Sri Bhimappa Ashok Parari vs Kptcl
2021 Latest Caselaw 1355 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 22ND DAY OF JANUARY, 2021

                          BEFORE

         THE HON'BLE MR. JUSTICE M. NAGAPRASANNA

            WRIT PETITION No.1195/2021 (S - DIS)

BETWEEN

SRI BHIMAPPA ASHOK PARARI
S/O ASHOK, AGED ABOUT 29 YEARS,
OCC: ASSISTANT LINEMAN,
BESCOM, SHIVAGANGA DIVISION,
HOLALKERE SUB-DIVISION,
CHITRADURGA.
                                             ... PETITIONER
(BY SRI JAVEED S., ADVOCATE (PHYSICAL HEARING))


AND

1.    KPTCL
      THE GENERAL MANAGER,
      ADM AND HRD,
      CORPORATE OFFICE,
      BENGALURU - 560 009.

2.    THE EXECUTIVE ENGINEER (V)
      WORK AND MAINTENANCE DIVISION,
      BESCOM, SHIVAGANAGA, CHITRADURGA.
                                            ... RESPONDENTS

(BY SRI P.PRASANNA KUMAR, ADVOCATE (PHYSICAL HEARING))
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     THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
ORDER DATED 08.08.2017 PRODUCED AS ANNEXURE-C PASSED BY
THE R-2 AND ETC.


     THIS WRIT PETITION COMING ON FOR ORDERS THIS DAY,
THE COURT MADE THE FOLLOWING:


                               ORDER

Learned counsel for both parties would accept that the

issued raised in the writ petition stands covered by the

judgment of the learned Division Bench of this Court in the

case of THE MANAGING DIRECTOR AND ANO. VS. SRI

ROHITKOMKAR AND ANO. in W.A.NO.261/2020 AND

CONNECTED MATTERS, disposed on 09.11.2020.

2. For the reasons indicated in the judgment passed by

the learned Division Bench and following the same, the writ

petition is disposed.

Liberty is reserved to the respondents to initiate

proceedings in respect of the employees, where a report is

received from the Department stating that the marks cards

are not genuine.

Ordered accordingly.

Sd/-

JUDGE

nvj CT:MJ