Karnataka High Court
Dr. T.S. Muralidhar S/O T K Subbarao vs The State Of Karnataka on 2 August, 2023
Author: S.R. Krishna Kumar
Bench: S.R. Krishna Kumar
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NC: 2023:KHC-D:8138-DB
WP No. 104707 of 2023
IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
DATED THIS THE 2ND DAY OF AUGUST, 2023
PRESENT
THE HON'BLE MR JUSTICE S.R. KRISHNA KUMAR
AND
THE HON'BLE MR JUSTICE G BASAVARAJA
WRIT PETITION NO. 104707 OF 2023 (S-KAT)
BETWEEN:
DR. T.S. MURALIDHAR S/O. T K SUBBARAO
AGE: 58 YEARS, OCC: EXECUTIVE ENGINEER
PWD DIVISION, DHARWAD
R/O: OF PWD QUARTERS,
KCD CIRCLLE, OPP.AIR DHARWAD-580007.
...PETITIONER
(BY SRI M.S.BHAGWATI SENIOR COUNSEL FOR SMT.
VIDYAVATI M. KOTTURSHETTAR, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
REPRESENTED BY PRINCIPAL SECRETARY,
DEPARTMENT OF PUBLIC WORKS,
VIKAS SOUDHA, BENGALURU-560001.
ROHAN
HADIMANI 2. THE STATE OF KARNATAKA,
T R/BY UNDER SECRETARY,
DEPARTMENT OF PUBLIC WORKS,
Digitally signed by VIKAS SOUDHA, BENGALURU-560001.
ROHAN HADIMANI T
Location:
HIGHCOURT OF
KARNATAKA-
3. EXECUTIVE ENGINEER,
DHARWAD BENCH
Date: 2023.08.02
PWD. DIVISION, OPP AIR,
15:55:34 +0530
TQ. DIST. DHARWAD.
4. SRI PRASHANTH P.R.,
EXECUTIVE ENGINEER,
P.M.G.S.Y PROJECT,
TQ. DIST. GADAG-582101.
...RESPONDENTS
(BY SRI G.K. HIREGOUDAR, AGA FOR R1 TO 3)
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NC: 2023:KHC-D:8138-DB
WP No. 104707 of 2023
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, 1950, PRAYING TO
SET ASIDE THE A) CALL FOR RECORDS FROM THE HON'BLE
KARNATAKA STATE ADMINISTRATIVE TRIBUNAL AT BELAGAVI
PERTAINING TO THE IMPUGNED ORDER DATED. 17/07/2023
PASSED IN APPLICATION NO. 10598/2023 (ANNEXURE-A).B)
SET ASIDE THE IMPUGNED ORDER DATED. 17/07/2023
PASSED BY THE HON BLE KARNATAKA STATE ADMINISTRATIVE
TRIBUNAL AT BELAGAVI IN APPLICATION NO. 10598/2023, IN
SO FAR AS IT RELATES TO NON-GRANT OF INTERIM ORDER AS
SOUGHT FOR BY THE PETITIONER (ANNEXURE-A) AND
CONSEQUENTLY GRANT INTERIM RELIEF AS PRAYED FOR BY
THE PETITIONER IN APPLICATION NO. 10598/2023, DURING
THE PENDENCY OF THE SAID APPLICATION, IN THE INTEREST
OF JUSTICE AND EQUITY. C) PASS ANY OTHER ORDER
INCLUDING THE COST OF THIS WRIT PETITION, IN THE
INTEREST OF JUSTICE AND EQUITY.
THIS PETITION, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, S.R. KRISHNA KUMAR, J., THE
FOLLOWING:
ORDER
Though several contentions have been urged by the petitioner in support of his claim, having regard to the fact that the matter is posted before the KSAT for hearing on 03.08.2023, without expressing any opinion on the merits and demerits of the rival contentions, we deem it just and appropriate to dispose off this petition directing the KSAT to consider and dispose off the application on merits as -3- NC: 2023:KHC-D:8138-DB WP No. 104707 of 2023 expeditiously as possible and at any rate on or before 08.08.2023 in accordance with law.
All rival contentions are kept open and no opinion is expressed on the same.
Sd/-
JUDGE Sd/-
JUDGE CKK