SRI BHIMANAGOD BIRADAR vs THE STATE OF KARNATAKA

- 1 -
HC-KAR
NC: 2026:KHC-K:10972-DB
WP No. 201274 of 2025

CNR: KAHC030051152025




IN THE HIGH COURT OF KARNATAKA


KALABURAGI BENCH


TH
DATED THIS THE 7 DAY OF OCTOBER, 2026

PRESENT

THE HON'BLE MR. JUSTICE ASHOK S. KINAGI

AND

THE HON'BLE MR. JUSTICE SUBRAMANYA RANGARAO

WRIT PETITION NO. 201274 OF 2025 (S-KAT)

BETWEEN:

SRI. BHIMANAGOD BIRADAR,
S/O ANANDAGOUDA BIRADAR,
AGE: 47 YEARS, POLICE INSPECTOR,
INDI POLICE STATION, INDI,
R/O: C/O A. B. BIRADAR,
ANADA NIVAS, BEHIND J. B. HOSPITAL,
IKAL-587 125.

…PETITIONER

(BY SRI. AMEET KUMAR DESHPANDE, SENIOR COUNSEL FOR
SRI. MD. IBRAHIM MINHAJUDDIN KHATIB, ADVOCATE)

AND:

1. THE STATE OF KARNATAKA
REPRESENTED BY ITS ADDITIONAL CHIEF
SECRETARY, DEPARTMENT OF HOME,
VIDHANA SOUDHA,
BANGALORE-560 001.

2. THE DIRECTOR GENERAL AND
INSPECTOR GENERAL OF POLICE,
KARNATAKA STATE, NRUPATUNGA ROAD,
BENGALURU-560 001.








Digitally signed
by B NAGAVENI
Location: HIGH
COURT OF
KARNATAKA

- 2 -
HC-KAR
NC: 2026:KHC-K:10972-DB
WP No. 201274 of 2025

CNR: KAHC030051152025




3. THE INSPECTOR GENERAL OF POLICE,
BALLARI RANGE, BALLARI-583 103.

…RESPONDENTS
(BY SRI. VEERNAGOUDA MALIPATIL, AGA)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO A)
CALL FOR RECORDS IN ORIGINAL APPLICATION NO.
20979/2022 ON THE FILE OF HON’BLE KARNATAKA STATE
ADMINISTRATIVE TRIBUNAL KALABURAGI, B) QUASH/SET
ASIDE THE JUDGMENT AND ORDER DATED 09.10.2023 PASSED
BY HON’BLE KARNATAKA STATE ADMINISTRATIVE TRIBUNAL,
KALABURAGI IN ORIGINAL APPLICATION NO.20979/2022
PRODUCED AT ANNEXURE-A AND ALLOW THE ORIGINAL
APPLICATION NO.20979/2022 AND THE PRESENT WRIT
PETITION IN ITS ENTIRETY. C) QUASH / SET ASIDE THE
PUNISHMENT ORDER OF POSTPONING ONE ANNUAL
INCREMENT WITH CUMULATIVE EFFECT DATED 10.10.2017
PASSED BY RESPONDENT NO.3 AT ANNEXURE-A8 vide Bearing
No.15/ AND ETC.,
E«/§ªÀ/2016-17:N©£ÀA.174/2017-18,

THIS PETITION, COMING ON FOR PRELIMINARY HEARING
IN ‘B’ GROUP, THIS DAY, ORDER WAS MADE THEREIN AS
UNDER:

CORAM: HON'BLE MR. JUSTICE ASHOK S. KINAGI
AND
HON'BLE MR. JUSTICE SUBRAMANYA RANGARAO

ORAL ORDER
(PER: HON'BLE MR. JUSTICE SUBRAMANYA RANGARAO )
This Writ Petition challenges the order passed in
Application No.20979/2022 dated 09.10.2023 by the

- 3 -
HC-KAR
NC: 2026:KHC-K:10972-DB
WP No. 201274 of 2025

CNR: KAHC030051152025



Karnataka State Administrative Tribunal, dismissing the
Application preferred by the Petitioner herein.
2. The genesis of facts germane to the present
case is that the Petitioner, while working as a Police
Inspector in Gangavati Town, Koppal District, was present
when communal riots occurred in Gangavati town on
10.12.2016 and 11.12.2016. The Inspector General of
Police, Ballari Range, ordered a departmental enquiry
against the Petitioner under Rule 6 (2) of the Karnataka
State Police (Disciplinary Proceedings) Rules, 1965/1989.
The Petitioner was issued the articles of charge indicating
that the Petitioner failed to collect the information and did
not take precautionary measures at the relevant time,
which led to the outbreak of communal riots in Gangavati
Town on 10.12.2016 and 11.12.2016.
3. The Petitioner replied to the articles of charge
and sought to submit his explanation to the effect that he
cannot be held liable or responsible for the same. The

- 4 -
HC-KAR
NC: 2026:KHC-K:10972-DB
WP No. 201274 of 2025

CNR: KAHC030051152025



competent authority appointed the Deputy Superintendent
of Police, Hospet, as the Enquiry Officer, who conducted
the enquiry. In the enquiry, the Enquiry Officer examined
52 witnesses and marked 30 documents as Exhibits on
behalf of the Disciplinary Authority. The Petitioner, on the
other hand, marked six documents in support of his
defence.
4. The Enquiry Officer has submitted the report
holding that the charges leveled against the Petitioner
were proved partially and he was incidentally responsible
for not taking precautionary measures at the crucial time.
The Petitioner was served with the second show-cause
notice dated 05.10.2017, and he submitted his written
submissions to the Disciplinary Authority on 08.10.2017.
After examining the enquiry report, the written
submissions, and the explanation offered by the Petitioner,
the Disciplinary Authority passed an order dated
10.10.2017, imposing the punishment of postponement of
one annual increment with cumulative effect.

- 5 -
HC-KAR
NC: 2026:KHC-K:10972-DB
WP No. 201274 of 2025

CNR: KAHC030051152025



5. The Petitioner preferred an Appeal against the
punishment order imposed by the Disciplinary Authority.
The appeal so filed by the Petitioner came to be rejected
on 17.01.2019. The Petitioner also filed a Review Petition
against the order passed by the Appellate Authority and
the punishment order imposed by the Disciplinary
Authority. Respondent No. 1, State Government, being the
review authority, rejected the review petition by the order
dated 11.08.2022. Aggrieved, the Petitioner filed
Application No.20979/2022 before the Karnataka State
Administrative Tribunal at Kalaburagi, challenging the
order passed by the Disciplinary Authority, the Appellate
Authority, and Respondent No. 1, the State Government,
for rejecting the Review. The Tribunal, upon considering
the averments made in the Application, as well as the
statement of objections filed on behalf of the Respondent
Authorities, in the light of the orders impugned, passed
the orders, ultimately holding that the Petitioner was
responsible for the outbreak of communal riots in

- 6 -
HC-KAR
NC: 2026:KHC-K:10972-DB
WP No. 201274 of 2025

CNR: KAHC030051152025



Gangavati Town during the relevant period. Accordingly,
the Tribunal confirmed the impugned orders and rejected
the Petitioner’s Application. The Petitioner has filed this
Writ Petition challenging the Tribunal’s order.
6. The learned Senior Counsel for the Petitioner
argued that the Tribunal has not considered the averments
made in the application and has mechanically rejected the
application. It is submitted that the Tribunal failed to
consider that the prosecution could not establish the
charges leveled against the Petitioner, as the enquiry
report and the enquiry officer's findings are not based on
any admissible evidence; rather, they are based on
assumptions. The learned counsel further submits that the
Petitioner produced the station house diary of Gangavati
Town Police Station for the period from 10.12.2016 to
11.12.2016, as well as the location chart. The learned
counsel submits that the operator, who deposed during
the Preliminary Enquiry on 06.01.2017, had stated that
there was no information with regard to any quarrel or

- 7 -
HC-KAR
NC: 2026:KHC-K:10972-DB
WP No. 201274 of 2025

CNR: KAHC030051152025



fight on the alleged day of the incident. However, the said
operator of the Gangavati Control Room deposed that he
received information that a few people were gathering in
Gangavathi Town on 10.12.2016 at about 12 ‘O’ clock at
night. The learned counsel sought to draw an inference
from the said submission that the deposition made before
the Enquiry Officer on 10.12.2016 could not be ignored by
relying on the deposition made before the Preliminary
Enquiry Officer on 06.01.2017.
7. The learned counsel for the Petitioner further
submits that the Enquiry Officer cannot base his finding on
assumptions and presumptions without there being any
concrete material to establish the charge leveled against
the delinquent employee. Learned counsel further submits
that the Disciplinary Authority, Appellate Authority, and
the Reviewing Authority mechanically accepted the
Enquiry Report and committed a serious error in imposing
and confirming the punishment order. Learned counsel
further submits that the Tribunal has not examined the

- 8 -
HC-KAR
NC: 2026:KHC-K:10972-DB
WP No. 201274 of 2025

CNR: KAHC030051152025



relevant materials and, without application of mind, has
confirmed the punishment order and the orders passed by
the Appellate Authority and the Reviewing Authority. In
light of the said submission, learned counsel prays that
this Court set aside the Tribunal's order and the orders
impugned before it.
8. Per contra, the learned Additional Government
Advocate submits that the Enquiry Officer has submitted
the enquiry report, wherein each and every aspect of the
contentions advanced by the Petitioner, with reference to
the oral and documentary evidence pleaded on the
prosecution side and also the defence that had been taken
before the Enquiry Officer by the Petitioner, has been
considered. It is further submitted that, in departmental
proceedings, findings based on the preponderance of
probabilities are sufficient to hold that the charges are
proved, and establishing the case beyond reasonable
doubt is not warranted. It is submitted that the
Disciplinary Authority has properly appreciated the

- 9 -
HC-KAR
NC: 2026:KHC-K:10972-DB
WP No. 201274 of 2025

CNR: KAHC030051152025



findings of the enquiry report and imposed the punishment
order, which does not call for interference. It is also
submitted that the Appellate Authority and the Reviewing
Authority, having applied their mind to the documents
made available and the Petitioner’s submissions, have
rightly rejected the Appeal and the Review invoked by the
Petitioner herein. The learned AGA further submits that
the Tribunal rightly rejected the application after
considering the Petitioner’s contentions in detail.
Accordingly, the learned AGA seeks dismissal of the Writ
Petition.
9. We have heard the learned counsel appearing
for the Petitioner and the learned AGA for the Respondents
and also perused the material documents placed on
record.
10. The enunciation of law relating to the scope of
Judicial Review under Article 226 of the Constitution of
India, more particularly pertaining to the disciplinary

- 10 -
HC-KAR
NC: 2026:KHC-K:10972-DB
WP No. 201274 of 2025

CNR: KAHC030051152025



proceedings and the imposition of punishment, having

been considered by the Hon’ble Apex Court, has time and
again held that the same cannot be extended to re-
appreciation of evidence by the Tribunals or the Courts. In
1
the case of Union of India Vs. Sri. Gunasekaran ,
2
State of Karnataka Vs. N. Gangaraj , GE Power India
3
Limited Vs. A. Aziz and State Bank of India &
4
Another Vs. K. S. Vishwanath , has discouraged the
Tribunal or the Courts from re-appreciating the evidence
while dealing with matters pertaining to disciplinary
proceedings or the order of punishment imposed by the
Disciplinary Authority or the Appellate Authority. The
Hon'ble Supreme Court has also held that the Tribunal or
the Courts do not sit in an appeal over the decision taken
by the Disciplinary Authority or the Appellate Authority in
departmental proceedings, except for scrutinising the
decision-making process or the manner in which the

1
(2015) 2 SCC 610
2
(2020) 3 SCC 423
3
(2021) 13 SCC 243
4
(2022) 15 SCC 190

- 11 -
HC-KAR
NC: 2026:KHC-K:10972-DB
WP No. 201274 of 2025

CNR: KAHC030051152025



findings are rendered. In other words, re-appreciating the
evidence or arriving at a different conclusion than the
Disciplinary Authority or the Appellate Authority is totally
impermissible.
11. It is appropriate to refer to the decision of the
Hon’ble Supreme Court in the case of Deputy General
Manager (Appellate Authority) and Others Vs Ajai
5
Kumar Srivastava and the observations at paragraphs
25, 26, 28 and 29 as under:
“ 25. It is thus settled that the power of
judicial review, of the Constitutional Courts, is
an evaluation of the decision making 3
1994(6) SCC 302 4 1995(1) SCC 216 5
1995(6) SCC 749 6 2017(1) SCC 768 7
2020(9) SCC 471 process and not the merits
of the decision itself. It is to ensure fairness
in treatment and not to ensure fairness of
conclusion. The Court/Tribunal may interfere
in the proceedings held against the delinquent
if it is, in any manner, inconsistent with the
rules of natural justice or in violation of the
statutory rules prescribing the mode of
enquiry or where the conclusion or finding
reached by the Disciplinary Authority if based
on no evidence. If the conclusion or finding be
such as no reasonable person would have

5
(2021) 2 SCC 612

- 12 -
HC-KAR
NC: 2026:KHC-K:10972-DB
WP No. 201274 of 2025

CNR: KAHC030051152025



ever reached or where the conclusions upon
consideration of the evidence reached by the
Disciplinary Authority is perverse or suffers
from patent error on the face of record or
based on no evidence at all, a writ of
certiorari could be issued. To sum up, the
scope of judicial review cannot be extended to
the examination of correctness or
reasonableness of a decision of authority as a
matter of fact.
26. When the disciplinary enquiry is
conducted for the alleged misconduct against
the public servant, the Court is to examine
and determine:
(i) whether the enquiry was held by the
competent authority;
(ii) whether rules of natural justice are
complied with;
(iii) whether the findings or conclusions are
based on some evidence and authority has
power and jurisdiction to reach finding of fact
or conclusion.
28. It is true that strict rules of evidence are
not applicable to departmental enquiry
proceedings. However, the only requirement
of law is that the allegation against the
delinquent must be established by such
evidence acting upon which a reasonable
person acting reasonably and with objectivity
may arrive at a finding upholding the gravity
of the charge against the delinquent
employee. It is true that mere conjecture or
surmises cannot sustain the finding of guilt
even in the departmental enquiry
proceedings.

- 13 -
HC-KAR
NC: 2026:KHC-K:10972-DB
WP No. 201274 of 2025

CNR: KAHC030051152025



29. The Constitutional Court while exercising
its jurisdiction of judicial review under Article
226 or Article 136 of the Constitution would
not interfere with the findings of fact arrived
at in the departmental enquiry proceedings
except in a case of malafides or perversity,
i.e., where there is no evidence to support a
finding or where a finding is such that no man
acting reasonably and with objectivity could
have arrived at that findings and so long as
there is some evidence to support the
conclusion arrived at by the departmental
authority, the same has to be sustained”

12. In a recent decision, the Hon'ble Supreme Court
in the case of Union of India & Others Vs. Pranab
6
Kumar Nath , has reinforced the view taken in the
decisions referred supra in the preceding paragraphs.
13. The summary of the decisions of the Hon’ble
Supreme Court referred to above can be deduced as
under:
•
The Tribunal or the Courts in exercise of jurisdiction
under Article 226/227 shall not venture into re-
appreciating the evidence;

6
2025 SCC OnLine SC 2893

- 14 -
HC-KAR
NC: 2026:KHC-K:10972-DB
WP No. 201274 of 2025

CNR: KAHC030051152025



•
Not to interfere with the conclusions arrived at by
the Enquiry Officer in the event the enquiry is
conducted in accordance with law;
•
Not to examine the adequacy or sufficiency of the
evidence;
•
Not to place itself in the position of a disciplinary
authority or the appellate authority;
•
Not to interfere with the proportionality of
punishment unless it is disproportionate and
shocks the conscience of the Tribunal or Courts;
•
Not to substitute the order of punishment, except in
rare and exceptional circumstances;
•
The examination by the Courts or the Tribunal is
only limited to determining whether the enquiry
was held by a competent authority;
•
Whether the rules of natural justice have been
followed; and
•
Whether the findings or conclusions of the
authorities concerned are based on some evidence;
and
•
Whether it is a case of no evidence.
14. With the above contours and parameters
prescribed by the Hon'ble Supreme Court, we proceed to
examine the present case.
15. The grounds raised by the Petitioner in the
Memorandum of Writ Petition do not raise the contention

- 15 -
HC-KAR
NC: 2026:KHC-K:10972-DB
WP No. 201274 of 2025

CNR: KAHC030051152025



that there has been a violation of principles of natural
justice at the time of conducting the enquiry or that
sufficient opportunity has not been extended to the
Petitioner herein during the course of the departmental
enquiry. Accordingly, the enquiry conducted by the
Respondents is fair and proper, and the Respondents have
followed the principles of natural justice.
16. The Petitioner has been served with the articles
of charge alleging that the dereliction on the part of the
Petitioner in not collecting the information and not taking
precautionary measures resulted in the outbreak of
communal riots in Gangavati town on 10.12.2016 and
11.12.2016. The Deputy Superintendent of Police, Hospet,
appointed as Enquiry Officer, submitted a detailed report.
During the enquiry, the prosecution examined 52
witnesses, and 30 documents were marked as Exhibits.
The Petitioner has got 6 documents marked. The Enquiry
Officer concluded that the Petitioner's dereliction of duty in
collecting information and failing to take precautionary

- 16 -
HC-KAR
NC: 2026:KHC-K:10972-DB
WP No. 201274 of 2025

CNR: KAHC030051152025



measures to provide police bandobast resulted in the
outbreak of communal riots in Gangavati town on
10.12.2016 and 11.12.2016.
17. The Petitioner was served with the show-cause
notice dated 05.10.2017, in response to which the
Petitioner submitted his written submissions on
08.10.2017. The Disciplinary Authority passed the order of
punishment dated 10.10.2017, having due regard to the
enquiry report, the written submissions, and the
explanations offered by the Petitioner, and imposed
punishment on the Petitioner. The findings in the order of
punishment dated 10.10.2017 are extracted hereunder:

ಈ ೆಳಕಂಡ ೆಳಕಂಡ ೆಳಕಂಡ ೆಳಕಂಡ ಾರಣಗಂ ಾ ಾರಣಗಂ ಾ ಾರಣಗಂ ಾ ಾರಣಗಂ ಾ ಅಾತ ಅಾತ ಅ ಅಾತ ಾತ ೕ ೕ ೕ ೕ
.
ಅಾಯವರ ಅಾಯವರ ಅ ಅಾಯವರ ಾಯವರ ವರೆಯನು ವರೆಯನು ವರೆಯನು ವರೆಯನು ಒಪ"#ಾಗುವ$ಲ& ಒಪ"#ಾಗುವ$ಲ& ಒಪ ಒಪ"#ಾಗುವ$ಲ& "#ಾಗುವ$ಲ&
*
ಅಾತ ಅಾತ ಅ ಅಾತ ಾತ ೕ ೕ ೕ ೕ ಅಾ'ೆ ಅಾ'ೆ ಅ ಅಾ'ೆ ಾ'ೆ ಹನುಮ ಹನುಮ ಹನುಮ ಹನುಮ ಜಯಂ+ ಜಯಂ+ ಜಯಂ ಜಯಂ+ + ಮತು, ಮತು, ಮತು ಮತು, , ಈ- ಈ- ಈ ಈ- -
:12/12/2016
.#ಾ- .#ಾ- .#ಾ- .#ಾ- ಅನು ಅನು ಅನು ಅನು  ಒಂ ೇ ಒಂ ೇ ಒಂ ಒಂ ೇ ೇ ನ ನ ನ ನ /ಾಂಕ /ಾಂಕ /ಾಂಕ /ಾಂಕ ರಂದು ರಂದು ರಂದು ರಂದು ಎರಡು ಎರಡು ಎರಡು ಎರಡು
,
ೋ.ನವರು ೋ.ನವರು ೋ.ನವರು ೋ.ನವರು ಆಚರೆ ಆಚರೆ ಆಚರ ಆಚರೆ ೆ 5ಾಡುವ6ೆಂದು 5ಾಡುವ6ೆಂದು 5ಾಡುವ6ೆಂದು 5ಾಡುವ6ೆಂದು ಗಂ'ಾವ+ ಗಂ'ಾವ+ ಗಂ ಗಂ'ಾವ+ 'ಾವ+ ಪಟ8ಣವ$ ಪಟ8ಣವ$ ಪಟ ಪಟ8ಣವ$ 8ಣವ$ ೋಮು ೋಮು ೋಮು ೋಮು
.
ಗಲ9ೆಯ ಗಲ9ೆಯ ಗಲ ಗಲ9ೆಯ 9ೆಯ ಸೂ;< ಸೂ;< ಸೂ ಸೂ;< ;< ಪ= ೇಶ?ೆಂದು ಪ= ೇಶ?ೆಂದು ಪ ಪ= ೇಶ?ೆಂದು = ೇಶ?ೆಂದು 'ೊ 'ೊ+,ರುತ, ೆ 'ೊ 'ೊ +,ರುತ, ೆ +,ರುತ, ೆ +,ರುತ, ೆ
* :12/12/2016
/ಾಂಕ /ಾಂಕ /ಾಂಕ /ಾಂಕ ರಂದು ರಂದು ರಂದು ರಂದು ಒಂ ೇ ಒಂ ೇ ಒಂ ಒಂ ೇ ೇ ಸಮಯೆ@ ಸಮಯೆ@ ಸಮಯ ಸಮಯೆ@ ೆ@
-
ಆಚಸಲ"ಡುವ ಆಚಸಲ"ಡುವ ಆಚ ಆಚಸಲ"ಡುವ ಸಲ"ಡುವ ಹನುಮ ಹನುಮ ಹನುಮ ಹನುಮ 5ಾ#ೆಯ 5ಾ#ೆಯ 5ಾ#ೆಯ 5ಾ#ೆಯ ಸಂAೕತBನ ಸಂAೕತBನ ಸಂ ಸಂAೕತBನ AೕತBನ CರವD'ೆ CರವD'ೆ CರವD'ೆ CರವD'ೆ Eಾಗೂ Eಾಗೂ Eಾಗೂ Eಾಗೂ ಈ- ಈ- ಈ ಈ- -

- 17 -
HC-KAR
NC: 2026:KHC-K:10972-DB
WP No. 201274 of 2025

CNR: KAHC030051152025




.#ಾ- .#ಾ- .#ಾ- .#ಾ- ಹಬGದ ಹಬGದ ಹಬ ಹಬGದ Gದ CರವD'ೆ CರವD'ೆ CರವD'ೆ CರವD'ೆ ಬಂ ೋಬ, ಬಂ ೋಬ, ಬಂ ಬಂ ೋಬ, ೋಬ, HIೕಜ/ೆ HIೕಜ/ೆ HIೕಜ/ೆ HIೕಜ/ೆ ಕುತಂJೆ ಕುತಂJೆ ಕು ಕುತಂJೆ ತಂJೆ

ಬ6ೆದುೊಂಡ ಬ6ೆದುೊಂಡ ಬ ಬ6ೆದುೊಂಡ 6ೆದುೊಂಡ ಬಜರಂಗ ಬಜರಂಗ ಬಜರಂಗ ಬಜರಂಗ ದಳ ದಳ ದಳ ದಳ ಮತು ಮತು ಮತು ಮತು ಜC ಜC ಜ ಜC C ಮK8- ಮK8- ಮ ಮK8- K8- ರವರ ರವರ ರವರ ರವರ
:03/12/2016 ,
/ಾಂಕ /ಾಂಕ ರಂದು ರಂದು Lಐ Lಐ ಗಂ'ಾವ+ ಗಂ 'ಾವ+ ನಗರ ನಗರ Nಾೆ Nಾೆ
/ಾಂಕ /ಾಂಕ ರಂದು ರಂದು Lಐ Lಐ ಗಂ'ಾವ+ ಗಂ'ಾವ+ ನಗರ ನಗರ Nಾೆ Nಾೆ
,
ರವ'ೆ ರವ 'ೆ ಬ6ೆದುೊಂಡ ಬ 6ೆದುೊಂಡ ಮನಗಳ ಮನ ಗ ಪ=ಾರ ಪ =ಾರ CರವD'ೆಗ'ೆ CರವD'ೆಗ'ೆ
ರವ'ೆ ರವ'ೆ ಬ6ೆದುೊಂಡ ಬ6ೆದುೊಂಡ ಮನಗ ಮನಗ ಪ=ಾರ ಪ=ಾರ CರವD'ೆಗ'ೆ CರವD'ೆಗ'ೆ C¥Á¢vÀ
.
ಅನುಮ+KದುO ಅನುಮ+KದುO ಅನುಮ ಅನುಮ+KದುO +KದುO ಇರುತ, ೆ ಇರುತ, ೆ ಇರುತ ಇರುತ, ೆ , ೆ
¥ÉÆð¸ï C¢üPÁjAiÀÄÄ
* :10/12/2016 12.00
/ಾಂಕ /ಾಂಕ /ಾಂಕ /ಾಂಕ ರಂದು ರಂದು ರಂದು ರಂದು 6ಾ+= 6ಾ+= 6ಾ+= 6ಾ+= ಗಂQೆ ಗಂQೆ ಗಂ ಗಂQೆ Qೆ

ಸಮಯೆ@ ಸಮಯೆ@ ಸಮಯ ಸಮಯೆ@ ೆ@ ಗಂ'ಾವ+ ಗಂ'ಾವ+ ಗಂ ಗಂ'ಾವ+ 'ಾವ+ ಕಂQೊ=ೕR ಕಂQೊ=ೕR ಕಂ ಕಂQೊ=ೕR Qೊ=ೕR ರೂಂ ರೂಂ ರೂಂ ರೂಂ ನ& ನ& ನ ನ& & 6ಾ+= 6ಾ+= 6ಾ+= 6ಾ+= ಾSೆಯ ಾSೆಯ ಾSೆಯ ಾSೆಯ
. ,
ಕತBವTದ&ದO ಕತBವTದ&ದO ಕತ ಕತBವTದ&ದO BವTದ&ದO ಕಂQೊ=ೕR ಕಂQೊ=ೕR ಕಂ ಕಂQೊ=ೕR Qೊ=ೕR ರೂಂ ರೂಂ ರೂಂ ರೂಂ ಅಪ6ೇಟU ಅಪ6ೇಟU ಅಪ ಅಪ6ೇಟU 6ೇಟU ಆದ ಆದ ಆದ ಆದ V=ೕ V=ೕ V=ೕ V=ೕ CಹಬೂW CಹಬೂW CಹಬೂW CಹಬೂW 5ಾHX 5ಾHX 5ಾHX 5ಾHX
-100, . .,
KLK KLK KLK KLK ಗಂ'ಾವ+ ಗಂ'ಾವ+ ಗಂ ಗಂ'ಾವ+ 'ಾವ+ Qಾ=YZ Qಾ=YZ Qಾ=YZ Qಾ=YZ ೕ ೕ ೕ ೕ Nಾೆ Nಾೆ Nಾೆ Nಾೆ ರವರು ರವರು ರವರು ರವರು ಎ ಎ ಎ ಎ  ಓ
,
ಕತBವTದ&ದO ಕತBವTದ&ದO ಕತ ಕತBವTದ&ದO BವTದ&ದO ಅಾತ ಅಾತ ಅ ಅಾತ ಾತ ೕ ೕ ೕ ೕ ಅಾ'ೆ ಅಾ'ೆ ಅ ಅಾ'ೆ ಾ'ೆ ಕನಕ ಕನಕ ಕನಕ ಕನಕ  ರ\ೆ, ರ\ೆ, ರ ರ\ೆ, \ೆ, ಂಗ6ಾ] ಂಗ6ಾ] ಂಗ6ಾ] ಂಗ6ಾ]
,
ಾTಂ^ ಾTಂ^ ಾTಂ^ ಾTಂ^ ಕ_ೆ ಕ_ೆ ಕ ಕ_ೆ _ೆ ಧaಜ ಧaಜ ಧaಜ ಧ aಜ ಕಟ8ಲು ಕಟ8ಲು ಕಟ ಕಟ8ಲು 8ಲು ಜನ ಜನ ಜನ ಜನ \ೇ ಾO6ೆಂಬ \ೇ ಾO6ೆಂಬ \ೇ ಾO6ೆಂಬ \ೇ ಾO6ೆಂಬ 5ಾb+ 5ಾb+ 5ಾb+ 5ಾb+ Hೕcದ Hೕcದ Hೕcದ Hೕcದ ಕೂಡ#ೇ ಕೂಡ#ೇ ಕೂಡ ಕೂಡ#ೇ #ೇ

ಅಾತ ಅಾತ ಅ ಅಾತ ಾತ ೕ ೕ ೕ ೕ ಅಾಯು ಅಾಯು ಅ ಅಾಯು ಾಯು ಗಂ'ಾವ+ ಗಂ'ಾವ+ ಗಂ ಗಂ'ಾವ+ 'ಾವ+ ಪಟ8ಣವ$ ಪಟ8ಣವ$ ಪಟ ಪಟ8ಣವ$ 8ಣವ$ ೋಮು ೋಮು ೋಮು ೋಮು ಗಲ9ೆ ಗಲ9ೆ ಗಲ ಗಲ9ೆ 9ೆ
,
ಪ= ೇಶ?ೆಂದು ಪ= ೇಶ?ೆಂದು ಪ ಪ= ೇಶ?ೆಂದು = ೇಶ?ೆಂದು ೋಮು ೋಮು ೋಮು ೋಮು ಗಲ9ೆಯು ಗಲ9ೆಯು ಗಲ ಗಲ9ೆಯು 9ೆಯು +ೕವ=?ಾ +ೕವ=?ಾ +ೕವ=?ಾ +ೕವ=?ಾ ಹdGೊಳefವ$ ೆಂದು ಹdGೊಳefವ$ ೆಂದು ಹ ಹdGೊಳefವ$ ೆಂದು dGೊಳefವ$ ೆಂದು
,
ಗ=ಗ= ಗ=bK ಗ = bK bK bK ಕತBವT ಕತBವT ಕತ ಕತBವT BವT ಪ=gೆಯನು ಪ=gೆಯನು ಪ ಪ=gೆಯನು =gೆಯನು C6ೆದು C6ೆದು C6ೆದು C6ೆದು ಕQೆ8ಚhರ ಕQೆ8ಚhರ ಕ ಕQೆ8ಚhರ Qೆ8ಚhರ ವbK ವbK ವ ವbK bK ಘಟ/ಾ ಘಟ/ಾ ಘಟ ಘಟ/ಾ /ಾ ಸjಳವ/ೇ ಸjಳವ/ೇ ಸ ಸjಳವ/ೇ jಳವ/ೇ

Kೕ.ತ?ಾKೊಳf ೇ Kೕ.ತ?ಾKೊಳf ೇ ಇನು ಇನು  ಸೂ;< ಸೂ ;< ಸjಳಗಳ& ಸ jಳಗಳ& ನ_ೆಯುವ ನ _ೆಯುವ
Kೕ.ತ?ಾKೊಳf ೇ Kೕ.ತ?ಾKೊಳf ೇ ಇನು ಇನು ಸೂ;< ಸೂ;< ಸjಳಗಳ& ಸjಳಗಳ& ನ_ೆಯುವ ನ_ೆಯುವ
,
ಗ#ಾQೆಗಳನು ಗ #ಾQೆಗಳನು ಗ=bKೊಂಡು ಗ =bKೊಂಡು 6ಾ+= 6ಾ+= ಗK,ನ&ದO ೕ ಗ K,ನ&ದO ೕ KಬGಂಗಂದ KಬGಂಗಂದ
ಗ#ಾQೆಗಳನು ಗ#ಾQೆಗಳನು ಗ=bKೊಂಡು ಗ=bKೊಂಡು 6ಾ+= 6ಾ+= ಗK,ನ&ದO ಗK,ನ&ದO ೕ ೕ KಬGಂಗಂದ KಬGಂಗಂದ
. .,
ಮತು, ಮತು , ಎ ಎ  d ೕ ೕ KಬGಂlಂದ KಬGಂlಂದ ಗಂ'ಾವ+ ಗಂ 'ಾವ+ ಪ= ೇಶದ ಪ = ೇಶದ
ಮತು, ಮತು, ಎ ಎ ೕ ೕ KಬGಂlಂದ KಬGಂlಂದ ಗಂ'ಾವ+ ಗಂ'ಾವ+ ಪ= ೇಶದ ಪ= ೇಶದ

ಸುತ,ಮುತ,ನ ಸುತ,ಮುತ,ನ ಸುತ ಸುತ,ಮುತ,ನ ,ಮುತ,ನ ಸjಳಗ ಸjಳಗಳ ಸ ಸjಳಗ jಳಗ ಪKj+ಯ ಪKj+ಯ ಪ ಪKj+ಯ Kj+ಯ Eೆmhನ Eೆmhನ Eೆmhನ Eೆmhನ 5ಾb+ಯನು 5ಾb+ಯನು 5ಾb+ಯನು 5ಾb+ಯನು ಪ_ೆದುೊಂಡು ಪ_ೆದುೊಂಡು ಪ ಪ_ೆದುೊಂಡು _ೆದುೊಂಡು

nಾವ$ ೇ nಾವ$ ೇ nಾವ$ ೇ nಾವ$ ೇ ಅbತಕರ ಅbತಕರ ಅ ಅbತಕರ bತಕರ ಘಟ/ೆಗಳe ಘಟ/ೆಗಳe ಘಟ ಘಟ/ೆಗಳe /ೆಗಳe ನ_ೆಯದಂJೆ ನ_ೆಯದಂJೆ ನ ನ_ೆಯದಂJೆ _ೆಯದಂJೆ ಮುಂoಾಗ=Jಾ ಮುಂoಾಗ=Jಾ ಮುಂ ಮುಂoಾಗ=Jಾ oಾಗ=Jಾ ಕ=ಮಗಳನು ಕ=ಮಗಳನು ಕ ಕ=ಮಗಳನು =ಮಗಳನು

ೈ'ೊಂಡು ೈ'ೊಂಡು ೈ'ೊಂಡು ೈ'ೊಂಡು ಸೂಕ, ಸೂಕ, ಸೂಕ ಸೂಕ, , ಬಂ ೋಬ, ಬಂ ೋಬ, ಬಂ ಬಂ ೋಬ, ೋಬ, ಐಾBಡು ಐಾBಡು ಐ ಐಾBಡು ಾBಡು 5ಾcದO& 5ಾcದO& 5ಾcದO& 5ಾcದO& ಅbತಕರ ಅbತಕರ ಅ ಅbತಕರ bತಕರ

ಘಟ/ೆಗಳe ಘಟ/ೆಗಳe ಘಟ ಘಟ/ೆಗಳe /ೆಗಳe ಮತು, ಮತು, ಮತು ಮತು, , ೋಮು ೋಮು ೋಮು ೋಮು ಗಲ9ೆ ಗಲ9ೆ ಗಲ ಗಲ9ೆ 9ೆ ಉಂQಾಗುವ ಉಂQಾಗುವ ಉಂ ಉಂQಾಗುವ Qಾಗುವ ಪKj+ಯು ಪKj+ಯು ಪ ಪKj+ಯು Kj+ಯು

ಉದrಸು+,ರಲ& ಉದrಸು+,ರಲ& ಉದ ಉದrಸು+,ರಲ& rಸು+,ರಲ&

6ಾಾಾnಾದ 6ಾಾಾnಾದ 6ಾಾಾnಾದ 6ಾಾಾnಾದ ಅಾತ ಅಾತ ಅ ಅಾತ ಾತ ೕ ೕ ೕ ೕ ಅಾಯು ಅಾಯು ಅ ಅಾಯು ಾಯು ೋಮು ೋಮು ೋಮು ೋಮು
,
ಗಲ9ೆಯ ಗಲ9ೆಯ ಗಲ ಗಲ9ೆಯ 9ೆಯ ಸೂ;<Jೆಯನು ಸೂ;<Jೆಯನು ಸೂ ಸೂ;<Jೆಯನು ;<Jೆಯನು ಅತು ಅತು ಅ ಅತು ತು ಸಮಯವನು ಸಮಯವನು ಸಮಯವನು ಸಮಯವನು  ವTಥB ವTಥB ವ ವTಥB TಥB 5ಾಡ ೆ 5ಾಡ ೆ 5ಾಡ ೆ 5ಾಡ ೆ
154
ಸXಯಂೆ=ೕತ?ಾ ಸXಯಂೆ=ೕತ?ಾ ಸ ಸXಯಂೆ=ೕತ?ಾ Xಯಂೆ=ೕತ?ಾ ಘಟ/ಾ ಘಟ/ಾ ಘಟ ಘಟ/ಾ /ಾ ಸjಳದ&uೕ ಸjಳದ&uೕ ಸ ಸjಳದ&uೕ jಳದ&uೕ ದಂಡ ದಂಡ ದಂಡ ದಂಡ ಪ=A=nಾ ಪ=A=nಾ ಪ ಪ=A=nಾ =A=nಾ ಸಂbJೆ ಸಂbJೆ ಸಂ ಸಂbJೆ bJೆ

ರ ೕJಾT ೕJಾT ೕJಾT ೕJಾT ಅಥ?ಾ ಅಥ?ಾ ಅಥ ಅಥ?ಾ ?ಾ ದೂರು ಾರಂದ ದೂರು ಾರಂದ ದೂರು ದೂರು ಾರಂದ ಾರಂದ ದೂರನು ದೂರನು ದೂರನು ದೂರನು  KXೕಕK KXೕಕK KXೕಕK KXೕಕK ಪ=ಕರಣವನು ಪ=ಕರಣವನು ಪ ಪ=ಕರಣವನು =ಕರಣವನು

- 18 -
HC-KAR
NC: 2026:KHC-K:10972-DB
WP No. 201274 of 2025

CNR: KAHC030051152025



.
ಾಖKೊಳfಬಹು ಾತು, ಾಖKೊಳfಬಹು ಾತು, ಾಖKೊಳfಬಹು ಾತು, ಾಖKೊಳfಬಹು ಾತು, ಒಂದು ಒಂದು ಒಂದು ಒಂದು ಪ; ಪ; ಪ; ಪ ; ಅಾತ ಅಾತ ಅ ಅಾತ ಾತ ೕ ೕ ೕ ೕ
,
ಅಾಯು ಅಾಯು ಅ ಅಾಯು ಾಯು ಘಟ/ಾ ಘಟ/ಾ ಘಟ ಘಟ/ಾ /ಾ ಸjಳೆ@ ಸjಳೆ@ ಸ ಸjಳೆ@ jಳೆ@ ಸಮಯೆ@ ಸಮಯೆ@ ಸಮಯ ಸಮಯೆ@ ೆ@ ಸnಾ ಸnಾ ಸ ಸnಾ nಾ 9ೇ 9ೇw 9ೇ 9ೇ Hೕc Hೕc Hೕc Hೕc ಾನೂನು ಾನೂನು ಾನೂನು ಾನೂನು

ಪ=ಾರ ಪ =ಾರ ಕ=ಮಗಳನು ಕ =ಮಗಳನು ೈ'ೊಂcದO& ೈ'ೊಂcದO& ದುರದೃಷ8ಕರ ದುರದೃಷ 8ಕರ ಘಟ/ೆಗಳe ಘಟ /ೆಗಳe
ಪ=ಾರ ಪ=ಾರ ಕ=ಮಗಳನು ಕ=ಮಗಳನು ೈ'ೊಂcದO& ೈ'ೊಂcದO& ದುರದೃಷ8ಕರ ದುರದೃಷ8ಕರ ಘಟ/ೆಗಳe ಘಟ/ೆಗಳe
.
ತ_ೆಯಬಹು ಾತು, ತ _ೆಯಬಹು ಾತು,
ತ_ೆಯಬಹು ಾತು, ತ_ೆಯಬಹು ಾತು,

ೋಮು ೋಮು ೋಮು ೋಮು ಸಂಘಷBೆ@ ಸಂಘಷBೆ@ ಸಂಘಷ ಸಂಘಷBೆ@ Bೆ@ ಸಂಬಂಧಪಟ8ಂJೆ ಸಂಬಂಧಪಟ8ಂJೆ ಸಂಬಂಧಪಟ ಸಂಬಂಧಪಟ8ಂJೆ 8ಂJೆ ಮುಂಗಡ?ಾ ಮುಂಗಡ?ಾ ಮುಂಗಡ ಮುಂಗಡ?ಾ ?ಾ
. .
ಎಚhೆಯ ಎಚhೆಯ ಎಚ ಎಚhೆಯ hೆಯ ಸಂ ೇಶಗಳ ಸಂ ೇಶಗಳ ಸಂ ಸಂ ೇಶಗಳ ೇಶಗಳ ?ಾJೆBಗಳe ?ಾJೆBಗಳe ?ಾJೆBಗಳe ?ಾJೆBಗಳe w  5ಾಧTಮದ& 5ಾಧTಮದ& 5ಾಧTಮದ& 5ಾಧTಮದ&
.
ಪ=\ಾರ?ಾಗುವ$ಲ& ಪ=\ಾರ?ಾಗುವ$ಲ& ಪ ಪ=\ಾರ?ಾಗುವ$ಲ& =\ಾರ?ಾಗುವ$ಲ& ಮತು, ಮತು, ಮತು ಮತು, , Hಯತಾೆಗಳ& Hಯತಾೆಗಳ& Hಯತಾೆಗಳ& Hಯತಾೆಗಳ& ಪ=ಕಟೆ'ೊಳefವ$ಲ& ಪ=ಕಟೆ'ೊಳefವ$ಲ& ಪ ಪ=ಕಟೆ'ೊಳefವ$ಲ& =ಕಟೆ'ೊಳefವ$ಲ&

ಇದನು ಇದನು ಇದನು ಇದನು  ಅತು ಅತು ಅ ಅತು ತು ಅಾತ ಅಾತ ಅ ಅಾತ ಾತ ೕ ೕ ೕ ೕ ಅಾಯು ಅಾಯು ಅ ಅಾಯು ಾಯು ಸA=ಯ?ಾ ಸA=ಯ?ಾ ಸ ಸA=ಯ?ಾ A=ಯ?ಾ ಕತBವT ಕತBವT ಕತ ಕತBವT BವT
.
ಪ=gೆಯನು ಪ=gೆಯನು ಪ ಪ=gೆಯನು =gೆಯನು JೋರzೇAತು, JೋರzೇAತು, JೋರzೇAತು, JೋರzೇAತು, ಈ bಂನ bಂನ bಂನ bಂನ ನಗಳ& ನಗಳ& ನಗಳ& ನಗಳ& ಗಂ'ಾವ+ ಗಂ'ಾವ+ ಗಂ ಗಂ'ಾವ+ 'ಾವ+ ಪಟ8ಣದ& ಪಟ8ಣದ& ಪಟ ಪಟ8ಣದ& 8ಣದ&

ನ_ೆದ ನ_ೆದ ನ ನ_ೆದ _ೆದ \ಾಕಷು8 \ಾಕಷು8 \ಾಕಷು8 \ಾಕಷು8 ೋಮು ೋಮು ೋಮು ೋಮು ಗಲ9ೆಯ ಗಲ9ೆಯ ಗಲ ಗಲ9ೆಯ 9ೆಯ ಘಟ/ೆಗಳನು ಘಟ/ೆಗಳನು ಘಟ ಘಟ/ೆಗಳನು /ೆಗಳನು ಗಮನದ&ಟು8ೊಳf ೆ ಗಮನದ&ಟು8ೊಳf ೆ ಗಮನದ ಗಮನದ&ಟು8ೊಳf ೆ &ಟು8ೊಳf ೆ

HಲB{K HಲB{K HಲB{K HಲB{K ಮುಂನ ಮುಂನ ಮುಂ ಮುಂನ ನ ಅ/ಾಹುತಗಳ ಅ/ಾಹುತಗಳ ಅ ಅ/ಾಹುತಗಳ /ಾಹುತಗಳ ಬ'ೆ| ಬ'ೆ| ಬ ಬ'ೆ| 'ೆ| #ೆA@ಸ ೆ #ೆA@ಸ ೆ #ೆA@ಸ ೆ #ೆA@ಸ ೆ ಆಾತ ಆಾತ ಆ ಆಾತ ಾತ ೕ ೕ ೕ ೕ
.
ಅಾಯು ಅಾಯು ಅ ಅಾಯು ಾಯು ಕತBವT ಕತBವT ಕತ ಕತBವT BವT #ೋಪ?ೆಸದುO #ೋಪ?ೆಸದುO #ೋಪ?ೆಸದುO #ೋಪ?ೆಸದುO ಇರುತ, ೆ ಇರುತ, ೆ ಇರುತ ಇರುತ, ೆ , ೆ

C¥Á¢vÀ ೕ ೕ ೕ ೕ ಅಾಯವರ ಅಾಯವರ ಅ ಅಾಯವರ ಾಯವರ ವರೆಯು ವರೆಯು ವರೆಯು ವರೆಯು
. ,
ತೃL,ಕರ?ಾರುವ$ಲ& ತೃL,ಕರ?ಾರುವ$ಲ& ತೃ ತೃL,ಕರ?ಾರುವ$ಲ& L,ಕರ?ಾರುವ$ಲ& ಾರಣ ಾರಣ ಾರಣ ಾರಣ }ಾರಾಾಗಳ }ಾರಾಾಗಳ }ಾರಾಾಗಳ }ಾರಾಾಗಳ ಅಂ+ಮ ಅಂ+ಮ ಅಂ ಅಂ+ಮ +ಮ HಣBಯ HಣBಯ HಣBಯ HಣBಯ
( ) , .
ವರ ವರ ವರ ವರ  .H~ .H~ .H~ .H~ ಯನು ಯನು ಯನು ಯನು  ಒL" ಒL" ಒ ಒL" L" ಈ ೆಳನಂJೆ ೆಳನಂJೆ ೆಳನಂJೆ ೆಳನಂJೆ ಆ ೇಶ ಆ ೇಶ ಆ ಆ ೇಶ ೇಶ EೊರcKರುJೆ,ೕ/ೆ EೊರcKರುJೆ,ೕ/ೆ EೊರcKರುJೆ,ೕ/ೆ EೊರcKರುJೆ,ೕ/ೆ
:15/ 2016-17,
DzÉñÀ ¸ÀASÉå : E«/§ªÀ/
174/2017-18, 10/10/2017
N.©.£ÀA ¢£ÁAPÀ
. , . . ., ,
ಎ ಎ ಎ ಎ  ಮುರುಗ€ ಮುರುಗ€ ಮುರುಗ ಮುರುಗ€ € ಐ L ಎ ಎ ಎ ಎ  ೕ ೕ ೕ ೕ ಮEಾ ಮEಾ ಮ ಮEಾ Eಾ Hೕ;ಕರು Hೕ;ಕರು Hೕ;ಕರು Hೕ;ಕರು
,
ಬSಾf ಬSಾf ಬ ಬSಾf Sಾf ವಲಯ ವಲಯ ವಲಯ ವಲಯ ಬSಾf ಬSಾf ಬ ಬSಾf Sಾf Eಾಗೂ Eಾಗೂ Eಾಗೂ Eಾಗೂ Vಸು, Vಸು, Vಸು, Vಸು, ಾ=ಾnಾದ ಾ=ಾnಾದ ಾ=ಾnಾದ ಾ=ಾnಾದ /ಾನು /ಾನು /ಾನು /ಾನು
. . , ,
V=ೕ V=ೕ V=ೕ V=ೕ ೕಮನ'ೌಡ ೕಮನ'ೌಡ ೕಮನ'ೌಡ ೕಮನ'ೌಡ ಎ d6ಾ ಾU d6ಾ ಾU d6ಾ ಾU d6ಾ ಾU ೕ ೕ ೕ ೕ ಇ€ ಇ€ೆಕ8U ಇ ಇ€ € ೆಕ8U ೆಕ8U ೆಕ8U ಗಂ'ಾವ+ ಗಂ'ಾವ+ ಗಂ ಗಂ'ಾವ+ 'ಾವ+
( , , )
ನಗರ ನಗರ ನಗರ ನಗರ Nಾೆ Nಾೆ Nಾೆ Nಾೆ Eಾ Eಾ Eಾ Eಾ Lಐ Lಐ Lಐ Lಐ cKಐd cKಐd cKಐd cKಐd ಘಟಕ ಘಟಕ ಘಟಕ ಘಟಕ ೊಪ"ಳ ೊಪ"ಳ ೊಪ"ಳ ೊಪ"ಳ ƒ#ೆ& ƒ#ೆ& ƒ#ೆ& ƒ#ೆ& ಆದ ಆದ ಆದ ಆದ Hಮ„ Hಮ„ Hಮ„ Hಮ„

ಮುಂನ ಮುಂನ ಮುಂ ಮುಂನ ನ ಒಂದು ಒಂದು ಒಂದು ಒಂದು ?ಾ…Bಕ ?ಾ…Bಕ ?ಾ…Bಕ ?ಾ…Bಕ ?ೇತನ ?ೇತನ ?ೇತನ ?ೇತನ ಬc,ಯನು ಬc,ಯನು ಬ ಬc,ಯನು c,ಯನು ಮುಂನ ಮುಂನ ಮುಂ ಮುಂನ ನ ?ಾ…Bಕ ?ಾ…Bಕ ?ಾ…Bಕ ?ಾ…Bಕ ?ೇತನ ?ೇತನ ?ೇತನ ?ೇತನ
.
ಬc,ಗಳ ಬc,ಗಳ ಬ ಬc,ಗಳ c,ಗಳ Cೕ#ೆ Cೕ#ೆ Cೕ#ೆ Cೕ#ೆ ಪಾಮ ಪಾಮ ಪ ಪಾಮ ಾಮ dೕರುವಂJೆ dೕರುವಂJೆ dೕರುವಂJೆ dೕರುವಂJೆ ತ_ೆbcರುJೆ,ೕ/ೆ ತ_ೆbcರುJೆ,ೕ/ೆ ತ ತ_ೆbcರುJೆ,ೕ/ೆ _ೆbcರುJೆ,ೕ/ೆ
¸À»/-
( . ,
ಎ ಎ ಎ ಎ  ಮುರುಗ€ ಮುರುಗ€ ಮುರುಗ ಮುರುಗ€ €
L.¦.J¸ï)

- 19 -
HC-KAR
NC: 2026:KHC-K:10972-DB
WP No. 201274 of 2025

CNR: KAHC030051152025



,
ೕ ೕ ೕ ೕ ಮEಾ ಮEಾ ಮ ಮEಾ Eಾ Hೕ;ಕರು Hೕ;ಕರು Hೕ;ಕರು Hೕ;ಕರು
, .
ಬSಾf ಬSಾf ಬ ಬSಾf Sಾf ಫಲಯ ಫಲಯ ಫಲಯ ಫಲಯ ಬSಾf ಬSಾf ಬ ಬSಾf Sಾf
The Disciplinary Authority, in imposing punishment as
referred to above, considered the relevant aspects of the
matter, and it cannot be said that the order passed by the
Disciplinary Authority is perplexing or unreasoned.
18. In the Appeal preferred by the Petitioner before
the Appellate Authority, the Appellate Authority having
examined the relevant material documents and the
contentions raised in the Appeal, passed the following
order:
. . ,
HೕಲಮD ಎ € 6ಾಜು ಐ L ಎ  _ೈ6ೆಕ8U ಜನರ R ಮತು , ಇ €ೆಕ8U
, , ,
ಜನರ R ಆ ‡ ೕ ಕ /ಾBಟಕ 6ಾಜT zೆಂಗಳˆರು ಆದ /ಾನು /ಾನು /ಾನು /ಾನು

Cೕಲ„ನ ಾರರ Cೕಲ„ನ ಾರರ Cೕಲ„ನ ಾರರ Cೕಲ„ನ ಾರರ ?ಾ ಾಂಶಗಳನು ?ಾ ಾಂಶಗಳನು ?ಾ ಾಂಶಗಳನು ?ಾ ಾಂಶಗಳನು ಮತು, ಮತು, ಮತು ಮತು, , Vಸು, Vಸು, Vಸು, Vಸು, ಾ=ಾ ಾ=ಾ ಾ=ಾ ಾ=ಾ ಮತು, ಮತು, ಮತು ಮತು, , ೕ ೕ ೕ ೕ ಮEಾ ಮEಾ ಮ ಮEಾ Eಾ
, ,
Hೕ;ಕರು Hೕ;ಕರು Hೕ;ಕರು Hೕ;ಕರು ಬSಾf ಬSಾf ಬ ಬSಾf Sಾf ವಲಯ ವಲಯ ವಲಯ ವಲಯ ಬSಾf ಬSಾf ಬ ಬSಾf Sಾf ರವರು ರವರು ರವರು ರವರು ಸ&Kರುವ ಸ&Kರುವ ಸ ಸ&Kರುವ &Kರುವ ಕಂcಾ?ಾರು ಕಂcಾ?ಾರು ಕಂ ಕಂcಾ?ಾರು cಾ?ಾರು ಷ6ಾ ಷ6ಾ ಷ ಷ6ಾ 6ಾ ಮತು, ಮತು, ಮತು ಮತು, ,

ಈ ಪ=ಕರಣೆ@ ಪ=ಕರಣೆ@ ಪ ಪ=ಕರಣೆ@ =ಕರಣೆ@ ಸಂಬಂKದ ಸಂಬಂKದ ಸಂಬಂ ಸಂಬಂKದ Kದ ಸಂಪ‰ಣB ಸಂಪ‰ಣB ಸಂಪ ಸಂಪ‰ಣB ‰ಣB ಾಖ#ಾ+ಗಳನು ಾಖ#ಾ+ಗಳನು ಾಖ#ಾ+ಗಳನು ಾಖ#ಾ+ಗಳನು ಕೂಲಂಕಷ?ಾ ಕೂಲಂಕಷ?ಾ ಕೂಲಂಕಷ ಕೂಲಂಕಷ?ಾ ?ಾ
. , -100,
ಪVೕKರುJೆ,ೕ/ೆ ಪVೕKರುJೆ,ೕ/ೆ ಪ ಪVೕKರುJೆ,ೕ/ೆ VೕKರುJೆ,ೕ/ೆ V=ೕ V=ೕ V=ೕ V=ೕ CಹಬೂW CಹಬೂW CಹಬೂW CಹಬೂW L 5ಾHX 5ಾHX 5ಾHX 5ಾHX KLK KLK KLK KLK ರವರು ರವರು ರವರು ರವರು ಂಗ6ಾ] ಂಗ6ಾ] ಂಗ6ಾ] ಂಗ6ಾ]
,
ಾTಂ^ ಾTಂ^ ಾTಂ^ ಾTಂ^ ಕನಕ ಕನಕ ಕನಕ ಕನಕ  ರ\ೆ,ಯ& ರ\ೆ,ಯ& ರ ರ\ೆ,ಯ& \ೆ,ಯ& Šಾ&‹ Šಾ&‹ Šಾ&‹ Šಾ&‹ ಷಯದ& ಷಯದ& ಷಯದ& ಷಯದ& ಜನರು ಜನರು ಜನರು ಜನರು \ೇ ಾ6ೆ \ೇ ಾ6ೆ \ೇ ಾ6ೆ \ೇ ಾ6ೆ ಎಂದು ಎಂದು ಎಂದು ಎಂದು 5ಾb+ 5ಾb+ 5ಾb+ 5ಾb+
: 11.12.2016
HೕcದOರೂ HೕcದOರೂ HೕcದOರೂ HೕcದOರೂ ಸಹ ಸಹ ಸಹ ಸಹ /ಾಂಕ /ಾಂಕ /ಾಂಕ /ಾಂಕ ರಂದು ರಂದು ರಂದು ರಂದು ೋಮು ೋಮು ೋಮು ೋಮು ಗಲ9ೆ ಗಲ9ೆ ಗಲ ಗಲ9ೆ 9ೆ ನ_ೆಯಲು ನ_ೆಯಲು ನ ನ_ೆಯಲು _ೆಯಲು

ಪ6ೋಷ?ಾ ಪ6ೋಷ?ಾ ಪ ಪ6ೋಷ?ಾ 6ೋಷ?ಾ ಾರಣಕತB6ಾಗುವ$ದರ ಾರಣಕತB6ಾಗುವ$ದರ ಾರಣಕತB6ಾಗುವ$ದರ ಾರಣಕತB6ಾಗುವ$ದರ ಮೂಲಕ ಮೂಲಕ ಮೂಲಕ ಮೂಲಕ ಅದರ ಅದರ ಬ ಅದರ ಅದರ ಬ'ೆ| ಬ'ೆ| ಬ'ೆ| 'ೆ| nಾವ$ ೇ nಾವ$ ೇ nಾವ$ ೇ nಾವ$ ೇ ಕ=ಮ ಕ=ಮ ಕ ಕ=ಮ =ಮ
,
ೈ'ೊಳf ೈ'ೊಳf ೇ ೈ'ೊಳf ೈ'ೊಳf ೇ ೇ ೇ ತಮ„ ತಮ„ ತಮ ತಮ„ „ ಕತBವTದ& ಕತBವTದ& ಕತ ಕತBವTದ& BವTದ& HಲB;ತನ HಲB;ತನ HಲB;ತನ HಲB;ತನ zೇಜ?ಾzಾOತನಂ ಾ zೇಜ?ಾzಾOತನಂ ಾ zೇಜ?ಾzಾOತನಂ ಾ zೇಜ?ಾzಾOತನಂ ಾ ಮತು, ಮತು, ಮತು ಮತು, , ಕತBವT ಕತBವT ಕತ ಕತBವT BವT

- 20 -
HC-KAR
NC: 2026:KHC-K:10972-DB
WP No. 201274 of 2025

CNR: KAHC030051152025



. ,
#ೋಪ #ೋಪ #ೋಪ #ೋಪ Jೋರುವ$ದು Jೋರುವ$ದು Jೋರುವ$ದು Jೋರುವ$ದು ದೃಢಪw8ರುತ, ೆ ದೃಢಪw8ರುತ, ೆ ದೃಢಪ ದೃಢಪw8ರುತ, ೆ w8ರುತ, ೆ ಆದುದ ಂದ ಈ ೆಳಕಂಡಂJೆ
.
ಆ ೇVK ೆOೕ/ೆ
:
DzÉñÀ ¸ÀASÉå: ¹©(11)56/2017-18 N© £ÀA:26/2019 ¢£ÁAPÀ 17.01.2019
, . . , ,
V=ೕ ೕಮನ'ೌಡ ಎ d6ಾ ಾರ K L ಐ ಜಯಪ$ರ ಶಹರ ವೃತ ,
.
ಜಯಪ$ರ ರವರ Cೕಲ„ನಯನು +ರಸ@ಸ#ಾ ೆ
¸À»/-
( . . . )
HೕಲಮD ಎ € 6ಾಜು ಎ L ಎ 

_ೈ6ೆಕ8U ಜನರ R ಮತು , ಇ €ೆಕ8

U
,
ಜನರ R ಆ ‡ ೕ
, .
ಕ /ಾBಟಕ 6ಾಜT zೆಂಗಳˆರು
The Appellate Authority's order dated 17.01.2019 clearly
states that it examined the Petitioner's contentions and all
the documents placed on record. Accordingly, the
Appellate Authority has rejected the appeal.
19. In the Review preferred by the Petitioner before
the Respondent No.1-State Government, Department of
Home, has also assigned the following reasons:

ಪಷ@ರಣ ಪಷ@ರಣ ಪ ಪಷ@ರಣ ಷ@ರಣ Cೕಲ„ನ Cೕಲ„ನ ಾರರ Cೕಲ„ನ Cೕಲ„ನ  ಾರರ  ಾರರ  ಾರರ ಅƒBಯನು ಅƒBಯನು ಅ ಅƒBಯನು ƒBಯನು cƒ cƒ cƒ cƒ ಮತು, ಮತು, ಮತು ಮತು, , ಐƒLರವರು ಐƒLರವರು ಐ ಐƒLರವರು ƒLರವರು ಒದKರುವ ಒದKರುವ ಒದ ಒದKರುವ Kರುವ
.
ಕಂcೆ?ಾರು ಕಂ cೆ?ಾರು Eಾಗೂ Eಾಗೂ ಇ#ಾಾ ಇ #ಾಾ }ಾರಾ }ಾರಾ ಾಖ#ಾ+ಗSೆˆಂ'ೆ ಾಖ#ಾ+ಗSೆˆಂ'ೆ ಪVೕK ೆ ಪ VೕK ೆ
ಕಂcೆ?ಾರು ಕಂcೆ?ಾರು µÀgÁ Eಾಗೂ Eಾಗೂ ಇ#ಾಾ ಇ#ಾಾ }ಾರಾ }ಾರಾ ಾಖ#ಾ+ಗSೆˆಂ'ೆ ಾಖ#ಾ+ಗSೆˆಂ'ೆ ಪVೕK ೆ ಪVೕK ೆ

ಪ=ಕರಣದಕುತಂJೆ ಪ =ಕರಣದಕುತಂJೆ cƒ cƒ ಮತು, ಮತು , ಐƒL ಐ ƒL ರವರು ರವರು ಸ&Kರುವ ಸ &Kರುವ ಕಂcೆ?ಾರು ಕಂ cೆ?ಾರು ಷ6ಾ ಷ 6ಾ Eಾಗೂ Eಾಗೂ
ಪ=ಕರಣದಕುತಂJೆ ಪ=ಕರಣದಕುತಂJೆ cƒ cƒ ಮತು, ಮತು, ಐƒL ಐƒL ರವರು ರವರು ಸ&Kರುವ ಸ&Kರುವ ಕಂcೆ?ಾರು ಕಂcೆ?ಾರು ಷ6ಾ ಷ6ಾ Eಾಗೂ Eಾಗೂ

- 21 -
HC-KAR
NC: 2026:KHC-K:10972-DB
WP No. 201274 of 2025

CNR: KAHC030051152025



.
ಇ#ಾಾ ಇ#ಾಾ ಇ ಇ#ಾಾ #ಾಾ }ಾರಾ }ಾರಾ }ಾರಾ }ಾರಾ ಾಖ#ಾ+ಗಳನು ಾಖ#ಾ+ಗಳನು ಾಖ#ಾ+ಗಳನು ಾಖ#ಾ+ಗಳನು ಪVೕಸ#ಾ ೆ ಪVೕಸ#ಾ ೆ ಪ ಪVೕಸ#ಾ ೆ Vೕಸ#ಾ ೆ ಗಂ'ಾವ+ ಗಂ'ಾವ+ ಗಂ ಗಂ'ಾವ+ 'ಾವ+ ನಗರ ನಗರ ನಗರ ನಗರ ೕ ೕ ೕ ೕ
:12-12-2016
Nಾೆ?ಾTL, Nಾೆ?ಾTL,ಯ& Nಾೆ?ಾTL, Nಾೆ?ಾTL, ಯ& ಯ& ಯ& /ಾಂಕ /ಾಂಕ /ಾಂಕ /ಾಂಕ ರಂದು ರಂದು ರಂದು ರಂದು ಒಂ ೇ ಒಂ ೇ ಒಂ ಒಂ ೇ ೇ ಸಮಯೆ@ ಸಮಯೆ@ ಸಮಯ ಸಮಯೆ@ ೆ@ ಆಚಸಲ"ಡುವ ಆಚಸಲ"ಡುವ ಆಚ ಆಚಸಲ"ಡುವ ಸಲ"ಡುವ
-
ಹನು5ಾ€ ಹನು 5ಾ€ 5ಾ#ೆ 5ಾ#ೆ ಸಂAೕತBನ ಸಂ AೕತBನ CರವD'ೆ CರವD'ೆ Eಾಗೂ Eಾಗೂ ಈ- ಈ - .#ಾ- .#ಾ- ಹಬGದ ಹಬ Gದ CರವD'ೆ'ೆ CರವD'ೆ'ೆ
ಹನು5ಾ€ ಹನು5ಾ€ 5ಾ#ೆ 5ಾ#ೆ ಸಂAೕತBನ ಸಂAೕತBನ CರವD'ೆ CರವD'ೆ Eಾಗೂ Eಾಗೂ ಈ- ಈ- .#ಾ- .#ಾ- ಹಬGದ ಹಬGದ CರವD'ೆ'ೆ CರವD'ೆ'ೆ
:
ಬಂ ೋಬ, ಬಂ ೋಬ, HIೕಜ/ೆ HIೕಜ/ೆ ಕುತಂJೆ ಕು ತಂJೆ ಭಜರಂಗದಳ ಭಜರಂಗದಳ ಮತು, ಮತು , ಜC ಜ C ಮK8-ರವರು ಮ K8- ರವರು /ಾಂಕ /ಾಂಕ
ಬಂ ೋಬ, ಬಂ ೋಬ, HIೕಜ/ೆ HIೕಜ/ೆ ಕುತಂJೆ ಕುತಂJೆ ಭಜರಂಗದಳ ಭಜರಂಗದಳ ಮತು, ಮತು, ಜC ಜC ಮK8- ಮK8- ರವರು ರವರು /ಾಂಕ /ಾಂಕ
03-12-2016 ,
ರಂದು ರಂದು Lಐ Lಐ ಗಂ'ಾವ+ ಗಂ 'ಾವ+ ನಗರ ನಗರ ೕ ೕ Nಾೆ Nಾೆ ರವ'ೆ ರವ 'ೆ
ರಂದು ರಂದು Lಐ Lಐ ಗಂ'ಾವ+ ಗಂ'ಾವ+ ನಗರ ನಗರ ೕ ೕ Nಾೆ Nಾೆ ರವ'ೆ ರವ'ೆ

ಬ6ೆದುೊಂcರುವ ಬ 6ೆದುೊಂcರುವ ಮನಗಳ ಮನ ಗಳ ಪ=ಾರ ಪ =ಾರ CರವD'ೆಗ'ೆ CರವD'ೆಗ'ೆ ಅಆ ಅ ಆ ರವರು ರವರು ಅನುಮ+Kರುವ$ದು ಅನುಮ +Kರುವ$ದು
ಬ6ೆದುೊಂcರುವ ಬ6ೆದುೊಂcರುವ ಮನಗಳ ಮನಗಳ ಪ=ಾರ ಪ=ಾರ CರವD'ೆಗ'ೆ CರವD'ೆಗ'ೆ ಅಆ ಅಆ ರವರು ರವರು ಅನುಮ+Kರುವ$ದು ಅನುಮ+Kರುವ$ದು
. : 10-12-2016 12:00
ಕಂಡುಬರುತ, ೆ ಕಂಡುಬರುತ , ೆ /ಾಂಕ /ಾಂಕ ರಂದು ರಂದು 6ಾ+= 6ಾ+= ಗಂQೆ ಗಂ Qೆ ಸಮಯೆ@ ಸಮಯ ೆ@
ಕಂಡುಬರುತ, ೆ ಕಂಡುಬರುತ, ೆ /ಾಂಕ /ಾಂಕ ರಂದು ರಂದು 6ಾ+= 6ಾ+= ಗಂQೆ ಗಂQೆ ಸಮಯೆ@ ಸಮಯೆ@

ಗಂ'ಾವ+ ಗಂ 'ಾವ+ ಕಂQೊ=ೕR ಕಂ Qೊ=ೕR ರೂಂನ& ರೂಂನ & 6ಾ+= 6ಾ+= ಾಯ ಾಯ ಕತBವTದ&ದO ಕತ BವTದ&ದO ಕಂQೊ=ೕR ಕಂ Qೊ=ೕR ರೂಂ ರೂಂ
ಗಂ'ಾವ+ ಗಂ'ಾವ+ ಕಂQೊ=ೕR ಕಂQೊ=ೕR ರೂಂನ& ರೂಂನ& 6ಾ+= 6ಾ+= ಾಯ ಾಯ ಕತBವTದ&ದO ಕತBವTದ&ದO ಕಂQೊ=ೕR ಕಂQೊ=ೕR ರೂಂ ರೂಂ
, -100.
ಆಪ6ೇಟU ಆಪ6ೇಟU ಆಪ ಆಪ6ೇಟU 6ೇಟU ಆದ ಆದ ಆದ ಆದ V=ೕ V=ೕ V=ೕ V=ೕ CಹಬೂW CಹಬೂW CಹಬೂW CಹಬೂW 5ಾHX 5ಾHX 5ಾHX 5ಾHX KLK KLK KLK KLK ಗಂ'ಾವ+ ಗಂ'ಾವ+ ಗಂ ಗಂ'ಾವ+ 'ಾವ+ ಸಂ}ಾರ ಸಂ}ಾರ ಸಂ ಸಂ}ಾರ }ಾರ ೕ ೕ ೕ ೕ
,
Nಾೆ Nಾೆ ರವರು ವರು ಎEೆ ಎ  Eೆಓ ಕತBವTದ&ದO ಕತ BವTದ&ದO ಅೕಅ ಅ ೕಅ ರವ'ೆ ರವ 'ೆ ಕನಕ ಕನಕ  ರ\ೆ, ರ \ೆ, ಂಗ6ಾ] ಂಗ6ಾ]
Nಾೆ Nಾೆ ವರು ವರು ಎ ಎ Eೆ Eೆ ಕತBವTದ&ದO ಕತBವTದ&ದO ಅೕಅ ಅೕಅ ರವ'ೆ ರವ'ೆ ಕನಕ ಕನಕ ರ\ೆ, ರ\ೆ, ಂಗ6ಾ] ಂಗ6ಾ]
. .
ಾTಂ^ ಾTಂ^ ಾTಂ^ ಾTಂ^ ಕ_ೆ ಕ_ೆ ಕ ಕ_ೆ _ೆ ಧaಜ ಧaಜ ಧaಜ ಧ aಜ ಕಟ8ಲು ಕಟ8ಲು ಕಟ ಕಟ8ಲು 8ಲು ಜನ ಜನ ಜನ ಜನ \ೇ ಾO6ೆಂಬ \ೇ ಾO6ೆಂಬ \ೇ ಾO6ೆಂಬ \ೇ ಾO6ೆಂಬ 5ಾb+ 5ಾb+ 5ಾb+ 5ಾb+ HೕcದುO HೕcದುO HೕcದುO HೕcದುO ಈ ಕುತಂJೆ ಕುತಂJೆ ಕು ಕುತಂJೆ ತಂJೆ ಆ  ಅ

ರವರು ರವರು ರವರು ರವರು ಕೂಡ#ೇ ಕೂಡ#ೇ ಕೂಡ ಕೂಡ#ೇ #ೇ ಗಂ'ಾವ+ ಗಂ'ಾವ+ ಗಂ ಗಂ'ಾವ+ 'ಾವ+ ಪಟ8ಣವ$ ಪಟ8ಣವ$ ಪಟ ಪಟ8ಣವ$ 8ಣವ$ ೋಮುಗಲ9ೆ ೋಮುಗಲ9ೆ ೋಮುಗಲ9ೆ ೋಮುಗಲ9ೆ ಪ= ೇಶ?ೆಂದು ಪ= ೇಶ?ೆಂದು ಪ ಪ= ೇಶ?ೆಂದು = ೇಶ?ೆಂದು ೋಮು ೋಮು ೋಮು ೋಮು ಗಲ9ೆಯು ಗಲ9ೆಯು ಗಲ ಗಲ9ೆಯು 9ೆಯು
, ,
+ೕವ=?ಾ +ೕವ=?ಾ +ೕವ=?ಾ +ೕವ=?ಾ ಹdGೊಳefವ$ ೆಂದು ಹdGೊಳefವ$ ೆಂದು ಹ ಹdGೊಳefವ$ ೆಂದು dGೊಳefವ$ ೆಂದು ಗ=bK ಗ=bK ಗ ಗ=bK =bK ಕತBವT ಕತBವT ಕತ ಕತBವT BವT ಪ=gೆಯನು ಪ=gೆಯನು ಪ ಪ=gೆಯನು =gೆಯನು C6ೆಯುವ C6ೆಯುವ C6ೆಯುವ C6ೆಯುವ ಕQೆ8ಚhರ ಕQೆ8ಚhರ ಕ ಕQೆ8ಚhರ Qೆ8ಚhರ ವbK ವbK ವ ವbK bK

ಘಟ/ಾ ಘಟ/ಾ ಘಟ ಘಟ/ಾ /ಾ ಸjಳವ/ೆ ಸjಳವ/ೆ ಸ ಸjಳವ/ೆ jಳವ/ೆ Kೕ.ತ?ಾ Kೕ.ತ?ಾ Kೕ.ತ?ಾ Kೕ.ತ?ಾ ಇKೊಳf ೇ ಇKೊಳf ೇ ಇ ಇKೊಳf ೇ Kೊಳf ೇ ಮತು, ಮತು, ಮತು ಮತು, , ೇಂ=ೕಕೃತ?ಾKೊಳf ೆ ೇಂ=ೕಕೃತ?ಾKೊಳf ೆ ೇಂ=ೕಕೃತ?ಾKೊಳf ೆ ೇಂ=ೕಕೃತ?ಾKೊಳf ೆ ನಗರದ ನಗರದ ನಗರದ ನಗರದ
,
ಇನೂ ಇನೂ ಇನೂ ಇನೂ  ಸೂ;< ಸೂ;< ಸೂ ಸೂ;< ;< ಸjಳಗಳ& ಸjಳಗಳ& ಸ ಸjಳಗಳ& jಳಗಳ& ಉಂQಾಗುವ ಉಂQಾಗುವ ಉಂ ಉಂQಾಗುವ Qಾಗುವ ಗ#ಾQೆಗಳನು ಗ#ಾQೆಗಳನು ಗ ಗ#ಾQೆಗಳನು #ಾQೆಗಳನು ಗ=bKೊಂಡು ಗ=bKೊಂಡು ಗ ಗ=bKೊಂಡು =bKೊಂಡು 6ಾ+= 6ಾ+= 6ಾ+= 6ಾ+= ಗK,ನ&ದO ಗK,ನ&ದO ಗ ಗK,ನ&ದO K,ನ&ದO

ೕ ೕ ೕ ೕ KಬGಂಗಂದ KಬGಂಗಂದ KಬGಂಗಂದ KಬGಂಗಂದ ಮತು, ಮತು, ಮತು ಮತು, , ಎ ಎd ಎ ಎ  ೕ ೕ ೕ ೕ KಬGಂಗಂದ KಬGಂಗಂದ KಬGಂಗಂದ KಬGಂಗಂದ ಗಂ'ಾವ+ ಗಂ'ಾವ+ ಗಂ ಗಂ'ಾವ+ 'ಾವ+ ಪ= ೇಶದ ಪ= ೇಶದ ಪ ಪ= ೇಶದ = ೇಶದ

ಸು ಸುತ ಸು ಸು ತ,ಮುತ,ನ ತ,ಮುತ,ನ ತ,ಮುತ,ನ ,ಮುತ,ನ ಸjಳಗಳ ಸjಳಗಳ ಸ ಸjಳಗಳ jಳಗಳ ಪKj+ಯ ಪKj+ಯ ಪ ಪKj+ಯ Kj+ಯ Eೆmhನ Eೆmhನ Eೆmhನ Eೆmhನ 5ಾb+ಯನು 5ಾb+ಯನು 5ಾb+ಯನು 5ಾb+ಯನು ಪ_ೆದುೊಂಡು ಪ_ೆದುೊಂಡು ಪ ಪ_ೆದುೊಂಡು _ೆದುೊಂಡು nಾವ$ ೇ nಾವ$ ೇ nಾವ$ ೇ nಾವ$ ೇ

ಅbತಕರ ಅbತಕರ ಅ ಅbತಕರ bತಕರ ಘಟ/ೆ ಘಟ/ೆ ಘಟ ಘಟ/ೆ /ೆ ನ_ೆಯದಂJೆ ನ_ೆಯದಂJೆ ನ ನ_ೆಯದಂJೆ _ೆಯದಂJೆ
ªÀÄÄAeÁUÀÈvÁ PÀæªÀĪÀ£ÀÄß PÀlÄÖ¤mÁÖV PÉÊUÉÆAqÀÄ ¸ÀÆPÀÛ
§AzÉÆç¸ÀÛ ªÀåªÀ¸ÉÛ ªÀiÁrzÀÝ°è C»vÀPÀgÀ WÀl£ÉUÀ¼ÀÄ ªÀÄvÀÄÛ PÉÆêÀÅ UÀ®¨sÉUÀ¼ÀÄ GAmÁUÀĪÀ
¥Àj¹ÜwAiÀÄÄ GzÀ㫸ÀÄwÛgÀ°®è.
,
ಆಆ ಆಆ ಆ ಆಆ ಆ ರವರು ರವರು ರವರು ರವರು V=ೕ V=ೕ V=ೕ V=ೕ CಹಬೂW CಹಬೂW CಹಬೂW CಹಬೂW L 5ಾHX 5ಾHX 5ಾHX 5ಾHX ಕಂQೊ=ೕR ಕಂQೊ=ೕR ಕಂ ಕಂQೊ=ೕR Qೊ=ೕR ರೂಂ ರೂಂ ರೂಂ ರೂಂ ಆಪ6ೇಟU ಆಪ6ೇಟU ಆಪ ಆಪ6ೇಟU 6ೇಟU

ರವಂದ ರವಂದ ರವ ರವಂದ ಂದ 5ಾb+ 5ಾb+ 5ಾb+ 5ಾb+ ಪ_ೆದ ಪ_ೆದ ಪ ಪ_ೆದ _ೆದ ಕೂಡ#ೇ ಕೂಡ#ೇ ಕೂಡ ಕೂಡ#ೇ #ೇ ಾಯB ಾಯB ಾಯB ಾಯB ಪ=ವೃತ,6ಾ ಪ=ವೃತ,6ಾ ಪ ಪ=ವೃತ,6ಾ =ವೃತ,6ಾ ಕಟು8Hw8ನ ಕಟು8Hw8ನ ಕಟು ಕಟು8Hw8ನ 8Hw8ನ ಮುಂoಾಗ=Jಾ ಮುಂoಾಗ=Jಾ ಮುಂ ಮುಂoಾಗ=Jಾ oಾಗ=Jಾ
,
ಕ=ಮಗಳನು ಕ=ಮಗಳನು ಕ ಕ=ಮಗಳನು =ಮಗಳನು ೈ'ೊಂಡು ೈ'ೊಂಡು ೈ'ೊಂಡು ೈ'ೊಂಡು ಮತು, ಮತು, ಮತು ಮತು, , ಈ ಬ'ೆ| ಬ'ೆ| ಬ ಬ'ೆ| 'ೆ| Cೕ#ಾಾಗ'ೆ Cೕ#ಾಾಗ'ೆ Cೕ#ಾಾಗ'ೆ Cೕ#ಾಾಗ'ೆ 5ಾb+ 5ಾb+ 5ಾb+ 5ಾb+ Hೕc Hೕc Hೕc Hೕc ಅವಂದ ಅವಂದ ಅವ ಅವಂದ ಂದ ಸೂಕ, ಸೂಕ, ಸೂಕ ಸೂಕ, ,
, : 10-12-
ಸಲEೆ ಸಲEೆ ಸಲ ಸಲEೆ Eೆ ಸೂಚ/ೆಗಳನು ಸೂಚ/ೆಗಳನು ಸೂಚ ಸೂಚ/ೆಗಳನು /ೆಗಳನು ಪ_ೆದುೊಂಡು ಪ_ೆದುೊಂಡು ಪ ಪ_ೆದುೊಂಡು _ೆದುೊಂಡು ಾIೕBನು„ಖ6ಾದO ಾIೕBನು„ಖ6ಾದO&&&& ಾIೕBನು„ಖ6ಾದO ಾIೕBನು„ಖ6ಾದO /ಾಂಕ /ಾಂಕ /ಾಂಕ /ಾಂಕ
2016 & 11-12-2016
ರಂದು ರಂದು ರಂದು ರಂದು ನ_ೆದ ನ_ೆದ ನ ನ_ೆದ _ೆದ ೋಮುಗಲ9ೆಯನು ೋಮುಗಲ9ೆಯನು ೋಮುಗಲ9ೆಯನು ೋಮುಗಲ9ೆಯನು
.
Hಯಂ+=ಸಬಹು ಾತು, Hಯಂ+=ಸಬಹು ಾತು, Hಯಂ+=ಸಬಹು ಾತು, Hಯಂ+=ಸಬಹು ಾತು,

ಈ ಕುತಂJೆ ಕುತಂJೆ ಕು ಕುತಂJೆ ತಂJೆ ನ_ೆಸ#ಾದ ನ_ೆಸ#ಾದ ನ ನ_ೆಸ#ಾದ _ೆಸ#ಾದ ಇ#ಾಾ ಇ#ಾಾ ಇ ಇ#ಾಾ #ಾಾ }ಾರೆಯ& }ಾರೆಯ& }ಾರೆಯ& }ಾರೆಯ& ಇ#ಾಾ ಇ#ಾಾ ಇ ಇ#ಾಾ #ಾಾ }ಾರಾಾಗಳe }ಾರಾಾಗಳe }ಾರಾಾಗಳe }ಾರಾಾಗಳe
:11.12.2016
}ಾರಾ }ಾರಾ ವರಯ& ವರ ಯ& /ಾಂಕ /ಾಂಕ ರಂದು ರಂದು Eಾಗೂ Eಾಗೂ ನಂತರ ನಂತರ ನ_ೆದ ನ _ೆದ ಮ+ೕಯ ಮ +ೕಯ
}ಾರಾ }ಾರಾ ವರಯ& ವರಯ& /ಾಂಕ /ಾಂಕ ರಂದು ರಂದು Eಾಗೂ Eಾಗೂ ನಂತರ ನಂತರ ನ_ೆದ ನ_ೆದ ಮ+ೕಯ ಮ+ೕಯ

- 22 -
HC-KAR
NC: 2026:KHC-K:10972-DB
WP No. 201274 of 2025

CNR: KAHC030051152025



. .
ಗಲ9ೆ ಗಲ9ೆ ಗಲ ಗಲ9ೆ 9ೆ ಘwಸಲು ಘwಸಲು ಘ ಘwಸಲು wಸಲು ಆ  ಅ ರವರು ರವರು ರವರು ರವರು ಪ6ೋ;?ಾ ಪ6ೋ;?ಾ ಪ ಪ6ೋ;?ಾ 6ೋ;?ಾ ಾರಣ6ಾರುJಾ,6ೆಂ ಾರಣ6ಾರುJಾ,6ೆಂದು ಾರಣ6ಾರುJಾ,6ೆಂ ಾರಣ6ಾರುJಾ,6ೆಂ ದು ದು ದು
. . ,
ಪಗDಸಬಹು ಾ ೆ ಪಗDಸಬಹು ಾ ೆ. ಪ ಪಗDಸಬಹು ಾ ೆ ಗDಸಬಹು ಾ ೆ ಇವರ& ಇವರ& ಇವರ ಇವರ& & ಆ  ಅ ರವರ ರವರ ರವರ ರವರ ಸಮಯ ಸಮಯ ಸಮಯ ಸಮಯ ಪ=gೆ ಪ=gೆ ಪ ಪ=gೆ =gೆ ಪ=ದಶBನದ ಪ=ದಶBನದ ಪ ಪ=ದಶBನದ =ದಶBನದ ಫಲJೆ ಫಲJೆ ಫಲJೆ ಫಲJೆ
. . .
ಕತBವT ಕತ BವT #ೋಪJೋ #ೋಪJೋ ಬರುತ, ೆ ಬರುತ , ೆ ಾರಣ ಾರಣ ಆ  ಅ ರವರ ರವರ ರುದ‘ ರುದ‘ ಈ 9ಾಗಶಃ 9ಾಗಶಃ ಆ6ೋಪೆ ಆ 6ೋಪೆ
ಕತBವT ಕತBವT #ೋಪJೋ #ೋಪJೋ ಬರುತ, ೆ ಬರುತ, ೆ ಾರಣ ಾರಣ ರವರ ರವರ ರುದ‘ ರುದ‘ 9ಾಗಶಃ 9ಾಗಶಃ ಆ6ೋಪೆ ಆ6ೋಪೆ
. .
KದOಪಡುತ, ೆ KದOಪಡುತ, ೆ ಎಂದು ಎಂದು ವರ ವರ  ಸ&Kರು ಸ &Kರು bನ#ೆಯ& bನ#ೆಯ& ಆ  ಅ ರವ'ೆ ರವ 'ೆ Vಸು, Vಸು, ಾ=ಾರವ$ ಾ=ಾರವ$
KದOಪಡುತ, ೆ KದOಪಡುತ, ೆ ಎಂದು ಎಂದು ವರ ವರ ಸ&Kರು ಸ&Kರು bನ#ೆಯ& bನ#ೆಯ& ರವ'ೆ ರವ'ೆ Vಸು, Vಸು, ಾ=ಾರವ$ ಾ=ಾರವ$
.
Kರುವ Kರುವ V“ೆಯು V“ೆಯು ಸೂಕ,?ಾರುತ, ೆ ಸೂಕ ,?ಾರುತ, ೆ
Kರುವ Kರುವ V“ೆಯು V“ೆಯು ಸೂಕ,?ಾರುತ, ೆ ಸೂಕ,?ಾರುತ, ೆ
,
Cೕಲ@ಂ Cೕಲ@ಂಡ Cೕಲ@ಂ Cೕಲ@ಂ ಅಂಶಗಳ ಅಂಶಗಳ ಅಂಶಗಳ ಅಂಶಗಳ b/ೆ#ೆಯ& b/ೆ#ೆಯ& b/ೆ#ೆಯ& b/ೆ#ೆಯ& ಅƒBಯ& ಅƒBಯ& ಅ ಅƒBಯ& ƒBಯ& ಪಗDಸುವಂತಹ ಪಗDಸುವಂತಹ ಪ ಪಗDಸುವಂತಹ ಗDಸುವಂತಹ nಾವ$ ೇ nಾವ$ ೇ nಾವ$ ೇ nಾವ$ ೇ
.
ಸಮಥBHೕಯ ಸಮಥBHೕಯ ಸಮಥ ಸಮಥBHೕಯ BHೕಯ Eೊಸ Eೊಸ Eೊಸ Eೊಸ ಅಂಶಗಳe ಅಂಶಗಳe ಅಂಶಗಳ ಅಂಶಗಳe e ಇರುವ$ಲ& ಇರುವ$ಲ& ಇರುವ ಇರುವ$ಲ& $ಲ& ಇವರು ಇವರು ಇವರು ಇವರು ರುದ‘ದ ರುದ‘ದ ರುದ‘ದ ರುದ‘ದ ಆಾದ/ೆಯು ಆಾದ/ೆಯು ಆ ಆಾದ/ೆಯು ಾದ/ೆಯು ಇ#ಾಾ ಇ#ಾಾ ಇ ಇ#ಾಾ #ಾಾ
. .
}ಾರೆಯ& }ಾರೆಯ& }ಾರೆಯ& }ಾರೆಯ& \ಾdೕJಾರುವ$ದಂದ \ಾdೕJಾರುವ$ದಂದ \ಾdೕJಾರುವ$ದಂದ \ಾdೕJಾರುವ$ದಂದ ಆ  ಅ ರವ'ೆ ರವ'ೆ ರವ ರವ'ೆ 'ೆ Vಸು, Vಸು, Vಸು, Vಸು, ಾ=ಾರಯು ಾ=ಾರಯು ಾ=ಾರಯು ಾ=ಾರಯು Kರುವ Kರುವ Kರುವ Kರುವ
. .
ದಂಡ/ೆ ದಂಡ/ೆ ದಂಡ ದಂಡ/ೆ /ೆ ಆ ೇಶದ& ಆ ೇಶದ& ಆ ಆ ೇಶದ& ೇಶದ& ಹಸ,“ೇಪ ಹಸ,“ೇಪ ಹಸ ಹಸ,“ೇಪ ,“ೇಪ 5ಾಡುವ 5ಾಡುವ 5ಾಡುವ 5ಾಡುವ ಅಗತTJೆ ಅಗತTJೆ ಅಗತ ಅಗತTJೆ TJೆ ಕಂಡು ಕಂಡು ಕಂಡು ಕಂಡು ಬರು+,ಲ&?ಾದOಂದ ಬರು+,ಲ&?ಾದOಂದ ಬರು ಬರು+,ಲ&?ಾದOಂದ +,ಲ&?ಾದOಂದ ಆ  ಆ
,
ರವರ ರವರ ರವರ ರವರ ಪಷ@ರಣ ಪಷ@ರಣ ಪ ಪಷ@ರಣ ಷ@ರಣ Cೕಲ„ನಯನು Cೕಲ„ನಯನು Cೕಲ„ನಯನು Cೕಲ„ನಯನು +ರಸ@ಸಲು +ರಸ@ಸಲು +ರಸ@ಸಲು +ರಸ@ಸಲು ಸಾBರವ$ ಸಾBರವ$ ಸ ಸಾBರವ$ ಾBರವ$ HಧBK HಧBK HಧBK HಧBK ಈ ೆಳಕಂಡಂJೆ ೆಳಕಂಡಂJೆ ೆಳಕಂಡಂJೆ ೆಳಕಂಡಂJೆ
.
ಆ ೇVK ೆ ಆ ೇVK ೆ ಆ ಆ ೇVK ೆ ೇVK ೆ
: 91 2019 ,
ಸ ಾBರದ ಆ ೇಶ ಸಂ ೆT ಒಇ Kಅ zೆಂಗಳˆರು
:11.08.2022
/ಾಂಕ
,
ಪ =\ಾ,ವ/ೆಯ& ವKರುವ ಅಂಶಗಳ b/ೆ#ೆಯ& ಕ /ಾBಟಕ ೕ
1963 25
ಅ Hಯಮ ರ \ೆ;€ ರ cಯ& ಸ ಾBರೆ@ ಪ =ದತ,?ಾದ ಅ ಾರವನು
, . , ,
ಚ #ಾlK V=ೕ ೕಮನ'ೌಡ ಎ d6ಾದU ೕ ಇ €ೆಕ8U ಜಯಪ$ರ ಶಹರ
, .
ವೃತ , ಜಯಪ$ರ ƒ#ೆ& ಇವರ ಪ ಷ@ರಣ Cೕಲ„ನಯನು +ರಸ@K ಆ ೇVK ೆ

PÀ£ÁðlPÀ gÁdå¥Á®gÀ DzÉñÁ£ÀĸÁgÀ
ªÀÄvÀÄÛ CªÀgÀ ºÉ¸Àj£À°è
¸À»/-
¨ÁtzÀgÀAUÀAiÀÄå J£ï.Dgï)
¸ÀPÁðgÀzÀ C¢üãÀ PÁAiÀÄðzÀ²ð,
M¼ÁqÀ½vÀ E¯ÁSÉ, (¥ÉÆð¸ï ¸ÉêÉUÀ¼ÀÄ-©)

- 23 -
HC-KAR
NC: 2026:KHC-K:10972-DB
WP No. 201274 of 2025

CNR: KAHC030051152025



Respondent No. 1, the State Government, has given its
own reasons for confirming the order passed by the
Disciplinary Authority and the Appellate Authority, based
on the materials on record. The aforementioned exercise
of the Respondent Authorities would clearly establish and
depict that each and every contention of the Petitioner has
been properly analysed and the decision has been
rendered accepting the inquiry report which points fingers
at the Petitioner for not collecting the information and
taking precautionary measures to prevent the outbreak of
communal riots in Gangavati Town.
20. Undeniably, the Respondent Authorities have
consistently recorded that Gangavati Town is a sensitive
area and is known for communal riots. In light of these
repeated incidents, the Authorities viewed the Petitioner as
having failed to take effective measures. This aspect
appears to have weighed with the Authorities concerned,
who considered it while imposing the punishment on the
Petitioner. Considering the totality of the circumstances,

- 24 -
HC-KAR
NC: 2026:KHC-K:10972-DB
WP No. 201274 of 2025

CNR: KAHC030051152025



we conclude that there is no violation of principles of
natural justice; it is not a case of no evidence, and the
punishment imposed is neither disproportionate nor does it
shock the conscience of the Court. This Court, on
consideration of the materials on record, is of the view
that the Disciplinary Authority, the Appellate Authority,
and the Reviewing Authority have assigned reasons, and
the findings are not perverse or erroneous in the facts and
circumstances of the present case.
21. Suffice it to hold that the Respondents have
passed orders impugned with due application of mind, as
is evident from the extractions of the observations of the
Authorities. In our opinion, the Tribunal has considered
the Petitioner’s contentions and, in doing so, has justifiably
rejected the Application. This Court is convinced that the
impugned orders are well reasoned, and no perversity or
illegality can be attributed to the orders impugned in the
present Petition. This Court finds no good reason to
interfere with the orders impugned and is not inclined to

- 25 -
HC-KAR
NC: 2026:KHC-K:10972-DB
WP No. 201274 of 2025

CNR: KAHC030051152025



interfere with the order passed by the Tribunal. Hence, we
proceed to pass the following:
ORDER
i. The Writ Petition is hereby dismissed, and no

order as to costs. Ordered accordingly.



Sd/-
(ASHOK S. KINAGI)
JUDGE


Sd/-
(SUBRAMANYA RANGARAO)
JUDGE

AMA
LIST NO.: 2 SL NO.: 16