The General Manager (A And Hr) Bescom vs T. Venkatesh
2025 Latest Caselaw 9329 Kant

Karnataka High Court

The General Manager (A And Hr) Bescom vs T. Venkatesh on 23 October, 2025

                                         -1-
                                                  NC: 2025:KHC:41818-DB
                                                    WA No. 396 of 2025


             HC-KAR



                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 23RD DAY OF OCTOBER, 2025

                                      PRESENT
                        THE HON'BLE MR. JUSTICE D K SINGH
                                        AND
                      THE HON'BLE MR. JUSTICE RAJESH RAI K
                       WRIT APPEAL NO. 396 OF 2025 (S-RES)
             BETWEEN:

             1.    THE GENERAL MANAGER
                   (A AND HR) BESCOM
                   KR CIRCLE, BANGALORE 560001.

             2.    THE EXECUTIVE ENGINEER (ELEC),
                   KPTCL TL AND SS DIVISION, SRS PEENYA,
                   BANGALORE -560058.
                                                           ...APPELLANTS
             (BY SRI. VASHISTA, ADVOCATE FOR
                 SRI. ANIRUDH A KULKARNI., ADVOCATE)

             AND:
Digitally
signed by    1.    T. VENKATESH
VASANTHA
KUMARY B K         S/O LATE THIMMAIAH
Location:          AGED ABOUT 60 YEARS
HIGH
COURT OF           R/A NO. 51, 5TH B CROSS,
KARNATAKA          NEAR TRIVENI SCHOOL, DEFENCE COLONY,
                   BAGALAGUNTE, BANGALORE NORTH,
                   BANGALORE - 560073.
                                                       ...RESPONDENT
             (BY SRI. K.SRINIVASA., ADVOCATE FOR C/RESPONDENT)

                  THIS WRIT APPEAL FILED UNDER SECTION 4 OF THE
             KARNATAKA HIGH COURT ACT, PRAYING TO ALLOW THE WRIT
             APPEAL AND SET ASIDE THE ORDER OF THE LEARNED SINGLE
             JUDGE DATED 08/11/2024 IN WP NO.28592/2024 AND
             CONSEQUENTLY, DISMISS WP NO.28592/2024, ETC.
                               -2-
                                         NC: 2025:KHC:41818-DB
                                           WA No. 396 of 2025


 HC-KAR



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

CORAM:       HON'BLE MR. JUSTICE D K SINGH
             and
             HON'BLE MR. JUSTICE RAJESH RAI K

                         ORAL JUDGMENT

(PER: HON'BLE MR. JUSTICE D K SINGH)

Mr. Vashista, learned counsel appearing for the

appellants fairly concede that there is nothing much to be

argued on behalf of the appellants inasmuch as the issue

involved in this writ appeal is squarely covered by the

judgment of the Supreme Court in STATE OF PUNJAB AND

OTHERS Vs. RAFIQ MASIH (WHITE WASHER) reported in

(2015) 4 SCC 334.

2. In view of the aforesaid, we dismiss this appeal.

Sd/-

(D K SINGH) JUDGE

Sd/-

(RAJESH RAI K) JUDGE

NG