Ravi M vs The State Of Karnataka
2024 Latest Caselaw 18774 Kant

Karnataka High Court

Ravi M vs The State Of Karnataka on 26 July, 2024

                                             -1-
                                                        NC: 2024:KHC:29572-DB
                                                        WP No. 28935 of 2023




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 26TH DAY OF JULY, 2024

                                          PRESENT
                          THE HON'BLE MRS. JUSTICE ANU SIVARAMAN
                                             AND
                        THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE
                          WRIT PETITION NO. 28935 OF 2023 (S-KSAT)
                   BETWEEN:

                   RAVI M.
                   AGED ABOUT 55 YEARS
                   ASSISTANT EXECUTIVE ENGINEER
                   PUBLIC WORKS DEPARTMENT
                   SUB DIVISION KOLAR
                   KOLAR DISTRICT-563 135
                                                                ...PETITIONER

                   (BY SRI. SHAHNAWAZ M. MAMADAPUR., ADVOCATE)

                   AND:

                   1.    THE STATE OF KARNATAKA
                         BY ITS PRINCIPAL SECRETARY
Digitally signed         PUBLIC WORKS PORTS AND INLAND WATER
by
CHANNEGOWDA              TRANSPORT DEPARTMENT
PREMA
Location: High
                         VIKAS SOUDHA
Court of
Karnataka
                         BENGALURU-560 001

                   2.    THE CHIEF ENGINEER
                         COMMUNICATION AND BUILDING (SOUTH)
                         ANANDA RAO CIRCLE
                         BENGALURU-560 005

                   3.    SARASWATHI M.
                         LATE SHIVA SUBRAMANYAM
                         AGED ABOUT 50 YEARS
                         ASSISTANT EXECUTIVE ENGINEER
                         PUBLIC WORKS DEPARTMENT
                                   -2-
                                              NC: 2024:KHC:29572-DB
                                              WP No. 28935 of 2023




    BANGARPET SUB DIVISION
    KOLAR DISTRICT
    KOLAR-563 135
    R/O RATNA NILAYA
    KOTE KOLAR TOWN
    KOLAR DISTRICT-563 135
                                         ...RESPONDENTS
(BY SRI. B. RAVINDRANATH, AGA FOR R1 & R2;
 SRI. K.S. PONNAPPA, ADVOCATE FOR C/R3)

     THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA PRAYING TO CALL FOR
RECORDS AND ISSUE A WRIT IN THE NATURE OF CERTIORARI
AND SET ASIDE THE IMPUGNED ORDER PASSED BY THE
HON'BLE KARNATAKA ADMINISTRATIVE TRIBUNAL, PRINCIPAL
BENCH AT BENGALURU IN APPLICATION No.3191/2023 DATED
15.12.2023 (ANNEXURE-B) AND CONSEQUENTLY DISMISS THE
SAID APPLICATION No.3191/2023 FILED BY THE RESPONDENT
No.3 HEREIN BEFORE THE HON'BLE TRIBUNAL.

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

CORAM:      HON'BLE MRS. JUSTICE ANU SIVARAMAN
            and
            HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE


                       ORAL JUDGMENT

(PER: HON'BLE MRS. JUSTICE ANU SIVARAMAN)

It is submitted by the learned counsel for the petitioner

that the respondent No.3 has already taken charge as an

Assistant Executive Engineer, Lokayuktha and the petitioner is

permitted to continue as Assistant Executive Engineer,

NC: 2024:KHC:29572-DB

Bangarpet, Kolar. It is submitted that in the above view of the

matter, writ petition has become infructuous.

2. The memo is taken on record.

3. The writ petition is dismissed as having become

infructuous.

Sd/-

(ANU SIVARAMAN) JUDGE

Sd/-

(ANANT RAMANATH HEGDE) JUDGE

MH/-