S.K. SHANKARAPPA Vs. THE PANCHAYATH DEVELOPMENT OFFICER

JUDGEMENT

(1.) The petitioner in this writ petition has called in question the order dated 07.07.2014 passed by the first respondent removing him from service and the order dated 11.09.2017, the order of the Appellate Authority - second respondent affirming the order of removal.

(2.) Brief facts leading to the filing of the petition are that:

(3.) Again, on 26.06.2014 the first respondent President of the Gram Panchayat issued a show cause notice to the petitioner seeking to show cause as to why he should not be removed from service for being unauthorisedly absent as also on certain alleged complaints given by residents of a particular village coming under the jurisdiction of Gram Panchayat. The petitioner gave a detailed reply on 05.07.2014 refuting all the allegations.