D DHANALAKSHMI Vs. BANGALORE MAHANAGARA

JUDGEMENT

(1.) THIS writ appeal is directed against the order passed by the learned Single Judge dated 25. 7. 2007 in writ petition No. 10402/2005.

(2.) IT is not in dispute that the appellant/writ petitioner was an employee of Bangalore Mahanagara Palike, who had been proceeded in a domestic enquiry, which resulted in imposing the punishment of compulsory retirement by the disciplinary authority on the charges of issuance of incorrect and false birth certificates by the appellant/petitioner while functioning as Sub-Registrar at the Office of the Registration of Births and Deaths, which finding has been confirmed by the Appellate Authority. However, the Appellate Authority reduced the punishment to one of reduction of employments of the appellant/petitioner to the minimum in the pay-scale in the cadre in which she was working, against which a writ petition was filed. The learned Single by the order impugned herein dismissed the writ petition. Hence the appeal.

(3.) HEARD the learned Counsel appearing on both the sides.