Sri M Devaraja vs State Of Karnataka on 5 November, 2020

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Karnataka High Court

Sri M Devaraja vs State Of Karnataka on 5 November, 2020

Bench: P.B. Bajanthri

                          1




 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

 DATED THIS THE 05TH DAY OF NOVEMBER, 2020

                      BEFORE

     THE HON'BLE MR.JUSTICE P.B. BAJANTHRI


        WRIT PETITION NO.18967/2015(S-RES)

BETWEEN:

1.     SRI. M. DEVARAJA,
       AGED ABOUT 42 YEARS
       S/O K. MUNIVENKATAPPA,
       RESIDENT OF KEMPADEVANAHALLI
       VILLAGE, BOMMEKALLU POST,
       CHINTAMANI TALUK,
       CHIKKABALLAPURA DISTRICT,

2.     SRI. D. BALAPPA,
       S/O. DATHAPPA,
       AGED ABOUT 42 YEARS,
       R/AT. VENKATAPURA VILLAGE,
       MANAGODALKU POST,
       'D' PALYA HOBLI,
       GOWRIBIDANUR TALUK
       CHIKKABALLAPURA DISTRICT
                                      ... PETITIONERS

(BY SRI. K. SHIVASHANKAR, ADVOCATE (NOC)-ABSENT
    SRI. P. UMESHA, ADVOCATE (ABSENT))

AND:

1.     STATE OF KARNATAKA,
       DEPARTMENT OF CO-OPERATION,
       MULTI-STORIED BUILDING,
       DR. AMBEDKAR VEEDHI,
       BANGALORE - 560 001.

2.     THE REGISTRAR CO-OPERATIVE
       SOCIETIES, ALI ASKER ROAD,
       BANGALORE - 560 001.
                             2




3.    THE KOLAR-CHIKKABALLAPURA
      DISTRICT CO-OPERATIVE MILK
      PRODUCERS' SOCITIES'
      UNION LIMITED,
      NATIONAL HIGH WAYS NO.4,
      HUTHUR POST, KOLAR - 563 102
      REP. BY ITS MANAGING DIRECTOR.
                                      ... RESPONDENTS
(BY SRI. ABHINAV R,
    KUMAR AND KUMAR, ADVOCATE FOR R-3.
    SRI. LAXMINARAYAN, AGA FOR R-1 AND R-2.)

      THIS WRIT PETITION FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
CALL THE CONCERNED RECORDS AND ISSUE APPROPRIATE
WRIT OR ORDER BY GRANTING THE FOLLOWING RELIEFS
AND ETC.,

     THIS PETITION COMING ON FOR PRELIMINARY
HEARING - B GROUP PHYSICAL HEARING / VIDEO
CONFERENCING HEARING (OPTIONAL), THIS DAY, THE
COURT MADE THE FOLLOWING:-


                        ORDER

On 14.10.2020, none appears. Even today none appears for the petitioners.

2. In the instant petition, petitioners have prayed for the following reliefs:-

a) Direct the Respondent-3 to fill-

up the vacant post under back-log category vide Notification dated 23.3.2015, bearing No. Kho. Chi. Ha. o.Adalitha:14817/2014-15, passed by the Respondent-3, by giving opportunity 3 to work the petitioners as Junior Technicians.

b) Grant such other order/s as the situations demands to meets the ends of justice.

3. Interim order is operating since 24.06.2015 to keep two vacancies of the post of Junior Technicians with the third respondent.

In view of these facts and circumstances, the third respondent-The Kolar-Chikkaballapura District Co-operative Milk Producers' Societies' Union Limited is hereby directed to examine the eligibility of the petitioners pursuant to the notification dated 23.03.2015 (Annexure-E) read with the relevant Government Orders in respect of filling up of backlog vacancies and take a decision to fill up two vacancies for the post of Junior Technicians. If the petitioners are not eligible, to that extent a speaking order shall be passed and communicated to the petitioners. If none of the applicants are eligible re-notify the 4 vacancies in accordance with Government Orders issued from time to time.

The above exercise shall be completed within a period of three months from the date of receipt of this order.

Sd/-

JUDGE KPS

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