G V RONAD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS writ appeal is filed against the order of the learned Single Judge dated 24-5-2000 in G. V. Ronad v State of Karnataka and Another, dismissing the writ petition.

(2.) THE necessary facts are that the appellant was selected as a Munsiff during the year 1987 and was working as Munsiff and Judicial magistrate First Class at Kudligi, during the period 25-2-1991 to 15-9-1992. On some complaint, the appellant, on the basis of the preliminary report dated 29-10-1992 of the Registrar (Vigilance), was suspended on 23-4-1993. The articles of charges was issued to the appellant, framing as many as 8 charges. A detailed enquiry was conducted by the Additional District and Sessions Judge, Bellary and the appellant was found guilty of Charge Nos. 3 and 5, vide enquiry report dated 16-2-1995. A show-cause notice was issued on 22-4-1995 along with a copy of the enquiry report, which was replied by the appellant by a representation dated 15-5-1995 stating that the Inquiry Authority has erred in not coming to the correct conclusions in view of the contradictions, discrepancies and omissions and prayed that inquiry against him be dropped taking into consideration the aged parents, wife and son who are dependent on him. As the reply was not satisfactory, another show-cause notice of proposed penalty was issued to the appellant. The appellant filed one more representation dated 4-9-1995 praying that his explanation be given a humanitarian consideration and the inquiry against hind may kindly be dropped. Ultimately, the appellant was dismissed from service vide Order No. LAW 32 LAC 96, dated 25-7-1996 (Annexure-A)The same was challenged in the writ petition.

(3.) THE learned Single Judge on considering the material fact on record and after referring to various cases cited, by a detailed order dismissed the writ petition. The same has been challenged. The matter has come up before us.