Karnataka High Court
The Karnataka State vs Sri. Lava on 2 July, 2024
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NC: 2024:KHC:24649
RP No. 428 of 2023
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 2ND DAY OF JULY, 2024
BEFORE
THE HON'BLE MR. JUSTICE E.S.INDIRESH
REVIEW PETITION NO.428 OF 2023
BETWEEN:
1. THE KARNATAKA STATE
FINANCIAL CORPORATION
BY ITS MANAGING DIRECTOR,
NO.1/1, THIMMAIAH ROAD,
VASANTH NAGAR,
BENGALURU-560052.
2. THE EXECUTIVE DIRECTOR-II
THE KARNATAKA STATE
FINANCIAL CORPORATION,
NO.1/1, THIMMAIAH ROAD,
VASANTH NAGAR,
BENGALURU-560052.
3. THE DEPUTY GENERAL MANAGER
KSFC BRANCH OFFICE,
CENTRAL BRANCH,
Digitally signed by 2ND FLOOR,
ARUNKUMAR M S
Location: High HEAD OFFICE, NO.1/1,
Court of Karnataka THIMMAIAH ROAD,
VASANTH NAGAR,
BENGALURU-560052.
...PETITIONERS
(BY SRI. BIPIN HEGDE, ADVOCATE)
AND:
1. SRI. LAVA
S/O LATE G. VEERANNA,
AGED ABOUT 46 YEARS,
OCC: ATTENDER,
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NC: 2024:KHC:24649
RP No. 428 of 2023
KSFC, JAYANAGAR,
BENGALURU-560011.
2. KUSHA
S/O LATE VEERANNA,
AGED ABOUT 46 YEARS,
OCC: ATTENDER,
KSFC HEAD OFFICE,
1/1, THIMMAIAH ROAD,
BENGALURU-560052.
3. JINNAPPA
S/O SHRIPATI MANE,
AGED ABOUT 51 YEARS,
OCC: ATTENDER,
KSFC BRANCH OFFICE,
NO.5/2, SHIVAJI NAGAR,
BELAGAVI-560016.
4. MEHEBOOB
S/O ISMAIL PEER ZADE,
OCC: ATTENDER IN KSFC,
BRANCH OFFICE,
C/O ABDUL REHMAN NADAF,
NO.35, 5TH CROSS,
VEERABADRESHWARA NAGAR,
BELAGAVI-590016.
5. H. RAMU
S/O VENKATAIAH,
OCC: ATTENDER IN KSFC,
BRANCH OFFICE,
NO.31, 2ND MAIN,
3RD CROSS, BALAJI NAGAR,
BTM LAYOUT,
BENGALURU-560039.
...RESPONDENTS
(BY SRI. MUKKANNAPPA S B., ADVOCATE FOR R1)
THIS REVIEW PETITION IS FILED UNDER ORDER XLVII
RULE 1 R/W SECTION 114 OF CPC, PRAYING TO REVIEW THE
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NC: 2024:KHC:24649
RP No. 428 of 2023
ORDER DATED 23.05.2023 PASSED BY THIS HON'BLE COURT
IN WRIT PETITION NO. 13048/2019 (S-RES) AND ALLOW THIS
REVIEW PETITION AND CONSEQUENTLY DISMISS THE WRIT
PETITION NO. 13048-52/2019 AND ETC.
THIS PETITION COMING ON FOR FURTHER ORDERS,
THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
1. In this writ petition, the petitioner - KSFC is assailing the
order dated 23.05.2023 in W.P. 13048/2019 (Annexure-A)
whereby this Court allowed the writ petition filed by the
respondents herein by setting aside the endorsement dated
02.01.2019 and the matter was remitted to respondent No.1
therein, to reconsider the issue afresh relating to regularisation
of service of the respondents herein, in accordance with law.
2. Having heard Sri. Bipin Hegde, learned counsel appearing
for the petitioners and Sri. S.B. Mukkannappa, learned counsel
for respondent No.1, as this Court has remanded the matter to
respondent No.1 to consider the case of the petitioners in the
light of the judgment of the Hon'ble Supreme Court in the case
of STATE OF KARNATAKA Vs. UMADEVI AND OTHERS, reported
NC: 2024:KHC:24649
in (2006) 4 SCC 1, I am of the view that, no grounds have
been made out to review the order dated 23.05.2023 in W.P.
No.13048/2019.
3. Accordingly, the Review Petition is dismissed as there is
no error apparent on the face of the record as well as following
the declaration of law made by the Hon'ble Supreme Court in
the case of SHRI RAM SAHU (dead) THROUGH LEGAL
REPRESENTATIVES AND OTHERS Vs. VINOD KUMAR
RAWAT AND OTHERS, reported in (2021) 13 SCC 1.
SD/-
JUDGE
sac
