Smt. Ambika R vs The Director
2024 Latest Caselaw 25614 Kant

Karnataka High Court

Smt. Ambika R vs The Director on 28 October, 2024

                                             -1-
                                                     NC: 2024:KHC:43351-DB
                                                       WA No. 726 of 2024




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 28TH DAY OF OCTOBER, 2024

                                           PRESENT
                        THE HON'BLE MR. N. V. ANJARIA, CHIEF JUSTICE
                                             AND
                           THE HON'BLE MR. JUSTICE K. V. ARAVIND
                             WRIT APPEAL NO. 726 OF 2024 (S-TR)
                 BETWEEN:

                 1.   SMT. AMBIKA R
                      W/O RAVI KUMAR
                      AGED ABOUT 41 YEARS
                      WORKING AT O AND M DIVISION
                      CHANNARAYAPATNA, CHESCOM
                      HASSAN-573116
                                                             ...APPELLANT
                 (BY SRI CHRISTOPHER NOEL A, ADVOCATE)

                 AND:
Digitally
signed by
PRABHAKAR        1.   THE DIRECTOR
SWETHA
KRISHNAN              ADMINISTRATIVE AND HUMAN RESOURCES,
Location: High
Court of              KARNATAKA POWER TRANSMISSION
Karnataka             CORPORATION LIMITED, CORPORATE OFFICE,
                      KAVERI BHAVAN, K.G. ROAD,
                      BENGALURU-560 009.


                 2.   CHAMUNDESHWARI ELECTRICITY SUPPLY
                      COMPANY LIMITED
                              -2-
                                       NC: 2024:KHC:43351-DB
                                         WA No. 726 of 2024




     CORPORATE OFFICE, CESC,
     MYSURU-570 017, BY ITS MANAGING DIRECTOR.


3.   SMT ANITHA B T
     W/O. YOGEESH P,
     AGED ABOUT 39 YEARS,
     PRESENTLY WORKING AS EXECUTIVE ENGINEER
     (ELECTRICAL)
     R T DIVISION KPTCL
     HASSAN-573201

                                             ...RESPONDENTS
(BY SMT. RAKSHITHA D J, ADVOCATE;
RESPONDENT          NOS.2   AND    3   ARE    SERVED    AND
UNREPRESENTED)


      THIS WRIT APPEAL FILED U/S 4 OF THE KARNATAKA

HIGH COURT ACT PRAYING TO SET ASIDE THE ORDER

DATED 15.12.2023 IN WP No. 24996/2023 (S-TR) PASSED BY

THE LEARNED SINGLE JUDGE OF THIS HON'BLE COURT AND

TO CONSEQUENTLY ALLOW THE WRIT APPEAL.


      THIS APPEAL COMING ON FOR PRELIMINARY HEARING

THIS DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:
                                    -3-
                                               NC: 2024:KHC:43351-DB
                                                  WA No. 726 of 2024




CORAM: HON'BLE THE CHIEF JUSTICE MR. JUSTICE
       N. V. ANJARIA
       and
       HON'BLE MR JUSTICE K. V. ARAVIND


                         ORAL JUDGMENT

(PER: HON'BLE THE CHIEF JUSTICE MR. JUSTICE N. V. ANJARIA)

Learned advocate Mr. A. Christopher Noel for the appellant

files a memo stating that the present appeal has become

infructuous.

2. Memo reads under,

"The appellant above named most Humble submits, that the writ appeal has become infructuous during the pending of the appeal, by the order of the state government of Karnataka No. KPTCL/DGMP /MADM(B100)/71/2024 Date 05/10/2024 the appellant is transferred to the same place that is Hassan KPTCL RT Division as an Executive Engineer, by order No. K.NI.M(V)/SA.ΚΑ.Μ(Κ)24- 25/3389-402 date 09/10/2024 the appellant has reported to her duty. Hence the above appeal has rendered infructuous, the appellant reserves liberty to file a fresh appeal, in the interest of justice and equity."

3. In view of the memo, the writ appeal is accordingly disposed

of as not surviving.

NC: 2024:KHC:43351-DB

In view of disposal of the appeal, the interlocutory

applications, as may be pending, would not survive and they stand

accordingly disposed of.

Sd/-

(N. V. ANJARIA) CHIEF JUSTICE

Sd/-

(K. V. ARAVIND) JUDGE

KPS