Sri E Radhakrishnan vs Union Of India
2022 Latest Caselaw 5210 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

      DATED THIS THE 22ND DAY OF MARCH, 2022

                      PRESENT
 THE HON'BLE MR. RITU RAJ AWASTHI, CHIEF JUSTICE
                        AND
   THE HON'BLE MR. JUSTICE S.R. KRISHNA KUMAR
          WRIT APPEAL NO.266/2022 (S-TR)

BETWEEN


SRI E RADHAKRISHNAN
S/O LATE SRI P KRISHNAN NAIR
AGED ABOUT 59 YEARS
WORKING AS
ASSISTANT COMMANDANT (EXE)
HAVING CISF NO.874500251
CISF UNIT UIDAI, NTI LAYOUT
KODIGEHALLI, HEBBAL
BENGALURU-560092
                                       ...APPELLANT

(BY SRI PRASHANTH H S, ADVOCATE)


AND


1 . UNION OF INDIA
MINISTRY OF HOME AFFAIRS
NORTH BLOCK
CENTRAL SECRETARIAT
NEW DELHI-110001

2 . THE DIRECTOR GENERAL
CISF HEADQUARTERS, NO.13
CGO COMPLEX, LODHI ROAD
NEW DELHI-110003
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3 . THE INSPECTOR GENERAL (PERSONAL)
CISF HEADQUARTERS, NO.13
CGO COMPLEX, LODHI ROAD
NEW DELHI-110003
                                            ...RESPONDENTS

(BY SRI A CHANDRA CHUD, CGSPC)

    THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO SET ASIDE THE
ORDER DATED 02.03.2022 PASSED BY THE LEARNED SINGLE
JUDGE IN W.P.NO.19727/2021 (S-TR) AND CONSEQUENTLY
ALLOW W.P.NO.19727/2021.

     THIS WRIT APPEAL COMING ON FOR PRELIMINARY
HEARING THIS DAY, CHIEF JUSTICE DELIVERED THE
FOLLOWING:

                        JUDGMENT

This intra-Court appeal has been filed challenging the

impugned judgment and order dated 02.03.2022 passed by

the learned Single Judge in W.P.No.19727/2021.

2. Mr. A.Chandra Chud, learned Central Government

Senior Panel Counsel has put in appearance on behalf of the

respondents. He has filed a memo bringing on record the

communication letter dated 18.03.2022 informing that vide

order dated 16.03.2022, the transfer order which was under

challenge before the learned Single Judge has been withdrawn

on compassionate grounds. The memo is taken on record.

3. Learned counsel for the appellant submits that the

writ appeal has become infructuous. It may be dismissed as

infructuous.

4. Accordingly, the petition is dismissed as having

become infructuous.

5. The pending interlocutory application does not

survive for consideration and is accordingly disposed of.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

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