Karnataka High Court
State Of Karnataka vs Sri U D Byrappa on 14 October, 2011
Bench: K.L.Manjunath, B.Manohar
areal
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yg BR Be Sf dew E
IN THE HIGH COURT OF | » BAS GAI Bs
DATED THIS THE 147 DAY OF OCTORE oR 201 Lt ;
S MPEP,
+1 etary ini the fe Depart af
E care & Horticulture
2. The a inaction af
MO Government of
oe Seshadri Roed,
. Reapormient
MATAR PEGE GALI RCT GAP RGAIRMUATLASGA AP LOR OP ARN ATAIA HIGH COURT OF KARNATAICA HIGH COURT OF KARNATAKA HIGH CO
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ah
i
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WE RAR AUATAICA MIG COURT OF KARNATAKA HIGH COURT OF KARNATAIA HIGH COURT OF KARNATAKA HIGH COUR
bas
OPS MeN LAIR
a
,
2
ca
'Re.1,78,333/- from out of his permionary |
iad
WP. i fled under
Constitution of In oreying
19.6. US
3 Petitioners are .
of f the order dated 19.6. 2005
No.4722/2007 pase by the
lore (for short "Tribu
'Gompulsory retirement and algo to recover a sum of
respormmlent wae working as Aseaistant Agriculture Officer.
On the grourel that he did not furnish the accounts fer
veh
So gees wee oe page -- & %, Solna, een é fe wy XE
neving spent ea euro of Ke.5,35,000/- in respect of soil
4%
WN COURT OF KARNATAKA HIGH CO
=
OH _tespondent of 1/34 of the sum ie. Re.1,78,333/- further passed HSM GOURT OF GARKATAICA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HI @ ee Liga dead , that the. petitic nets Authority » dis conclusion that. the respondent 1 | Gmed the Bablity on the mount of Re.5,35,000/% a wary Authority bes coment cometieion thet avi error inl reveruig unge of the Enquiry without nciert reasom. According to the ee "
, ed-against him. a a oe a ee ee ee a ee AE LE SP ey ERP REM x ALM EE SUR 8 & ve Thy He om cn pH CURT OP RARNATARA Hi i AU APSR © A & sé do net see any error com Av OF ARN ATAIA HIGH COURT OF RARNATARA HGH COURT OF RARMATAKA Ml thet the rewpondern? nee roisappropriate:d 4 efore, the Tribunal. hee reveresd the Authotity so far as the order passed by the DNsciolinery Autherity to recover « aum of ' Ste. He Re.i,78,333/- out-of the perwionary |
- Zt E oe atte the Trib | bes confirmed the order ef penalty of compulsory retiremont of the reepomdent. This order # called in question be the petitioners.
5. Heving heard the learned counsel for the parties, we iby the Tribunal m order te interfere with the order of the
- & _ Admittedly, the Enquiry Officer based on the
- evidence let in by the petliioners has come to the e . corchueion thet ths petitioners have failed) to prewe the Qe a, £8. 2 Aw . © on, © og Soe Be, oy Pag 2, Sf Be ey Bet o Boe we he, Ci, th dE pe oe Pe te ge, YB ah Ta abe 7 FYRS Peo eo Teer) Ue BOs OP OTR o C RT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH we OC G St MARMARARA Mitr GUURT OF KARNATAKA Hi Elem.
Sd/-
JUDGE %