JAVANE GOWDA Vs. COMMISSIONER

JUDGEMENT

(1.) This intra court appeal is filed by the unsuccessful petitioners challenging the order dtd. 22/7/2019 passed by the learned Single Judge of this court in W.P.No.42246-42247/2011.

(2.) Heard the learned counsel for parties and also perused the materials on record.

(3.) Brief facts as revealed from the records are: The writ petitioner/appellant along with another claim to be the hereditary Archaka of Maramma Temple situated at Amruteshwarana Halli, Kasaba Hobli, Malavalli Taluk, Mandya District, which is minor muzarai temple. In view of the allegations against the petitioners and having regard to their criminal antecedents, respondent no.2 had recommended for discontinuing the services of the petitioners as temporary archakas in Maramma temple and based on the said recommendation, respondent no.1 has passed the order dtd. 13/10/2011 as per Annexure- A, appointing respondent no.4 as a temporary archaka in Maramma temple subject to certain conditions. The petitioners being aggrieved by the said order dtd. 13/10/2011, have assailed the same in W.P.No.42246- 247/2011 contending that the said order was passed against them without holding any enquiry nor providing them with an opportunity of hearing, and therefore, the same was in violation of the principles of natural justice. The learned Single Judge vide the order impugned, has dismissed the said writ petition.