G Krishtappa vs The State Of Karnataka on 8 October, 2020

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Karnataka High Court

G Krishtappa vs The State Of Karnataka on 8 October, 2020

Bench: P. B. Bajanthri

                          1



     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 8TH DAY OF OCTOBER, 2020

                        BEFORE

        THE HON'BLE MR.JUSTICE P. B. BAJANTHRI

        WRIT PETITION NO.7421/2015 (S-RES)

Between:

G.Krishtappa
Aged about 57 years
S/o Kenchappa.G
Occ: 'D' Group Employees
R/o Sondurugere, 11th Ward
Harapanahalli - 583 131
Davanagere District
                                         ... Petitioner
(By Sri.Jagadish.D.Hiremath, Advocate)

And:

1.     The State of Karnataka
       Rep. by its Secretary
       Dept. of Rural Development
       and Panchayath Raj
       MS Building
       Bangalore - 560 001

2.     The Executive Engineer
       Zilla Panchayath
       Sub Division
       Harapanahalli - 583 131
       Davanagere District
                             2



3.   The Deputy Commissioner
     Bellary - 583 101

4.   The Administrative Medical Officer
     Government Hospital
     Huvina Hadagali - 583 219
     Bellary District.
                                     ... Respondents

(By Smt.Savith.T.H, HCGP for
 R-1, R-3 & R-4, (MA not filed)
  R2 served but unrespresented)

     This Writ Petition is filed under Articles 226 and
227 of the Constitution of India praying to direct the
R-3 to issue the corrigendum by correcting the name
from Krishnappa to Kristappa as per Sl. No.6 in the
appointment letter dated 07.06.1996 as per
Annexure-D issued by the R-3.

      This Writ Petition coming on for preliminary
hearing in 'B' Group, this day, the Court made the
following:

                         ORDER

In the instant petition, petitioner has prayed for the following reliefs:

i) Issue Writ of Mandamus or any other writ, order or direction, directing the 3rd respondent to issue the corrigendum by correcting the name of Krishnappa to 3 Kristappa as per Sl.No.6 in the appointment letter dated 07.06.1996 as per Annexure-'D' issued by the 3rd respondent.

ii) To post such order or orders as deems fit in the nature and circumstances of the case in the above matter in the interest of justice.

2. The learned counsel for the State submitted that the petitioner has approached the trial Court seeking the very same relief in O.S.No.155/2013 which was decided on 12.12.2014 against the petitioner. The aforesaid submission is suffice to dismiss the present petition.

3. Accordingly, writ petition stands dismissed reserving liberty to the petitioner to approach the appropriate forum pursuant to the dismissal of O.S.No.155/2013 dated 12.12.2014.

Sd/-

JUDGE HB/-

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