Sri Ningaiah H C vs The Commissioner on 21 June, 2012

[Cites 2, Cited by 0]

Karnataka High Court

Sri Ningaiah H C vs The Commissioner on 21 June, 2012

Bench: H. N. Nagamohan Das

                          1



 IN THE HIGH COURT OF KARNATAKA AT BANGALORE

       DATED THIS THE 21ST DAY OF JUNE, 2012

                      BEFORE:

 THE HON'BLE MR. JUSTICE H. N. NAGAMOHAN DAS

       WRIT PETITION NO.18480 OF 2012 (S-REG)

BETWEEN:

SRI. NINGAIAH H C
S/O CHAKKEGOUDA
AGED ABOUT 57 YEARS
R/AT NO.191, 12TH CROSS
4TH MAIN, KAVERIPURA
KAMAKSHI PALYA
BANGALORE-560 079                    ... PETITIONER

(BY SRI. L. SHEKAR, ADVOCATE)

AND:

THE COMMISSIONER
BRUHAT BANGALORE MAHANAGARA PALIKE
NARASIMHA RAJA CIRCLE
BANGALORE                          ... RESPONDENT

(BY SRI. I. G. GACHCHINAMATH, ADVOCATE)
                        *****

     THIS WRIT PETITION IS FILED UNDER ARTICLES
226 AND 227 OF THE CONSTITUTION OF INDIA,
PRAYING TO DIRECT THE RESPONDENT BBMP TO
CONSIDER THE REPRESENTATION DATED 27.02.2012
VIDE ANNEXURE-C AND DIRECT THE RESPONDENT
BBMP TO CONSIDER THE CASE OF THE PETITIONER
PAR WITH THE OTHER WORKERS BY RE-FIXING THE
PAY SCALE AS PER GROUP-C.
                              2



    THIS PETITION COMING ON FOR PRELIMINARY
HEARING THIS DAY, THE COURT MADE THE
FOLLOWING:-

                        ORDER

In this writ petition, the petitioner has prayed for a writ of mandamus directing the respondent to consider his representation dated 27.02.2012, Annexure-C. In this representation, the petitioner has requested the respondent to regularise the service with effect from 01.01.1990.

2. No prejudice will be caused to the respondent, if he is directed to consider the representation given by the petitioner, Annexure-C, in accordance with law and as expeditiously as possible.

Accordingly, the writ petition is hereby disposed of.

Sd/-

JUDGE LB

Unlock Advanced Research with PRISMAI

Karnataka High Court