S Y WATAWATI Vs. HIGH COURT OF KARNATAKA

JUDGEMENT

(1.) The petitioner is a Judicial Officer of the 1995 batch. He assumed charge as the Additional Registrar General (hereinafter called as ARG), High Court of Karnataka, Dharwad Bench, on 19.06.2017. In certain writ petitions which were pending for considerations before the learned Single Judge, various remarks were passed against him with regard to his functioning etc., as an ARG of the High Court Bench at Dharwad. Seeking to set aside these observations made by the learned Single Judge, the instant petitions are filed.

(2.) The learned counsel for the petitioner contends that none of the observations made by the learned Single Judge require to be accepted. The ARG requires to deal with matters regarding postings, movements of files etc., In the process of doing so, he has functioned diligently. That the remarks made against him are unwarranted. That they are not supported by the material or facts involved. That the remarks made against him would unnecessarily harm his career, for no fault of his.

(3.) Respondent'S counsel submits that the learned Single Judge having considered the acts and omissions committed by the petitioner, has rightly passed the remarks. The same are borne out from the orders passed by the learned Single Judge. Hence, he contends that no interference is called for.