D. CHANDRASHEKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition is directed against order dated 23.06.2015 passed by the Karnataka Administrative Tribunal (hereinafter referred to as 'the Tribunal' for short), whereby for the reasons recorded in the order, the application has been dismissed.

(2.) We have heard Mr. Ashok Haranahalli, learned Senior Counsel appearing with Mr. P.N. Nanja Reddy, for the petitioner.

(3.) The first contention raised by the learned Counsel for the petitioner was that the Tribunal has not properly considered the aspect that the petitioner was on deputation with the Urban Development Department and thereafter with the Bruhat Bengaluru Mahangara Palike (hereinafter referred to as 'the BBMP' for brevity). As per sub -Rule 2 -B of Rule 15 of The Karnataka Civil Services (Classification, Control & Appeal) Rules, 1957, (hereinafter referred to as 'the Rules' for brevity), the power vests with the borrowing authority to take disciplinary action and not with the parent department which was Health and Welfare department of the State Government.