K.PRAKASH Vs. PRINCIPAL DISTRICT AND SESSIONS JUDGE

JUDGEMENT

(1.) Petitioner before the learned Single Judge is before this Court under Sec. 4 of the Karnataka High Court Act, 1961 questioning the correctness and legality of order dtd. 26/7/2023 in W.P.No.129/2023, by which petitioner's challenge to order of discharge dtd. 29/10/2022 (Annexure-J) stood dismissed.

(2.) Parties to the appeal would be referred to as they stood before the learned Single Judge. Appellant was petitioner before the learned Single Judge.

(3.) Brief facts of the case are that, petitioner was appointed as Typist on 7/1/2011 and was posted to the Court of III Additional Civil Judge and CJM, Kolar. The appointment of the petitioner was on probation for a period of two years with a condition that he shall pass the service and Kannada language examination prescribed for the post, unless exempted for earning annual increments and for confirmation, during the period of probation.