A.T.KULKARNI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This applicant in Application No.3572/2011, on the file of the Karnataka State Administrative Tribunal, Bengaluru ('Tribunal' for short), has come up in this writ petition impugning the order dated 21.6.2018, passed in the said application which was confirmed by the very same authority in Review Application No.101/2018, which is disposed of by order dated 11.7.2018.

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

(3.) It is in this background, proceedings was initiated against him by issuing show cause notice and charge memo dated 25.1.2007. The records would disclose that even before the charge memo was issued to him on 25.1.2007, based on inter-departmental communication dated 2.12.2006 vide Annexure-A3, the petitioner herein who received charge memo vide Anenxure-A7, has submitted his reply vide Annexure-A4 dated 2.12.2006. However, the said objection was not considered and the proceedings initiated against him ended up in passing an order in the enquiry initiated, holding him guilty of the charges leveled against him.