K N KHANAPPANAVAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard.

(2.) The petitioners are working under 3rd respondent in various posts. Vide resolution Annexure-G dated 8.11.2004, the 3rd respondent decided to establ ish Regional Workshop of Yadgiri temporari ly at Koppal. The petitioners were incharge of the affairs of the said Regional Workshop in various capacities. The said Regional Workshop was in operation from 1.4.2005 to 30.9.2008.

(3.) In January 2014, the third respondent reported to the 1s t respondent that in Regional Workshop, Koppal defalcation of funds has taken place and the matter be investigated. Having regard to such report, the 1s t respondent under Government Order dated 10.02.2014 constituted a Five Members Committee to conduct inquiry into the matter and submit the report.