Karnataka High Court
The Secretary Ministry Of Defence Govt ... vs Sri R K Sharma Asst General Manager on 18 August, 2011
Bench: K.L.Manjunath, H.S.Kempanna
C é AA HIGH SR OH KARAT NEN RESUS RIOKS EG Soll EA Torta Se Bh Ea gM NL ETT, ERE LPM! Wr GUAR AP AMA AEH OURT OF KARNATAKA HIGH GQ! foo N THE HIGH COURT OF KARNATAKA AT BANGALORE DATED THIS THE 1@5 DAY OF AUGUST, 2011. PRESENT Bb Sa PoE HOM BLE EMR JUSTICE Kl LE LM AN a JURATH ": THE HON ELE : MR. JUST: ri CE ed 1S. KEMPANNA | ; 120061 SCAT 1 THE SECRETARY, 3 0S MINISTRY i) ae DEFENCE, fig ecay OFF IN INDIA HEW DEL Lah: 110 O01 S 2 THE < GENERAL MANAGER : CANTEEN STORES NEPARTVENT #119, MAHARSH! KARVE ROAD 'ADELPHE MUMBAI 406 020 bat THE VICE CHAIRMAN & OMT GENERAL MANAGER CE au EEN STORES DEPAI RTMENT (By Sri: S KALYAN BASAVARAJ, ASG, FOR seers. PLD ¢ L . SHARMA GERERAL MANAGER TEEN SLGRES OS PARTMENT CHURCH ROAD a A ta EAE HO RE: EE a ER a a A EA Pf ORE LR Eee BRR TNL, ES, Eta by SOL) le AAR MAT AIA mics i. Bud BANGALORE S60 007 2 81 & SHARMA REGIGUAL MANAGER 90 DEOPT, NAVRANG GAU FHATI, ASSAM a & SEIS UU PARDESH REGIONAL MANAG CBR RANGE HILLS, KHADEI FUNIE 411020 - & UNIGN PUBLIC SERVIE SOM als SION DHOLPUR HOUSE; 'SHAHUAHAN K NEW DELHD.110011...- . REP BY a) BEC = RE PARY (By Gri -G RRA AME: aH FOR C/Ri & ALSO FOR R2 & 3: PS. DINESH KX UMAR F OR RRA THIS W.P. PILED UK DER ARTICLES 236 & 227 OF THE CORSTTETIC ON OF INDIA PRAYING TO: QUASH THE © DER THE CENTRAL ADMINISTRATIVE TRIB INAL, BANG LORE BENCH IN HW OANOIGo/09 DP, "29.01.05. VIDE ANN-A. THIS PETITION COMING ON FOR HEARING THIS Ae, MARU FORATH J, MADE THE POLLOWIN CF GRDER Pi ¥ gheraed a ee Eo tem o x The legality and correctness of the order sassed "ny ¢ ze 3 4 hoows og sia 5 Pg: the Central Admurustrative Tribunal. pengeiore Gere why fa athe tee ah on p i a a en ae = Esk mend oie pm E FG 8 shy ie a be, at # BE BF ee 2 ed ie ene oreo y PRESSE OF @.LL.20V5 in limgirial Apoloation BE 4 ae) § aes re re ae be sg "bony % one tis ot Bo lO) 2S = cele i WuUCBOT: Ty Tipe terri pores "GURY GF KARNATAKA HIGH COURT OF KARNATAKA HIGH CO Cc ho Ma MOF ek PR Age » Maneger (Regional Manager) ie by way of aelection and HOUND CIM SOI EERIE Thoth LTE Sa OR EO GE ON | Uk RARALAT AM A pit dd a. [A@ adeitied facts ere aa hereunder: PERE. Eo a% eo aeuoag ine 1® Reapomient B.K Sharma who as 9 Civitan Offoer ureler the Micdeory of | S fee hee bo heal pe ge eee co jot Ba a ia ae ie boty ee ek pprescned the Trivnal cor 7 pw case was not considered for the gost of Deputy Gener ey Group A Geretted m the pay soale of Rel 20005 S75-165 00 snd promoting two of that the 'promotina t the poet of Deputy General = 23, ¥ "COriic: ered, along with the other ¢ligible officera from the: feoder grace oy tye DPC beld on 1.2.9005. Smce a: gt Busy si iss eu fea ee ee oe Te 2 Reapondent Wes foung ip be not Eo, BS Wee ot PFE oe resengn huey tay them aramete 16a ann wipes in@ averrmments mace im tee petihor wae % i at % sad Bk . £ geri aae Pye Pbegn angen Copy ee Serres bey tate Pe DOTS. 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Paar : 3 eth RB 8, x py @ & , § : § oh . me F Bo oD a ' M4 " - : "| Bo o | 2 a 8 ; es a "SS e 7 S ae 2 r na de : es : ; ao _ : " ah S Seg 6 4 ; a e " wl a "hel a ha a i « aon o A. - a ip ald = 5 3 HSIK YUVINNE YS 40 DNNOD HOM WORVIYNN YS 40 DAIS Wt Wenner Ge Dee i wereriwn ra ren ss oki SAA TA Sead nar Rue Reh ue PRESESE LIS PRT RU EREIT Hohe ECE AE EAI EA A I ECG ie sus Sm ea -QURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH ¢ rd et the age of superannuation. In «the circumstances, we do net see any merits in lm petition. agly, the petition i dismissed end. i View of the order dt.20.1.2006 peesed by tus eovrt, Respondent-1 ie entitled te all the benefits purwuant to
the omer of review,