SYED SHABBIR HUSSAIN Vs. GOVERNMENT OF KARNATAKA

JUDGEMENT

(1.) This petition is directed against a penalty order dated 23.07.2013 as at Annexure-B, by which, the petitioner, a Traffic Controller in the STU was imposed with a punishment of reduction to the minimum scale of pay and the period of suspension undergone was treated as suspension only.

(2.) Brief facts of the case are that the petitioner was appointed as Conductor on 02.02.1975 in Karnataka State Road Transport Corporation. On the establishment of Nekrtc, petitioner became its employee. A charge-sheet dated 21.07.2012 vide Annexure-A was served. Reply submitted was found to be unacceptable and an Enquiry Officer was appointed on 31.07.2012 to conduct Disciplinary Enquiry. Report of Disciplinary Enquiry having been submitted on 27.08.2012 holding the petitioner guilty of charged misconduct, penalty order vide Annexure-B was passed. Assailing the said order this petition was filed on 18.02.2014.

(3.) Questioning the punishment imposed vide order as at Annexure-B, petitioner had filed an appeal before respondent No. 2. Upon consideration the appeal was rejected on 25.01.2014. Though the petitioner received a copy of said order on 28.01.2014 there is not even a whisper made to it in this petition i.e. to the fact of filing of appeal and the outcome.