KARNATAKA LINGAYAT EDUCATION SOCIETY AND ORS. Vs. BASAVARAJ

JUDGEMENT

(1.) HEARD the learned counsel for the petitioners and the learned counsel for the respondent.

(2.) THE facts of the case are as follows -

(3.) IT was the petitioners' case that the respondent violated the Undertaking and he had acted contrary to the terms and conditions, thereof. In that, he had indulged in private practice at Ashoka Hospital, Belgaum, in which regard a show -cause notice was given and a domestic enquiry was held, which found him guilty of the charge. The same was forwarded to the respondent giving him an opportunity to submit his representation. He did reply stating that he was visiting Ashoka Hospital in the mistaken impression that it was affiliated to K.L.E. Hospital and that thereafter he had stopped visiting that hospital and he was apologetic for his misunderstanding. Therefore, the petitioners took a lenient view of the said explanation and had warned him to correct his ways and the respondent is said to have undertaken and assured the petitioners that he would work with devotion and dedication and would not step out of line.