The Union Of India vs Dr B Jayaramulu
2022 Latest Caselaw 5286 Kant

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     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 23RD DAY OF MARCH 2022

                         PRESENT

         THE HON'BLE MR. JUSTICE ALOK ARADHE

                            AND

     THE HON'BLE MR.JUSTICE S. VISHWAJITH SHETTY

                    R.P. No.346 OF 2022
                             IN
               W.P. No.31722 OF 2017 (S-CAT)
BETWEEN:

1.     THE UNION OF INDIA
       THROUGH THE SECRETARY
       MINISTRY OF TEXTILES
       UDYOG BHAVAN, NEW DELHI 110 001.

2.     THE MEMBER SECRETARY
       CENTRAL SILK BOARD
       5TH FLOOR, CSB COMPLEX
       BTM LAYOUT, MADIWALA
       BENGALURU 68.

3.     THE DIRECTOR
       CENTRAL SERICULTURE
       RESEARCH AND TRAINING INSTITUTE
       SRIRAMURA, MANANDAWADI ROAD
       MYSURU 570 008.

4.     DIRECTOR GENERAL
       EMPLOYEES STATE INSURANCE CORPORATION
       PANCHADEEP BHAVAN
       COMRADE INDERJEET GUPTA (CIG) MARG
       NEW DELHI - 110002.

                                          ... PETITIONERS
(BY MR. AMARESH N, ADV.,)
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AND:

DR. B. JAYARAMULU
S/O LATE B.P. KUNTENNA
AGED 62 YEARS
RETIRED DEPUTY DIRECTOR (O.L.)
CENTRAL SERICULTURE RESEARCH
AND TRAINING INSTITUTE
MYSORE 570008.

R/AT NO.768, 25TH CROSS, 4TH MAIN
VIDYARANYAPURAM
MYSORE 5700008.
                                        ... RESPONDENT
                           ---

      THIS REVIEW PETITION IS FILED UNDER ORDER 47 RULE 1
OF CPC, PRAYING TO ALLOW THIS REVIEW PETITION AND REVIEW
THE JUDGMENT DATED 17/03/2021 RENDERED BY THIS HON'BLE
COURT IN WRIT PETITION NO.31722/2017 (S-CAT) AND ALLOW
WRIT PETITION NO.31722/2017 (S-CAT) FILED BY THE REVIEW
PETITIONERS AS PRAYED FOR BY THEM AND GRANT ALL
CONSEQUENTIAL BENEFITS INCLUDING THE COSTS OF THIS
REVIEW PETITION, IN THE INTEREST OF JUSTICE AND EQUITY.

     THIS R.P. COMING ON FOR ADMISSION,        THIS DAY,
ALOK ARADHE J., MADE THE FOLLOWING:



                         ORDER

Heard on the question of admission.

This petition has been filed seeking review of the

judgment dated 17.3.2021 passed by this court in

W.P.No.31722/2017 .

After hearing learned counsel for the petitioner at

length we find that the impugned order neither suffers

from any error on the face of the record nor any

infirmity warranting interference of this court in exercise

of review jurisdiction.

Accordingly, the petition is dismissed.

Sd/-

JUDGE

Sd/-

JUDGE

SS