Karnataka High Court
Govindraju S/O Late Venkataiah vs The State Of Karnataka & Ors on 19 December, 2013
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
-1-
W.P. No.103612/2013
IN THE HIGH COURT OF KARNATAKA
GULBARGA BENCH
DATED THIS THE 19TH DAY OF DECEMBER, 2013
PRESENT
THE HON'BLE MR.JUSTICE RAM MOHAN REDDY
AND
THE HON'BLE MR.JUSTICE K.N. KESHAVANARAYANA
WRIT PETITION No.103612/2013 (S-KAT)
BETWEEN:
Govindraju S/o Late Venkataiah
Age: 57 years, Occ: Government servant
Now U/s Principal Government Polytechnic
Bidar, R/o Quarter-B
Near Siddartha College Janwada Road,
Bidar. Dist: Bidar - 585 260.
... Petitioner
(By Sri K.M. Ghate, Advocate)
AND:
1. The State of Karnataka by its
Secretary Department of Technical Education
6th floor, Multi Stored Building,
Bangalore - 560 001.
2. The Under Secretary to Government,
Department of Technical Education
6th floor, Multi Stored Building,
-2-
W.P. No.103612/2013
Bangalore - 560 001.
3. The Joint Director cum Preliminary Enquiry
Officer (Examinations) Palace Road,
Bangalore - 560 001.
... Respondents
(By Sri Manvendra Reddy, Govt. Advocate)
* * * *
This Writ Petition is filed under Articles 226 & 227
of the Constitution of India praying to issue writ of
certiorari or any other writ or order, quashing the order
under Annexures-A and D by the Karnataka
Administrative Appellate Tribunal passed in Application
No.5538/2013 dated 10.10.2013 and order passed by
the 1st respondent in Government order No. ED 197/
DTE/2013 Bangalore dated 19.08.2013, including as to
the costs of this writ petition and etc.,
This petition coming on for preliminary hearing
this day, Ram Mohan Reddy J., made the following:
ORDER
Petitioner a Principal of Government Polytechnic, Bidar when kept under suspension by order dated 19.8.2013 of the State Government on allegations set out therein, questioned the same in Application No.5538/2013 before the Karnataka Administrative Tribunal, at Bangalore (for short the 'KAT'). That -3- W.P. No.103612/2013 application when rejected by order dated 10.10.2013 Annexure-'A' is called in question in this petition.
2. Having perused the averments in the memorandum of writ petition and the grounds stated therein and examined the order of the KAT, regard being had to the gist of the allegations made against the petitioner in the order of suspension, as extracted by the KAT in the order impugned, we find no substance in the writ petition. The order impugned does not call for interference, since it does not suffer from either illegality or perversity.
Petition devoid of merit rejected.
Sd/-
JUDGE Sd/-
JUDGE swk