G K RAJANNA Vs. SECRETARY

JUDGEMENT

(1.) The petitioner has sought to quash the order passed by the Karnataka Appellate Tribunal("Tribunal" for short) dated 6.12.2013, in application No.4862/13 (Annexure-'E') and also to quash the letter issued by the first respondent dated 27.7.2009(Annexure-A) and to call for the investigation or enquiry report dated 25.2.2009.

(2.) We have heard the petitioner-in-person and the learned counsel for the respondent.

(3.) The petitioner was working as Deputy Director, Food and Civil Supplies and Consumer Affairs Department at Mysuru. A criminal case was registered against the petitioner by the Lokayukta Police under Sections 7, 13(1)(d) r/w Sec.13(2) of the Prevention of Corruption Act, 1988. In the meanwhile, on the recommendation made by the Hon'ble Upa-Lokayukta, a departmental enquiry was ordered to be initiated against the petitioner by the first respondent and the said enquiry was entrusted to Hon'ble Upa-lokayukta as per order dated 27.07.2009(Annexure-A). Aggrieved by the said order, the petitioner preferred before this Court. As the petitioner was required to exhaust the appropriate remedy available before the KAT, the Writ Petition was dismissed without prejudice to the rights and remedies available to the petitioner in accordance with law. Pursuant to this order the petitioner appears to have approached the KAT at Bengaluru, challenging Annexure-A. By the impugned order dated 06.12.2013, (Annexure-E), the Tribunal has dismissed the application. Feeling aggrieved by the said order, the petitioner is before this Court.