SIRSIKAR M G Vs. STATE OF MYSORE

JUDGEMENT

(1.) There was a police firing on 7 June 1958 in Bhatkal in the district of North Kanara. The petitioner before us was then the extra aval karkun and executive taluka magistrate, and he gave the order for firing. In consequence, disciplinary proceeding were started against him in which he faced as many as seven charges. The accusation against him was that, without acquainting himself with the true position, he gave an irresponsible order to fire.

(2.) In consequence, on 12 July 1958 he was placed under suspension and the suspension was however terminated by an order made by the Government on 17 August 1959 during the pendency of the disciplinary proceedings. The disciplinary proceedings came to an end on 15 June 1962 when Government made an order completely exonerating the petitioner in respect of all the charges which had been brought against him. The relevant part of the order of exoneration reads :

(3.) Sirsikar, who is referred to herein, is the petitioner before us.