R.KRISHNAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed seeking the relief of writ of certiorari to set aside the order dated 2.7.2018 passed in Application No.8648/2015, on the file of the Karnataka State Administrative Tribunal, Bangalore ('Tribunal' for short) and to grant such other order or direction as this Court deems fit in the facts and circumstances of the case.

(2.) The factual matrix of the case is that the petitioner entered into service as Village Accountant in the Department of Revenue in the year 1972. He was promoted as Revenue Inspector in the year 2000 and he retired from service on attaining the age of superannuation on 30.6.2007.

(3.) It is the case of the petitioner that while he was working as a Revenue Inspector at Munganahalli Hobli, Chintamani Taluk, Kolar District, on the complaint of one Sri Y.B. Venkataramanappa, a trap was conducted on 29.4.2006, by the Lokayuktha police. Thereafter, the charge sheet was filed in P.S.No.6/2006 for the offence punishable under Sections 7, 13(1)(d) read with 13(2) of the Prevention of Corruption Act, 1988 and the same was numbered as PCACC No.7/2006 on the file of the Principle Sessions Judge, Kolar. The same was transferred to Chikkaballapur Sessions Court consequent to the formation of the new District and was re-numbered as PCACC No.1/2007. In the said criminal case, the petitioner was acquitted.