YATHISH. M. G. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner was appointed as an Assistant Environmental Officer in the Karnataka State Pollution Control Board ("the Board") in the year 1992 and is presently working as a Senior Environmental Officer.

(2.) The petitioner is aggrieved by the order dtd. 7/9/2023, by which the State Government in exercise of its powers under Rule 14-A of the Karnataka Civil Services (Classification, Control and Appeal) Rules, 1957 (for short, "the CCA Rules") has entrusted the conduct of the departmental enquiry initiated against him to the UpaLokayukta.

(3.) The facts leading to the above are as follows: