T A RAMABABU Vs. STATE OF KARANATAKA

JUDGEMENT

(1.) WRIT petition by an employee of the State Government questioning the legality of the sanction orders issued by the first respondent-State for the purpose of the provisions of Section 19 (1) of the Prevention of Corruption Act, 1988 (for short, the Act ).

(2.) WHILE Annexures-A and B produced along with the writ petition are identical sanction orders under the very provisions bearing two different dates viz. 25-8-2006 and 28-9-2006 and the petitioner had initially sought for quashing of these two orders, in view of further developments during the pendency of the writ petition, an additional prayer is added by way of amendment to call for the entire records relating to and connected with the charge-sheet dated 23/27-12-2006 bearing No. 3/2006 in Special Case No. 33 of 2006 before the Court of Principal District and Sessions Judge, Dakshinakannada District at Mangalore. This amendment was sought for in the wake of the development that the sanction had been translated into filing of the charge-sheet against, the petitioner before the special Court and the special Court has also taken cognizance of the matter.

(3.) NOTICES had been issued to the respondents and they have entered appearance. The first respondent-State, second respondent- Additional Inspector General of Polic'e attached to the Karnataka Lokayukta ate represented by Ms. K. Sarojini Muthanna, learned Additional Government Advocate and the third respondent-Drugs Controller in Karnataka is represented by Sri B. A. Belliappa.