P. RUDRAMUNI Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) Aggrieved by the order dated 03.04.2018 passed by the Karnataka State Administrative Tribunal (hereinafter referred to as 'Tribunal' for short), Bengaluru, in Application No.8253 of 2014, whereby the Tribunal declined to grant back wages for the period between compulsory retirement namely, 25.11.2009 and the date of superannuation namely, 31.08.2013, the applicant has filed the instant writ petition.

(2.) Brief facts leading to the filing of the present writ petition are as follows: Petitioner was appointed on 13.10.1976 as a Police Constable (Railways), and was promoted as Head Constable on 27.03.1991. Thereafter, he was again promoted as Assistant Sub-Inspector on 21.06.1994 and was further promoted as Sub-Inspector of Police on 08.08.2008. At the relevant point of time, the petitioner was working as Sub-Inspector of Police.

(3.) When the petitioner was working as Sub-Inspector of Police of Railways at Arasikere Police Station, a charge sheet was issued against him on certain allegation that the petitioner had misbehaved with the Women Constable of the Police Station, other lady employees and that he had demanded money from those ladies. A departmental inquiry was conducted, in which, the inquiry officer submitted his report holding that the first charge was not proved and the second charge as proved. A second show cause notice was issued by the Disciplinary Authority enclosing the report of the inquiry officer. Petitioner submitted his reply to the findings of the inquiry officer. The Disciplinary Authority, considering the material on record, without issuing any notice to the petitioner, disagreed with the findings of the inquiry officer with regard to the first charge, which the inquiry officer had held in favour of the petitioner, and imposed a penalty of compulsory retirement from service on 25.11.2009, holding both the charges as proved .