G. PUSHPALATHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court aggrieved by portion of the order dtd. 25/4/2024 in Application Nos.4415 & 4416/2023 passed by the Karnataka State Administrative Tribunal at Bengaluru (for short 'the Tribunal') rejecting her prayer for a direction to the respondent authorities to consider her representation regarding her voluntary retirement.

(2.) Heard Sri. Raghavendra G. Gayatri, learned counsel for the petitioner and Sri. Vikas Rojipura, learned AGA for the respondents. Perused the entire writ petition papers.

(3.) Brief facts of the case are that the petitioner, who is working as Deputy Tahsildar in the Revenue Department approached the Tribunal in the above-stated application questioning the order of penalty dtd. 15/10/2022 imposing a penalty of reduction to a lower stage in timescale of pay for three years with a condition that the petitioner would not be entitled for increment during the said period. The petitioner had also challenged the endorsement dtd. 17/7/2023 rejecting her prayer for consideration of her application for voluntary retirement and consequently prayed for direction to the respondents to consider her application for voluntary retirement in view of the serious ailment of her husband by withholding her retirement benefits till the disposal of criminal case against her before the trial Court.