Karnataka High Court
Sri Murali Mohan Kajapuram vs Co-Operative Election Commission on 17 April, 2018
Author: Raghvendra S.Chauhan
Bench: Raghvendra S. Chauhan
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 17TH DAY OF APRIL 2018
BEFORE
THE HON'BLE MR. JUSTICE RAGHVENDRA S. CHAUHAN
WRIT PETITION No.11078/2014 (GM-RES)
BETWEEN:
SRI MURALI MOHAN KAJAPURAM,
S/O. SRI CHOWDAPPA,
AGED 36 YEARS,
R/A. NO.206, 33RD CROSS,
7TH BLOCK, JAYANAGAR,
BANGALORE-560 082. ... PETITIONER
(BY SRI B. RAMESH, ADVOCATE)
AND:
1. CO-OPERATIVE ELECTION COMMISSION,
NO.3, 2ND FLOOR, KARIYAPPA ROAD,
BASAVANAGUDI,
BANGALORE-560 004,
REP. BY ITS SECRETARY.
2. KARNATAKA MILK FEDERATION,
KMF COMPLEX,
DR. M. H. MARIGOWDA ROAD,
BANGALORE-560 029.
REP. BY ITS MANAGING DIRECTOR. ... RESPONDENTS
(BY SRI M. KESHAVA REDDY, ADVOCATE FOR R-1;
SRI M. R. C. RAVI, ADVOCATE FOR R-2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER /
LETTER DATED 28.2.2014 ISSUED BY R-1 VIDE ANNEXURE-E AND
DIRECT THE R-2 TO COMPETE THE RECRUITMENT PROCESS
PURSUANT TO THE NOTIFICATION DATED 6.2.2014 ISSUED BY THE R-
2 VIDE ANNEXURE-B.
2
THIS WRIT PETITION COMING ON FOR PRELIMINARY HEARING
IN 'B' GROUP THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
Mr. B. Ramesh, the learned counsel for the petitioner, informs this Court that the petition has become infructuous.
2. Therefore, the petition is hereby dismissed as infructuous.
Sd/-
JUDGE MD