VISHWAS K.S. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner, a decorated international paraswimming champion, approaches this Court invoking its extraordinary jurisdiction under Article 226 of the Constitution of India, lamenting the apathy and indifference of the State Government in disbursing cash award, to which he is lawfully entitled under the Government Order dtd. 30/11/2013. Despite his sterling accomplishments and relentless representation, the recognition owed to him by the State has remained, shockingly, elusive. It is therefore, he is before the doors of this Court.

(2.) Heard Smt. O. Ashwini, learned counsel appearing for the petitioner and Sri Spoorthy Hegde, learned High Court Government Pleader appearing for the respondents.

(3.) Facts, in brief, germane are as follows: -