Sri. Sadanand S/O Ramanna Anchatageri vs The Management Of Nwkrtc
2024 Latest Caselaw 26288 Kant

Karnataka High Court

Sri. Sadanand S/O Ramanna Anchatageri vs The Management Of Nwkrtc on 5 November, 2024

Author: H.T.Narendra Prasad

Bench: H.T.Narendra Prasad

                                                -1-
                                                       NC: 2024:KHC-D:16122-DB
                                                          WA No. 100040 of 2024




                      IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
                            DATED THIS THE 5TH DAY OF NOVEMBER 2024
                                             PRESENT
                          THE HON'BLE MR. JUSTICE H.T.NARENDRA PRASAD
                                                AND
                            THE HON'BLE MR. JUSTICE VENKATESH NAIK T
                                 WRIT APPEAL NO. 100040 OF 2024

                   BETWEEN:

                   SRI. SADANAND
                   S/O. RAMANNA ANCHATAGERI
                   AGE. 64 YEARS,
                   OCC. RETIRED ARTISAN
                   NWKRTC, R/O. H.NO.49,
                   GURUKRUPA NAGAR,
                   NEAR AGRI UNIVERSITY,
                   TQ. DIST. DHARWAD-580001.
                                                                    ...APPELLANT
                   (BY SRI. RAVI HEGDE AND SRI. VINAY KUMAR BHAT, ADVOCATES)

                   AND:

                   THE MANAGEMENT OF NWKRTC
                   DHARWAD DIVISION,
Digitally signed   R/BY ITS DIVISIONAL CONTROLLER,
by MANJANNA E      DHARWAD DIVISION, DHARWAD-580001.
Location: HIGH
COURT OF                                                           ...RESPONDENT
KARNATAKA          (BY SRI. PRASHANT S. HOSAMANI, ADVOCATE)
DHARWAD
BENCH
Date: 2024.11.07
11:07:58 +0530            THIS WRIT APPEAL IS FILED U/S.4 OF THE KARNATAKA HIGH
                   COURT ACT, 1961, PRAYING TO SETTING ASIDE THE ORDER OF THE
                   LEARNED     SINGLE   JUDGE    PASSED     IN   WRIT   PETITION
                   NO.104413/2023 DATED 15.12.2023 AND CONSEQUENTLY DISMISS
                   THE WRIT PETITION, IN THE ENDS OF JUSTICE AND EQUITY.
                                   -2-
                                           NC: 2024:KHC-D:16122-DB
                                           WA No. 100040 of 2024




       THIS APPEAL, COMING ON FOR PRELIMINARY HEARING, THIS
DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDEER:



CORAM:        THE HON'BLE MR. JUSTICE H.T.NARENDRA PRASAD
                                  AND
                THE HON'BLE MR. JUSTICE VENKATESH NAIK T


                       ORAL JUDGMENT

(PER: THE HON'BLE MR. JUSTICE H.T.NARENDRA PRASAD)

The learned counsel appearing for the appellant submits

that appeal is not maintainable in view of the judgment of

the Co-ordinate Bench of this Court in Writ Appeal

No.497/2022 disposed of on 29.06.2022. Following the

aforesaid judgment, yet another Co-ordinate Bench of this

Court in W.A. No.100657/2023 also dismissed the appeal on

18.06.2024 observing that, the decision in

W.A.No.100230/2023 which was taken up to the Apex Court

in SLP (Civil) diary No.32290/2023, the Hon'ble Apex Court

has held that there was no infirmity with the view taken by

the Division Bench in W.A.No.100230/2023 and hence

dismissed the SLP.

NC: 2024:KHC-D:16122-DB

In view of the above, in terms of the order passed by

this Court in W.A. No.100657/2023, the above appeal is

dismissed as not maintainable. As a consequence,

I.As.1/2024 and 2/2024 do not survive for consideration.

Sd/-

(H.T.NARENDRA PRASAD) JUDGE

Sd/-

(VENKATESH NAIK T) JUDGE

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