MADHUKAR G.ANGUR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question an order dtd. 30/4/2016 issued by the 1st respondent appointing a One Man Commission of Inquiry, on the score that it is an act without jurisdiction and ultra vires of the powers conferred by the Alliance University Act, 2010 ('the Act' for short) and the Commissions of Inquiry Act, 1952.

(2.) Heard Sri Kiran S.Javali, learned senior counsel appearing for the petitioner, Sri K.S.Harish, learned Government advocate appearing for respondents 1 and 3, Sri M.S. Shyam Sundar, learned senior counsel appearing for respondent No.4 and Sri S.Basavaraj, learned senior counsel appearing for respondent No.5.

(3.) Sans details, facts in brief are as follows:-