H B RAMAKRISHNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner, a retired Assistant Agriculture Officer belonging to Water Shed Development Department is before this Court under Article 226 of the Constitution of India, questioning the correctness and legality of the order dtd. 4/2/2021 in Application No.5402/2020 on the file of the Karnataka State Administrative Tribunal, Bangalore (for short "Tribunal"), whereby, petitioner's challenge to the order of penalty dtd. 13/4/2018, imposing penalty of recovery of a sum of Rs.74,952.00 with interest at the rate of 8% p.a. and also imposing punishment of withholding of 5% of the pension for a period of 5 years, in exercise of its power under Rule 214 of Karnataka Civil Service Rules, 1957 (for short "KCSRs"), is rejected.

(2.) The brief facts of the case are that:

(3.) Heard Sri.M.Nagarajan, learned counsel for the petitioner and Smt.Sukanya Baliga, learned Additional Government Advocate for the respondents. Perused the entire writ petition papers.