KENCHAPPA Vs. RAJANEESH GOYAL

JUDGEMENT

(1.) This contempt petition is filed complaining disobedience of order dtd. 18/12/2019 passed in WP No.107541/2016, wherein this Court set-aside the order of Disciplinary Authority withholding of three annual increments as well as order passed by Karnataka State Administrative Tribunal and directed the Disciplinary Authority to afford an opportunity of hearing to the petitioner and thereafter to record the reasons with regard to findings recorded by the Enquiry Officer.

(2.) Learned Government Advocate Sri. G.K.Hiregoudar appearing for the respondents/accused would invite attention of this Court to an affidavit dtd. 9/2/2023 filed by Additional Chief Secretary to Government as well as memo dtd. 25/7/2023 enclosing order dtd. 2/3/2023 passed by Disciplinary Authority exonerating the complainant from alleged charges.

(3.) In the affidavit dtd. 9/2/2023, accused-Addl. Chief Secretary to Government had prayed for short time of thirty days to conclude the proceedings as directed by this Court. Learned Government Advocate would submit that thereafter, within thirty days, order dtd. 2/3/2023 exonerating the complainant from alleged charges is passed.