M. NARAYANASWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner, President of Muguluru Gram Panchayat, Anekal Taluk, Bengaluru Rural District is before this Court under Article 226 of the Constitution of India, praying to quash the enquiry report dated NIL (Annexure-F) submitted by the Enquiry Committee/Respondent No.4 and also enquiry report dtd. 20/5/2022 bearing [xxxxxxxxxx] (Annexure-K) on multiple grounds.

(2.) Today, during the hearing, learned Additional Advocate General Sri.Subramanya files a memo dtd. 13/1/2023 and submits that the enquiry would be conducted independently without being influenced by the Enquiry Report submitted by the Regional Commissioner. However, he also submits that the petitioner is issued with enquiry notice by the Government dtd. 30/5/2022, 2/8/2022 and 18/8/2022 and it is for the petitioner to appear before the Enquiry Officer and to defend himself in the enquiry.

(3.) Learned counsel Smt.Leela P.Devadiga for petitioner would submit regarding memo filed by respondent-State that the petition be disposed of with a specific direction fixing the time frame to complete the enquiry.