A. H. MAKANDAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question orders dtd. 29/7/2021 and 16/10/2017 passed by the 6th respondent and the 3rd respondent respectively imposing huge recovery upon the petitioner and denial of complete pension.

(2.) The facts, in brief, germane are as follows:-

(3.) It appears that on the basis of the report of the 5th respondent dtd. 22/2/2012 reporting that there was no proof for the failed transformers received at the stores on 20/7/2007 as claimed by the petitioner, the 4th respondent directed imposition of recovery of Rs.20,03,952.00 and reduced the pay of the petitioner to the lowest scale of pay in the cadre of Junior Engineer.