VIJAY KUMAR G SULAKHE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These writ petitions are filed against the order dated 26.06.2018 made in application Nos. 5018/2018, 5019/2018 and 5020/2018 rejecting the applications of the petitioners on merits as well as on limitation.

(2.) The petitioner Sri. Vijay Kumar G. Sulakhe filed the application in Nos.5018/2018 and 5019/2018 before Karnataka Administrative Tribunal (for short "KAT") challenging the order dated 17.05.2017 as per Annexure-A15 for entrustment of the case under Rule 14A of the Karnataka Civil Services (Classification, Control and Appeal) Rules, 1957 (hereinafter referred to as the KCSs(CCA) Rules, 1957 for short) by the Government and articles of charge issued dated 14.09.2017 as per Annexure-A16 by the Additional Registrar of Enquiries, Karnataka Lokayuktha and also challenged the entrustment order dated 212016 as per Annexure-A20 by the Government and articles of charge issued by the third respondent, the Additional Registrar of Enquiries-11 and Enquiry Officer dated 07.08.2017 as per Anneuxre-21 in respect of the two charges.

(3.) Sri. V.P. Katewal filed an application in No.5020/2018 challenging the order dated 17.05.2017 as per Annexure-A6 by the State Government for entrustment of the case to the Lokayuktha and article of charges dated 14.09.2017 as per Anneuxre-A7 issued by the Additional Registrar of Enquiries, Karnataka Lokayuktha.