H D SHIRNAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Misrepresentations, false affidavits. misleading submissions by the litigants and misleading submissions by their Lawyers to cling on to a post., more so, if it is a productive post for Government officials, who indulge in rampant corruption, is the order of the day. Court, orders are elicited interim orders, suppressing the real position, misrepresenting something else and based on the subsequent order so obtained, all sorts of atrocities are committed by Government and quasi Government officials. In this rat race, to keep positions, which are productive for such officials, no effort is spared, no stone is left unturned and Courts and Court orders are used as a means to achieve such objectives, thereby even bringing disrepute to the judicial system, which ultimately results in the litigant public and the members of the society in general, loosing faith and confidence in the judiciary.

(2.) This writ petition is not any different from this state of affairs, which prevails in our society. Writ Petitioner approached this Court claiming to be a person working as Chief Officer, Pattan Panchayat, Bilagi, having so assumed the office as per an appointment order dated 15.06.2010 vide Annexure-A, which is a Government Notification No. dated 15.06.2010 issued in the name and as per the order of Governor of Karnataka, under the name and signature of one C.R. Ravindra, Under Secretary to the Government, Department of Urban Development, transferring as many as 23 persons, who were working either as Managers or Chief Officers in different town panchayaths of the State to other town panchayaths in the State to other town panchayaths and to work in the transferred place as Chief Officers as per the resolution passed in the meeting of Karnataka Municipal Administrative Services Cadre Management Authority, held on 14.06.2010 and purporting to be in the interest of public administration.

(3.) In this notification name of the petitioner, figured at serial number 14 and mentions that he is a First Division Assistant, who is awaiting a posting and as per the order he is transferred and appointed as Chief Officer, Town Municipality, Bilagi in place of one Sri V.S. Latni, who was working in the post as of then. It is the contention of the petitioner pursuant to this order that he took charge on the very next day as Chief Officer at Bilagi and was blissfully and peacefully working there and was jolted with rude shock in terms of another notification as per Annexure-C bearing no. dated 03.09.2010 issued under the name and seal of the very Officer and also in the name and as per the order of the Governor of Karnataka, transferring and posting one Sri B.M. Badiger, Manager, Town Municipality, Bagalkot, to the post of Chief Officer, Town Panchayath, Bilagi, where the petitioner was working and it is this notification which has given cause for presenting the writ petition before this Court.