Karnataka High Court
Krishna K vs Shri M R Doreswamy on 5 June, 2017
Author: G.Narendar
Bench: G.Narendar
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 5TH DAY OF JUNE, 2017
BEFORE
THE HON'BLE MR.JUSTICE G.NARENDAR
W. P. No.902/2017 (L-TER)
BETWEEN
KRISHNA.K
S/O KARIYAPPA
AGED ABOUT 39 YEARS
R/THAT: CHICKKAVITTANAHALLI VILLAGE
BOMMANIPURA, GOLLARADODDI
KASABA HOBLI, TAGACHIGERE POST
CHANNAPATTANA(TQ)
RAMANAGARA (DIST)-571501
REP BY HIS GPA HOLDER
SHRI.STHITHAPRAJNA SWAMIJI ... PETITIONER
(BY SRI. KRISHNA.K-REP. BY HIS GPA HOLDER
SRI. STHITHAPRAJNA SWAMIJI) (PARTY-IN-PERSON)
(ABSENT)
AND
1. SHRI. M.R. DORESWAMY
THE HON'BLE FOUNDER SECRETARY
P.E.S. INSTITUTIONS, 50 FEET ROAD
BSK 1ST STAGE, SRINAGAR
(HANUMANTH NAGARA)
BANGALORE-560050
2. SHRI.K.N. BALASUBRAHMANYA MURTHY
PRINCIPAL AND DIRECTOR
P.E.S. INSTITUTE OF TECHNOLOGY
100 FEET RING ROAD, BSK 3RD STAGE
BANGALORE-560085
3. SHRI.UMAPATHY
SUPERVISOR, CAMPUS MAINTENANCE
P.E.S. INSTITUTE OF TECHNOLOGY
100 FEET RING ROAD, BSK 3RD STAGE
BANGALORE-560085 ... RESPONDENTS
2
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE
CONSTITUTION OF INDIA PRAYING TO SET ASIDE THE
ORDER DATED 22.11.2016 PASSED IN REF.NO.19/2013 ON
I.A.NO.5 DATED 22.11.2016 BY THE HON'BLE 1ST
ADDITIONAL LABOUR COURT AT ANNEXURE-L AT PARA 17,
ETC.
THIS WP COMING ON FOR ORDERS THIS DAY, THE
COURT MADE THE FOLLOWING:
ORDER
Case is called out. There is no representation on behalf of the petitioner. It is seen that when the matter was posted before the Court on 11.4.2017, there was no representation.
Hence, the petition stands dismissed for non- prosecution.
Sd/-
JUDGE rs