R. P. BALIHALLIMAT Vs. DIRECTOR

JUDGEMENT

(1.) The petitioner, who is a retired pump operator has approached this Court seeking for the following reliefs:

(2.) Heard the learned counsel for the petitioner and the learned AGA for the respondent Nos.1 to 3.

(3.) The petitioner had earlier approached this Court in W.P. No.104771/2015 disposed of on 26/10/2021 seeking direction to the respondent Nos.2 and 3 to consider recommendation made by the 4th respondent - Chief Officer, Municipal Council, Laxmeshwar for regularization of his services. The said writ petition was disposed of directing the competent authority / 3rd respondent to consider the representation of the petitioner for regularization as recommended by the 4th respondent and it was also mentioned that such an exercise shall be carried out by the 3rd respondent within a period of three months from the date of receipt of a copy of the order. The grievance of the petitioner is that inspite of such an order being issued by this Court, the 3rd respondent has not complied with the said order. If that is so, it is for the petitioner to initiate appropriate proceedings before the competent forum against the 3rd respondent alleging non- compliance of the orders passed by this Court. The petitioner cannot maintain a fresh writ petition seeking for the same reliefs or for implementing the orders passed by this Court in W.P. No.104771/2015.