V. N. MANJUNATH Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court under Article 226 of the Constitution of India questioning the order dated 10.08.2017 bearing No.Ne.Gra.Pum.B.Ka.a.Manjunath/Loka/2017-18, issued by the 5th respondent by which the petitioner is kept under suspension.

(2.) Heard Sri A Nagarajappa, learned counsel for the petitioner through video conference and Sri. C.N. Mahadeshwaran, learned AGA for respondent No.1 and Sri B.J. Somayaji, learned counsel for respondents 2 to 5 in person.

(3.) Learned counsel for petitioner would submit that the impugned order of suspension was passed on 10.08.2017 and till this date neither Disciplinary enquiry was inititated by issuing charge memo nor the order of suspension was reviewed. Learned counsel further would submit that allegation against the petitioner was that while working as Bill Collector in the Panchayath he got allotted a site in his wife's name. Learned counsel denying the said allegation submits that the site was allotted on 12.08.2005, whereas the petitioner was appointed as Bill Collector in the 4th respondent - Panchayath on 10.08.2017. Therefore, the allegation would not stand to reasons and even on merits also the order of suspension requires to be quashed.