SHIVANAND LAXMAN ANCHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition is filed seeking following reliefs:

(2.) Heard Shri. Shridhar Prabhu, learned Advocate for petitioner, Shri. A. Ramesh Gowda, learned AGA for respondent No.1 and Shri. M.A. Subramani, learned Advocate for respondent No.2.

(3.) Brief facts of the case are, on April 9, 2014, petitioner was appointed as the Civil Judge, Junior Division. In 2019, he was posted as Additional Civil Judge, JMFC, Virajpet. By Notification No.GOB(I)3/2019 dated June 22, 2019, he was placed in charge as Civil Judge and JMFC, Ponnampet with a direction to itinerate the said Court for three days in a week, on every Monday, Tuesday and Wednesday. On June 27, 2019, the Principal District and Sessions Judge, Kodagu, Madikeri conducted a surprise visit and noticed that petitioner was signing the order sheets of the previous day on 27th June and putting the date as 26th June.