Basavaraj C M vs Mangalore Electricity Supply Company ...
2023 Latest Caselaw 9671 Kant

Karnataka High Court

Basavaraj C M vs Mangalore Electricity Supply Company ... on 7 December, 2023

Author: N S Sanjay Gowda

Bench: N S Sanjay Gowda

                                       -1-
                                                    NC: 2023:KHC:44408
                                                  WP No. 10232 of 2022




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 7TH DAY OF DECEMBER, 2023

                                     BEFORE
                   THE HON'BLE MR JUSTICE N S SANJAY GOWDA
                    WRIT PETITION NO. 10232 OF 2022 (S-RES)
            BETWEEN:

            1.    BASAVARAJ C M
                  S/O LATE C. K MANJAPPA
                  R/AT NO.88, 6th CROSS,
                  SAHAKARI NAGARA, SRI. LAXMI NIVASA
                  H. H PATEL EXTENSION, SHIMOGA 577 201
                                                          ...PETITIONER
            (BY SRI. SUBRAMANYA BHAT N., ADVOCATE)

            AND:

            1.    MANGALORE ELECTRICITY SUPPLY
                  COMPANY LIMITED
                  REPRESENTED BY THE MANAGING DIRECTOR
                  CORPORATE OFFICE
                  MESOCM BHAVAN, BIJAI, MANGALORE 575 001.

Digitally   2.    SUPERINTENDING ENGINEER (ELE)
signed by
KIRAN             MESCOM, O AND M CIRCLE,
KUMAR R           SHIMOGA 577 201.
Location:
HIGH
COURT OF    3.    EXECUTIVE ENGINEER (ELE)
KARNATAKA
                  MESCOM O AND M DIVISION,
                  SHIMOGA 577 201.

            4.    GENERAL MANAGER (HRD)
                  KPTCL KAUVERY BHAVAN
                  BENGALURU 09
                                                    ...RESPONDENTS
            (BY SMT. PADMA.S.UTTUR, ADVOCATE FOR R-1 TO R-3;
                SRI. A.CHANDRACHUD, ADVOCATE FOR R-4)
                                     -2-
                                                  NC: 2023:KHC:44408
                                              WP No. 10232 of 2022




     THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA, PRAYING TO DIRECTING THE
R-1 TO CONSIDER THE REPRESENTATION DATED 06.09.2020
PRODUCED AT ANNEXURE-A AND PASS APPROPRIATE ORDERS
WITHIN A TIME-BOUND PERIOD IN TERMS OF THE JUDGMENT
PASSED IN WA NO. 4193/2017 VIDE         ORDER DATED
23.01.2020 COPY OF WHICH IS PRODUCED AS ANNEXURE-A1,
ETC.

       THIS PETITION, COMING ON FOR PRELIMINARY HEARING
IN 'B' GROUP, THIS DAY, THE COURT MADE THE FOLLOWING:

                               ORDER

1. The issues raised in this writ petition are squarely

covered by the judgment rendered by this Court in

W.A.No.4193/2017, which has been followed and also clarified

in a subsequent judgment rendered by this Court in

W.P.No.11822/2019 & connected matters.

2. In view of the above, the writ petition is disposed of

directing the respondents to apply the ratio of the

aforementioned decisions and grant the petitioner an additional

increment within a period of two months from the date of

receipt of a copy of this order.

Sd/-

JUDGE