STATE OF KARNATAKA Vs. B. K. KANVI

JUDGEMENT

(1.) The above appeal has been filed against the judgment dated 12.6.1997 of the Division Bench of the High Court of Karnataka whereunder the writ appeal filed by the appellants came to be dismissed, except partially modifying the decision of the learned Single Judge with reference to reinstatement in service. Aggrieved with the directions issued, the appellants preferred this appeal by special leave in this Court.

(2.) Heard learned counsel for both the parties.

(3.) It is sought to be strenuously contended that the non-furnishing of the copy of the report before passing the order of punishment did not really prejudice the case of the respondent officer, and that not only the learned Single Judge has not chosen to deal with this aspect properly before interfering with the order of punishment, but the Appellate Bench also did not arrive at a proper finding in this regard.