S Y JOTRANNAVAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner has sought for a direction to the 2nd Respondent to receive the keys of PWD quarters No. 255/1, Yelahanka New Town, Bangalore, without insisting to pay the outstanding arrears of sanitary charges amounting to 11,620/-. Certain other reliefs are also sought for in the writ petition.

(2.) Petitioner is a Section Officer working IN THE HIGH COURT OF KARNATAKA . He was allotted PWD quarters bearing No. 255/11, situated at Yelahanka New Town, on 18.5.1995. Subsequently, the Petitioner seems to have constructed the house and has shifted to the new house of his own. Thus, the Petitioner with a view to surrender the keys of the quarters, approached the 2nd Respondent and requested him to accept the keys of the quarters. At the time of surrendering the keys of the quarters i.e., on 16.9.2010, the Petitioner had paid the entire water charges and electricity charges in respect of the quarters in question till 16.9.2010 as is clear from the documents vide Annexures-' A' and 'D'. The water charges were being deducted every month from the salary of the Petitioner. Thus, it is clear that the Petitioner has paid licence fee, water charges and electricity charges completely as on 16.9.2010. However, the 2nd Respondent refused to accept the keys surrendered by the Petitioner on the ground that the Petitioner has to pay ' 11,620/- towards sanitary charges by issuing letter/order Annexure-'B' dated 19.10.2010. Hence, this writ petition is filed praying for necessary direction. It is also relevant to note that the water charges and licence fee for the quarters is deducted from the salary of the Petitioner for the months of September and October 2010 also. The Petitioner has sought for refund of such recovered amount also.

(3.) It is not in dispute that the Petitioner has paid the licence fees, water charges and electricity charges fully in respect of the quarters in question till 19th September 2010. It is also not in dispute that the Petitioner requested the Respondents to permit the Petitioner to surrender the keys of the quarters on 19.9.2010. But, the same is refused by the 2nd Respondent on the ground that the Petitioner is due for a sum of ' 11,620/- towards drainage/sewerage charges.