S. SOMALINGAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner in this writ petition has called in question the proceedings of the government dated 21.03.2017 and the charge sheet issued against the petitioner on 04.05.2017.

(2.) Brief facts of the case leading to the filing of the present petition are that, the petitioner was appointed as a peon on 26.03.1977 in the Mysore City Corporation (hereinafter referred to as Corporation for short) and was subsequently promoted to the cadre of Attender and later to the cadre of Second Division Assistant. Having regard to the degree of Engineering that he possessed, he was promoted as a Draftsman with effect from 01.07.1995 and as a Junior Engineer with effect from 06.02.2004. The petitioner retired from service on attaining the age of superannuation on 31.10.2016 in the cadre of Junior Engineer.

(3.) Just before the retirement of the petitioner, the Commissioner of the Corporation had addressed a letter recommending initiation of disciplinary proceedings against the petitioner. On receipt of the said recommendation, the State Government by a communication dated 21.03.2017 directed the second respondent to initiate proceedings against the petitioner for alleged misconduct in terms of Rule 214(1)(a) of the Karnataka Civil Services Rules (hereinafter referred to as the said Rules for short).