K N HARISH Vs. COMMISSIONER

JUDGEMENT

(1.) The present petition is directed against the order dated 08.12.2016 passed by the Karnataka State Administrative Tribunal (hereinafter referred to as the Tribunal for the sake of brevity), whereby, the Tribunal for the reasons recorded in the order has dismissed the application and has declined to interfere with the action of the initiation of the disciplinary proceedings.

(2.) We have heard Mr. C.R. Patil, learned Counsel appearing for the Petitioner's.

(3.) The contention raised on behalf of the Petitioner's was that in the criminal case under the Prevention of Corruption Act, the Petitioner's has been acquitted for the same charges and for same incident the departmental proceedings could not be initiated. He submitted that the Tribunal has not properly considered the said aspect.