BHAIRU Vs. NITHESH PATIL

JUDGEMENT

(1.) This contempt petition is filed complaining disobedience of order dtd. 12/4/2022 passed in WP No.100352/2022 and connected writ petitions, wherein at paragraph-5, this Court order as follows:

(2.) Heard learned counsel Sri. Shivaraj P Mudhol for complainant; learned Govt. Advocate Sri.G.K. Hiregoudar for accused Nos.1 and 3 and Sri. R.K. Kulkarni, learned counsel for accused No.2 and perused the contempt petition papers.

(3.) This Court directed respondent No.4/City Municipal Council, Nippani to consider representation of the complainant and make an appropriate recommendation to the Government with regard to regularization of complainant's service and thereafter, Government to consider the recommendation and pass appropriate orders within a period of three months thereafter.