MR. JAYAPRAKASH K. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner is a Government servant. In this writ petition, he has challenged the report of an Upa-Lokayukta dated .02.2016 communicated to the competent authority namely, the State Government under Section 12(3) of the Karnataka Lokayukta Act, 1984 he Act') recommending to hold a disciplinary inquiry against the petitioner under the Karnataka Civil Services (Classification, Control and Appeal) Rules, 1957 ('the Rules') in respect of the misconduct alleged against him.

(2.) The petitioner has also challenged the order of the State Government dated 23.02.2016 passed pursuant to the aforesaid report in exercise of the power under Rule 14-A(2)(a) of the Rules whereby it has entrusted the matter to an Upa-Lokayukta to hold an inquiry against the petitioner as per Rule 11 of the Rules in respect of the misconduct alleged against him.

(3.) We have heard learned Counsel for the petitioner and perused the record.