RAMACHANDER RAO Vs. DEPUTY COMMISSIONER GULBARGA

JUDGEMENT

(1.) The petitioner, who was working as a Patwari of Nalwar village in Chittapur Taluk, Gulbarga District, questions the validity of what is described as an order by the Tahsildar terminating his employment as Patwari.

(2.) It appears that the above order was intended to put the 3rd respondent in the place till then occupied by the petitioner.

(3.) It is an admitted fact that the petitioner was actually working as Patwari of the village on 1st April 1964 when the Mysore Land Revenue Act came into force. He therefore, contends that he is entitled to continue in office by virtue of Sub-section (2) of Section 16 thereof till another person is appointed by the Deputy Commissioner under Sub-section (1) of Section 16.