RAJARAM GANESH NAIK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel appearing for the parties.

(2.) In this writ petition, the petitioner has challenged the order dtd. 13/4/2012, passed by the 2nd respondent, dismissing the service of the petitioner.

(3.) It is the case of the petitioner that the petitioner was working on temporary basis with the respondent - City Municipal Council, Karwar as Junior Health Inspector. A complaint was lodged on 13/1/2012, by one Sri. Narayana Lakshmana Madadolakara and others against the petitioner alleging that one Smt. Shobha Datta Sawanth, Joshiwada are constructing toilet in the public pathway. The petitioner after receiving the said complaint, directed Smt. Shobha Datta Sawanth not to proceed with the construction of toilet as per Annexure-A to the writ petition. In connection with the same, the said Smt. Shobha Datta Sawanth has filed complaint against petitioner herein stating that the petitioner made illegal gratification of Rs.6,000.00 to grant license to her for construction of toilet. Thereafter, the matter was seized by Karwar Lokayuktha Police. On Perusal of the writ petition would indicate that, service of the petitioner was terminated by the impugned order dtd. 13/4/2012 as per Annexure-J to the writ petition, in view of pendency of enquiry before Karwar Lokayuktha Police. Feeling aggrieved by the same, the petitioner has approached this Court.