Karnataka High Court
M A Haji Bhai S/O Adamsab vs The State Of Karnataka Anr on 1 September, 2010
Bench: N.K.Patil, S.N.Satyanarayana
Ix) THIS WRIT PETITION FILED U/A 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT PETITION AND QUASH/ SET AS:I§E§"iA--THE IMPUGNED ORDER DATED 04.O2.201O_.A4'PA$SE5DIA [BY THE HONBLE KARNATAK »AmV _ ADTv1v'1N:.STRATIx;E' TRIBUNAL AT BANGALORE TIN A_pp:L1<:AT1TO1$I NQE3858/2009 AND SET ASIDE ANNEXUREA6 DATED 2009 EA BY THE ' 181' RESPONDENT IN NO.Ciirfij/VE/"3v5/ADE,/_2Q(59.
THIS WRIT ----.._"I?'E_3'I';ITIQN"~-IZOMING ON FOR PRELIMINARY MADE THE the Correctness of the Order Ad'afted% 'ir1"'app1icatiOr1 N 0.5858 / 2009 on the; 'file Of.' the" Karnaicaka Administrative Tribunal at wide A:Thexure--A presented this writ petition. for Setting aside the Order dated O8';-12;..i200;3 in proceedings No.Cum/E/35/ADE/2009 I I I " mricle Afir1eXure--A--6 reSp(%veIy. Commissioner, he, in turn, submitted report to the first respondent and on the basis of the complaint given by the inimicai persons against the petitioner he haagpheen kept under suspension.
4. Being aggrieved by dated 08.12.2009 :ri1ed"',,d7éapp1ié3ati¢n.V,' N05858 / 2009. up for consideration before A'1g;hé,~. L. 'V _V Administrative Tribunal, Barrgaiore;,"onii'he Karnataka Administratfire afte2*." sides, and on g0ing,,.thron'gh record, with reference to the dated 00.02.2003, with a directiongatwo Government to review the order of vAi"de.._..£.ircuIar dated 06.02.2003 and take ' .Vdeei,si04n~ini.t}ie matter. ~~ V Assailing the correctness of the impugned .order, seeking appropriate relief as stated supra, the / oArd'er-----~o'f suspension Vide circular dated take a decision in the matter in the relevant provisions strictly in consondanyce with the Circular issued by the first re_sp'ondent, competent authority on 06.02.2003. petitioner herein felt necessitated to present this writ petition.
6. We have heard the learned appearing for the petitioner and the Government Advocate for the I'€SD.0I1d611ts".' " " 1:" .
7. After careful perusai_ of the iivnpugtied order passed by the Karnataliavrékddniiniystrative Tribunal, Bangalore andilsuspension; 'by the first respondent dated the report submitted by the do not find any error muehfllelss 'm_at~e'i*jal»irregularity committed for issuing the appropdriateg direction to the first respondent to ///.,.
9. The learned Addl. Government Advocate is directed to file memo of appearance for Respondent No.2 within four weeks from today.
Ordered accordingly.
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