A GURUMURTHY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) this petition is taken up for final disposal by consent of both the parties.

(2.) the state government has rejected the reference at Annexure-F on the ground that there is a delay of six years.

(3.) the learned counsel for the petitioner submits that there is no delay as set out in paragraph 4 of his petition submitted to the government at Annexure-C . He also brings to my notice that at paragraph 4 of Annexure-C he has stated the reasons for the delay, if any. He has also filed a rejoinder to Annexure-C which is at Annexure-E . He has stated in Annexure-E that there is no intentional delay in raising the dispute.