Karnataka High Court
Sri B C Puttalingaiah vs Karanataka Food & Civil Supplies ... on 29 May, 2019
Author: P.B.Bajanthri
Bench: P.B.Bajanthri
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 29TH DAY OF MAY 2019
BEFORE
THE HON'BLE MR.JUSTICE P.B.BAJANTHRI
WRIT PETITION NO.4267 OF 2019 (S-RES)
BETWEEN:
Sri B.C.PUTTALINGAIAH
S/O LATE CHANAPPA
AGED ABOUT 58 YEARS
WORKING AS DEPOT MANAGER,
AKSHARA DASOHA & PDS
KOLLEGAL TALUK, CHAMARAJANAGAR
CHAMARAJANAGAR DISTRICT - 571 313. ...PETITIONER
(By Sri JEEVAN KUMAR.B.S., ADVOCATE)
AND:
KARNATAKA FOOD AND CIVIL SUPPLIES
CORPORATION LIMITED,
REPRESENTED BY ITS
MANAGING DIRECTOR,
OFFICE AT NO.16/1,
TANK BED AREA,
BENGALURU - 560 052. ...RESPONDENT
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 OF
THE CONSTITUTION OF INDIA PRAYING TO CALL FOR ENTIRE
RECORDS PERTAINING TO THE IMPUGNED PREMATURE
TRANSFER ORDER DATED 21.01.2019 PASSED BY THE
RESPONDENT; QUASH THE TRANSFER DATED 21.01.2019
PASSED BY THE RESPONDENT AT ANNEXURE-C IN SO FAR AS
PETITIONER IS CONCERNED; ISSUE DIRECTION QUASHING
THE TRANSFER ORDER.
2
THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING, THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel for the petitioner has filed a memo dated 29.05.2019 seeking leave of this Court to withdraw the writ petition.
2. Memo is placed on record. Accordingly, the writ petition is dismissed as withdrawn.
Sd/-
JUDGE DH