SHANMUKHAYYA Vs. DIVISION CONTROLLER KARNATAKA STATE ROAD TRANSPORT CORPORATION KOPPAL DIVISION KOPPAL DISTRICT

JUDGEMENT

(1.) SINCE the petitioner in these petitions is the same person and since the contentions raised in these petitions being similar and identical, though these petitions are posted in orders list, with the consent of the learned counsel appearing for the parties, these petitions are taken up for final hearing and disposed of, joy this common order.

(2.) IN these petitions, the petitioner has prayed for quashing the disciplinary proceedings initiated against him mainly on the ground of inordinate delay on the part of the respondents in conducting disciplinary proceedings initiated against the petitioner.

(3.) SRI S. A. Kalagi, learned counsel appearing for the petitioner relying upon the decision of the Supreme Court in the case of State of Punjab v Chaman Lal Goyal, Submitted that the disciplinary proceedings initiated against the petitioner requires to be quashed on the ground of inordinate delay.