GOPALACHARI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned Government Pleader takes notice for the 1st respondent.

(2.) In these writ petitions, the petitioners are challenging the Government Order dated 27.08.2011 produced at Annexure-E whereby the allegations made against the petitioners herein and the role played by them in the alleged irregularity and illegality committed in the matter of disbursement of loan under the self employment scheme of Dr. Ambedkar Development Corporation are referred for an enquiry to the Lokayukta.

(3.) The State Government has exercised its powers under Section 7(2-A) of the Karnataka Lokayukta Act, 1984 (for short, 'the Act") while referring the matter for investigation to the Lokayukta. Petitioners 1 to 5 herein are presently serving as Officers of the 2nd respondent - Corporation in different capacities. Petitioner No. 6 was on deputation from the Education Department to the 2nd respondent - Corporation during the relevant period i. e. from September, 1997 to June, 2000. There were allegations of misuse of assets of the Corporation in respect of Self-employment Programme and Safayi Karmachari Rehabilitation Programme inasmuch as the loans that were required to be disbursed to the beneficiaries was not disbursed as per the Scheme to the eligible beneficiaries.