Karnataka High Court
Shankar Kumar And Anr vs The Deputy Commissioner And Ors on 28 August, 2023
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NC: 2023:KHC-K:6769
WP No. 201669 of 2022
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 28TH DAY OF AUGUST, 2023
BEFORE
THE HON'BLE MR. JUSTICE E.S.INDIRESH
WRIT PETITION NO. 201669 OF 2022 (S-DIS)
BETWEEN:
1. SHANKAR KUMAR
S/O DENAPPA,
AGE: 38 YEARS,
OCC:NIL,
R/O WARD NO.3,
NEERMANVI,
TQ MANVI,
DIST.RAICHUR-584118.
2. LOKESH P S/O VITHAL
AGE: 34 YEARS,
OCC: NIL,
R/O ASKIHAL,
TQ. AND DIST. RAICHUR-584102.
Digitally signed by
B NAGAVENI
Location: High
Court Of Karnataka ...PETITIONERS
(BY SRI. GURUBASAVA C. NAYAK, ADVOCATE)
AND:
1. THE DEPUTY COMMISSIONER
RAICHUR AT RAICHUR-584102.
2. THE CHIEF EXECUTIVE OFFICER
ZILLA PANCHAYAT, RAICHUR,
DIST. RAICHUR-584102.
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NC: 2023:KHC-K:6769
WP No. 201669 of 2022
3. THE PROJECT DIRECTOR
ZILLA PANCHAYAT, RAICHUR,
DIST. RAICHUR-584102.
4. THE EXECUTIVE OFFICER
TALUK PANCHAYAT, RAICHUR,
DIST. RAICHUR-584102.
5. THE EXECUTIVE OFFICER
TALUK PANCHAYAT DEODURGA,
DIST. RAICHUR-584102.
6. ARC INSTITUTE OF
INFORMATION TECHNOLOGY
C/O SHOP NO. 13 AND 14,
II FLOOR, SAPTAGIRI COMPLEX,
OPP. LOHARWADI MASJID,
LINGASUGUR ROAD,
RAICHUR-584101.
7. MARKHANDEYA S/O GANGAPPA
AGE: 34 YEARS,
OCC: TALUK PROGRAM MANAGER DEODURGA,
R/O TUMKURM,
TQ. SHAHAPUR,
DIST. YADGIRI-585201.
8. YALLAPPA S/O KRISHNAPPA
AGE: 32 YEARS,
OCC: CLUSTER SUPERVISOR,
RAICHUR, R/O 133, NEAR HANUMAN TEMPLE,
WALKAM DINNI,
RAJOLLI,
RAICHUR-584102.
...RESPONDENTS
(BY SRI. SHIVAKUMAR R. TENGLI., AGA FOR R1;
SRI. VENKATESH MALLABADI, ADVOCATE FOR R2 & R3;
RESPONDTS NO. 4, 5, 6, & 8 ARE SERVED;
RESPONDENT 7 S/H/S O/V/D 4/11/2022)
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NC: 2023:KHC-K:6769
WP No. 201669 of 2022
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 OF
THE CONSTITUTION OF INDIA, PRAYING TO ISSUE A WRIT IN
THE NATURE OF CERITIORARI OR ANY OTHER APPROPRIATE
WRIT, ORDER OR DIRECTION AND QUASH THE IMPUGNED
ORDER DATED 29.06.2022 BEARING NO.
JIPUMRA/NRLM/TA.MA/SI/VIMUKRI/01/2022-23 ISSUED BY
RESPONDENT NO. 2 PRODUCED AS AT ANNEXURE- J, AND ETC.
THIS PETITION, COMING ON FOR PRELIMINARY HEARING
IN 'B' GROUP, THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
1. In this writ petition, petitioners are assailing the order dated 29.06.2022 (Annexure-J) issued by the respondent No.2, terminating the petitioners from service.
2. Having taken note of the arguments advanced by the learned counsel appearing for the parties, it is not in dispute that the respondent - authorities have appointed the petitioners through outsource agency namely, ARC Institute of Information Technology, Raichur, on temporary basis and on efflux of time, the service of the petitioners was terminated. -4-
NC: 2023:KHC-K:6769 WP No. 201669 of 2022
3. In that view of the matter, I am of the view that the petitioners have not made out a case for interference.
4. Accordingly, writ petition is dismissed.
Sd/-
JUDGE sac List No.: 1 Sl No.: 36