RAMESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE writ petitioner prays for issue of a writ of certiqrari to quash annexure-E in No. LAW. 30. LAC. 98 dated 13. 3,1998 issued by the first respondent.

(2.) IT is (he case of the petitioner that in pursuance of the notification issued by the Government on 10. 1. 1991, he has applied and was appointed as Munsiff by the Government of Karnataka, by notification No. LAW. 117. LAC. 91 dated 25. 6. 1991 in exercise of the powers conferred under. Article 234 of the Constitution of India in accordance with the provisions of the Karnataka Civil Services (Recruitment) (Amendment) Rules, 1983. The petitioner was at SI. No. 1 in the list prepared in the order of merit and he joined the service on 15. 7. 1991. After successfully completing two months munsiff training. he was posted to Ankola Munsiff and JMFC Court, where he worked till August 1992. It is submitted that Ankola Bar is very small one and most of the Advocates come from Karwar and kumta.

(3.) THE petitioner was transferred from Ankola Munsiff and JMFC Court to Chittapur in Gulbarga District in September, 1992. On the ground of health problem, due to climatic condition, he voiced for a transfer and was transferred to Kolar in December, 1992, where he worked up to April, 1994. From there he was transferred to Mangalore where he had worked from June 1994 to October 1994 as a I Add ). Munsiff Court arid latter in October 1994 to April 1995 as II Addl. Munsiff, In April 1995 he was asked to take additional charges of prl. Munsiff Court. It is claimed that though he was trying his level best to reach the target prescribed, for lack of proper cooperation or otherwise in the Bar, he could not reach the target. But however he kept the average disposal showing the progress in the disposal of the cases in June 1996 and March 1997, his quota of disposal was a fixed by the High Court.