MANJUNATH R. Vs. STATE OF KARNATAKA AND ORS.

JUDGEMENT

(1.) Heard learned counsel for petitioner and learned counsel for respondent Nos.2 and 3 and learned Spl. Public Prosecutor for respondent No.4.

(2.) The brief facts of the case are as follows:-

(3.) Simultaneously, departmental proceedings were initiated against the petitioner by The Commissioner, BBMP by issue of Articles of Charges on 26.12.2012. The petitioner denied the charges. Hence, Disciplinary action was ordered and the enquiry was entrusted to Karnataka Lokayuktha. Lokayuktha nominated the Additional Registrar, Enquiries-II as the Inquiry officer to enquire into the Articles of Charges and Imputations of misconduct against the DGO. The Enquiry Officer submitted his report dated 16.03.2019 in enquiry No.LOK/INQ/14-A/188/2013 holding the petitioner guilty of misconduct within the purview of Rules 3(1) (i) to (iii) of The Karnataka Civil Services (Conduct) Rules, 1966.