CHIDANANDA Vs. UPALOKAYUKTA

JUDGEMENT

(1.) The Petitioner is before this Court seeking for the following reliefs:

(2.) The Petitioner joined the services of Respondent no.3 authority - Karnataka Power Transmission Corporation Limited (KPTCL), in the year 2007 to the post of 'Assistant Executive Engineer' (in short: 'AEE') and came to be posted as the AEE to the O&M Sub-Division, BESCOM, Gudibande Taluk.

(3.) The Petitioner claims that he was a sincere and honest employee and discharged his duties with utmost integrity.