Sri C Muniraja vs Karnataka Power Transmission
2023 Latest Caselaw 2463 Kant

                                     -1-
                                                 WA No. 1106 of 2022




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 22ND DAY OF MAY, 2023

                                  PRESENT
            THE HON'BLE MR PRASANNA B. VARALE, CHIEF JUSTICE
                                     AND
                    THE HON'BLE MR JUSTICE M.G.S. KAMAL
                    WRIT APPEAL NO. 1106 OF 2022 (S-TR)


            BETWEEN:

               SRI. C. MUNIRAJA
               S/O LATE DODDANARASIMHAIAH
               AGED ABOUT 55 YEARS
               WORKING AS ASSISTANT EXECUTIVE ENGINEER
               O AND M, 5TH SUB DIVISION
               BESCOM,
               BANGALORE-560 094.

                                                         ...APPELLANT
            (BY MS. M.L. SUVARNA, ADVOCATE FOR
Digitally      SRI. PUTTE GOWDA K., ADVOCATE)
signed by
SUMA B N
             AND:
Location:
High Court
of Karnataka 1. KARNATAKA POWER TRANSMISSION
               CORPORATION LIMITED
               REPRESENTED BY ITS MANAGING DIRECTOR
               HEAD OFFICE
               CAUVERY BHAVAN
               K G ROAD
               BANGALORE-560 007.
                             -2-
                                        WA No. 1106 of 2022




2.   THE DIRECTOR
     (ADMINISTRATION AND HUMAN RESOURCES)
     KARNATAKA POWER TRANSMISSION
     CORPORATION LIMITED
     HEAD OFFICE, CAUVERY BHAVAN
     K G ROAD
     BANGALORE-560 009.

3.   BANGALORE ELECTRICITY SUPPLY
     COMPANY LIMITED
     REPRESENTED BY ITS MANAGING DIRECTOR
     K R CIRCLE
     BANGALORE-560 009.

4.   GENERAL MANAGER
     (ADMINISTRATION AND HUMAN RESOURCES)
     BANGALORE ELECTRICITY SUPPLY COMPANY LTD.,
     K R CIRCLE
     BANGALORE-560 009.

5.   SRI RAJAKUMAR NAIK B.,
     S/O BALA NAIK B.,
     AGED ABOUT 47 YEARS
     WORKING AS ASSISTANT EXECUTIVE ENGINEER
     220KV RECEIVING STATION
     KPTCL, BIAL
     BANGALORE-560 300.

                                            ...RESPONDENTS
(BY SRI. CHANDRACHUD A., ADVOCATE FOR R1 TO R4;
    SRI. MOHAN C., ADVOCATE FOR R5;
    MEMO FOR WITHDRAWAL FILED TAKEN ON RECORD)

      THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA    HIGH   COURT   ACT   PRAYING    TO   CALL   FOR
RECORDS     PERTAINING      TO    THE     WRIT     PETITION
                              -3-
                                           WA No. 1106 of 2022




No.19087/2022. ii) SET ASIDE THE IMPUGNED JUDGMENT AND
ORDER DATED:21.10.2022 PASSED BY THE LEARNED SINGLE
JUDGE IN WP No-19087/2022 AND CONSEQUENTLY DISMISS
THE WP FILED BY THE 5TH RESPONDENT AS PRAYED FOR
BEFORE THE LEARNED SINGLE JUDGE IN THE INTEREST OF
JUSTICE AND EQUITY iii) DIRECT THE RESPONDENT Nos.1 TO 4
TO CONTINUE THE APPELLANT AS ASSISTANT EXECUTIVE
ENGINEER AT O AND M 5TH SUB DIVISION BESCOM IN THE
INTEREST OF JUSTICE AND EQUITY.

       THIS APPEAL COMING ON FOR ORDERS THIS DAY,
CHIEF JUSTICE, DELIVERED THE FOLLOWING:


                          JUDGMENT

Perused the memo and heard learned counsel for

respondents 1 to 4.

Learned counsel appearing for the appellant invited

our attention to the memo placed on record on 15.04.2023

and it is submitted in the memo that the appellant does

not wish to prosecute the lis any further. Learned counsel

also submits before Court that learned counsel for

respondent No.5 is informed about the withdrawal memo.

WA No. 1106 of 2022

Recorded the submission of the learned counsel for

appellant.

Accordingly, writ appeal is dismissed as withdrawn.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

SBN