SANGANBASAPPA S/O KALAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner had approached Karnataka State Administrative Tribunal (for short 'KSAT') in Application No.4079/2018 with a prayer to quash the order dated 16.05.2018 passed by respondent No.1 and further seeks direction to respondent No.1 to reinstate the petitioner into service with all consequential benefits. The KSAT by its order dated 02.04.2019 dismissed the application No.4079/2018. Being not satisfied with the order of the KSAT, the petitioner is before this Court in this petition.

(2.) The facts leading to the case are that: The petitioner was appointed as a Physical Education Teacher in the Government High School, Yelasatti, Gurumitkal Taluk, Yadgir District by the first respondent. On a private complaint lodged by one Sri C. Shivayogi Doddamani on 25.11.2013, to the 2nd respondent-Karnataka Lokayukta with an allegation that he had signed the attendance on 06.10.2011 which happened to be Sunday and certain other irregularities amounting to misconduct and dereliction of duty.

(3.) On considering the complaint lodged by the 3rd party, a case came to be registered against the petitioner in the Office of Karnataka Lokayukta, in No- UPLOK-1/DE/349/2015/ARE-7 and Articles of charges were framed against him on 26.09.2015. After completion of investigation by Upa-lokyukta, it was recommended to the Government, Department of Education that, the disciplinary authority has proved the charges framed against the petitioner and recommended Government to impose punishment of withholding four annual increments with cumulative effect and also to defer promotion of the petitioner.