N. SRINIVASA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned counsel for the respondents.

(2.) The short point that arose for consideration before the Tribunal was whether the omission to issue second show cause notice and failure to annex copy of the enquiry report and the recommendation letter of the Upalokayukta vitiates the impugned order. The Tribunal after appreciating the facts of the case and law in this regard has been pleased to observe in paragraphs 7 and 8 as under:

(3.) After so observing the Tribunal has concluded in paragraph 9 as under: