K.DODDA ARASAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition has been filed for non-compliance of the following directions contained in the order dtd. 14/2/2022 passed in W.P.No.11079/2021:-

(2.) Accused No.2, in compliance of the aforesaid order, has issued an endorsement on 6/7/2022 by which, inter alia, it has been held that the complainant has not been appointed against the sanctioned vacancy and no documents have been furnished with regard to the eligibility criteria for the post of driver. Therefore, his request for regularisation of service has been rejected.

(3.) Thus, it is evident that the directions contained in the order dtd. 14/2/2022 have been complied with. In any case, there is no element of willful disobedience of the order passed by this Court. We are, therefore, not inclined to proceed further with this petition. The same is disposed of with the liberty to the complainant to assail the endorsement dtd. 6/7/2022 in accordance with law, if so advised.