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Karnataka High Court

M R Nagaraja vs The Government Of India on 28 January, 2011

Bench: Ajit J Gunjal, K.Govindarajulu

IN-' THE HICEH COURT OF KARNATAKA AT BANGALORE

DA'I'E:D THIS THE 28% DAY OF JANUARY 2013:

PRESENT

THE HQNBLE  JUS'1'ICE1_Ad17{f J.C}UN;§;_';V  "
AND I '  -I' % '

THE HON'BLE 'MR. JUSTICE: K.;'QV0'%%£1\:r)ARA3iJI

WRIT PETITION No.20%Q64/Qooatsmcfizxr} 
BETWEEN: «L    

1.

M.R.Naga;raja, V» S/(). (iate) Ran'1--a_iah,g"' - Aged ab0ui;'4'7'«[yé:ars:.,_ ._ Working ._ V ISRO Saialliijé'..Cer1':re;'{'j % Airpert~VR0"a{_3; ',.:::;-. " V' Bangaioré 101 . V

2. N.ChaiLn?21Aiah;.,_ V' S/0.N.PJar21s3n}1ah;._ "

Aged ab Out. 56' '-J8/_'£:.1*1<3:i}I"ig;..A'21s 9 ' $a.t<§11_it.e Centre, Airport.' _ VE3_;:n§§ai'(_3.r{3 5360 G1 7?, ., .PETm<:>N1s;Rs (E33: S';'i:E321saxrar.avi Veerabhadra, Adm) ' E; Thif'. G0vefz1n1e::1i {}f1'BCiiE1., T Depart:ms:11?; of Spaiffi, REi'pi'€.E§€E1}i'.€;'.d by its Ssiczretaary, ESRO. Nezw BEL Roaii.
E'::':1§(1gE13.(}F€ .
I»)
2. The D:iree{'.or.
ISRO Sat:e1li_te Centre, Ikpartimem, of Spzme.
G0verm1'1en1' of £r3dia., Airport: Road, Vimarlapura P0-st, _ ~ Bangaiore -- 560 017. ...RES}?Q'£\H)E;;"NT8 (By S.ri.P.S.Dinesh Kurnar. . V " e This writ petition is i"ileu:EDi;1.*;1cie;.A9"A;*t:£e}es: vvafld 227 of the Constitution 01'India"'with 21 p'1~'aye'r' toquash the impugned order ;.dated1eLL02":2_OO3 A paseed by Horfble C.A.T., Banga10:_e"M«.Be:f1c1";. .Ba1_':gei1Qre in O.A.N0s. 746 8»: 984/2002 vide Anne;{ure.VT'A»'. -. This Wm: pefition ?1é=c;}*ing, this day, Ajit J.Gunjal," §relivei*ecf the _f_r5HeWi1:g'E _t__l1eVv.riia.€f.e'r»~fiésfeelistecl on 291-" September ._.V.2010,._%le1'V prayern' 'foe acifouriinlent. was rejected as the __the year 2003 and the matter was éis3a_1iee'ed 'iliir..nij3iI~pr0seeut.io:3. Later; on an appiication, the eai"1is_e;'E.57 rveeailede " the £I1£:1'{.'{.£?1" WE1S (failed in the earlier part. of Ji.-he<§a:yE there was He 1"~s3pres3eI1i:at,ien. In the seecmd *.If'O1,ZE"1d E\/Ir'1\rIa_heeh, Ieairtastti <:0'Lm.se} seeks Eidjtitlfflfflffifl \ '<37 " \w.':z~ ' /KM \ on behalf of the Cotmsei z1ppea.ri1'1g for the p»€:t;iti(>I1er. Appare3.:1i:.3y. for the sa1ne 'r£;*.asc>n, use are not inclinetd to grant. an E1Cij()11I'I1I'fi€tI"3'f.. Petition stands dismissed for non-prosecution. SPS