P A JANARDHANAN PILLAI Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, a Village Officer, who was working in Manimala in Kottayam District was compulsorily retired from service by Ext. P4 order passed by the State Government on the 23rd July, 1966 for alleged misconduct.

(2.) The Government decided that the case with which the petitioner was charged should be tried by the Tribunal for Disciplinary proceedings as envisaged by R.2(c) of the Kerala Civil Services (Disciplinary Proceedings Tribunal) Rules, 1960 and the records were accordingly sent to the Tribunal in accordance with R.5(d) of the above rules. The Tribunal conducted an enquiry and its findings are contained in Ext. P5. The Government provisionally accepted those findings (Vide Memo No. 13666/F. 7/65/Home dated 20th April, 1965) and proposed the punishment of compulsory retirement of the petitioner. Though the petitioner objected to the proposal, he has been compulsorily retired by Ext. P4 order impugned in this petition.

(3.) The evidence on the basis of which findings have been entered against the petitioner consists of the testimony of Pws. 1, 2 and 4.