Karnataka High Court
Smt Geethanjali vs The Canara Bank on 28 October, 2010
Bench: V.G.Sabhahit, B.V.Nagarathna
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 23m DAY OF OCTOBER,
PRESENT _ R OR O
THE HONBLE MR. JUSTICE 3
AND
THE HONELE MRS. JUSTICE"B§V;NAGAEAj?HNA:'; V
MIsc.W.No.S6éO/2016 1N"~
WRIT PETITION.N0_._46f:'548 /_V2oo4'{S--1:o1S;'
BETWEEN:
SMT. GEETHAEJA_;:,1, E
AGED ABOU: 369'YEARS,
D/O SR1 E'.YADAVA'..S1~{EEEGAF:,
(UNDER ORDERS £331? REMOVAL FROM SERVICE)
CANARAE3ANK,K"*-., ' -
P.G.EXTEN_SION,'~V';~., '
BHARA1»a2xSAGAEA'13EANfcH,
DAVANAGERE D1SfrR:cT~;"
R/Q: .DAvANAGERE.
. . PETITIONER
' (153y~Sri'v.i§.'CV§S1:'z1'antha Kumar, Advocate &
" M] \/iagdgzvi. Associates)
Am
E R1, TI~iE...OANARA BANK,
' '(A GOVERNMENT OF INDIA UNDERTAKING]
" HEAD OFFICE,
J .C.ROAD,
BANGALORE ~»~ 560 002.
REPRESENTED BY ITS
GENERAL MANAGER.
2. THE DEPUTY GENERAL MANAGER
CANARA BANK,
DISCIPLINARY ACTION CELL,
CIRCLE OFFICE, SPENCER TOWERS.
N086, M.G.ROAD,
BANGALORE ~-- 560 001.
3. THE DISTRICT LEVEL SCHEDULED CAS'l'E_=i_ '
& SCHEDULED TRIBE CAST VERIFICATION-._ I
COMMITTEE, UDUPI DISTRICT, s " I' 1-
UDUPI, REPRESENTED BYTHE I .; _ .
DISTRICT SOCIAL WELFARE OFFIC'El?;, UDUPI; "
&:MEMBER--SECRETARY. * W =
4. THE COMMISSIONER ANDTHE APPELLATE
AUTHORITY, '- ._
SOCIAL WELFARE IDEPARTI'IviE'NT. 'I-»
5TH FLOOR, M.S.BUILDIN<.'_}S,
VIDHANA VEEDHI, _' ,
BANGALORE--560 000;]. .,
. _ -..j;--__...RESPONDENTS
(By Smt.S.R;A11ui;Rd'ha', :COi'1n_Se'i_"lO1f R15: R2,
Smt. Sheelsl Kr§.Shna, Cdagadish,
SPL.CrA__fQ}"R3 &'Fl§15)_' ., 'I « '
MiSc.W.NO.8690'/'2O'l.0 is filed under Section 151 Of the
Code Of Civilt Pr'OCe'duIte,"*----,l9O8 praying to recall the Order
dated 1.9.2Ql0 of dismissal of Writ petition and restore the
petition for l'1€a.I'_AiIV'l'gV!OI'1 its merits.
_< _V Tl;1iS"«4v?NliSC.W coming on for Orders this day,
A fiiade the following:
ORDER
C 'I it <,Heard the learned Counsel for the parties. .._12..F MiSC.W.NO.8630/.10 is filed for recalling the Order V' dated 01.09.2010.
V3?'
3. In View of the averments made in the affidavit, wehoid that sufficient cause is shown for recalling the order:
01.09.2010. Accordingly, the _ ~ Misc.W.No.8630/IO is aiiowed ._and__ de..te€1_ 01.9.2010 is recaiied and the sameiéis i this court.
_ t t f JUDGE Sic