H M MANJUNATH Vs. BOARD OF DIRECTORS

JUDGEMENT

(1.) THIS Writ Petition is by the workman, questioning the impugned order dated 3-2/3-2006 produced at Annexure-C and also an order at Annexure-E dated 3-2-2007.

(2.) PETITIONER is working as a Law Officer in the respondent-Corporation. On 21-11/12- 2002 he was served with the articles of charge under Regulation 23 of the Karnataka State road Transport Corporation Servants (Con-duct and Discipline) Regulations, 1971 (here-inafter referred to as 'the Regulations') inter alia alleging that, he was negligent in con-ducting I. D. No. 362/1990, which has resulted in passing of the award against the corpora-tion and, dismissal of W. P. No. 23838/1994 and Writ Appeal No. 4241/1999 and has caused loss to the tune of Rs. 2,07,510/- to the Corporation and also alleged that, he has not discharged his duties sincerely.

(3.) CORPORATION relied on two documents viz. , the report of the Deputy Chief Security officer dated 5-2-2002 and the report of divisional Controller dated 5-2-2002 and on the evidence of one witness viz. , Sri K. S. Sridharan, Deputy Chief Security Officer and called upon the petitioner to submit his reply to the charge sheet. Petitioner in pursuance of the said articles of charge submitted his reply on 17-1-2003. However, no enquiry was held and on 3-2/3-2006 as per Annexure-C, the disciplinary Authority passed an order of punishment in exercise of its power under regulation 18-A (iii) of the Regulations, by withholding one increment for a period of two years. Petitioner herein filed an appeal against the said order before the Appellate Authority and the Appellate Authority by its order dated 3-2-2007 dismissed the said appeal.