A.M.JAYANNA Vs. UNDER SECRETARY IRRIGATION DEPARTMENT

JUDGEMENT

(1.) THE petitioners in these petitions are assailing the correctness of the order dated 17/07/2012 passed by the Karnataka Administrative Tribunal, Bangalore, in A.Nos.2931 & 2932/2001 vide Annexure A.

(2.) THE brief facts of the case are; petitioners- applicants assailing the correctness of the order dated 2.8.2000 and dated 22.8.2000 passed by the first respondent have approached the Karnataka Administrative Tribunal in application Nos. 2931- 32/2001. The Tribunal, after hearing the parties and after appreciation of the oral and documentary evidence available on file, has allowed those applications in part, upholding the order dated 22.8.2000 passed by the first respondent except to the extent of penalty which is amended as 'censure' instead of 'withholding of one annual increment without cumulative effect' in so far as the applicants are concerned and upholding the order dated 22.8.2000 and directing the respondents to comply the order (II) within three months from the date of receipt of certified copy of the said order. Being aggrieved by the same, the petitioners have presented these writ petitions.

(3.) WE have heard learned counsel appearing for the petitioners and learned Government pleader appearing for respondent Nos. 1 and 2.