BEERALINGE GOWDA S/O CHANNE GOWDA Vs. STATE OF KARNATAKA REVENUE DEPARTMENT REPRESENTED BY ITS SECRETARY, UPA LOKAYUKTA AND ADDITIONAL REGISTRAR

JUDGEMENT

(1.) THE Petitioner is presently, substantially holding the post of Tahsildar. Based on a complaint made against the Petitioner, the Upalokayukta issued an order dated 30.7.2009 initiating disciplinary proceedings against the Petitioner. Thereafter, by order dated 28.8.2009, the Upalokayukta framed articles of charges against the Petitioner. The enquiry proceedings against the Petitioner are presently stated to be pending before Upalokayukta.

(2.) THE grievance of the Petitioner is, that his claim for onward promotion is held up on account of the fact, that there is no Presiding Officer in the enquiry proceedings which have been initiated against him. It is with the instant grievance, that the Petitioner has approached this Court.

(3.) LEARNED Counsel for the Petitioner states, that the Petitioner is fully satisfied with the statement made to this Court by the learned Counsel representing the Respondents.