R. V. ESHWARAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court assailing the order dated 08.08.2017 passed by the Karnataka State Administrative Tribunal in Application No.4335/2017.

(2.) The petitioner is a retired Government servant. At the time of his retirement he was working as Managing Director, Text Books Society, DSERT Building, Hosakerehalli, Bengaluru. He retired on 30.06.2018.

(3.) The respondents contend that the petitioner, overstayed in the official quarters which was given to him and therefore, the petitioner was called upon to answer as to why action not to be initiated against him for recovery of damages in terms of the Karnataka Government (allotment of Government Quarters) Rules, 1999.