Karnataka High Court
N.B.Divigihalli S/O. Basavanappa vs Union Of India on 23 June, 2014
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IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 23RD DAY OF JUNE 2014
PRESENT
THE HON'BLE MR.JUSTICE H.BILLAPPA
AND
THE HON'BLE MR.JUSTICE PRADEEP D.WAINGANKAR
WRIT PETITION NO.84206/2013 (S-CAT)
BETWEEN:
N.B.DIVIGIHALLI S/O.BASAVANAPPA
AGE 53 YEARS, OCC.: GDS BPM VIJAPUR BO
A/W MASUR SO UNDER RANEBENNUR HO
HAVERI DIVISION (NOW REMOVED FROM SERVICE)
R/O.VIRAPUR, TQ.: HIREKERUR, DIST.: HAVERI.
... PETITIONER
(BY SRI.M.H.PATIL, ADVOCATE)
AND:
1. UNION OF INDIA
BY SECRETARY, DEPT. OF POSTS
DAK BHAVAN, NEW DELHI-110 001
2. THE POSTMASTER GENERAL
NORTH KARNATAKA REGION
DHARWAD-580 001
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3. THE DIRECTOR OF POSTAL SERVICE
O/O THE POSTMASTER GENERAL
NORTH KARNATAKA REGION
DHARWAD-580 001
4. THE SUPERINTENDENT OF POST OFFICE
HAVERI DIVISION, HAVERI-581 110
... RESPONDENTS
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDER PASSED BY THE RESPONDENT NO.4
VIDE MEMO DATED 31.01.2007 VIDE ANNEXURE: A-15
AND ETC.,
THIS PETITION COMING ON FOR ORDERS THIS DAY
H.BILLAPPA, J., MADE THE FOLLOWING:
ORDER
Though, sufficient time has been granted, the office objections have not been complied with. Therefore, the writ petition is dismissed for non-compliance of office objections.
Sd/-
JUDGE Sd/-
JUDGE Vnp*