ANJANI Vs. DIRECTOR, (SECURITY& VIGILANCE)

JUDGEMENT

(1.) In the instant petition, petitioner has prayed for the following reliefs:-

(2.) Undisputedly, petitioner has a statutory remedy of appeal before the Appellate Authority under Regulation 31 of Karnataka State Road Transport Corporation Servants (Conduct and Discipline) Regulations, 1971. Consequently, writ is not maintainable in view of the decision of the Apex Court in the case of State of Jammu and Kashmir V/s. R.K.Zalpuri and others reported in AIR 2016 SC 3006 at paragraph 20 has held as under:

(3.) Accordingly, writ petition stands disposed of reserving liberty to the petitioner to file memorandum of appeal before the Appellate Authority. Time spent in the present petition be taken note of for the purpose of condonation of delay in the memorandum of appeal. Further, Appellate Authority to decide the appeal to be filed within a reasonable period.