Sri P Yashwanth Kumar vs Karnataka State Road Transport ...
2023 Latest Caselaw 6184 Kant

                                              -1-
                                                          NC: 2023:KHC:30977-DB
                                                            WA No. 513 of 2023




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 30TH DAY OF AUGUST, 2023

                                           PRESENT
                   THE HON'BLE MR PRASANNA B. VARALE, CHIEF JUSTICE
                                              AND
                             THE HON'BLE MR JUSTICE M.G.S. KAMAL
                            WRIT APPEAL NO. 513 OF 2023 (S-KSRTC)
                   BETWEEN:

                         SRI P YASHWANTH KUMAR
                         S/O LATE SUNDAR,
                         AGED ABOUT 58 YEARS.
                         WORKING AS DEPUTY
                         CHIEF MECHANICAL ENGINEER,
                         HASSAN DIVISION, KSRTC,
                         R/AT KSRTC OFFICER'S QUARTERS,
                         HASSAN TOWN,
                         HASSAN 573201.
                                                                   ...APPELLANT
                   (BY SRI. SHIVARAJU H B., ADVOCATE)
Digitally signed
by SUMA B N        AND:
Location: High
Court of           1. KARNATAKA STATE ROAD TRANSPORT
Karnataka
                      CORPORATION
                      CENTRAL OFFICE,
                      K.H. ROAD,
                      SHANTHINAGAR.
                      BANGALORE-27.
                      REP. BY ITS SECRETARY,

                   2.    THE MANAGING DIRECTOR AND THE DISCIPLINARY
                         AUTHORITY,
                         KARNATAKA STATE ROAD TRANSPORT
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                                          NC: 2023:KHC:30977-DB
                                            WA No. 513 of 2023




   CORPORATION, CENTRAL OFFICE,
   K. H. ROAD,
   SHANTHINAGAR.
   BANGALORE-27.


                                               ...RESPONDENTS
(BY SMT.RENUKA H R., ADVOCATE)

     THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA        HIGH   COURT      ACT    PRAYING     TO    a)SET
ASIDE/MODIFY A PORTION OF THE ORDER DATED 19/01/2023
PASSED      BY   THE    LEARNED     SINGLE     JUDGE       IN   WP
NO.41702/2017(S-KSRTC)     IN      RESPECT       OF   GRANTING
PERMISSION TO THE RESPONDENT CORPORATION TO
INSTITUTE    NECESSARY     ENQUIRY        BY   APPOINTING       AN
ENQUIRY OFFICER VIDE (iii) OF THE ORDER PORTION.

     THIS    APPEAL,     COMING      ON    FOR    PRELIMINARY

HEARING, THIS DAY, CHIEF JUSTICE, DELIVERED THE

FOLLOWING:

                         JUDGMENT

Learned counsel for the appellant submits that on

instructions from the appellant a memo is filed in this

Court on 30.08.2023. It is stated in the memo that this

Court may kindly be pleased to permit the appellant to

NC: 2023:KHC:30977-DB WA No. 513 of 2023

withdraw the appeal as not pressed in the interest of

justice and equity.

Accordingly, writ appeal is disposed of as withdrawn.

In view of disposal of the appeal, no order is required

to be passed on the pending applications. Applications

accordingly disposed of.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

SBN