Karnataka High Court
Sri Manu M vs The Chairman And Managing ... on 15 June, 2023
Bench: E.S.Indiresh
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NC: 2023:KHC:20684
WP NO.17357 OF 2022
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 15TH DAY OF JUNE, 2023
BEFORE
THE HON'BLE MR. JUSTICE E.S. INDIRESH
WRIT PETITION NO.17357 OF 2022 (S-RES)
BETWEEN:
1. SRI. MANU M.
S/O MANJUNATHA
AGED ABOUT 29 YEARS,
R/AT KATTAYA HOBLI,
DUNDANAYAKANA HALLI (V) AND (P),
HASSAN DISTRICT,
HASSAN - 573 218.
2. SRI. SURESH M.
S/O MAHADEVA M.
AGED ABOUT 34 YEARS,
R/AT NO.18, 1ST 'B' MAIN ROAD,
22ND CROSS, K.P. AGRAHARA,
BHUVANESHWARI NAGARA,
BENGALURU - 560 023.
Digitally signed by
ARUN KUMAR M S 3. MAHENDRA S.K.
Location: HIGH COURT
OF KARNATAKA
S/O SUNDER B.
AGED ABOUT 36 YEARS,
R/AT NO.9/1, 1ST FLOOR,
L.NO. 6TH STREET, NEAR BBMP OFFICE
ASHOK NAGAR,
BENGALURU - 560 025.
4. SURESH P.N.
S/O LATE NAGARAJU P.
AGED ABOUT 34 YEARS
R/AT NO.5, ANJANEYA TEMPLE STREET,
WANNARPET, VIVEK NAGAR,
BENGALURU - 560 047.
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NC: 2023:KHC:20684
WP NO.17357 OF 2022
...PETITIONERS
(BY SRI. P. VITTAL SHETTY, ADVOCATE)
AND:
1. THE CHAIRMAN AND MANAGING DIRECTOR
BANK OF MAHARASHTRA,
V1501, LOKAMANGALA
SHIVAJI NAGAR,
PUNE - 411 005.
2. THE ZONAL MANAGER
BANK OF MAHARASHTRA,
ZONAL OFFICE, NO.15,
POLICE STATION ROAD,
BASAVANAGUDI,
BENGALURU - 560 004.
3. THE BRANCH MANAGER
BANK OF MAHARASHTRA,
HASSAN BRANCH,
SAMAYAK ARCADE,
SHANKAR MUTT ROAD,
K.R. PURAM,
HASSAN - 573 201.
4. THE BRANCH MANAGER
BANK OF MAHARASHTRA,
UTTARADI MUTT ROAD,
BASAVANAGUDI,
BENGALURU - 560 004.
5. THE BRANCH MANAGER
BANK OF MAHARASHTRA,
RETAIL ASSET BRANCH,
NO.15, POLICE STATION ROAD,
BASAVANAGUDI,
BENGALURU - 560 004.
...RESPONDENTS
(BY SRI. B.C. SEETHARAMA RAO, ADVOCATE FOR R1 TO R5)
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NC: 2023:KHC:20684
WP NO.17357 OF 2022
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
QUASH THE TENDER DATED 08TH JULY, 2022 ISSUED BY THE
RESPONDENT NO.2 PUBLISHED IN VIJAYAVANI DAILY
KANNADA NEWSPAPER DATED 09TH JULY, 2022 INSOFAR AS
REPLACING THE POSTS OF THE PETITIONERS ARE CONCERNED
VIDE ANNEXURE-A; DIRECT THE RESPONDENTS NOT TO
IMPLEMENT THE IMPUGNED TENDER PUBLICATION VIDE
ANNEXURE-A; DIRECT THE RESPONDENTS TO COMPLETE THE
RECRUITMENT PROCESS AND REGULARIZE THE SERVICES OF
PETITIONERS AS PER ANNEXURE-J WHO ARE ALREADY
WORKING AS PTS WORKERS; AND ETC.
THIS PETITION COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
Heard Sri. P. Vittal Shetty, learned counsel appearing for
petitioners and Sri. B.C. Seetharama Rao, learned counsel
appearing for respondents.
2. After arguing for some time, learned counsel
appearing for petitioners submit that petitioners may be
permitted to make representation to respondents 2 and 3,
seeking redressal of their grievance for regularisation.
Submission is placed on record.
3. Accepting the submission made by learned counsel
appearing for petitioners and in the light of judgment of Hon'ble
High Court of Judicature at Bombay Civil Appellate Jurisdiction
made in Writ Petition No.1586 of 2022 decided on 10th
NC: 2023:KHC:20684
WP NO.17357 OF 2022
February, 2023, petitioners are permitted to make
representation to respondents 2 and 3 within two weeks from
the date of receipt of this order. In the event, if petitioners
make such a representation, respondents 2 and 3 shall consider
the same and take decision in the matter, within an outer limit
of eight weeks from the date of receipt of such representation.
Accordingly, writ petition is disposed of.
SD/-
JUDGE
ARK
