N.M.SHIVASHANKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The applicant in Application No.2511/2016 on the file of the Karnataka State Administrative Tribunal at Bengaluru ('the Tribunal' for short) has come up in this writ petition impugning the order dated 6.4.2018 in dismissing his application and consequently, confirming the order of dismissal of applicant from service by the competent authority respondent No.1, namely Principal Secretary, Department of Finance (Administration and Advances) dated 1.3.2016 vide Annexure-A15 before the Tribunal.

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

(3.) Admittedly, the petitioner herein was trapped while accepting bribe of Rs.16,000/- to discharge his official duty. The material on record would indicate that he was trapped while demanding and receiving the bribe amount and subsequently, when he was subjected to phenolphthalein test, the solution with which his hands were washed turned into pink colour in confirming acceptance of bribe which was paid to him as provided by the trap authorities. It is in this background, charges were framed and department inquiry proceedings were initiated. Simultaneously, it is seen that criminal prosecution was also launched.