Bangalore Metropolitan ... vs V C Channegowda
2023 Latest Caselaw 2833 Kant

                                         -1-
                                                   WA No. 1094 of 2021




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 2ND DAY OF JUNE, 2023

                                      PRESENT
                       THE HON'BLE MR JUSTICE ALOK ARADHE
                                         AND
                   THE HON'BLE MR JUSTICE ANANT RAMANATH HEGDE
                      WRIT APPEAL NO. 1094 OF 2021 (S-KSRTC)
              BETWEEN:

              1.    BANGALORE METROPOLITAN
                    TRANSPORT CORPORATION,
                    CENTRAL OFFICES,
                    K H ROAD, BANGALORE,
                    BY ITS MANAGING DIRECTOR,
                    REPRESENTED BY ITS,
                    CHIEF LAW OFFICER.

              2.    BANGALORE METROPOLITAN
                    TRANSPORT CORPORATION,
                    CENTRAL WORK SHOP I,
                    BMTC CENTRAL OFFICE,
                    K H ROAD, BANGALORE,
Digitally
signed by           BY ITS WORKS MANAGER,
PRAMILA G V         REPRESENTED BY ITS CHIEF LAW OFFICER.
Location:                                                   ...APPELLANTS
HIGH COURT    (BY SMT. RENUKA H. R., ADVOCATE)
OF
KARNATAKA     AND:
              V C CHANNEGOWDA,
              S/O LATE CHANNEGOWDA,
              AGED ABOUT 58 YEARS,
              WORKING AS ARTISAN,
              CENTRAL WORK SHOP I,
              BMTC CENTRAL OFFICE,
              K H ROAD, BANGALORE - 560027.
                                                            ...RESPONDENT
              (BY SRI G.S.NAVEEN KUMAR, ADVOCATE)
                                 -2-
                                           WA No. 1094 of 2021




     THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT, PRAYING TO SET ASIDE THE
ORDER OF THE LEARNED SINGLE JUDGE PASSED IN
W.P.NO.5995/2021, DATED 20.04.2021 IN THE INTEREST OF
JUSTICE AND EQUITY.

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


                              JUDGMENT

This intra Court appeal is filed against an order dated

20.04.2021 passed by the learned Single Judge by which Writ

Petition preferred by respondent was disposed with a direction

to the Bangalore Metropolitan Transport Corporation

(hereinafter for short referred to as 'Corporation') to reconsider

the application submitted by the respondent seeking voluntary

retirement.

2. Admittedly, in pursuance of the liberty granted by

an interim order dated 18.04.2023, the Corporation by an order

dated 20.05.2023, to recover Rs.1,500/- has been imposed on

the respondent and by order dated 26.05.2023, the application

seeking voluntary retirement submitted by the respondent has

been accepted with effect from 22.05.2023.

WA No. 1094 of 2021

3. In view of the aforesaid subsequent events nothing

survives for adjudication in this appeal and accordingly the

same is disposed of.

Sd/-

JUDGE

Sd/-

JUDGE

GVP