N. BHEEMA REDDY Vs. THE MANAGING DIRECTOR, KARNATAKA STATE FOREST INDUSTRIES CORPORATION LIMITED AND ORS.

JUDGEMENT

(1.) WITH the consent of learned Counsel for the parties, this case is being decided at this stage itself.

(2.) THE Petitioner, Mr. N. Bheema Reddy, is aggrieved by the order dated 17.4.2013 passed by the Respondent No. 3, whereby the respondent has directed recovery of a sum of Rs. 7,59,493/ - from the petitioner, ostensibly on the ground that he has caused financial loss to the Department.

(3.) THE learned Counsel for the petitioner has vehemently contended that the order of recovery of the said amount could not have been made de hors procedure established by law. Until and unless, the misconduct of the petitioner is proven in a departmental enquiry, the respondents are not justified in recovering the said amount from the petitioner.