D M MADASHETTY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner an ex-Revenue Inspector of the Revenue Department of the State Government has presented this Petition praying for quashing the order of the State Government imposing the penalty of compulsory retirement against * W. P. No. 11038 of 1978 dated 7th March 1985 him, which order had been confirmed by the Governor on a review petition presented by the petitioner.

(2.) The facts of the case, in brief, are as follows : The petitioner was a Revenue Inspector in Mysore City during 1976. A departmental enquiry was held against him by the State Vigilance Commission on the following charge:

(3.) The learned Counsel for the petitioner urged the following contentions: (i) The defence statement of the petitioner given before the Enquiry Officer was not considered; (ii) one mahazar witness was not examined; and (iii) the Enquiry Report was not furnished to the petitioner by the Disciplinary Authority and thereby an opportunity of making representation against the findings recorded in the enquiry was denied.