FARAZANABEGUM Vs. GOVERNMENT OF KARNATAKA

JUDGEMENT

(1.) The petitioner has approached this Court with a prayer to quash the notices at Annexures - A and B dtd. 1/1/2020 respectively and also the resolution Annexure - C dated 19.10.20119.

(2.) Heard the learned counsel for the petitioner and the learned AGA appearing for respondent No.1.

(3.) Petitioner, who is the wife of Sri.Mahaboobsab Godekar, who was working as a Junior Assistant with the 2nd respondent Society has approached this Court seeking for the above reliefs. It is the case of the petitioner that on the charges of misappropriation against her husband, a departmental enquiry was held against him and certain orders have been passed to recover the misappropriated amount from him and in this regard, a resolution was passed vide Annexure - C, wherein a decision is taken to proceed against the property of the employee and also his family members. Pursuant to the said decision / resolution at Annexure - C, the attachment notices have been issued. It is under these circumstances, the petitioner is before this Court.