SHRISHAIL SHIVAPPA KOUJALAGI Vs. INSPECTOR GENERAL OF POLICE

JUDGEMENT

(1.) Though the matter is listed for preliminary hearing, with the consent of learned counsel for the parties, the matter is taken up for final hearing.

(2.) The petitioner who is the applicant before the Karnataka State Administrative Tribunal, filed Application No.3289/2016 against the order passed by the Appellate Authority dated 18.03.2016 rejecting the appeal and confirming the order passed by the Disciplinary Authority.

(3.) It is the case of the petitioner that when the petitioner was working as Police Sub-Inspector of Kagwad Police Station in Athani Circle, Belagaum District, the Superintendent of Police- 2nd respondent has initiated departmental enquiry against the petitioner under the Provisions of the Karnataka State Police (Disciplinary Proceedings) Rules, 1989, (for short the Rules) by issuing Charge Memo dated 21.02.2015 that "you being the accused police officer, on 19.02.2015 in the Crime Review Meeting held at the District Police Office did not furnish comprehensive information in respect of Crime No.73/2012 registered in Kagward Police Station under the provisions of Sections 406 and 420 of IPC and that you had not come prepared for the meeting thereby exhibited gross irresponsibility in your duties".