A. PAPANANIKA Vs. CHIEF EXECUTIVE OFFICER

JUDGEMENT

(1.) The petitioner has approached this Court seeking for the following reliefs:

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

(3.) Facts leading to filing of this petition narrated briefly are; the petitioner claims that he was appointed as bill collector on temporary basis in the year 2000. His services were regularly extended by the respondent-Gram Panchayat. A resolution was passed on 2/6/2012 by the respondent-Gram Panchayat, forwarding the name of one Sri.G.Hanumanthappa to the post of bill collector. Being aggrieved by the resolution dtd. 2/6/2012, the petitioner had preferred an appeal under Sec. 113(4) of The Karnataka Gram Swaraj and Panchayat Raj Act, 1993 (hereinafter referred to as 'the Act of 1993') before Court of Chief Executive Officer, Zilla Panchayat. The said appeal was dismissed by order dtd. 7/12/2015 vide Annexure-V. Assailing the validity of the resolution at Annexure-N and the order at Annexure-V, the petitioner has approached this Court. In addition, he has also sought for a writ of mandamus directing the respondent Nos.2 and 3 to consider his representations dtd. 26/7/2014 and 13/8/2014 vide Annexures-Q and R for regularisation of his service as bill collector.