Thejas Kumar H M vs The Principal Secretary
2023 Latest Caselaw 5362 Kant

                                        -1-
                                               NC: 2023:KHC:27638
                                                WP NO.11406 OF 2023




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 07TH DAY OF AUGUST, 2023

                                     BEFORE
                  THE HON'BLE MR. JUSTICE N.S. SANJAY GOWDA
                    WRIT PETITION NO.11406 OF 2023 (S-RES)
            BETWEEN:

            THEJAS KUMAR H.M.
            S/O MUNIVENKATA REDDY
            AGED ABOUT 32 YEARS,
            WORKING AS PROJECT MANAGER,
            CHIKKABALLAPURA NIRMITHI KENDRA,
            NEAR SALAPPA TEMPLE,
            OLD RTO OFFICE ROAD,
            INDUSTRIAL AREA, KANDAVARA,
            CHIKKABALLAPURA - 560 121.

                                                        ...PETITIONER
            (BY SRI. D.R. RAVISHANKAR, SENIOR ADVOCATE FOR
             SMT. SIRI RAJASHEKAR, ADVOCATE)

            AND:

Digitally
            1.    THE PRINCIPAL SECRETARY
signed by
PANKAJA S
                  HOUSING DEPARTMENT,
Location:         VIDHANA SOUDHA,
HIGH
COURT OF          DR. B.R. AMBEDKAR VEEDHI,
KARNATAKA         BENGALURU - 560 001.

            2.    THE DEPUTY COMMISSIONER
                  CHIKKABALLAPURA DISTRICT,
                  CHIKKABALLAPURA - 562 101.

            3.    SRI. G. KRISHNEGOWDA
                  S/O GOPALAGOWDA
                  AGED ABOUT 50 YEARS,
                  PROJECT MANAGER,
                  CHIKKABALLAPURA NIRMITHI KENDRA,
                              -2-
                                     NC: 2023:KHC:27638
                                       WP NO.11406 OF 2023




     KANDAVARA,
     CHIKKABALLAPURA - 562 101.

4.   CHIKKABALLAPURA NIRMITHI KENDRA
     KANDAVARA,
     CHIKKABALLAPURA - 562 101
     REP. BY ITS CHAIRMAN.

                                             ...RESPONDENTS
(BY SRI. M.S. NAGARAJA, AGA FOR R1 & R2;
 SRI. RAHUL P., ADVOCATE FOR R3;
 RESPONDENT NO.4 - SERVED)

      THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA, PRAYING TO REVIEW/RECALL
THE JUDGMENT DATED 14TH MARCH, 2023 PASSED IN WRIT
PETITION NO.7766 OF 2021 (ANNEXURE-A); AND ETC.

     THIS PETITION COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:
                         ORDER

Learned counsel appearing for the petitioner has filed

a memo stating that, at present there is no threat of

displacement of the petitioner from the post of Project

Manager in the respondent No.4 and therefore, the

petitioner be permitted to withdraw the petition with

liberty to approach this Court in the event, the petitioner is

displaced. Memo is taken on record.

NC: 2023:KHC:27638 WP NO.11406 OF 2023

2. In view of the same, writ petition is dismissed as

withdrawn, reserving liberty to the petitioner to approach

this Court, if occasion so arises.

Sd/-

JUDGE

ARK