Karnataka High Court
Narasimha Golla vs The Secretary on 25 June, 2019
Bench: L.Narayana Swamy, R Devdas
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 25TH DAY OF JUNE, 2019
PRESENT
THE HON'BLE MR. JUSTICE L.NARAYANA SWAMY
AND
THE HON'BLE MR. JUSTICE R.DEVDAS
WRIT PETITION NO.1132/2019 (S-CAT)
BETWEEN:
NARASIMHA GOLLA
S/O. RAMA GOLLA,
AGED ABOUT 47 YEARS,
WORKING AS LDC,
O/O. REGIONAL PROVIDENT FUND,
UDUPI AND NOW
R/AT HADIMANE HOUSE,
KUNDAPURA TALUK,
UDUPI DISTRICT - 576 282 ... PETITIONER
(BY SRI.RAGHAVENDRACHAR.M., ADV.)
AND:
1. THE SECRETARY
MINISTRY OF LABOUR AND EMPLOYMENT,
GOVERNMENT OF INDIA,
NEW DELHI - 110 001.
2. THE REGIONAL PROVIDENT FUND
COMMISSIONER, HRM,
ZONAL OFFICE,
BENGALURU - 560 013.
2
3. THE ADDITIONAL CENTRAL PROVIDENT
FUND COMMISSIONER
KARNATAKA AND GOA STATE,
HAVERI BHAVISHA NIDI ENCLAVE,
H.M.T. MAIN ROAD,
JALAHALLI,
BANGALORE - 560 013.
4. THE ASSISTANT PROVIDENT FUND
COMMISSIONER/OIC
REGIONAL OFFICER,
COURT ROAD,
UDUPI - 576 101. ... RESPONDENTS
(BY SMT.VANITA.K.R. ADV. FOR R2 - R4;
R1 IS SERVED AND UNREPRESENTED)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO SET ASIDE
THE ANNEXURE-A DATED: 29.11.2018 PASSED BY THE CENTRAL
ADMINISTRATIVE TRIBUNAL, BANGALORE PASSED IN
O.A.1038/2018 AND ISSUE DIRECTION AS THIS HON'BLE
COURT DEEMS FIT, IN THE CIRCUMSTANCES OF THE CASE.
THIS WRIT PETITION COMING ON FOR ORDERS THIS DAY,
NARAYANA SWAMY J , MADE THE FOLLOWING:
ORDER
The petitioner is permitted to make a representation with regard to transfer. If such a representation is made, it is for the respondent to consider and pass appropriate order. In view of the above, this appeal is liable to be disposed of, accordingly 3 disposed of with the above observation without granting any order. Interim order granted earlier stands dis-continued.
Sd/-
JUDGE Sd/-
JUDGE lnn