H. N. BAJAKKANAVAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner who is presently working as an Office Manager in the Office of CMC, Koppal, has approached this Court in this petition with a prayer to issue a writ of mandamus or any other appropriate writ, directing the 2nd respondent to consider absorption of the petitioner in Karnataka Municipal Administrative Services, Grade I, without being biased by the existence of criminal case in Special C.C. No.5/2013, thereby considering the representation of the petitioner vide Annexure - F dtd. 29/12/2020.

(2.) Heard the learned counsel for the petitioner and the learned AGA appearing for the respondents.

(3.) The State Government had issued notification Annexure - C for absorbing the services of the eligible candidates, who were working in the cadre of Office Assistant, Revenue Officers, Office Managers to the post of Chief Officer, Grade I, Karnataka Municipal Administrative Services and pursuant to the said decision taken by the State Government, a provision list of the eligible candidates was also prepared and in the said list, the petitioner's name was also included. However, thereafter, the candidates who were junior to the petitioners were absorbed to the post of Chief Officers in various Municipal Councils. However, the petitioner's case was kept in abeyance on the ground that there is a criminal case pending against the petitioner in Special C.C. No.5/2013. It is under this circumstance, the petitioner had given a representation on 29/12/2020 vide Annexure - F to the Deputy Commissioner, Haveri. Since the petitioner had not received any response thereafter, he has approached this Court in this petition.