K PRABHAKARA Vs. STATE KARNATAKA

JUDGEMENT

(1.) The petitioner was appointed as Village Accountant on 26.05.1978. When the petitioner was working as Village Accountant at Mangala Village at Hangala Hobli in Gundlupet Taluk, an application was made by one C. Jagadish, son of Sri. Chikkanna of Bandipur Village, on 28.07.1993, seeking a Caste Certificate. The Petitioner submitted the said application to the jurisdictional Tahsildar. A report was sought from the petitioner, since he is the Village Accountant of the place from which the said Sri. C.Jagadish hailed.

(2.) It is the contention of the petitioner that, on the basis of the Transfer Certificate issued by the Eastwood School of Bengaluru during the year 1984-85, where the said C. Jagadish was studying, the petitioner gave a report to the Tahsildar stating that he belongs to Kadu Kuruba Community. Based on the report given by the petitioner, the Tahsildar issued a Caste Certificate to the said C. Jagadish that he belongs to 'Kadu Kuruba' Community.

(3.) It appears, subsequently a complaint was made by a person against the said C. Jagadish that, he did not belong to 'Kadu Kuruba' Community and he has secured a false Caste Certificate and therefore, inquiry was initiated against the said C. Jagadish. Consequently, a notice was also issued to the petitioner herein and a departmental inquiry was initiated on the basis of the complaint. It was found that, the petitioner had issued a report without verifying the facts as required in the circulars issued by the State Government. The Charges levelled against the petitioner having been proved, the petitioner was removed from the service.