PHILIP Vs. STATE OF KERALA & OTHERS

JUDGEMENT

(1.) THE petitioner was a clerk of the Paippad Panchayat. He was relieved from his duties by Ext. P. 1, an order of the Executive Authority of the said Panchayat dated 5 -2 -1958. That order reads as follows:

(2.) SECTION 115 (2) of the Act to which my attention has been drawn confers only an appellate power on the Government. It reads as follows: