Sri N Hareesh vs Karnataka Power Corporation ...
2021 Latest Caselaw 5322 Kant

                             1



     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 2ND DAY OF DECEMBER 2021

                         PRESENT

         THE HON'BLE MR. JUSTICE ALOK ARADHE

                           AND

     THE HON'BLE MR.JUSTICE ANANT RAMANATH HEGDE

               W.A. NO.286 OF 2021 (S-TR)


BETWEEN:

SRI. N. HAREESH
S/O LATE N. NARENDRANATH
AGED ABOUT 54 YEARS
WORKING AS EXECUTIVE ENGINEER
(I)(UPGRADED) (EMPLOYEE CODE 05-2401)
YELAHANKA, COMBINED CYCLE POWER PLANT (YCCPP)
KARNATAKA POWER TRANSMISSION COMPANY LIMITED
BENGALURU - 560 064
R/AT NO. 303, NORTH INNOVATIVE NATURAL APARTMENT
VINAYANKA LAYOUT,
PUTTENAHALLI
YELHANKA, BENGALURU - 560 064.
                                         ... APPELLANT
(BY MR. FAYAZ SAB B.G. ADV.,)


AND:

1.     KARNATAKA POWER CORPORATION LIMITED
       (KPCL), REP. BY ITS MANAGING DIRECTOR
       REGISTERED OFFICE AT NO.82
       SHAKTHI BHAVAN,
       OPPOSITE KHANIJA BHAVAN
       RACE COURSE ROAD,
       BANGALORE - 560 001.
                                2




2.   THE CHIEF ENGINEER (GSW)
     KARNATAKA GAS POWER CORPORATION LIMITED
     YCCP, DODDABALLAPURA ROAD
     YELAHANKA,
     BENGALURU - 560 064.

3.   THE SUPERINTENDENT ENGINEER (E)
     KARNATAKA POWER CORPORATION LIMITED
     YCCP, DODDABALLAPURA ROAD
     YELAHANKA,
     BENGALURU - 560 064.

                                             ... RESPONDENTS
                              ---

     THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA

HIGH COURT ACT, PRAYING TO ALLOW THIS WRIT APPEAL AND

SET ASIDE THE IMPUGNED ORDER DATED 15.10.2020 PASSED BY

THE LEARNED SINGLE JUDGE IN W.P.No.2605/2020 (S-TRSF).

QUASH   THE   IMPUGNED      ORDER    OF    TRANSFER      BEARING

NO.A1P1EE1/4030/ DATED 20.01.2020, WHEREIN TRANSFERRED

THE APPELLANT FROM BENGALURU TO YTPS, RAICHUR, WHICH IS

PRODUCED HEREWITH FOR THE KIND PERUSAL OF THIS HON'BLE

COURT   AND   MARKED     AS   ANNEXURE-K     AS     IS   ILLEGAL,

ARBITRARY, DISCRIMINATORY AND OPPOSE TO THE PRINCIPLES

OF NATURAL JUSTICE AND WITHOUT APPLICATION OF MIND AND

THE SAME ARE PASSED WITHOUT AUTHORITY OF LAW.


     THIS   W.A.   COMING     ON    FOR   ORDERS,    THIS   DAY,

ALOK ARADHE J., DELIVERED THE FOLLOWING:
                              3




                          JUDGMENT

Mr.Fayaz Sab B.G., learned counsel for the appellant.

A memo has been filed seeking leave of this Court to

withdraw the appeal. The aforesaid memo is taken on

record.

Accordingly, the appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

RV