Mrs Maheshwari vs The Deputy General Manager
2023 Latest Caselaw 1224 Kant

                                          -1-
                                                      WA No.644 of 2014




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                       DATED THIS THE 8TH DAY OF FEBRUARY 2023
                                       PRESENT
                         THE HON'BLE MR. JUSTICE ALOK ARADHE
                                          AND
                      THE HON'BLE MR JUSTICE S. VISHWAJITH SHETTY
                           WRIT APPEAL NO.644 OF 2014 (S-DIS)
               BETWEEN:
               1.   MRS. MAHESHWARI
                    AGED ABOUT 49 YEARS
                    W/O LATE D.G. NARAYANA.

               2.   MR. N. MANOJ KUMAR
                    AGED ABOUT 26 YEARS
                    S/O LATE D.G. NARAYANA.

               3.   MR. N. MADHU
Digitally           AGED ABOUT 23 YEARS
signed by           S/O LATE D.G. NARAYANA.
RUPA V
Location:
High Court          ALL ARE RESIDENT OF
of Karnataka        8TH CROSS, S S PURAM 2ND LINK
                    TUMKUR-572 101.
                                                          ...APPELLANTS
               (BY SRI. VIJAYA KUMARA, ADV.,)
               AND:
               1.   THE DEPUTY GENERAL MANAGER
                    AND DISCIPLINARY AUTHORITY
                    NO.86, M G ROAD, BANGALORE-560001.

               2.   THE GENERAL MANAGER
                    AND APPELLATE AUTHORITY
                    CANARA BANK, PERSONNEL WING
                    HEAD OFFICE, BANGALORE-560 002.

                                                         ...RESPONDENTS
               (BY SRI. VIKRAM UNNI RAJAGOPAL, ADV., FOR R1 & R2)
                           -2-
                                      WA No.644 of 2014




    THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO SET-ASIDE THE ORDER
PASSED IN THE WRIT PETITION 15650/2005 DATED 27.3.2013.

    THIS APPEAL COMING ON FOR HEARING, THIS DAY,
ALOK ARADHE J., DELIVERED THE FOLLOWING:

                      JUDGMENT

This intra Court appeal has been filed against

order dated 27.03.2013 passed by the learned Single

Judge by which the writ petition preferred by the

husband of the appellant No.1 has been dismissed and

the order imposing penalty of dismissal from service as

well as the order passed by the Appellate Authority,

have been upheld.

2. After arguing the matter to some extent, learned

counsel for the appellants submits that since the

husband of the appellant No.1 has already expired,

therefore, the appellants do not intend to challenge the

order of the Appellate Authority as well as the order

impugned in the appeal before the Appellate Authority.

WA No.644 of 2014

However, the appellant No.1 confines her grievance to

the terminal benefits to be paid to the appellant No.1

being a widow of the deceased employee. He therefore,

submits that the appellants be permitted to take

recourse to such remedy as may be available to them in

law.

In view of aforesaid submission, the appeal is

disposed of with liberty as prayed for.

Sd/-

JUDGE

Sd/-

JUDGE

RV