Karnataka High Court
The Union Of India vs D R Shivakumar on 17 January, 2022
Bench: P S Dinesh Kumar, Rajendra Badamikar
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 17TH DAY OF JANUARY, 2022
PRESENT
THE HON'BLE MR. JUSTICE P S DINESH KUMAR
AND
THE HON'BLE MR. JUSTICE RAJENDRA BADAMIKAR
WP.NO.34335 OF 2016(S-CAT)
BETWEEN:
1. The Union of India,
Represented by its General Manager,
South Western Railway, Keshavapura,
Hubli, 560020,
Dharwad District,
Karnataka.
2. The Chief Personnel Officer,
Headquarters office,
South Western Railway,
Hubli-560 020,
Dharwad District,
Karnataka.
3. The Senior Divisional Personnel Officer,
Office of Divisional Personnel Officer,
Bangalore Division, South Western Railway,
Near Bangalore City Railways Station,
Bangalore- 560023
Karnataka.
4. The Senior Divisional Operating Manager,
Bangalore Division, South Western Railway,
Near Bangalore City Railways Station,
Bangalore-560023
Karnataka. ...Petitioners
2
(By Sri.Abhinay.Y.T, Advocate)
AND:
D R Shivakumar,
Son of D Rudraiah,
Aged about 53 years,
Working as Station Master I,
South Western Railway,
Kyathasandra Railway Station,
Bengaluru-560001.
...Respondent
(v/o dtd:08.11.2021, notice to respt is h/s)
This Writ Petition is filed under Articles 226 and 227 of
the Constitution of India praying to quash the order dated
22.07.2015 passed in O.A.785/2014 by the Central
Administrative Tribunal, Bangalore at Anex-C and
consequently dismiss the application.
This Writ Petition coming on for Hearing, this day,
P.S.Dinesh Kumar J., made the following:
ORDER
Sri.Abhinay.Y.T, learned advocate submits that he has sent a memo today by electronic mode to the Registrar(Judicial) with request to dismiss the petition as having become infructuous.
His submission is placed on record.
3Once received, memo shall be kept in record.
Accordingly, writ petition is dismissed as having become infructuous.
Sd/-
JUDGE Sd/-
JUDGE NS