T. K. NAVEEN KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this writ petition, petitioner is assailing order dtd. 1/1/2018 (Annexure-P) passed by the first respondent withholding one annual increment of the petitioner.

(2.) Heard learned counsel appearing for the parties.

(3.) Sri. S.P. Kulkarni, learned Senior Counsel appearing for the petitioner invited the attention of the Court to the memo of charges produced at Annexure-A and argued that, there are two charges levelled against the petitioner and the petitioner has been exonerated from charge No.1. However, the petitioner has been held guilty in so far as charge No.2 is concerned. He further contended that, the procedure adopted by the Enquiry Officer is contrary to Rule 11 (15) and (16) of Karnataka Civil Services (CCA) Rules, 1957 (for short, 'CCA Rules'). In this regard, he referred to proceedings dtd. 12/5/2014, 26/5/2014, 26/5/2014 and proceedings dtd. 26/6/2014 produced at Annexures - C, D, E, F respectively and contended that the procedure adopted is per se contrary to law and the said aspect of the matter was not considered by both disciplinary authority and the Enquiry Officer, and therefore, sought for interference of this Court.