Sri B N Vishwanatha Rao vs The Common Cadre Authority
2025 Latest Caselaw 8014 Kant

Karnataka High Court

Sri B N Vishwanatha Rao vs The Common Cadre Authority on 3 September, 2025

                                              -1-
                                                        NC: 2025:KHC:34468-DB
                                                           WA No. 83 of 2022


                   HC-KAR




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 3RD DAY OF SEPTEMBER, 2025

                                           PRESENT
                            THE HON'BLE MR. JUSTICE JAYANT BANERJI
                                              AND
                            THE HON'BLE MR. JUSTICE UMESH M ADIGA
                              WRIT APPEAL NO. 83 OF 2022 (S-RES)
                   BETWEEN:
                         SRI. B.N. VISHWANATHA RAO
                         S/O B.N.HANUMANTHA RAO,
                         AGE : 67 YEARS,
                         WORKED AS FDC/MANAGER I/C
                         PRIMARY CO-OPERATIVE AGRICULTURE &
                         RURAL DEVELOPMENT BANK LTD.,
                         BHIMANAKONE, SAGAR TALUK,
                         SHIVAMOGGA DISTRICT-577 417.
                                                              ...APPELLANT
                   (BY SRI. THUSHANATH C.V.,ADVOCATE (ABSENT))

                   AND:

Digitally signed   1.    THE COMMON CADRE AUTHORITY
by                       FOR P.L.D. BANK EMPLOYEES IN
ANNAPURNA G              KARNATAKA,
                         REP. BY ITS PRESIDENT,
Location: HIGH           ALOORU VENKATA RAO ROAD,
COURT OF
                         CHAMARAJPET,
KARNATAKA
                         BANGALURU-560 018.

                   2.    THE MEMBER SECRETARY,
                         THE COMMON CADRE AUTHORITY
                         FOR P.L.D. BANK EMPLOYEES IN KARNATAKA,
                         ALOORU VENKATA RAO ROAD,
                         CHAMARAJPET,
                         BENGALURU-560 018.

                   3.    THE MANAGER,
                          -2-
                                 NC: 2025:KHC:34468-DB
                                        WA No. 83 of 2022


HC-KAR




     PRIMARY COOPERATIVE AGRICULTURE
     AND RURAL DEVELOPMENT BANK
     SHIKARIPURA
     SHIVAMOGGA
     DISTRICT-577 427.

4.   THE MANAGER,
     PRIMARY COOPERATIVE AGRICULTURE
     AND RURAL DEVELOPMENT BANK
     SORABA,
     SHIVAMOGGA DISTRICT-577 422.

5.   THE MANAGER
     PRIMARY COOPERATIVE AGRICULTURE
     AND RURAL DEVELOPMENT BANK
     HOSANAGARA
     SHIVAMOGGA DISTRICT -577 418.

6.   THE MANAGER
     PRIMARY COOPERATIVE AGRICULTURE
     AND RURAL DEVELOPMENT BANK
     BHIMANAKONE
     SHIVAMOGGA DISTRICT-577 417.

7.   THE MANAGER
     PRIMARY COOPERATIVE AGRICULTURE
     AND RURAL DEVELOPMENT BANK
     KADUR
     SHIVAMOGGA DISTRICT-577 548.

8.   THE MANAGER
     PRIMARY CO-OPERATIVE AGRICULTURE
     AND RURAL DEVELOPMENT BANK
     BHADRAVATHI
     SHIVAMOGGA DISTRICT-577 301.
                                         ...RESPONDENTS
(BY SMT.LAKSHMI, ADVOCATE FOR SRI.P.ANAND, ADVOCATE
    FOR R1 AND R2,
    R3,R4,R5,R6,R7,R8 ARE SERVED AND UNREPRESENTED)

     THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO SET ASIDE THE ORDER OF THE
                                -3-
                                            NC: 2025:KHC:34468-DB
                                               WA No. 83 of 2022


 HC-KAR




LEARNED SINGLE JUDGE DATED 23.03.2021 IN W.P.NO.
27986/2014, BY ALLOWING THIS APPEAL AND TO ALLOW THE
WRIT PETITION AS PRAYED FOR THEREIN AND ETC.

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


CORAM:       HON'BLE MR. JUSTICE JAYANT BANERJI
             and
             HON'BLE MR. JUSTICE UMESH M ADIGA

                         ORAL JUDGMENT

(PER: HON'BLE MR. JUSTICE JAYANT BANERJI)

None appears to press this appeal.

2. The appeal is dismissed for non-prosecution.

3. This order has been passed in the presence of

learned counsel for respondents.

Sd/-

(JAYANT BANERJI) JUDGE

Sd/-

(UMESH M ADIGA) JUDGE

AG