B S YOGANANDA KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner who was appointed by the respondents as an Additional Government Advocate by an order dated 16.03.2013 is before this Court for a writ of certiorari to quash the impugned notification dated 07.01.2014 made in Ref No.LAW/159/LAG/2011 passed by the second respondent.

(2.) It is the case of the petitioner that he was practicing advocate at Hunsur Civil Court having experience of 18 years in civil and criminal cases and accordingly, the second respondent, by an order dated 16.03.2013 appointed him as an Additional Government Advocate, Hunsur Taluk, Mysuru District, for a period of three years or until further orders, whichever is earlier.

(3.) It is the further case of the petitioner that he belongs to Hindu Vokkaliga community. When there was change of Government in the State, at the instance of the Chief Minister and on the basis of the Chief Minister's letter dated 18.09.2013 addressed to the Law Minister to appoint one Swamygowda, S/o late Kullegowda, who belongs to the same caste as that of the Chief Minister, the petitioner was removed from the post of Addl. Government Advocate, by the impugned notification dated, 07.01.2014, produced as per Annexure-A. Therefore, the petitioner is before this Court.