BANAPPA N. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the Petitioner's Counsel and also learned Counsel appearing for the Respondents.

(2.) This petition is filed by the petitioner seeking the relief of writ of certiorari to quash the impugned Order passed by the Karnataka State Administrative Tribunal, Bengaluru ['Tribunal', for short] passed in Application No.2890/2017 dated 10.05.2018 and also sought a writ of certiorari quashing the impugned Order passed by the Respondent No.1 dated 24.05.2017 and so also quashing of enquiry report dated 16.03.2016 and such other reliefs as deemed fit in the circumstances of the case.

(3.) It is the case of the petitioner that he was working as a Medical Officer, Primary Health Centre, Balichakra, Yadagir District, and the proceedings was initiated against him for the charges that he has demanded and accepted bribe of Rs.2,000/- on 31.05.2017 from the complainant Smt. Shakuntala who was working as 'Junior Health Assistant' Primary Health Sub-Centre, Ramasamudra Taluk, Yadagir District for doing official favour i.e., sending salary cheque of the said complainant to the concerned Bank. Hence, the charge is that he failed to maintain absolute integrity and devotion to duty and committed an act which is unbecoming of the Government Servant and he is guilty of misconduct under Rule 3[1] of the Karnataka Civil Services [Conduct] Rules, 1966.