Sri Vishwas G C vs The State Of Karnataka
2021 Latest Caselaw 525 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 08TH DAY OF JANUARY, 2021

                          BEFORE

         THE HON'BLE MR. JUSTICE M. NAGAPRASANNA

           WRIT PETITION No.48111/2018 (S - RES)

BETWEEN

SRI VISHWAS G.C.,
AGED ABOUT 25 YEARS,
S/O. LATE. CHENNAIAH,
RESIDING AT NO. 222-A,
GORAVANAHALLI,
MADDUR TALUK,
MANDYA DISTRICT - 571 428.
                                              ... PETITIONER
(BY SRI MUKKANNAPPA S.B.,, ADVOCATE (VIDEO
  CONFERENCING))

AND

1.    THE STATE OF KARNATAKA
      REPRESENTED BY ITS
      PRINCIPAL SECRETARY,
      DEPARTMENT OF ENERGY,
      M.S.BUILDING,
      DR. AMBEDKAR VEEDHI,
      BENGLAURU - 560 001.

2.    THE MANAGING DIRECTOR
      KARNATAKA POWER TRANSMISSION
      CORPORATION LIMITED,
      CAUVERY BHAVAN,
      K.G.ROAD,
      BENGALURU - 560 009.
                           2



3.   THE MANAGING DIRECTOR
     BENGALURU ELECTRICITY SUPPLY
     COMPANY LIMITED,
     CAUVERY BHAVAN,
     K.G.ROAD,
     BENGALURU - 560 009.

4.   THE GENERAL MANAGER
     ADMINISTRATION AND HUMAN RESOURCE,
     BENGALURU ELECTRICITY
     SUPPLY COMPANY LIMITED,
     CAUVERY BHAVAN,
     K.G.ROAD,
     BENGALURU - 560 009.

5.   SRI. JAWAHAR ALI SHAIK
     MAJOR, S/O. ZAMEER SAHEB S.,
     C/O GENERAL MANAGER,
     ADMINISTRATION AND HUMAN RESOURCE,
     BENGALURU ELECTRICITY SUPPLY
     COMPANY LIMITED,
     CAUVERY BHAVAN, K.G.ROAD,
     BENGALURU - 560 009.

6.   ARUNAKSHI T.P.,
     MAJOR, D/O PUTTASWAMY,
     C/O GENERAL MANAGER,
     ADMINISTRATION AND
     HUMAN RESOURCE,
     BENGALURU ELECTRICITY
     SUPPLY COMPANY LIMITED,
     CAUVERY BHAVAN, K.G.ROAD,
     BENGALURU - 560 009.
                                           ... RESPONDENTS
(BY SMT.A.R.SHARADAMBA, AGA FOR R1;
 SMT.PADMA S UTTUR, ADVOCATE FOR R2 (VIDEO
 CONFERENCING)
 SRI ASHOK N PATIL, ADVOCATE FOR R5 (VIDEO
 CONFERENCING);
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 R4 AND R6 SERVED)

      THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
IMPUGNED ORDER DTD. 12.3.2018 PASSED BY THE R-4 VIDE
ANNEXURE-K IN SO FAR AS RELATES TO THE SELECTION OF THE
RESPONDENT FOR THE POST OF ASSISTANT ENGINEER UNDER
THE FACTS AND CIRCUMSTANCES OF THIS CASE ETC.


     THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING IN 'B' GROUP THIS DAY, THE COURT MADE THE
FOLLOWING:

                              ORDER

Learned counsels appearing for the parties submits that the

issue raised in this writ petition stands covered by the judgment of

the co-ordinate Bench of this Court in W.P.No.43202/2017 disposed

on 14.10.2020 against the petitioner therein.

Therefore, for the reasons assigned in W.P.No.43202/2017

disposed on 14.10.2020, writ petition stands dismissed.

Sd/-

JUDGE bkp