Karnataka High Court
Gurunath S/O Laxman Bijjargi vs The General Manager on 22 February, 2023
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WP No. 100775 of 2022
IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
DATED THIS THE 22ND DAY OF FEBRUARY, 2023
BEFORE
THE HON'BLE MR JUSTICE E.S.INDIRESH
WRIT PETITION NO. 100775 OF 2022 (S-RES)
BETWEEN:
GURUNATH S/O LAXMAN BIJJARGI
AGE 64 YEARS, OCC RETD JEE HESCOM
R/O. C/O. S R SAVANUR, YELAGUREH NILAYA,
2ND CROSS NEAR DESAI, BUILDING, SAPTAPUR,
DHARWAD-580001
...PETITIONER
(BY SRI. V P VADAVI, ADVOCATE)
AND:
1. THE GENERAL MANAGER
(A AND HRD) HESCOM,
Digitally
signed by J CORPORATE OFFICE,
MAMATHA
Location:
NAVANAGAR, P B ROAD,
J
HIGH COURT
OF
HUBBALLI-580025
MAMATHA KARNATAKA
DHARWAD
Date: 2. SUPERINTENDENT OF ENGINEER
2023.02.24
10:36:21 ELECTRICAL VIJAYAPUR CIRCLE,
+0530
NEAR IBRAHIMPUR CIRCLE,
NEAR IBRAHIMPUR GATE
VDA OFFICE, JALANAGAR
VIJAYAPUR-586109
...RESPONDENTS
(SRI. SHIVAKUMAR S. BADAWADAGI, ADVOCATE FOR
RESPONDENTS)
THIS WP IS FILED PRAYING TOISSUE WRIT OF MANDAMUS
DIRECTING RHE RESPONDENTS TO CONSIDER REPRESENTATION
AND TO PAY THE INTEREST OF 18 OF THE BENEFITS GIVEN AND
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WP No. 100775 of 2022
PAY BACK THE AMOUNT OF RS.1,24,547/- AND 2,00,000/- AS
COMPENSATION VIDE ANNEXURE-F AND G DATED 11/12/2019 AND
12/06/2020 RESPECTIVELY.
THIS PETITION, COMING ON FOR FINAL HEARING, THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
Heard the learned counsel appearing for the parties.
2. The short question involved in this writ petition is with regard to the consideration of the representation dated 11.12.2019 and 12.06.2020 (Annexures-F & G) by the respondent Nos.1 and 2.
3. Without expressing any opinion on the merits of the case, the respondents herein are directed to consider the same within eight weeks from the receipt of this order.
4. Accordingly, the writ petition is disposed of.
Sd/-
JUDGE SVH List No.: 1 Sl No.: 28