Karnataka High Court
Pawar Mansingh S/O.Meghnath vs The Managing Director (Adm And Hrd) on 5 January, 2022
:1:
IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 5TH DAY OF JANUARY, 2022
BEFORE
THE HON'BLE MR. JUSTICE R. NATARAJ
WRIT PETITION NO.102632 OF 2021 (S-RES)
BETWEEN:
PAWAR MANSINGH S/O. MEGHNATH,
AGE: 60 YEARS, OCC: CHIEF ENGINEER,
ZONAL OFFICE, GESCOM BELLARY ZONE, BELLARY
TQ AND DIST: BELLARY 583101.
... PETITIONER
(BY SRI. LAXMAN T. MANTAGANI, ADVOCATE)
AND:
1. THE MANAGING DIRECTOR (ADM & HRD)
KARNATAKA POWER TRANSMISSION
CORPORATION LIMITED, KAVERI BHAVAN,
K.G. ROAD, BENGALURU,
BENGALURU-560001.
2. DIRECTOR (ADM & HRD) KPTCL
KAVERI BHAVAN,
K.G. ROAD, BENGALURU,
BENGALURU - 560001.
3. THE MANAGING DIRECTOR (ADM & HRD)
CORPORATE OFFICE,
GESCOM, KALBURGI - 585301.
... RESPONDENTS
(BY SRI. B. S. KAMATE, ADV. FOR R1 AND R2
SRI. CHANDRASHEKAR R. HIREMATH, ADV. FOR R3)
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THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, PRAYING TO ISSUE WRIT
OF CERTIORARI QUASHING THE IMPUGNED NOTIFICATION
DATED 22.07.2021 ISSUED BY THE 2ND RESPONDENT VIDE
ANNEXURE-C.
THIS PETITION COMING ON FOR PRELIMINARY HEARING
'B' GROUP, THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel for the petitioner has filed a memo to withdraw the petition as it is rendered infructuous.
The memo is placed on record and the writ petition is dismissed as having become infructuous.
Sd/-
JUDGE SMM