CHANDRASHEKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In all these writ petitions, the petitioners sought to quash the order dated 16.5.2016 passed by the Ombudsman in Complaint Nos.150/176/ 201/271/275/ 278/279/2015-16 and the order dated 20.10.2016 passed by the Ombudsman Appellate Authority in Appeal No.25/2016-17.

(2.) The petitioner in W.P. No.12046/2017 & W.P. No.12395-96/2017 joined service in the Karnataka Public Works Department and on deputation worked in the Srinivasapura Taluk Panchayath Raj Engineering Department (PRED) Sub-Division Office and at present, he is working on deputation in Bruhat Bangalore Mahanagara Palike as Assistant Executive Engineer from 26.11.2016.

(3.) The 1st petitioner in W.P. No.10844-10851/2017 is the President of Lakshmipura Grama Panchayath, Srinivaspura taluk, Kolar district and Petitioner Nos.2 to 4 are the employees/former employees of Lakshmipura Grama Panchayath and Petitioner Nos.5 and 6 are the employees of Taluk Panchayath, Srinivaspura taluk.