Karnataka High Court
Sri S B Shivamurthy vs The Karnataka Power Transmission ... on 21 November, 2012
Author: Subhash B.Adi
Bench: Subhash B Adi
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 21ST DAY OF NOVEMBER 2012
BEFORE
THE HON'BLE MR. JUSTICE SUBHASH B ADI
WRIT PETITION Nos.42018-42035/2012 (S-RES)
BETWEEN:
1 SRI S B SHIVAMURTHY
S/O SRI BASAVARAJAPPA
AGED ABOUT 51 YEARS
METER READER
MANGALORE ELECTRICITY SUPPLY
COMPANY
SAKARAYAPATTANA SECTION
KADUR SUB-DIVISION
CHICKMAGALUR DISTRICT
R/AT SHANANINAGONDI (S KOPPALU)
DEVANARU POST, HADUR TALUK
CHICKMAGALUR DISTRICT
2 SHIVAKUMAR
S/O SRI NAGAPPA
AGED ABOUT 53 YEARS
MECHANIC GRADE-II
MANGALORE ELECTRICITY SUPPLY
COMPANY
SAKARAYAPATTANA SECTION
KADUR SUB-DIVISION
CHICKMAGALUR DISTRICT
3 SRI T O HANUMANTHAPPA
S/O SRI OBALAPPA
2
AGED ABOUT 54 YEARS
MECHANIC-II
O & M SECTION OFFICE
ALDUR, RSD
MESCOM
CHICKAMAGALUR
4 SRI VIJAYKUMAR
S/O SRI KRISHNAPPA
AGED ABOUT 52 YEARS
LINEMAN
MESCOM
SAKARAYAPATTANA SECTION
KADUR SUB-DIVISION
CHICKMAGALUR DISTRICT
5 SRI B S PRAKASHA
S/O SRI SHANKARAPPA
AGED ABOUT 53 YEARS
LINEMAN
MESCOM
MATHIGATTA SECTION
KADUR SUB-DIVILSION
CHICKMAGALUR DISTRICT
6 SRI A V SUNDARESH
S/O SRI VENKATARAMAIAH
AGED ABOUT 52 YEARS
METER READER
MESCOM
SUB-DIVISION-II
CHICKMAGALUR
7 SRI B NANJUNDASWAMY
SRI BASAVA
AGED ABOUT 51 YEARS
METER READER
MESCOM
3
KALASA SECTION
MUDIGERE SUB-DIVISION
CHICKMAGALUR
8 SRI K S THIMMAPPA
S/O SRI SANNAPPA
AGED ABOUT 56 YEARS
LINEMAN
MESCOM
KADUR TOWN, KADUR SUB-DIVISION
CHICKMAGALUR DISTRICT
9 SRI H M MALLAIAH
S/O SRI MALLAIAH
AGED ABOUT 57 YEARS
S.M.G.-I
RECEIVING STATION, 220 K V
BYAGADAHAL. T.L & S.S.,
SHIMOGAK DIVISION
KADUR
CHICKMAGALUR DISTRICT
10 SRI G THIMMAPPA
S/O SRI GOVINDAPPA
AGED ABOUT 53 YEARS
MECHANIC GRADE-II
MESCOM
KADUR RURAL, RURAL STATION
KADUR SUB-DIVISION & DIVISION
CHICKMAGALUR DISTRICT
11 SRI R NANJUNDAPPA
S/O SRI RAMAPPA
AGED ABOUT 54 YEARS
METER READER
MESCOM
KADUR RURAL, RURAL STATION
KADUR SUB-DIVISION & DIVISION
4
CHICKMAGALUR DISTRICT
12 SRI N MALLESHAPPA
S/O SRI NAGAPPA
AGED ABOUT 54 YEARS
MECHANIC GRADE-II
MESCOM
SHIVAJI SECTION
AJJAMPURA SUB-DIVISION
KADUR DIVISION
KADUR
13 SRI ERAIAH
S/O SRI THOPAIAH
AGED ABOUT 58 YEARS
DRIVER
MESCOM
BIRUR SUB-DIVISION
KADUR DIVISION
KADUR
14 SRI B SHILPACHARI
S/O MAYACHARI
AGED ABOUT 55 YEARS
SUPERVISOR
MESCOM
SURATKAL
15 SRI MANJUNATH
S/O NAGANNAPPA
AGED ABOUT 52 YEARS
ASSISTANT ENGINEER(TECHNICAL)
NO.3, SUB-DIVISION
MANGALORE
16 SRI P NAGARAJA
S/O OBLAIAH
AGED ABOUT 55 YEARS
5
MAISTRY GRADE-I
BESCOM STORES
RAJAJINAGAR
BANGALORE
17 SRI JAYANNA
S/O MUDDANNA
AGED ABOUT 58 YEARS
JUNIOR ENGINEER
BESCOM
N-4, SUB-DIVISION
PEENYA, BANGALORE
18 SRI DENNIS D SOUZA
S/O DUMIN D SOUZA
AGED ABOUT 52 YEARS
MECHANIC GRADE-II
MESCOM
PANEAMANGALORE SECTION
BANTWAL SUB-DIVISION
BATWAL
...PETITIONERS
( BY SRI. SATYANARAYANA P HOGADE, ADV.,)
AND:
1 THE KARNATAKA POWER TRANSMISSION
CORPORATION LIMITED
CAUVERY BHAVAN
BANGALORE-560009
REPRESENTED BY ITS MANAGING DIRECTOR
2 THE DIRECTOR
(ADMINISTRATION & HUMAN RESOURCES)
KARNATAKA POWER TRANSMISSION
CORPORATION LIMITED
CAUVERY BHAVAN
BANGALORE-560009 ...RESPONDENTS
6
( BY SRI.B.C.PRABHAKAR ASSTS., ADVS.,)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES
226 AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
CALL FOR THE RECORDS & DIRECT THE RESPONDENTS TO
CONSIDER THE REPRESENTATIONS OF THE PETITIONERS
NO.1 TO 13 DT.8.3.12 VIDE ANN-B1 TO B13 PETITIONERS
NO.14 & 15 DT.9.8.12, VIDE ANN-B14 & B-15 PETITIONER
NO.16 DT.8.12.11 VIDE ANN-B16 PETITIONER NO.17
DT.7.12.11 VIDE ANN-B17 & PETITIONER NO.18 DT.23.4.12,
VIDE ANN-B18 IN ACCORDANCE WITH LAW WITHIN A
REASONABLE PERIOD OF FOUR WEEKS.
THESE PETITIONS COMING ON FOR PRELIMINARY
HEARING THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
Sri. B.C. Prabhakar Associates, learned counsel is directed to take notice for respondents.
2. Petitioners have sought for direction to the respondents to consider their representation dated 08.03.2012 as per Annexures-B1 to B13 given by petitioner Nos.1 to 13, representation dated 09.08.2012 produced at 7 Annexures-B14 and B15 given by petitioner Nos.14 and 15, representation dated 08.12.2011 produced at Annexure-B16 by petitioner No.16, representation dated 07.12.2011 by petitioner No.17 and representation dated 23.04.2012 submitted by petitioner No.18.
3. The grievance of the petitioners is that, this Court in W.P.No.27711/1997, dated 05.11.1997 has dismissed the writ petition. Thereafter, the Management had challenged the said order before the Division Bench in W.A.No.159/1998, same also came to be dismissed and confirmed by the Apex court by dismissing the SLAP. In view of the same, the petitioners became entitled for absorption of completion of 240 days of service in a 12 calendar months.
4. Without going into the merits of the case, if the orders passed by this Court, ennures to the benefit of the petitioners, the grievance of the petitioners as per the representation, may also be considered accordingly, as 8 early as possible but not later than three months from the date of receipt of copy of this order.
Accordingly, these writ petitions stand disposed of.
Sd/-
JUDGE PMR*