Khaja Sadduruddin vs The State Of Karnataka And Ors
2023 Latest Caselaw 7177 Kant

                                               -1-
                                                 NC: 2023:KHC-K:8107-DB
                                                       WA No. 200129 of 2023




                                 IN THE HIGH COURT OF KARNATAKA,

                                        KALABURAGI BENCH

                             DATED THIS THE 10TH DAY OF OCTOBER, 2023

                                             PRESENT

                           THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ
                                               AND
                               THE HON'BLE MR. JUSTICE RAJESH RAI K

                              WRIT APPEAL NO. 200129 OF 2023 (S-DE)

                      BETWEEN:

                      KHAJA SADDURUDDIN
                      S/O MOHD. MAHMOOD ALI @
                      MOHD MAHABOOB ALI,
                      AGE: 57 YEARS, OCC: ASSISTANT ENGINEER
                      AT PMGSY SUB-DIVISION, KALABURAGI,
                      R/O; H.NO.5-993/30/86,
                      NEAR SHADBAD FUNCTION HALL
                      RING ROAD MECCA COLONY,
                      KALABURAGI-585 104.
                                                                 ...APPELLANT
Digitally signed by
SWETA KULKARNI        (BY SRI. AVINASH A UPLOANKAR,
Location: HIGH        SRI. RAVI K. ANOOR, ADVOCATES)
COURT OF
KARNATAKA
                      AND:

                      1.   THE STATE OF KARNATAKA
                           REPRESENTED BY ITS PRINCIPAL SECRETARY
                           RURAL DEVELOPMENT AND PANCHAYAT RAJ DEPT
                           3RD GATE, 3RD FLOOR, M.S. BUILDING,
                           BANGALORE - 560 001.

                      2.   THE STATE OF KARNATAKA
                           REPT. BY ITS UNDER SECRETARY (SERVICE-A)
                           RURAL DEVELOPMENT AND PANCHAYAT RAJ DEPT.
                              -2-
                               NC: 2023:KHC-K:8107-DB
                                     WA No. 200129 of 2023




     3RD GATE, 3RD FLOOR,
     M.S. BUILDING, BANGALORE-560 001.

3.   THE HON'BLE UPA-LOKAYUKTA-1
     REP. BY ITS REGISTRAR,
     M.S. BUILDING, DR.AMBEDKAR VEEDHI,
     BANGALORE - 560 001.
4.   THE STATE OF KARNATAKA
     REPT. BY ITS UNDER SECRETARY (SERVICE-C)
     PUBLIC WORKS DEPARTMENT,
     BANGALORE-560 001.
                                         ...RESPONDENTS

(BY SRI. MALLIKARJUN C. BASAREDDY, GA FOR R1, R2 & R4;
SRI SUBHASH MALLAPUR, ADVOCATE FOR R3)


      THIS WRIT APPEAL FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT 1961, PRAYING THIS HON'BLE
COURT TO CALL FOR RECORDS AND SET ASIDE THE ORDER
DATED 26.07.2023 IN W.P.NO.200440/2021 PASSED BY THE
LEARNED SINGLE JUDGE AND ALLOW THE WRIT APPEAL AND
CONSEQUENTLY      QUASH      THE   IMPUGNED     ORDER   OF
COMPULSORY RETIREMENT ORDER IN BEARING NO.LOE 86
SEEVI 2020 DATED 28.08.2023 BY THE 4TH RESPONDENT
(VIDE     ANNEXURE-H,   IN    I.A.5/2023   OF   ADDITIONAL
DOCUMENT PASSED IN PURSUANCE OF THE DISMISSAL OF
THE WRIT PETITION, IN THE INTEREST OF JUSTICE AND
EQUITY.


      THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
RAJESH RAI K J., DELIVERED THE FOLLOWING:
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                                 NC: 2023:KHC-K:8107-DB
                                       WA No. 200129 of 2023




                          JUDGMENT

Learned counsel for the appellant has filed a memo

seeking leave of the Court to withdraw the appeal. Memo

is placed on record.

2. The writ petition is dismissed as withdrawn

Pending IA's are disposed of.

Sd/-

JUDGE

Sd/-

JUDGE

MSR