STATE OF KARNATAKA Vs. P.GIRIDHAR KUDVA

JUDGEMENT

(1.) The respondent-State in Application No.2870/2013 on the file of the Karnataka Administrative Tribunal, Bengaluru ('Tribunal' for short), has come up in this writ petition impugning the order dated 1.4.2014, passed in the said proceedings.

(2.) The brief facts leading to this writ petition are as under:

(3.) Admittedly, the respondent herein was discharging his duties as Deputy Commissioner of Commercial Taxes at Bengaluru, while he was in service. His service records would indicate that at the time of entering into service, he had informed that his date of birth is 3.10.1949 and accordingly he continued to work in the Department. It is seen that, in or around 2006, an anonymous letter was received by the authorities indicating that the date of birth of the respondent herein is 30.11.1942 and it is not 3.10.1949, as furnished by him while joining service. It is there onwards, an enquiry was commenced by issuing a letter to him bearing No.JCCT(A) DVO 1-T/537.2056 dated 12.1.2006 and also a notice calling upon him to give explanation for such allegation by notice dated 4.2.2006.