KEMPEGOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In the instant petition, petitioner has prayed for the following reliefs:-

(2.) Petitioner's grievance is pending consideration before respondent No.1 since 23/10/2019. Petitioner is stated to be appointed as a water man to Veerannanagudi, C.S.Pura Hobli, Gubbi Taluk, Tumakuru District by the Panchayath Meeting dtd. 17/5/2014. He was not allowed to work and so also salary has not been paid. In this regard, both respondent Nos.1 and 2 are hereby directed to take appropriate action in redressing the petitioner's grievance in accordance with relevant papers and law within a period of six weeks from the date of receipt of this order, failing which, petitioner is entitled to litigation cost and it is quantified to Rs.25,000.00 for the reasons that grievance of the petitioner relating to permit him to work and non-payment of salary and it is pending consideration before respondent Nos.1 and 2 and others from 23/10/2019. Accordingly, writ petition stands disposed of.