KAMALAXI VIRUPAXGOUDA NAIKPATIL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner, who is working as a Office Assistant with the 4th respondent has approached this Court with the prayer to quash the official reminder at Annexure-G, dtd. 28/2/2019, issued by the 3rd respondent and communication at Annexure-K, dtd. 10/5/2019, issued by the 2nd respondent.

(2.) Heard the learned counsel appearing for the parties.

(3.) Facts leading to filing of this writ petition, as revealed from the records, narrated briefly are, the petitioner was appointed as a Office Assistant in a Scheme floated by the 1st respondent for creation of Urban Poverty Alleviation Cells for the Capacity Building for improved Urban Governance and Poverty Alleviation in the State under the Department of Municipal Administration. The petitioner's appointment was purely on temporary and on contract basis. The petitioner was appointed as Office Assistant on 15/10/2013 subject to the conditions mentioned in the appointment order. Vide order dtd. 5/7/2017, the 3rd respondent had terminated the services of the petitioner on the ground of unauthorised absence. The same was assailed by the petitioner before this Court in W.P. No.111561/2017, which was allowed by this Court on 9/1/2018, with the liberty to the 3rd respondent to proceed in the light of the observations made in the said order. Subsequent to disposal of W.P. No.111561/2017, the petitioner was reinstated into service on 1/2/2018. Thereafter, the impugned order at Annexure-G, dtd. 28/2/2019 is once again passed by the 3rd respondent terminating the services of the petitioner. Being aggrieved by the said order, the petitioner had filed an appeal before the 2nd respondent and the said appeal was also dismissed and communication to the said effect was issued on 10/5/2019, vide Annexure-K. It is under these circumstances, the petitioner is before this Court.