NAGOJI RAO Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition has come up before us on a reference made by RAMA JOIS, J.

(2.) The petitioner, who was a Tahsildar in the Service of the State Government, has challenged the validity of the notice and the notification dated April 1, 1976, issued by the Government compulsorily retiring him from service under the provisions of Note-1 to Rule 285 of the Karnataka Civil Services Rules, 1958.

(3.) The petitioner originally joined service as a second division clerk on March 20,1944 in the composite State of Madras. On the merger of Bellary district from October 1, 1953, the petitioner came to be alloted to the former State of Mysore, while he was working as a first division clerk. After his allotment in the Revenue Department of State, he was promoted in the first instance as a taluk Sheristedar in August 1965, later on as Deputy Tahsildar in State of U.P. vs. Chandra Mohan Nigam. 6) 1971(2) S.C.R. 55 (para-12) ref. R.L. Butail vs. Union of India 7) AIR 1971 SC 40 (para-7) ref. Union of India vs. Col.J.N. Sinha. 8) AIR 1954 SC 369 (para-9) foll. Syamlal vs. State of U.P. Sri. H. Subramanya Jois for petitioner Sri. r.h. Chandangoudar (GA) for respondent. W.P. No. 4779 of 1976. March 1969 and ultimately promoted to me post of Tahsildar in January 1973.