ABDUL WAJEED Vs. STATE OF KARNATAKA AND OTHERS

JUDGEMENT

(1.) The petitioner, a former Head Constable in the Police Department of the State Government, has presented this Writ Petition aggrieved by the order imposing on him the penalty of removal from service, which order has been confirmed in appeal and also in revision.

(2.) In February, 1975, the petitioner was working as a Head Constable at Police Out-Post, Sanikere in Challakere Taluk, Chitradurga District. As the petitioner was alleged to have misbehaved with, and received illegal gratification from, one Giriyappa, the Deputy Superintendent of Police, Chitradurga, was appointed as the Specially Empowered Authority as per memo dated 21-8-75, to conduct departmental enquiry against him. The Deputy Superintendent of Police, Chitradurga, framed the following charge against the petitioner:

(3.) Shri Lakshmikantharai a Urs, learned counsel appearing for the petitioner, urged the following contentions: