MADHUKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) On the ground that there was misappropriation to a tune of Rs.31,44,954.00 when the petitioner was working as a Store Keeper in respondent No.7-Institution, a notice is issued to the petitioner by respondent Nos.2 & 7, calling for an explanation within seven days. Aggrieved by the same, the present writ petition is filed.

(2.) The case of the petitioner is that he is not guilty of the allegations and sufficient time has not been granted to him to give his explanation. It is also contended that the documents referred to in the impugned notice is also not provided to him. On the said grounds, it is prayed that the impugned notice be quashed.

(3.) Per contra, the learned AGA upon instructions justifies the issuance of the impugned notice on the ground that upon enquiry, it is found that there is misappropriation to a tune of Rs.31,44,954.00 in the store of respondent No.7 when the petitioner was the Store Keeper and hence, proceedings have been initiated against the petitioner. However, he fairly submits that the time granted to the petitioner in the notice may be extended and that the authorities may be directed to also issue copies of the documents mentioned in the impugned notice.