T. RAMAKRISHNA Vs. THE STATE OF KARNATAKA

JUDGEMENT

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

(2.) Petitioner was in the cadre of Recovery Officer and he was on deputation to SC/ST Development Corporation. While he was on deputation one Sri.V.Ramanjaneyalu gave complaint that petitioner and one Sri.V.Mahalingaiah are demanding a sum of Rs.8,000/- and Rs.2,000/- respectively to do favour to the complainant. Thus, trap proceedings were laid by the Lokayukta Police and proceeded to initiate parallel proceedings.

(3.) When the enquiry was initiated petitioner was in the cadre of Recovery officer and at the time of imposing penalty he was incharge of the post of Assistant General Manager with the second respondent-Dr.B.R.Ambedkar Development Corporation. While the petitioner was in service he was involved in parallel proceedings arising out of a trap proceedings by the Lokayukta Police. Arising out of the aforesaid allegation, disciplinary proceedings were conducted by the office of the Upalokayukta. Upalokayukta recommended for imposition of penalty on 07.04.2016. Show cause notice was issued to the petitioner by the second respondent. On receipt of petitioner's explanation, second respondent proceeded to impose the penalty of compulsory retirement. Extract of the penalty order is reproduced here under:-