Karnataka High Court
Sri C R Ananda vs Karnataka Power Corporation Ltd on 3 September, 2018
Author: L.Narayana Swamy
Bench: L. Narayana Swamy
1
IN THE HIGH COURT OF KARNATAKA, BENGALURU
DATED THIS THE 3RD DAY OF SEPTEMBER, 2018
BEFORE
THE HON'BLE MR. JUSTICE L. NARAYANA SWAMY
WRIT PETITION NO.43800 OF 2013 (S-RES)
BETWEEN:
Sri.C.R.Ananda
S/o late T.Ramachandraiah
Aged about 58 years
Working as Accounts Officer
R/at No.302, Lalbagh Elegancy - View Apartment
Siddapura, Jayanagar I Block
Bengaluru-560 004. ... Petitioner
(By Sri. Mohan Bhat, Advocate)
AND:
1. Karnataka Power Corporation Ltd.,
A Company incorporated under the
Provisions of Companies Act
Having its registered office at
Shakthi Bhavan
Race Course Road
Bengaluru-560 001
Represented by its Managing Director.
2. Sri.U.J.Betageri
Aged about 59 years
Working as Assistant General Manager
(Finance)
Yelahanka-560 106
Bengaluru. ... Respondents
(By Sri Somashekar, Advocate for R-1;
R-2 served)
2
This Writ Petition is filed under Articles 226 and
227 of the Constitution of India, praying to quash the
impugned order dated 07.02.2013 vide Annexure-J
issued by respondent No.1 and direct the respondent
No.1 to consider the candidature of the respondent No.2
as well as the petitioner on seniority basis for selection in
accordance with recruitment rules.
This petition coming on for Preliminary Hearing 'B'
Group this day, the court made the following:
ORDER
The petitioner was aged 58 years in the year 2013 and now he has retired and hence the prayer made by him for eligibility of promotion on seniority basis does not arise for consideration and if the petitioner is aggrieved by any consequential relief it is for him to make representation to 1st respondent Corporation. If such representation is made, it is for respondent No.1 to consider and pass appropriate order within a period of three months.
Accordingly, writ petition is disposed of.
Sd/-
JUDGE UN