STATE OF KARNATAKA Vs. J K NARAYANA RAO

JUDGEMENT

(1.) This is a reference made by the Sessions Judge, Bangalore requesting this Court to set aside the order d|.31-1-1974 purported to have been passed by this Sub-Divisional Magistrate Bangalore Sub-Divn Bangalolre in case No. EST|CCA /23/73-74.

(2.) A few facts leading to this reference may be narrated briefly as follows: One J.K.Narayana Rap, who is a party to this reference was working as Village Accountant of Gavipur Firka Villages of Bangalore North Taluk. His services were terminated by the Deputy Commr, Bangalore Dist, Bangalore by his order d| .21-7-1973. J.K.Narayana Rao evaded handing over charge of the records that were with him as Village Accountant. Repeated requests were made to him personally. But even then he did not hand averthe relevant records. Notices were issued by the Tahsildar, Bangalore North Taluk, Bangalore calling upon him to hand over charge and the relevant public papers that were in his custody. Narayana Rao did. not hand over charge and the papers. It was found that, in the absence, of the records that were with Narayana Rao, great harassment, hardship and Inconvenience was being caused to the public.

(3.) Under the aforementioned circumstances, the concerned Asst Commr passed the following order as a Sub-Divisional Magistrate, Bangalore Sub-Divn, Bangalore because he was also a Sub-Divl Magistrate :