Karnataka High Court
Gurunath Vadde vs The State Of Karnataka on 29 July, 2016
Bench: Chief Justice, Ravi Malimath
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 29TH DAY OF JULY, 2016
PRESENT
THE HON'BLE MR. SUBHRO KAMAL MUKHERJEE,
CHIEF JUSTICE
AND
THE HON'BLE MR. JUSTICE RAVI MALIMATH
WRIT PETITION NO.40531 OF 2016 (GM-RES-PIL)
Between:
GURUNATH VADDE
S/O.VAIJINATH RAO,
AGED ABOUT 50 YEARS,
OCC:SOCIAL WORKER,
R/AT.NO.14, SANTHOSH COLONY,
AURAD(B) TALUKA,
DISTRICT-BIDAR-585 401.
... PETITIONER
(BY SRI RODDA VEERSHETTY, ADVOCATE)
AND
THE STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY,
ROAD TRANSPORT DEPARTMENT,
VIDHANA SOUDHA,
BANGALORE-560001.
... RESPONDENT
(BY SRI H.VENKATESH DODDERI, AGA)
THIS WRIT PETITION IS FILED UNDER ARTICLES
226 AND 227 OF THE CONSTITUION OF INDIA PRAYING
2
TO ISSUE WRIT OF MANDAMUS DIRECT OR ORDER TO
RESPONDENT TO CONSIDER THE DEMANDS OF THE -
EMPLOYEES AND NOT TO DECLARE THE ESMA AGAINST
TO EMPLOYEE OF THE KSRTC & BMTC VIDE ANNEX-A
DATED 27.07.2016, ETC.
This petition coming on for preliminary hearing this
day, the Chief Justice made the following:
ORDER
Mr.Dodda Veerashetty, learned advocate, appears for the writ petitioner and submits that the petition has become infructuous due to a subsequent event.
2. As prayed for, the writ petition is dismissed as infructuous.
3. We make no order as to costs.
Sd/-
CHIEF JUSTICE Sd/-
JUDGE vgh*