M.R. VADDAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) By consent of learned advocates appearing for parties, this writ petition is taken up for final disposal.

(2.) This petition is directed against the order dtd. 3/9/2019 passed in application No. 2347/2017 by the Karnataka State Administrative Tribunal (for short hereinafter referred to as 'the Tribunal') at Bengaluru wherein the Tribunal has declined to quash the memorandum of charges dtd. 9/3/2017 bearing No. Uplok-1/DE/187/2017/ARE-10 issued by respondent No. 2 in a departmental enquiry conducted against the petitioner and two others pursuant to entrustment of the same by respondent No. 1.

(3.) Petitioner was working as an Executive Engineer in the office of PWD, Vijayapura at the relevant time. In the year 2010 a person by name Ashok Patil who called himself as Editor of SNEHAVANI, Belgaum published a news item that in the execution of the works desilting of Bellary nala starting from Yallur village which flows to a length of 26.20 KMs at ground level and work of desilting of nala to a depth of 1.33 mtrs taken up during April 2007 to February 2008 at sanctioned estimate for Rs.3.77 crores there was loss to the Government because of the negligence of the officials of PWD.