STATE OF KARNATAKA, REP. BY ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT, SACHIVALAYA-II, M.S. BUILDINGS, BANGALORE-01 Vs. BM MUNIAPPA, S/O MUNINANJAIAH

JUDGEMENT

(1.) THESE writ, appeals assail the order of the learned Single Judge. Writ Appeal No. 1463/2011 is with regard to the order dated 19.01.2010 passed in W.P. No. 15788/2003 while, Writ Appeal No.2781/2011 assails the order dated 04.02.2010 passed in W.P No. 18486/2002.

(2.) BY order dated 19.01.2010, learned single judge allowed the writ petition and quashed Annexure -E, which is the report of the Hon'ble Lokayukta under Section 12(3) of the Karnataka Lokayukta Act, 1984, (Annexure -Q in W.P. No. 18486/2002), while Annexure -G is order dated 04.04.2002 sanctioning an enquiry against five engineers including the appellants herein in terms of Section 14A of Karnataka Civil Service (CCA) Rules, 1957. The said orders were assailed by the appellants in the writ petitions arid since the same were quashed, the State has preferred these appeals.

(3.) AT the outset, we notice that Writ Appeal No. 1463/2011 is filed 4C6 days after the passing of the order and excluding the prescribed period of limitation, there is a delay of 376 days in filing the appeal. Insofar as W.A.No.2781/2011 is concerned, the same is filed 412 days after the passing of the order and the actual delay is 382 days.