NARAYANA S BHAT Vs. STATE OF KARANATAKA

JUDGEMENT

(1.) PETITIONER, assailing the correctness of the impugned Notification dated 16th March, 2007 bearing No. OE 40 ka. Gru. Se 2007 vide Annexure B issued by first respondent, has presented the instant writ petition.

(2.) THE facts in brief are that, petitioner was appointed as honorary District Commandant, home Guards North Canara District under the relevant provisions of the Karnataka Home guards Act, 1962 by Notification dated 24th october, 2002 vide Annexure A. Being the district Commandant of Home Guards, he has got opened new unit at Kathur in Mundagod taluk, Karwar District and conducted training camps and sports in the Home Guards force in the District and has also recruited home Guards for the Karwar District for smooth functioning of the Home Guards in the District. His services to Home Guards have been appreciated and a Certificate has been issued to that effect by first respondent and there is no blemish in his entire service records and that, he has been rendering his service to the fullest satisfaction of the superior officer without any adverse remarks in his career. Be that as it may.

(3.) TO the shock and surprise of the petitioner, he came to know of the impugned Notification, stating that, petitioner's services have been removed from the post of Commandant of the Karwar, North Canara District without any justification. It is specifically referred in the Notification that, the petitioner is lagging behind in the development of the home Guards in respect of the Uttara Kannada district. It is the case of petitioner that, the said specific observation made in the impugned notification for relieving the petitioner from the post of District Commandant of the Home Guards of Uttara Kannada District has caused stigma to his career. Therefore, petitioner is constrained to approach this court by presenting the instant writ petition, seeking quashing of the said Notification dated 16th March, 2007 vide Annexure B.