SADASHIV Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court being aggrieved by the endorsement dtd. 9/12/2022 produced at Annexure-A, by which the request of the petitioner for payment of his wages from the month of October-2019 till 3/1/2020 has been declined on the premise of he having been appointed on a temporary monthly rated basis and that there was no provision for consideration of such a request.

(2.) The case of the petitioner is that he was appointed as a Gram Sahayak in Raibag Village by respondent No.4 vide order dtd. 14/12/2001 and was discharging his duties without blemish. That by order dtd. 31/1/2008, respondent No.4 removed the petitioner from his service as Gram Sahayak on the ground of petitioner having implicated in a Criminal Case in Crime No.7/2008 for the offences punishable under Ss. 197, 198, 465, 468 and 471 read with Sec. 34 of the IPC and in his place one Walisab Kashimsab Shaikh was temporarily appointed.

(3.) It is the contention of the petitioner that the said Criminal Case resulted in acquittal after trial and the petitioner was consequently reinstated into his services on 3/1/2020 by the order passed by the Tahsildar as per Annexure-N. Thus, the petitioner submits that since the petitioner was removed from service without any enquiry whatsoever and in view of he having been acquitted honorably in the criminal case, he is entitled for the back wages at least from the date of his acquittal.