RAMAMURTHY M Vs. STATE OF MADRAS

JUDGEMENT

(1.) These are two applications filed under Article 226 of the Constitution for the issue of writs of certiorari to call for records in G.O. Ms. No. 2005, dated 9 July 1952, and in departmental enquiry No. 31 of 1950, dated 29 December 1950, and to quash the orders passed by the Government and the tribunal respectively.

(2.) The tribunal also held that charge 2, namely, that the petitioner had taken a bribe, was established. Recommendation was made to the Government that the petitioner should be dismissed from service.

(3.) The Government communicated the order of the tribunal to the petitioner and asked him to show cause, within one month from the date of the receipt of the memorandum, why he should not be dismissed from service. The petitioner thereupon made a written representation dated 8 December 1951 before the Government.