N. SRIDHAR ACHAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner-temple servant is complaining in writ jurisdiction about the orders terminating him from service. Learned counsel for the petitioner vehemently argues that his client had no reasonable opportunity in the subject enquiry since he was admitted to the hospital during the period 7/5/2019 & 31/5/2019; enquiry proceedings were accomplished on 29/5/2019; despite knowing all this, the enquiry was conducted in absentia by respondent No.3 in a war time haste; in maters like this, that is not desirable. He also points out his appeal having been rejected by the Appellate Authority vide order dtd. 2/9/2022. This also he finds fault with. So arguing, he seeks invalidation of the impugned orders.

(2.) Learned HCGP appearing for the official respondents opposes the petition contending that in matters like this, a thorough enquiry having been held, the impugned termination order was issued on 20/6/2019 and the same was put in challenge by the petitioner in appeal and the appeal also came to be rejected after giving full opportunity to the petitioner. The principles of natural justice which the petitioner is arguing cannot be chanted like mantra without demonstrating the prejudice occasioned by so called non-compliance. So contending, she seeks dismissal of the Writ Petition.

(3.) Having heard the learned counsel for the parties and having perused the Petition Papers, this court is inclined to grant indulgence in the matter as under and for the following reasons: