M SHANKARA Vs. KARNATAKA STATE

JUDGEMENT

(1.) Petitioner is a General Manager in the Karnataka State Small Industries Development Corporation Limited (for short 'the Corporation'). He joined service of the Corporation in the cadre of Manager and is now in the cadre of General Manager. On 03.08.2011, Managing Director of the Corporation ordered suspension pending enquiry into the reported acts of misconduct of the petitioner. Challenging the said order of suspension this Writ petition has been filed.

(2.) In justification of the said order, statement of objection was filed by the respondents. Petitioner filed a rejoinder statement.

(3.) Sri K.Subba Rao, learned Senior counsel appearing for the petitioner contended that;