T N RAVIPRAKASH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The question that requires to be examined in this case is, whether sub-section (1) of Section 8 of the Karnataka Lokayukta Act, 1984 ('the Act' for short) applies to any complaint involving an allegation as defined in Section 2(2) of the Act? The question is answered in the negative.

(2.) This writ petition is directed against the order dated 29.11.2017 passed by the Karnataka State Administrative Tribunal ('the Tribunal' for short) rejecting the petitioner's application in Application No.6857/2017 with the following order:

(3.) The sole contention urged by Sri M.Nagaprasanna, learned counsel appearing for the petitioner is that the complaint made against the petitioner involved only a grievance as defined in Section 2(8) of the Act in respect of an action taken, and hence could not have been the subject matter of investigation by Upa-lokayukta in view of Section 8(1)(b) of the Act. To examine the contention urged, it is relevant to refer to sub-sections (1), (2) & (8) of Section 2 and Section 8 of the Act; they read as follows: