KRISHNA JETTY Vs. STATE OF MYSORE

JUDGEMENT

(1.) This matter is posted for orders as to the correct calculation of process fee and postal charges to be paid in cases where service is sought to be effected on a Government servant through the head of his department.

(2.) Ordinarily, service has to be made directly on the Government servant impleaded as the respondent either through personal service like summons in a suit or through pre-paid registered post.

(3.) Where large number of Government servants are impleaded as respondents and difficulty is felt by the petitioner in tracing their correct addresses (because Government servants are liable for transfer), provision is made under Rule 5A of Chapter XIII of the Mysore High Court Rules for effecting service on Government servants through the head of the department. The said rule reads: