RAMALINGE GOWDA Vs. DISTRICT REGISTRAR

JUDGEMENT

(1.) The grievance of the petitioner is against the long pendency of enquiry in question despite his earlier case in W.P.No.46503/2017 disposed off on 27/9/2018 had directed accomplishment of the enquiry in a time bound way. This Court at the admission stage on 3/9/2022 had said as under:

(2.) Learned AGA appearing for the official respondents submits that though there is some delay in accomplishing enquiry that happened because of a communication gap between the successor officer and his predecessors and therefore, the same may be condoned. She also places on record the enquiry report after serving a copy thereof on learned counsel for the petitioner.