STATE OF KARNATAKA Vs. E.S.VIDYADHARA

JUDGEMENT

(1.) Petitioners - State is before this Court assailing the order dtd. 14/2/2020 passed by the Karnataka State Administrative Tribunal, Bengaluru (hereinafter referred to as 'the Tribunal') vide Annexure-A, whereunder the Tribunal has set aside the order dtd. 30/11/2019, which was passed by the petitioner No.3 accepting the application for voluntary retirement scheme (for short 'VRS') of the respondent.

(2.) Brief facts leading to filing of this writ petition are as under: Respondent herein was initially appointed as Police Constable on 24/10/2002 in Chithradurga District and thereafter he served at several places. On 7/2/2017 he was promoted as Head Constable.

(3.) During January and February 2019 the respondent was on unauthorized leave due to which he came to be suspended from service on 6/5/2019 for being grossly negligent in duty. Respondent committed deliberate dereliction of duty while working at Chikkabbigere village, where fighting between adikarnataka and lingayath communities had taken place. During this period of suspension the respondent was provided with subsistence allowance and thereafter order of suspension was revoked on 3/8/2019 and respondent was transferred to Chikkajajuru Police Station.