C. KRISHNAMURTHY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this writ petition, petitioner has sought for quashing of the enquiry report dated 26-10-2016 (Annexure-P) submitted by Additional Registrar of Enquiries-10, Karnataka Lokayukta, Bangalore, and also to quash the recommendation dated 4-11-2016 (Annexure-Q) of Upa-lokayukta, State of Karnataka.

(2.) The petitioner was subjected to a Disciplinary Inquiry on the following charge:

(3.) We have heard Sri H.C. Shivaramu, learned Counsel appearing for the petitioner and perused the record. He submitted that the recommendation of Upalokayukta is almost like a final order, and therefore, is unsustainable in law.