PUSHPA SARKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners have filed this writ petition calling in question the order dtd. 25/6/2018, passed by the fourth respondent directing conduct of a de novo enquiry on the same charge sheet by a different Enquiry Officer.

(2.) Filtering out unnecessary details, the facts that are germane for consideration in the writ petition are as follows:

(3.) It is said that during the years 2012-2015, the Institute took a decision to purchase medicines and various other medical supplies. The Finance Committee of the Institute approved 39 subjects of the kind on 19/6/2014. The Purchase Committee of the Institute took several decisions to purchase medicines by way of tender in terms of its resolution dtd. 11/7/2014. Pursuant to all the aforesaid proceedings, the Governing Council of the Institute by a resolution dtd. 22/8/2014, approved the decision of the Finance Committee.