CHANDRAN LALITHA K.A.S., D/O. SRI. P.S. CHANDRAN JOINT COMMISSIONER, BMTF Vs. STATE OF KARNATAKA BY ITS PRINCIPAL SECRETARY DPAR, HONBLE KARNATAKA LOKAYUKTA, REPRESENTED BY ITS REGISTRAR AND CHIEF SECRETARY GOVERNMENT OF KARNATAKA

JUDGEMENT

(1.) A complaint dated 07.04.2001 was made to the Karnataka Lokayukta against the Petitioner herein. The aforesaid complaint was actually presented before the Lokayukta on 18.06.2001. On receiving notice from the Karnataka Lokayukta, the Petitioner filed objections on 03.09.2001. Thereupon, a rejoinder to the objections filed by the Petitioner was received by the Karnataka Lokayukta from the complainant. Based on the pleadings, as also, the proceedings conducted by the Karnataka Lokayukta, it submitted a report dated 11.10.2004.

(2.) BASED on the report of the Karnataka Lokayukta, disciplinary proceedings were initiated against the Petitioner on 27.02.2006. The instant writ petition has been filed by the Petitioner to assail the order dated 27.02.2006, by which disciplinary proceedings were initiated against: the Petitioner.

(3.) BASED on the aforesaid two contentions, it is asserted by the learned Counsel for the Petitioner, that the proceedings conducted by the Karnataka Lokayukta must be deemed to have been vitiated, on account of various irregularities. It is, therefore submitted, that the report of the Karnataka Lokayukta dated 11.10.2004 could not justifiably have been the basis for initiating disciplinary proceedings against, the Petitioner. Collectively, on the basis of the aforesaid submission, a challenge has been raised by the Petitioner to the order dated 27.02.2006. whereby disciplinary proceedings have been ordered against the Petitioner.