M. KHADER BASHA Vs. P. SHIVASHANKAR

JUDGEMENT

(1.) In response to the notice, an affidavit is filed on behalf of the accused Sri. P. Shivashankar, S/o Puttaiah, Chief Executive Officer, Zilla Panchayat, Chikkaballapur.

(2.) A statement is made in the affidavit that the complainant did not give his representation after the disposal of W.P.No.26757/2013 firstly, and secondly, the representation was given after some delay i.e., the complainant retired from service on 30/11/2021, and submitted his representation on 29/3/2022. It is further stated that on receipt of the representation, the report of Executive Engineer, Rural Drinking Water and Sanitation Division, Chikkaballapur, was also called for and on receipt of the report dtd. 15/9/2022, the Chief Executive Officer considered the representations of the complainant along with the report and gave the endorsement dtd. 29/10/2022. Copy of the said endorsement is annexed to the affidavit as Annexure-1.

(3.) As the representations of the complainant is now decided, it can safely be said that the order of this court is duly complied with. Accordingly, the contempt proceedings are dropped. Notice is discharged.