ABDUL GANI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this writ petition, the petitioner has assailed the order dtd. 8/7/2022 passed by the Karnataka State Administrative Tribunal, Kalaburagi ('Tribunal' for short), dismissing his application No.20082/2022. Traced concisely the material facts based on which the petitioner approached the Tribunal, they are as follows:

(2.) In the year 2009, a person by name Ananth Deshpande complained to the then Education Minister, Government of Karnataka, stating that the petitioner and two others had committed irregularities in appointments. During the period of appointments, the petitioner was the Nodal Officer in charge of Bidar. On 25/3/2017, the respondents directed the Senior Assistant Director to conduct an enquiry and submit his report in regard to allegations against the petitioner. The Senior Director conducted enquiry based on provisional select list, and thereafter on 16/12/2021, the first respondent issued articles of charges. The petitioner approached the Tribunal seeking to quash the charge memo dtd. 1/12/2021. The petitioner's application having stood dismissed by the Tribunal order, the petitioner is before this court.

(3.) We have heard Sri. S.P.Kulkarni, learned senior counsel, for the petitioner and Sri. Mallikarjun C. Basareddy, learned Government Advocate.