D. KRISHNA RAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this writ petition, the petitioner is assailing charge- sheet dtd. 10/11/2021 (Annexure-A) issued by the respondent No.2-Corporation and notices issued by the respondent No.3 in Case Nos.3/2022, 6/2022 and 13/2022 (Annexure-E series); inter-alia sought for direction the respondent No.2 to pay all the arrears and benefits arising out of his retirement.

(2.) Heard Sri. Rahul P., learned counsel appearing for the petitioner; Sri. N. Kumar, learned Additional Government Advocate appearing for the respondent No.1 and Sri. Sharan B.T., learned counsel appearing for respondents 2 and 3.

(3.) Having heard the learned counsel appearing for the parties and taking into consideration the order passed by this Court in the case of K. APPAJI vs. KARNATAKA RURAL INFRASTRUCTURE DEVELOPMENT LIMITED made in Writ Petition No.3356 of 2023 disposed of on 27/6/2023 so also, on careful examination of writ papers would indicate that the respondent No.2-Corporation has issued the impugned charge-sheet dtd. 10/11/2021 (Annexure-A) and the petitioner has attained the age of superannuation on 31/8/2016 and that apart, the incidents referred to in the Articles of charges against the petitioner are of the year April- 2012 to March-2016. Therefore, I am of the view that, there is an inordinate delay in initiating enquiry against the petitioner and accordingly, the petitioner has made out a case for interference. Hence, I pass the following: