Karnataka High Court
The Union Of India vs Jayaprakash C on 28 March, 2013
Bench: N.Kumar, B.Manohar
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 28TH DAY OF MARCH 2013
PRESENT
THE HON'BLE MR. JUSTICE N.KUMAR
AND
THE HON'BLE MR. JUSTICE B.MANOHAR
WRIT PETITION NO.51171/2012(S-CAT)
BETWEEN :
1. The Union of India,
Rep. by its Secretary,
Department of Mines,
Ministry of Steel and Mines,
New Delhi - 110 001.
2. The Director General
Geological Survey of India,
No.27, JLN Road,
Kolkatta - 700 013.
3. The Senior Deputy Director
General (Personnel),
Geological Survey of India,
No.4, Chowinghee Lane,
Kolkatta. ...PETITIONERS
(By Sri.P.Nishan Unni, CGSC)
AND :
1. Jayaprakash. C,
S/o.Late P.Padmanabhan Nair,
Aged about 45 years,
Working as Geologist (Senior),
Geological Survey of India,
WCO-1, Pandeshwar,
-2-
Mangalore - 575 001.
Resident of Type IV/12, G.S.I.,
Residential Complex,
Pandeshwar, Mangalore.
2. The Union Public
Service Commission,
Rep. by its Secretary,
Dholpur House,
Shahjahan Road,
New Delhi - 110 011. ...RESPONDENTS
(By Sri.Basavaraj Veerabhadra, Adv. for C/R1)
. . . .
This writ petition is filed under Articles 226 and
227 of the Constitution of India with a prayer to quash
the order dated 12.04.2012 passed by CAT, Bangalore
in OA No.456/08 vide Annexure `F' and consequently
dismiss the original application in O.A. No.456/08 and
etc.
This writ petition coming on for orders, this day,
N.Kumar J., delivered the following:
ORDER
Office objections are not complied with. Hence, petition stands dismissed for non-compliance.
Sd/-
JUDGE Sd/-
JUDGE SPS