C ANDANI Vs. BANGALORE MAHANAGARA PALIKE

JUDGEMENT

(1.) PETITIONER in this petition is an official of the Bangalore mahanagara palike and is working as revenue officer in the corporation. On 25-3-2000 the officials of lokayukta effected search of the office and the residence of the petitioner and drew a mahajar in the matter. Later he received a notice on 7-4-2000 seeking for particulars regarding the properties vide annexure-a, issued by the police inspector, lokayukta. Petitioner replied to the said notice as per annexure-b, dated 22-4-2000. lokayukta on the basis of their investigation has written a letter to mahanagara palike to suspend the petitioner. Petitioner has now received a suspension order dated 4-7-2000, Annexure-C. Petitioner challenges this order in this petition.

(2.) PETITIONER contends that the impugned order of suspension is a clear case of non-application of mind. There is no satisfaction on the part of the commissioner with regard to suspension of the petitioner. It is contended that no proceedings either by way of charge sheet or departmental enquiry are pending or contemplated against the petitioner. Under these circumstances petitioner wants the suspension order to be struck down by this court in this petition.

(3.) NOTICE was ordered to respondents and the respondents have entered appearance.