MOHAMMED YOUSUF JAVED Vs. KSRTC CENTRAL OFFICE

JUDGEMENT

(1.) Petitioner has called in question Order of punishment dated 21.07.2012 - Annexure-F passed by second respondent whereunder petitioner has been demoted from the post of Assistant Engineer (Grade-II) to Junior Engineer, Grade-III(Civil) with minimum Basic Pay and has ordered for recovery of from salary of petitioner. I have heard the arguments of Sri. Vilas Kumar, Learned Counsel appearing for petitioner regarding maintainability of this writ petition since petitioner without exhausting alternate and efficacious remedy available under the Regulations governing service conditions of respondent-Corporation has approached this Court directly by invoking extraordinary jurisdiction of this Court.

(2.) Alternate and efficacious remedy is a bar to exercise extraordinary jurisdiction is the normal rule, exception being blatant violation of provision of a statute or principles of natural justice having been given a go-by.

(3.) Facts on hand can be crystallised as under: