IRAPPA Vs. MANAGEMENT OF KARNATAKA STATE

JUDGEMENT

(1.) the petitioner was working as a resident engineer with the respondent-corporation and was put in charge of its davanagere unit. It appears that the respondent took-up the work of construction of k.s.r.t.c. bus stand at davanagere and while the same was in progress, a portion of its roof collapsed on the 12th april, 1985. The petitioner being in charge of the work, was placed under suspension and an enquiry started against him. It was alleged that the collapse had occurred on account of the negligence on the part of the petitioner in the discharge of his official duties resulting in loss to the corporation to the extent of Rs. 20,000/-.

(2.) in response to the charge-sheet served upon the petitioner he submitted his reply in which he denied that he was negligent or had committed any ACT subversive of discipline.

(3.) the explanation submitted by the petitioner not having been found satisfactory, a departmental enquiry was initiated against him for which purpose one Mr. S.k. patil of M/s. R & m. associates, bangalore, was appointed as the inquiry officer.