N.CHANDRASHEKAR Vs. COMMISSIONER B.B.M.P.

JUDGEMENT

(1.) Heard the learned counsel for the petitioner.

(2.) Petitioner is before this court impugning the Memorandum of Charges issued by the second respondentenquiry authority, on the ground that the same is vague and ambiguous and contrary to the law of the land. Annexure-A is the Charge Memo.

(3.) In the first charge, it is stated that while the petitioner was discharging duties as an Assistant Revenue Officer, Marathalli Sub-Division he was trapped by the Anti Corruption Bureau resulting in his arrest, and it is alleged that on account of which, he has brought disrepute to the department and guilty of committing an act which is unbecoming of a Government Servant.