S H NAIK Vs. ASST EXECUTIVE ENGINEER KUMTA

JUDGEMENT

(1.) The petitioner, a class IV employee of the Public Works Department has prayed for quashing the order of the Superintending Engineer, Dharwad Circle, by which penalty of compulsory retirement was imposed against the petitioner.

(2.) The facts of the case in brief are as follows : A departmental enquiry was instituted against the petitioner by the Exectivc Engineer, Karwar Dvn., Karwar. After holding the enquiry into the charges levelled against the petitioner, the Executive Engineer and the Disciplinary Authority made the final order on 27-11-1981. The operative portion of the order reads:

(3.) Sri Visweswara, learned counsel for the petitioner contended that a second inquiry into the very charges in respect of which the petitioner had earlier been punished was without authority of law.