General Manager (Personnel) ... vs M H Sudhir
2022 Latest Caselaw 12446 Kant

                          1



 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

      DATED THIS THE 13TH DAY OF OCTOBER 2022

                      PRESENT

            THE HON'BLE MR. ALOK ARADHE
                ACTING CHIEF JUSTICE

                         AND

     THE HON'BLE MR.JUSTICE S.VISHWAJITH SHETTY

           W.A. NO.1347 OF 2021 (S-KSRTC)
                         IN
           W.P.No.25415 OF 2015 (S-KSRTC)


BETWEEN:

1.     THE GENERAL MANAGER (PERSONNEL)
       KSRTC, CENTRAL OFFICES
       K H ROAD, BENGALURU - 560027.

2.     THE DIVISIONAL CONTROLLER
       KSRTC, MANDYA DIVISION
       MANDYA.

       NOW REP. BY
       THE CHIEF LAW OFFICER
       KSRTC, CENTRAL OFFICE
       SHANTHINAGAR, SARIGE SADANA
       BANGALORE-560027.
                                     ... APPELLANTS
(BY MRS. SHWETHA ANAND, ADV.,)


AND:

M.H. SUDHIR
S/O HANUMAIAH
                                 2



AGE 34 YEARS
ASSISTANT ACCOUNTANT
KSRTC, MADDUR DEPOT
MADDUR-571428
MANDYA DISTRICT.
                                              ... RESPONDENT
(BY MR. L. SHEKAR, ADV., FOR C/R1)
                           ---

       THIS   WRIT    APPEAL   IS   FILED    U/S   4   OF   THE

KARNATAKA HIGH COURT ACT, PRAYING TO ISSUE A WRIT

OR ORDER IN THE NATURE OF WRIT OR CERTIORARI

QUASHING THE IMPUGNED ORDER DATED 12.02.2021 OF

THE LEARNED SINGLE JUDGE OF THIS HON'BLE COURT IN

W.P. NO.25415/2015 (L-KSRTC). PASS SUCH OTHER ORDER

AS TO COSTS AS THIS HON'BLE COURT DEEMS FIT UNDER

THE FACTS AND CIRCUMSTANCES OF THE CASE.


       THIS WRIT APPEAL COMING ON FOR ORDERS, THIS
DAY,    ACTING       CHIEF     JUSTICE,      DELIVERED      THE
FOLLOWING:

                             JUDGMENT

Despite opportunity being granted on

13.12.2021, 24.01.2022, 30.03.2022 and 03.06.2022,

office objections have not been complied with. No one

is present on behalf of the appellants. It appears that

the appellants are not interested in prosecuting the

appeal.

Accordingly, the appeal is dismissed for want of

prosecution.

Sd/-

ACTING CHIEF JUSTICE

Sd/-

JUDGE RV