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Sri. Govindaraju C K vs The State Of Karnataka
2024 Latest Caselaw 19439 Kant

Citation : 2024 Latest Caselaw 19439 Kant
Judgement Date : 2 August, 2024

Karnataka High Court

Sri. Govindaraju C K vs The State Of Karnataka on 2 August, 2024

                                              -1-
                                                     NC: 2024:KHC:30629-DB
                                                     WP No. 10338 of 2024




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                           DATED THIS THE 2ND DAY OF AUGUST, 2024
                                           PRESENT
                           THE HON'BLE MRS JUSTICE ANU SIVARAMAN
                                              AND
                            THE HON'BLE MR JUSTICE G BASAVARAJA
                          WRIT PETITION NO. 10338 OF 2024 (S-KSAT)


                   BETWEEN:

                   SRI. GOVINDARAJU C K
                   S/O LATE CHIKKAMUDDAIAH,
                   AGED ABOUT 59 YEARS,
                   WAS WORKING AS DEPUTY DIRECTOR,
                   DEPARTMENT OF PRE-UNIVERSITY
                   EDUCATION, GOVERNMENT BOYS
                   COLLEGE GROUND,
                   RAMANAGARA DISTRICT 562 159

                   RESIDING AT NO.13, 2nd MAIN,
                   4th CROSS, KIRLOSKAR LAYOUT,
                   BASAVESHWAR NAGAR,
                   BANGALORE - 560 079
Digitally signed                                             ...PETITIONER
by NANDINI D
Location: High     (BY SRI. SATISH K., ADVOCATE)
Court of
Karnataka

                   AND:

                   1.    THE STATE OF KARNATAKA
                         DEPARTMENT OF SCHOOL EDUCATION
                         AND LITERACY (PRE UNIVERSITY)
                         REPRESENTED BY ITS
                         PRINCIPAL SECRETARY,
                         M.S BUILDING, BANGALORE 560 001

                   2.    SMT. NAGAMMA M P
                         W/O GEORGE FRANCIS C. K.
                            -2-
                                     NC: 2024:KHC:30629-DB
                                     WP No. 10338 of 2024




     MAJOR,WORKING AS
     DEPUTY DIRECTOR,
     DEPARTMENT OF PRE-UNIVERSITY
     EDUCATION,GOVERNMENT BOYS
     COLLEGE GROUND,
     RAMANAGARA DISTRICT - 562 159

                                           ...RESPONDENTS
(BY SRI. NAVEEN CHANDRASHEKAR, AGA FOR R1,
 SRI. V.B.SIDDARAMAIAH, ADV. FOR R2.)


      THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO SET
ASIDE THE IMPUGNED ORDER DATED 25.03.2024 PASSED BY
THE HON'BLE KARNATAKA STATE ADMINISTRATIVE TRIBUNAL
IN    APPLICATION    No.711/2024     (ANNEXURE-A)     AND
CONSEQUENTLY ALLOW THE SAID APPLICATION No.711/2024,
AS SOUGHT FOR BY THE PETITIONER (ANNEXURE-B) ETC.


      THIS PETITION, COMING ON FOR FINAL HEARING, THIS
DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:


CORAM:   HON'BLE MRS JUSTICE ANU SIVARAMAN
         and
         HON'BLE MR JUSTICE G BASAVARAJA

                    ORAL JUDGMENT

(PER: HON'BLE MRS JUSTICE ANU SIVARAMAN)

It is submitted by the learned counsel for the

petitioner that the issue raised by the petitioner is with

regard to transfer of petitioner and the petitioner has

NC: 2024:KHC:30629-DB

retired from service on 31.05.2024. The writ petition is

therefore, closed as infructuous.

Sd/-

(ANU SIVARAMAN) JUDGE

Sd/-

(G BASAVARAJA) JUDGE

SSD

 
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