CHANDRASHEKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner, who was working as a Bill Collector with the 5th respondent - Gram Panchayat is before this Court seeking for the following reliefs:

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

(3.) It is the case of the petitioner that he was appointed as a Bill Collector in the respondent - Gram Panchayat with effect from 21/4/2007 and he has been serving as a Bill Collector without any complaints and when the matter stood thus, a resolution was passed on 5/3/2022 by the 5th respondent - Gram Panchayat for dismissal of the petitioner from service and based on the said resolution, the impugned communication at Annexure - M has been issued to the petitioner on 2/7/2022 by the 6th respondent. Being aggrieved by the same, the petitioner is before this Court.