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Judgment
Srinivasan, J.—The petitioner is the village headman of Saravanapakkam village. As a result of certain departmental proceedings against
him, he was suspended, from office for six months and this order was confirmed on appeal. The petitioner has approached this court praying for
the issue of a writ of certiorari to quash the proceedings and his complaint is that there has been no proper enquiry in respect of the charges and
that no further opportunity to show cause against the proposed punishment has been given to him and that this failure constitutes a violation of
Article 311 of the Constitution.
It is really unnecessary to set out the averments found in the counter-affidavit, for, on the facts disclosed in the affidavit of the petitioner, it is seen
that there is no substance in the complaint. The two charges against the petitioner were that he made certain collections which he delayed to remit
to the treasury. In one case the amount collected on 31-5-1959 was not remitted till 5-11-1960. In the other case there was a delay of two
months in making the remittance in question. The petitioner did not, in fact, deny that the remittances were delayed. He gave some explanation with
regard to the delay. His complaint that certain persons were not examined is wholly unconvincing, when it is seen that the delays as such were not
denied at all. On this aspect of the matter, the counter affidavit points out that the one person whom it was necessary to examine, namely Periyan,
was in fact examined in the course of the proceedings.
The contention that the second show cause notice should have been given to the petitioner and that the guarantee under Article 311 has failed in
this case cannot be accepted. Clearly, Article 311 covers only certain types of punishment and the punishment of suspension for a short period is
not one of them. Where it is proposed to inflict such a punishment, it is unnecessary to issue a second show cause notice to the person proceeded
against. There is no violation of the constitutional guarantee.
The petition is wholly devoid of substance and is dismissed. There will, however, be no order as to costs.