Karnataka High Court
N.S. Gangemane S/O. Subbaiah Gangemane vs The State Of Karnataka on 4 April, 2017
Bench: Vineet Kothari, H.B.Prabhakara Sastry
IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 04th DAY OF APRIL 2017
PRESENT
THE HON'BLE DR. JUSTICE VINEET KOTHARI
AND
THE HON'BLE DR. JUSTICE H. B. PRABHAKARA SASTRY
WRIT PETITION No.75407 of 2013 (S-KAT)
BETWEEN:
N.S. GANGEMANE
S/O. SUBBAIAH GANGEMANE
AGE: 60 YEARS,
ASSISTANT DIRECTOR OF
STATISTICS (RETIRED)
R./AT: KARKI, POST: KARKI,
TQ:HONNAVAR, U.K.
... PETITIONER
(By Sri. HANAMANT R LATUR ADVOCATE--ABSENT)
AND:
1. THE STATE OF KARNATAKA
REPTD. BY THE PRINCIPAL SECRETARY TO
GOVERNMENT, FINANCE DEPARTMENT
(PLANNING AND STATISTICAL WING)
VIDHANA SOUDHA, DR. AMBEDKAR VEEDHI
BANGALORE-560001.
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Date of Order 04.04.2017
WP No.75407/2013
N.S.Gangemane Vs.
The State of Karnataka & others
2. THE DIRECTOR OF ECONOMICS AND STATISTICS
M.S. BUILDING, BANGALORE-560001.
3. THE REGIONAL COMMISSIONER
(FORMERLY DIVISIONAL COMMISSIONER)
BELGAUM REGION, BELGAUM.
... RESPONDENTS
(By Sri.M.KUMAR, AGA)
THIS WP IS FILED UNDER ARTICLES 26 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO:
I. CALL FOR THE RECORDS AND ISSUE A
WRIT OF CERTIORARI AND QUASH THE
ORDER DATED 29/02/2012 PASSED BY THE
HON'BLE KARNATAKA ADMINISTRATIVE
TRIBUNAL IN APPLICATION NO.3952/2001
i.e. ANNEXURE-A AND ALLOW THE
APPLICATION NO.3952/2001 i.e. ANNEXURE-
H AS PRAYED THEREIN.
II. DIRECT THE RESPONDENTS TO GRANT ALL
CONSEQUENTIAL RELIEFS, INCLUDING
MONETARY BENEFITS, FLOWING FROM
QUASHING OF THE ABOVE SAID ORDER AT
ANNEXURE-A, ETC.
THIS PETITION COMING ON FOR FINAL HEARING
THIS DAY, DR. VINEET KOTHARI, J., MADE THE
FOLLOWING:
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Date of Order 04.04.2017
WP No.75407/2013
N.S.Gangemane Vs.
The State of Karnataka & others
ORDER
Mr.M.Kumar, AGA for respondents.
1. None appears for the petitioner.
2. On the last occasion on 08th March 2017, the following order was passed in the presence of the learned Additional Government Advocate:
" Dr.VKJ & Dr.HBPSJ:
08/03/17 Sri.M.Kumar, AGA for Respondents.
ORDER None present for the petitioner.
On the last occasion also, none was present for the petitioner. However, in the interest of justice, we are adjourning the case for a period of two weeks with a note of caution that in case nobody appears on behalf of the petitioner on the next date also, the Court may dismiss the petition itself for want of prosecution.
Put up on 21/03/2017.
Sd/-
(VKJ) Sd/-
(HBPSJ) "4
Date of Order 04.04.2017 WP No.75407/2013 N.S.Gangemane Vs. The State of Karnataka & others
3. Since, again today nobody is present for the petitioner to argue the case, we have no option but to dismiss the case for want of prosecution.
4. Accordingly, the Writ Petition is dismissed for non-prosecution.
Sd/-
JUDGE Sd/-
JUDGE RK/-