DHRUVARAJ B. PATIL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has sought for a writ in the nature of certiorari to quash the order dtd. 1/2/2025 passed by the Karnataka State Administrative Tribunal, Belagavi ('the Tribunal', for short), in Application No.11251 of 2025, whereby it rejected the interim relief sought by the petitioner for stay of the order of his suspension.

(2.) (i) It appears from the application filed before the Karnataka State Administrative Tribunal that the Police Inspector-2 of the Karnataka Lokayukta, Gadag had submitted a complaint to the Superintendent of Police, Gadag, on 23/6/2025, alleging that the petitioner had accumulated disproportionate assets during the period 1/1/2012 to 31/12/2024, and therefore requested registration of a case under the Prevention of Corruption Act, 1988, and take necessary action. Thereafter, a case in Crime No.4 of 2025 was registered against the petitioner for offences punishable under Sec. 13(1)(b) R/w. Sec. 13(2) of the Prevention of Corruption Act, 1988.

(3.) Learned counsel for the petitioner submitted that the case in Crime No.4 of 2025 was stayed by this Court in Criminal Petition No.103502 of 2025 and therefore, it was incumbent upon the Tribunal to have considered the request of the petitioner favourably.