Sri G K Kumarswamy vs The Union Of India
2024 Latest Caselaw 19031 Kant

Karnataka High Court

Sri G K Kumarswamy vs The Union Of India on 30 July, 2024

                                                   -1-
                                                         NC: 2024:KHC:30078-DB
                                                          WP No. 9940 of 2021




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                               DATED THIS THE 30TH DAY OF JULY, 2024

                                              PRESENT

                              THE HON'BLE MR JUSTICE V KAMESWAR RAO

                                                   AND

                                THE HON'BLE MR JUSTICE RAJESH RAI K

                              WRIT PETITION NO. 9940 OF 2021 (S-CAT)

                      BETWEEN:

                            SRI. G.K KUMARSWAMY
                            S/O LATE KALAIAH,
                            AGED ABOUT 34 YEARS,
                            EARLIER WORKING AS
                            EAR MOULD TECHNICIAN
                            DEPARTMENT OF AUDIOLOGY,
                            ALL INDIA INSTITUTE OF
                            SPEECH & HEARING
                            NAMISHIM CAMPUS,
                            MANASA GANGOTHRI,
Digitally signed by         MYSURU-570 006
MAYAGAIAH                   RESIDING AT
VINUTHA
                            GAJALAGODU VILLAGE & POST,
Location: HIGH
COURT OF                    ARKALAGUD TALUK,
KARNATAKA                   HASSAN DISTRICT-573 102

                                                                 ...PETITIONER

                      (BY SRI. RANGANATHA S JOIS, ADVOCATE)

                      AND:

                      1.    THE UNION OF INDIA
                            REP BY ITS SECRETARY
                            MINISTRY OF HEALTH &
                             -2-
                                      NC: 2024:KHC:30078-DB
                                       WP No. 9940 of 2021




     FAMILY WELFARE,
     NEW DELHI-110 001

2.   THE ALL INDIA INSTITUTE OF
     SPEECH & HEARING
     REP BY ITS DIRECTOR,
     NIMISHIM CAMPUS,
     MANASA GANGOTHRI,
     MYSURU-570 006

3.   THE CHIEF ADMINISTRATIVE OFFICER
     ALL INDIA INSTITUTE OF
     SPEECH & HEARING
     NIMISHIM CAMPUS,
     MANASA GANGOTHRI,
     MYSURU-570006.

                                            ...RESPONDENTS


      THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO CALL
FOR RECORDS RELATING TO THE IMPUGNED ORDER DATED
12.12.2019   PASSED   BY   THE    CENTRAL   ADMINISTRATIVE
TRIBUNAL IN O.A NO. 170/1693/2018 VIDE ANNEXURE-A,
PERUSE AND QUASH THE SAID ORDER AS ERRONEOUS AND
CONTRARY TO LAW AND THE JUDGMENT OF THE HONBLE APEX
COURT IN THE CASE OF UMADEVI AND ETC.


      THIS WRIT PETITION, COMING ON FOR ORDERS, THIS
DAY, ORDER WAS MADE THEREIN AS UNDER:


CORAM:    HON'BLE MR JUSTICE V KAMESWAR RAO
          and
          HON'BLE MR JUSTICE RAJESH RAI K
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                                           NC: 2024:KHC:30078-DB
                                            WP No. 9940 of 2021




                           ORAL ORDER

(PER: HON'BLE MR JUSTICE V KAMESWAR RAO)

There is no appearance for the petitioner even on the

second call.

2. The petition is dismissed in default and for non-

prosecution.

In view of dismissal of the petition, I.A.No.1/2020 does

not survive for consideration and the same is disposed of.

Sd/-

(V KAMESWAR RAO) JUDGE

Sd/-

(RAJESH RAI K) JUDGE

VM