Karnataka High Court
Union Of India vs Smt Manjula Raghavan on 27 August, 2024
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NC: 2024:KHC:34362-DB
WP No. 21187 of 2021
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 27TH DAY OF AUGUST, 2024
PRESENT
THE HON'BLE MR JUSTICE V KAMESWAR RAO
AND
THE HON'BLE MR JUSTICE RAJESH RAI K
WRIT PETITION NO. 21187 OF 2021 (S-CAT)
BETWEEN:
1. UNION OF INDIA
REPRESENTED BY SECRETARY,
DEPARTMENT OF PERSONNEL & TRAINING,
NORTH BLOCK, CENTRAL SECRETARIAT,
NEW DELHI-110 011.
2. THE REGISTRAR,
CENTRAL ADMINISTRATIVE TRIBUNAL,
PRINCIPAL BENCH, #61/35,
COPERNICUS MARG,
NEW DELHI-111 001.
Digitally signed by
HARIKRISHNA V
Location: HIGH 3. DEPUTY REGISTRAR
COURT OF CENTRAL ADMINISTRATIVE TRIBUNAL,
KARNATAKA
KOLKATTA BENCH, 11TH FLOOR,
MSO BUILDINGS, 234/1,
ACHARYA JAGADISH,
CHANDRA BOSE ROAD,
MIRANIA GARDENS, 2, SREEPALLY,
BHOWANIPORE,
KOLAKATTA-700 020,
WEST BENGAL STATE.
...PETITIONERS
(BY SRI. D. BASAVARAJA, ADVOCATE)
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NC: 2024:KHC:34362-DB
WP No. 21187 of 2021
AND:
SMT. MANJULA RAGHAVAN,
AGED ABOUT 66 YEARS,
DEPUTY REGISTRAR (RTD),
CAT, KOLKATTA BENCH,
RESIDING AT NO #105,
B BLOCK, SAI GARDENS,
KEMPAPURA MAIN ROAD,
BENGALURU-560 037.
...RESPONDENT
(RESPONDENT SERVED)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE
A WRIT OR ORDER BY WAY OF CERTIORARI QUASHING THE
ORDER DATED 27.02.2020 PASSED IN OA NO 170/00120/2020
BY HON'BLE CAT BENGALURU BENCH (ANNEXURE-A) AND
DECLARE THE SAME TO BE ILLEGAL, ONE SIDED, ARBITRARY
AND CONTRARY TO THE LEGAL PRINCIPLES/OBJECTIVES LAID
DOWN IN CENTRAL PAY RULES 2008.
THIS PETITION, COMING ON FOR PRELIMINARY HEARING
IN 'B' GROUP, THIS DAY, ORDER WAS MADE THEREIN AS
UNDER:
CORAM: HON'BLE MR JUSTICE V KAMESWAR RAO
and
HON'BLE MR JUSTICE RAJESH RAI K
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NC: 2024:KHC:34362-DB
WP No. 21187 of 2021
ORAL ORDER
(PER: HON'BLE MR JUSTICE V KAMESWAR RAO) There is no appearance for the petitioners.
2. On perusing the record, we are of the view that the issue which falls for consideration is covered by the judgment of the Hon'ble Supreme Court in the case of Director (Admn. and HR) KPTCL and Others vs. C.P.Mundinamani and Others reported in 2023 SCC Online SC 401 in favour of the respondent herein.
3. In view of the position of law and also the fact that there is no appearance for the petitioners even on the second call, we are of the view that no interference is called for with the impugned order dated 27.02.2020 passed by the Central Administrative Tribunal, Bengaluru in O.A.No.170/00120/2020.
4. Hence, the petition is dismissed.
Sd/-
(V KAMESWAR RAO) JUDGE Sd/-
(RAJESH RAI K) JUDGE VM/List No.: 1 Sl No.: 30