Sri Ramaswami Bheemappa Lamani vs The General Manager
2021 Latest Caselaw 1368 Kant

                            1



       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.823/2021 (S - DIS)

BETWEEN

SRI RAMASWAMI BHEEMAPPA LAMANI
S/O BHEEMAPPA,
AGED ABOUT 32 YEARS,
OCC: ASSISTANT LINEMAN,
BESCOM, CHOLURU DIVISION,
GUBI TALUK, TUMAKURU - 563 130.
                                               ... PETITIONER

(BY SRI JAVEED S., ADVOCATE (PHYSICAL HEARING))

AND


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

2.    THE EXECUTIVE ENGINEER(V)
      WORK & MAINTENANCE DIVISION,
      BESCOM, HORAPETE,
      TUMAKURU - 563 130.
                                            ... RESPONDENTS

(BY SRI P. PRASANNA KUMAR, ADVOCATE (PHYSICAL HEARING))
                                2



     THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH ORDER
DTD. 13.11.2020 PRODUCED AS ANNX- C PASSED BY THE R-2.


     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