- (1.) Leave granted in both the S.L.Ps.
(2.) H. F. Sangati was appointed as Munsif on probation in the Karnataka Judicial Services vide an order dated 25-6-1991 and was posted as Munsif and JMFC w.e.f. 16-9-1991. The Administrative Committee of the High Court of Karnataka in its meeting dated 13-11-1995 considered the question of satisfactory completion of the period of probation of the Munsif appointed during the year 1991. On a review of the confidential records and the remarks based on assessment of their work, the Committee recorded its opinion that the performance of the petitioner as a judicial officer was too poor to be considered satisfactory for his confirmation on the post. Accordingly the Committee recommended to the Full Court that the petitioner be discharged from service. The recommendation so made was considered and accepted by the Full Court in its meeting held on 26-3-1996.
(3.) Kittur Muthappa Hanumanthappa was appointed as Munsiff on probation vide notification dated 7-7-1992 and was posted as Additional Munsif and JMFC w.e.f. 1-9-1992. The initial period of probation of two years was extended by one year w.e.f. 25-7-1994. The Administrative Committee of the High Court in its meeting held on 6-2-1996 considered the question of satisfactory completion of the period of probation of the Munsif appointed during the year 1992. On a review of the confidential records and the remarks based on assessment of their work as sent by the principal District Judges, the Committee formed an opinion that the performance of the appellant as a judicial officer was too poor to be considered as satisfactory for his confirmation to the post. The recommendation so made was considered and accepted by the Full Court of the High Court on 26-3-1996.;