R.H. REDDI S/O SHRI H.G. RADDI Vs. GOVERNMENT OF KARNATAKA BY ITS SECRETARY DEPARTMENT OF PUBLIC AND ADMINISTRATIVE REFORMS AND THE HIGH COURT OF KARNATAKA [THE DISCIPLINARY AUTHORITY] BY ITS REGISTRAR GENERAL

JUDGEMENT

(1.) WRIT petitioner is a former Judicial Officer in the services of the Karnataka Judicial Services and laid down office on attaining the age of superannuation as on 30.6.2005.

(2.) IT appears it had been preceded by a notification dated 28.4.2005 issued by the Government of Karnataka granting approval for the retirement of the petitioner, copy produced as Annexure -B to the writ petition.

(3.) THE articles of charge while enables the petitioner to submit his version in the form of written statement within two weeks therefrom or from the date of receipt of articles of charge which it. appears had been served on the petitioner the very day, but the petitioner having represented that the petitioner is desirous of pursuing his legal remedies, had sought for extension of time and also need for further time to enable the petitioner to get himself acquainted with the material based on which the articles of charge have been framed, and in fact, had given one such representation as submitted by Sri Nanjunda Reddy, learned senior counsel appearing for the petitioner, though copy of the representation is not per se placed before the court.