K. H. LOKANIRANJAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner in this petition has called in question the order dated 11.01.2018 by which departmental enquiry is entrusted to the hands of the third respondent - Lokayukta and the consequent charge sheet issued by the fourth respondent- Enquiry Officer.

(2.) Filtering out unnecessary details, the facts germane are as follows:

(3.) Later, a report under Section 12(3) of the Karnataka Lokayukta Act, 1984 (hereinafter referred to as the said Act for short) was submitted by the third respondent to the Government-first respondent seeking entrustment of the enquiry to its hands under Rule 14-A of the Karnataka Civil Services (Classification, Control and Appeal) Rules, 1957 (hereinafter referred to as KCS(CCA) Rules for short). On receipt of the report from the hands of the third respondent, the Government under 12(4) of the said Act entrusted the enquiry to the hands of the Lokayukta in terms of Rule 14-A of the KCS(CCA) Rules by its order dated 11.01.2018, pursuant to which, the third respondent appointed the fourth respondent as Enquiry Officer who issued charge sheet against the petitioner on 24.03.2018. It is the aforesaid order of entrustment dated 11.01.2018 and the charge memo dated 24.03.2018 that are called in question in this writ petition.