N. DASHRATH WADI Vs. THE MANAGING DIRECTOR KARNATAKA SCHEDULE CASTE AND SCHEDULE TRIBES DEVELOPMENT CORPORATION LTD.

JUDGEMENT

(1.) These two appeals are directed against the learned Single Judge's order, dated 11.03.2015 passed in W.P. No. 9321/2006. W.A. No. 200103/2015 is filed by the employee. W.A. No. 200092/2016 is filed by the Management.

(2.) As both the parties have filed the appeals, we refer to them as appellant employee and appellant Corporation to avoid the confusion.

(3.) The facts of the case in brief are that the appellant employee was working as Taluk Development Officer in the services of the appellant -Corporation. The appellant Corporation issued the articles of charges on 22.11.2004 alleging certain misconducts. The appellant employee was held guilty of all the six charges by the Enquiry Officer who filed his report, dated 02.07.2005 (Annexure -D). The charges in brief are that: