Karnataka High Court
Shri Pomu Rathod S/O Takhur Rathod vs Karnataka Lokayukta & Ors on 11 June, 2018
Author: Ravi Malimath
Bench: Ravi Malimath
1
IN THE HIGH COURT OF KARNATAKA,
KALABURAGI BENCH
ON THE 11TH DAY OF JUNE 2018
BEFORE
THE HON'BLE MR.JUSTICE RAVI MALIMATH
AND
THE HON'BLE MR.JUSTICE SREENIVAS HARISH KUMAR
WRIT PETITION NO.202215 OF 2016 (GM-KLA)
BETWEEN:
SHRI POMU RATHOD S/O TAKHUR RATHOD
AGED ABOUT 62 YEARS
OCC: RETD. DEPUTY TAHSILDAR
OFFICE OF THE SPECIAL TAHSILDAR
KALAGI, CHITTAPUR TALUK
KALABURAGI DISTRICT
R/O KALABURAGI - 585 101
...PETITIONER
(BY SRI AVINASH A. UPLAONKAR, ADVOCATE)
AND:
1. KARNATAKA LOKAYUKTA
REPRESENTED BY ITS
ADDITIONAL REGISTRAR OF ENQUIRIES-1
M.S. BUILDING, BANGALORE - 560 001
2. THE UPALOKAYUKTA
MULTI STORIED BUILDING
DR. AMBEDKAR VEEDHI
BANGALORE - 560 001
2
3. THE STATE OF KARNATAKA
REPRESENTED BY THE PRINCIPAL SECRETARY
REVENUE DEPARTMENT (SERVICE-I)
M.S. BUILDING, BANGALORE - 560 001
...RESPONDENTS
(BY SRI S.S. KUMMAN, ADVOCATE FOR R1 & R2;
SRI R.V. NADAGOUDA, AAG FOR R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
& 227 OF THE CONSTITUTION OF INDIA, PRAYING TO CALL
FOR THE RECORDS RELATING TO THE ENQUIRY REPORT
DATED 27TH AUGUST 2015 PASSED BY THE 1ST
RESPONDENT IN NO.LOK/ARE-1/ENQ-351/2012 VIDE
ANNEXURE 'C', THE RECOMMENDATION LETTER DATED 31ST
AUGUST 2015 ISSUED BY THE 2ND RESPONDENT IN
NO.LOK/ARE-1/ENQ-351/2012 VIDE ANNEXURE 'D' AND IN
PURSUANCE OF WHICH THE IMPUGNED ORDER IS PASSED
BY THE 3RD RESPONDENT VIDE ORDER NO.KME 408/BMM
2012 DATED 17TH MARCH 2016 VIDE ANNEXURE 'H', ETC.
THIS PETITION COMING ON FOR PRELIMINARY
HEARING, THIS DAY, RAVI MALIMATH J., MADE THE
FOLLOWING:
ORDER
Petitioner's counsel submits that the petition stands covered by the order dated 01.02.2017 passed by the Division Bench of this Court in Writ Petition No.4234 of 2017. Therefore, he pleads nothing further would survive for consideration.
3
In view of the submission made, following the aforesaid judgment, writ petition is dismissed.
Sd/-
JUDGE Sd/-
JUDGE sdu