HIRIYANNA GOWDA Vs. KARNATAKA POWER TRANSFORMER

JUDGEMENT

(1.) The present Writ Petition has been filed impugning the order of punishment dtd. 24/7/2019, wherein the petitioner had been inflicted with the punishment of withholding 50% of his pension permanently and to treat the suspension period as 'leave without pay' after conclusion of the domestic enquiry against him. The petitioner has also challenged the enquiry report dtd. 28/2/2019 (Annexure-B), as well as the recommendation of the Lokayukta for withholding 50% of the pension permanently vide the recommendation dtd. 5/3/2019.

(2.) Thus, the charge was for demanding and accepting a bribe of Rs.1,500.00 on 5/3/2010 from the complainant, Sri. G.Ajmal Khan, for line clearance and to give electrical connection to the school Building of Nishara Public School in Harekala village of Mangaluru Taluk.

(3.) The petitioner was issued the notice by the Enquiry Officer to file his defence to the aforesaid charge, and he accordingly filed his defence. After considering the defence, the Enquiry Officer proceeded with the enquiry against the petitioner (DGO).