H. SHIVANANDA REDDY Vs. BOARD OF DIRECTORS / APPELLATE AUTHORITY KARNATAKA FOOD AND CIVIL SUPPLIES CORPORATION LTD,

JUDGEMENT

(1.) Being aggrieved by the order of the Disciplinary Authority dated 08.05.2013 and the order of the Appellate Authority affirming the order of the Disciplinary Authority dated 12.01.2018, whereby, the suspension period of the petitioner was treated as not spent on duty on issuance of an Administrative Warning.

(2.) Brief facts that are germane for consideration in the subject lis are as follows: At the relevant point of time, the petitioner was working as Office Manager in the Karnataka Food and Civil Supplies Corporation Limited (herein after referred to as the Corporation for short). Alleging certain omissions and commissions on the part of the petitioner, he was placed under suspension by an order dated 07.12.2010 pending initiation of disciplinary proceedings. The petitioner on 14.12.2010, submitted a representation before the Disciplinary Authority for revocation of the order of suspension stating that he has not committed any misconduct and on consideration of the same, his suspension was revoked by an order dated 07/24.02.2011.

(3.) Thereafter, the disciplinary proceedings were initiated against the petitioner by issuance of a charge sheet dated 07.03.2011 under Rule 11 of the Karnataka Civil Services (Classification, Control and Appeal) Rules, 1957 (hereinafter referred to as the said Rules for short). The petitioner having replied to the charge sheet and not being satisfied with the same, an Enquiry Officer was appointed to conduct disciplinary proceedings against the petitioner.