imposition of the ultimate penalty of dismissal was completely unwarranted. The orders imposing penalty and the order rejecting the appeal were therefore set aside. The respondents were directed to consider Ext.P14 appeal preferred by the petitioner and to pass orders imposing a lesser punishment after hearing him within three weeks from the date of receipt of a copy of the judgment.