KARIYAPPA MUTTAPPA MUTTUR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned HCGP.

(2.) The petitioner is before this Court being aggrieved by the order passed by the 3rd respondent Assistant Commissioner dated 02.01.2019 passed in proceedings bearing No.MISC/AP-87/2016-17 marked as Annexure-G to the writ petition.

(3.) The case of the petitioner is that, under circular dated 23.09.1982, the 1st respondent permitted appointment of Gram Sahayak on stipendiary basis to assist the Village Revenue Officers in the discharge of their duties and the circular came to be issued pursuant to the Government Notification dated 16.09.1978.