GAVISIDDAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner, who was working on a contract basis with the 2nd respondent has preferred the instant writ petition with a prayer to quash the order at Annexure - C dtd. 27/1/2023 passed by the 2nd respondent dismissing the petitioner from services.

(2.) Heard the learned counsel appearing for the petitioner and also perused the material available on record.

(3.) The petitioner was appointed as a Psychiatric Social Worker on contract basis vide order at Annexure - A dtd. 23/12/2016. It is the case of the petitioner that periodically the said order of appointment was being renewed every year. When the matter stood thus, on the ground that the petitioner was trapped by the Lokayukta Police and a case against him was registered for the offences punishable under the provisions of Prevention of Corruption Act, 1988, the 2nd respondent has issued the impugned order dismissing him from service. Being aggrieved by the said order dtd. 27/1/2023 vide Annexure - C, the petitioner is before this Court.