ARCHANA Vs. THE STATE OF KARNATAKA AND ORS.

JUDGEMENT

(1.) The petitioner is before this Court under Article 226 of the Constitution of India praying for a writ of certiorari to quash the order bearing No.xxx xxx :2015- 16 dated 21.06.2016 vide Annexure-D.

(2.) Brief facts of the case are that the petitioner was appointed as Accountant on temporary basis on a monthly payment of Rs.6,000/- under Annexure-A dated 31.01.2009 by the 2nd respondent-Deputy Commissioner. The petitioner was posted to work as Accountant at Pattan Panchayat, Yellapur. While she was working as Accountant at Pattan Panchayat, Yellapur, a show-cause notice dated 13.05.2016 at Annexure-B came to be issued alleging dereliction of duty and that the petitioner is responsible for payment of Rs.16,63,800/- to the previous contractor, who was entrusted with the work of maintenance of street lights. The petitioner replied to the show-cause notice under Annexure-C dated 24.05.2016. Under Annexure-D, the 2nd respondent-Deputy Commissioner dismissed the petitioner from her contractual appointment on the ground that the petitioner has committed dereliction of duty; responsible for financial loss to the Pattan Panchayat and as the petitioner has violated the conditions of appointment. Aggrieved by the same, the petitioner is before this Court in this writ petition.

(3.) Heard the learned counsel for the petitioner, the learned Additional Government Advocate and the learned counsel appearing for respondent No.3-Pattan Panchayat.