P.V.RUCRAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner an employee dismissed on the ground of proven act of bribery, is knocking at the doors of Writ Court for assailing the Karnataka State Administrative Tribunal's order dtd. 10/2/2020 whereby his Application No.3668/2019 has been dismissed. In the said Application, petitioner had challenged the Penalty Order of Dismissal from service dtd. 24/5/2019.

(2.) AS TO DIFFERENCE BETWEEN CRIMINAL PROCEEDINGS and DISCIPLINARY PROCEEDINGS, AND INVOCABILITY OF DOCTRINE OF DOUBLE JEOPARDY:

(3.) AS TO PLEA OF HONOURABLE ACQUITTAL and ITS EFFECT ON DISCIPLINARY ACTION: