MARAM REDDY NARAYANA REDDY Vs. STATE

JUDGEMENT

(1.) This application by the petitioners, under Article 226 of the Constitution, is to issue a writ of certiorari and quash the proceed ings of the Revenue Divisional Officer, Gudur in his Re. E, 2795/65 dt. 29-11-1969 permitting the second respondent to rejoin duty as Village Munsiff.

(2.) It is averred in the affidavit filed in support of this application that the second respondent was found by the Ist respondent to have misappropriated a sum of Rs. 656-59 P but was permitted to rejoin duty as Village Munsif without any punishment and hence, the impugned order should be quashed.

(3.) It is argued by Mr. P. A. Chowdary, the learned Counsel for the petitioners, that the second respondent should have been dismiss sed by the 1st respondent who, on enquiry found the village officer to have misappropriated a sum of more than Rs.600/- public revenue collected from his clients and that the impugned order amounts to not awarding any punishment even though the charges were proved.