SOMAPPA Vs. REGISTRAR, KARNATAKA UNIVERSITY, PAVATENAGAR, DHAR

JUDGEMENT

(1.) I have heard the arguments of the learned counsel for the petitioner and the respondent. There is no dispute that the petitioner was appointed as a Junior Clerk in the respondent university on 24.09.1975. It is also not in dispute that, in the year 1986 a domestic enquiry was conducted against the petitioner and it was concluded by imposition of the penalty withholding of 5 annual increments of the petitioner with effect from 11.11.1986.

(2.) However, on 23.07.2001, the Vice Chancellor being the Appellate Authority has reduced the withholding of 5 annual increments to 2 annual increments. Thereafter it appears, the pay was fixed and petitioner was promoted as Senior Assistant and then to Assistant Office Superintendent etc. Thereafter, the petitioner attained the age of superannuation on 30.11.2015 and the pension of the petitioner was also fixed. However, an amount of Rs.2,82,586/- was deducted from the gratuity amount vide order dated 16.06.2016.

(3.) The petitioner being aggrieved by the said order dated 16.06.2016 and also 10.02.2017 in denying release of the said amount in favour of the petitioner, the petitioner is before this court challenging the said orders.