K C JAYASWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner filed this petition seeking for the following reliefs:

(2.) Brief facts leading rise to the filing of this petition are as follows:

(3.) Respondents No.4 and 5 filed a statement of objections admitting that, the petitioner was appointed as a Lecturer in the Commerce Department in respondents No.4 and 5-Institution on 25/6/1987. On 21/3/2022, respondents No.4 and 5 issued show-cause notice to the petitioner under Rules 37 and 38 of Karnataka Educational Institutions (Collegiate Education) Rules, 2003 read with Rule 214 of the Karnataka Civil Service Rules ('KCSRs' for short) on the ground that, the petitioner has caused a huge loss to the respondents-Institution by misappropriating the amount without collecting the development charges. Charge sheet came to be issued on 19/8/2023. It is contented that the charge sheet is issued in accordance with Rule 214 of the KCSRs. Hence, on these grounds, prays to dismiss the writ petition against the respondents No.4 and 5.