Karnataka High Court
Nelson Mathew Rodrigues vs Chairman And Managing Director on 5 December, 2023
-1-
NC: 2023:KHC-D:14209
WP No. 104519 of 2018
IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
DATED THIS THE 5TH DAY OF DECEMBER, 2023
BEFORE
THE HON'BLE MR JUSTICE ANANT RAMANATH HEGDE
WRIT PETITION NO. 104519 OF 2018 (S-RES)
BETWEEN:
NELSON MATHEW RODRIGUES
AGED: 53 YRS, OCC:CENTRAL GOVERNMENT
SERVANT/SCIENTIFIC OFFICER 'D',
R/O. D-20, KAIGA TOWNSHIP,
MALLAPUR, KARWAR, KARNATAKA-58400.
...PETITIONER
(BY SRI. NELSON MATHEW RODRIGUES, PARTY IN PERSON)
AND:
1. CHAIRMAN AND MANAGING DIRECTOR,
NPCIL HQ, VSB, CORPORATE OFFICER, NUB,
ANUSHAKTINAGAR, MUMBAI-400094.
2. EXECUTIVE DIRECTOR (PROJECTS),
AND APPELLATE AUTHORITY,
NPCIL HQ, VSB, CORPORATE OFFICE, NUB,
ANUSHAKTINAGAR, MUMBAI-400094.
Digitally
signed by
SHIVAKUMAR
SHIVAKUMAR HIREMATH 3. SITE DIRECTOR,
HIREMATH Date:
2023.12.07 KAIGA GENERATING STATION,
11:57:38
+0530 KAIGA SITE, KARWAR-581400.
4. DEPUTY GENERAL MANAGER (HR),
KAIGA GENERATING STATION,
KAIGA SITE, KARWAR-581400.
5. MANAGER (HRIS)
NPCIL HQ, VSB, 7TH FLOOR,
ANUSHAKTINAGAR, MUMBAI-400094.
6. TRAINING SUPERINTENDANT
NUCLEAR TRAINING CENTRE,
KAIGA GENERATING STATION,
KAIGA SITE, KARWAR-581400.
-2-
NC: 2023:KHC-D:14209
WP No. 104519 of 2018
7. SENIOR MANAGER (HR)
KAIGA GENERATING STATION,
KAIGA SITE, KARWAR-581400.
...RESPONDENTS
(BY SRI. J. S. SHETTY ADV. FOR RESPONDENT NO.1 TO 7)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA, PRAYING TO ISSUE A WRIT OF
MANDAMUS OR ANY OTHER WRIT, ORDER OR DIRECTION, TO THE
RESPONDENT NO. 1, 3, 4, AND 5 TO REVOKE THE PETITIONER'S
TRANSFER ORDER NO. NPCIL/HRIS/TRF(C)/VSB/2018/56 DATED
14.06.2018 VIDE ANNEXURE-"A" ISSUED BY RESPONDENT NO.5 AND
TO ISSUE A WRIT OF MANDAMUS OR ANY OTHER WRIT, ORDER OR
DIRECTION TO THE RESPONDENTS NO.1, 2 AND 3, TO SET ASIDE
THE NPCIL MINOR PENALTY ORDER NO.BBAA/31066/116 DATED
10.03.1998 VIDE ANNEXURE-"J" ISSUED BY RESPONDENT NO.2,
AND TO CONSIDER THE PETITIONER'S HIGHER QUALIFICATIONS
AND THE CONSEQUENT PROMOTIONS AND RESTORE ALL THE
INCENTIVES AND SERVICE BENEFITS OF THE PETITIONER, FROM
RETROSPECTIVE EFFECT WITHOUT RE-INTERVIEWS AND TO ISSUE A
WRIT OF MANDAMUS OR ANY OTHER WRIT, ORDER OR DIRECTION
TO ALL THE RESPONDENTS FOR THE DISCLOSURE OF ALL THE
RELEVANT RULES AND GUIDELINES, BEFORE THE COURT,
APPLICABLE TO NPCIL KAIGA, WITH RESPECT TO THE NORMS
REGARDING HIGHER QUALIFICATIONS CONSIDERATIONS AND
CONSEQUENT PROMOTIONS AND THE REPORTING STRUCTURE, IN
RELATION TO THE PETITIONER GROUNDS DESCRIBED ABOVE, AND
MAY ORDER AGINAST ANY VIOLATIONS OF THE PRINCIPLES OF THE
CONSTITUTION, THE WAY THE HON'BLE COURT DEEMS FIT AND TO
ISSUE A WRIT OF MANDAMUS OR ANY OTHER WRIT ORDER OR
DIRECTION, TO THE RESPONDENTS IN A WAY THE COURT DEEMS
FIT, TO ENSURE PROTECTION OF THE DISABLED PETITIONER,
AGAINST FURTHER LOGICAL AND PHYSICAL PERSECUTIONS.
THIS PETITION, COMING ON FOR PRELIMINARY HEARING IN
'B' GROUP, THIS DAY, THE COURT MADE THE FOLLOWING:
-3-
NC: 2023:KHC-D:14209
WP No. 104519 of 2018
ORDER
There is no representation by the petitioner.
2. Petition is filed questioning the order of transfer dated 14.06.2018 marked at Annexure - A.
3. There was no interim order granted by this Court. Considering the tenure of the office and the scope of the present petition, this Court is of the view that the petition has become infructuous. Hence, the same is dismissed as having become infructuous.
Sd/-
JUDGE BRN/ct-an List No.: 2 Sl No.: 5