Haseenabagam R. Betageri vs The State Of Karnataka on 1 July, 2019

[Cites 2, Cited by 0]

Karnataka High Court

Haseenabagam R. Betageri vs The State Of Karnataka on 1 July, 2019

Bench: S.G. Pandit

        IN THE HIGH COURT OF KARNATAKA,
                 DHARWAD BENCH

       DATED THIS THE 01 S T DAY OF JULY 2019

                      BEFORE

       THE HON'BLE MR.JUSTICE S.G. PANDIT

           W.P.NO.109525/2019 (S-KSRTC)

BETWEEN:

SRI. HASEENABAGAM R.BETAGERI,
AGE: 38 YEARS ,
OCC: TRAFFIC INS PECTOR,
NWKSRTC, MUNDARAGI.
R/O: ALAWANDI,
TQ & DIS T: KOPPAL-583226.
                                       ...PETITIONER

(BY SRI. C.R.H IREMATH, ADV.)

AND:

1.     THE S TA TE OF KA RNATAKA
       REP. BY DEPU TY COMMISSIONER,
       AS ELECTION COMMISSIONER,
       GADAG.

2.     THE TAHSILDAR M UNDARGI,
       TQ: MUNDARGI,
       DIST: GADAG.

3.     THE MANAGER
       NWKSRTC, MUNDARGI,
       TQ: MUNDARGI,
       DIST: GADAG.

4.     THE DIVISIONAL CONTROLLER
       NWKSRTC, GADAG DIVISION,
       TQ: MUNDARGI, DIST: GADAG.
                             2


5.    THE DIVISIONAL CONTROLLER
      NWKSRTC, HUBLI DIVISION,
      TQ: HUBBALLI, DIST: DHARWAD.
                                 ...RESPONDENTS

( BY S RI V.S.KALS URMATH, HCGP F OR R1 & R2
SRI SHIVAKUMAR S.BADAWADAGI, ADV. FOR R3 TO R5
   R-4 IS SERVED)

     THIS WRIT PETITION IS FILED UNDER ARTICLES
226 AND 227 OF THE CONSTITU TION OF INDIA PRAYING
TO ISSUE A WRIT OF CERTIORARI O R ANY O THER WRIT
TO           QUASH           THE           ORDER
NO.VAKARASA/GAVI/S IBBANDI/Si-1/151        DA TED
12.04.2019 PASSED BY THE RESPONDENT NO.4, S O
FAR AS PETITIONER IS CONCERN, THE COPY OF TH E
SAME PRODUCED HEREWITH A T ANNEXURE-A AND
ETC.

     THIS PETITION CO MING ON FOR HEARING ON IA
THIS DAY, THE COURT MADE THE FO LLOWING :

                          ORDER

The petitioner is before this Court challenging the order bearing No. Vakarasa/Gavi/Sibbandi/Si-1/151 dated 12.04.2019 by which the petitioner was transferred from Mundaragi to Hubballi. The contention of the petitioner is that the transfer was effected on the advise of Election Commissioner during 2019 Loksabha Election. 3 Subsequent to completion of election process, the respondent ought to have retransferred the petitioner from Hubballi to Mundaragi.

2. Learned counsel for the respondent Nos.3 to 5 submits that respondents have passed an order reposting the petitioner from Hubballi to Mundaragi.

3. In view of the submission made by the learned counsel for the respondents the writ petition would not survive for consideration any further.

Accordingly, recording the submission of the counsel for respondent Nos.3 to 5, the writ petition is disposed of.

With regard to the petitioner's request to regulate the period from the date of relieving the petitioner at Mundaragi till he joins again at 4 Mundaragi, the petitioner shall make representation to the respondents and the respondents to consider the same in accordance with law.

In view of the disposal of the petition, IA.No.2/2019 would not survive for consideration.

Sd/-

JUDGE ms r

Unlock Advanced Research with PRISMAI

Karnataka High Court