CHIKKANNA L., S/O SRI C. LAKKAPPA Vs. STATE OF KARNATAKA BY ITS SECRETARY TO GOVERNMENT PRIMARY AND SECONDARY EDUCATION, M.S. BUILDING, DR. AMBEDKAR VEEDHI, BANGALORE-560001 AND OTHERS

JUDGEMENT

(1.) IN this writ petition, the petitioner has prayed for a writ in the nature of certiorari to quash the order dated 06.08.2011, at Annexure -V passed by the 4th respondent. For mis -conduct of mis -appropriation of funds, articles of charges was issued, enquiry proceedings was held and by older dated 28.01.2004 the petitioner was compulsory retired from service. This order of penalty causae to be reversed by the Revisional authority vide order dated 17.08.2009 with a liberty to initiate fresh enquiry proceedings.

(2.) THEREAFTER , fresh articles of charges were issued and a retired judicial officer is appointed as an enquiry officer and the enquiry proceedings are under progress. In the enquiry proceedings the disciplinary authority permitted the petitioner to engage the lawyer to assist him in the enquiry proceedings vide order dated 23.01.2010. Now under impugned order, the disciplinary authority has withdrawn the order permitting the petitioner to engage the services of lawyer. Hence this writ petition.

(3.) HOWEVER , it is open for the petitioner to make appropriate application before the Enquiry Officer and if such application is made, then the same shall be considered in accordance with law. Accordingly, writ petition is hereby disposed off.