D. R. PONNAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for petitioner and the learned High Court Government Pleader for respondent- State and perused the material on record.

(2.) It is alleged that the petitioner was working as a postman in Hassan Head Post Office during 2018-19. The two beneficiaries of social security pension (widow pension) filed a complaint stating that they are not receiving any pension payable by the Government and therefore, an enquiry was conducted, wherein it was revealed that the petitioner received the social security pension money given to him by the Department but he did not credit it to the respective beneficiaries, on the other hand utilized the same for his personal use. It is alleged that the petitioner has misappropriated a sum of Rs.1,800.00 which the beneficiaries were entitled under the widow pension.

(3.) Complaint is lodged by the Inspector of Post, Hassan Sub-Division, Hassan. The incident is of the year 2018. Complaint is lodged on 21/4/2023. The petitioner is presently working as a postman at Arasikere Post Office, Hassan. It is submitted that the departmental enquiry is pending against the petitioner and being in service, his arrest may lead to irreparable consequences.