ARAVINDABABU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The Petitioner who is a retired Community Officer of respondent Pattan Panchayat, Kalghatagi is before this Court seeking for the following reliefs:

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

(3.) The petitioner on attaining the age of superannuation had retired from service with effect from 31/5/2021. Though fourth respondent had forwarded the service particulars of the petitioner to the fifth respondent for settlement of his pensionary benefits, till date, the pensionary benefits of the petitioner have not been settled. It is under these circumstances, it appears that the petitioner had given representations vide Annexures-J & L, dtd. 9/2/2023 and 24/2/2023 to respondent Nos.1 to 3. Since the said representations had not invoked any response from the concerned authorities, the petitioner is before this Court.