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Karnataka High Court

Mr. Chandrasekar vs The President on 15 June, 2022

Author: S. Sunil Dutt Yadav

Bench: S. Sunil Dutt Yadav

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

            DATED THIS THE 15TH DAY OF JUNE 2022

                          BEFORE

        THE HON'BLE MR. JUSTICE S. SUNIL DUTT YADAV

          WRIT PETITION NO. 914 OF 2022 (S - RES)

BETWEEN:

MR. CHANDRASEKAR,
AGED ABOUT 56 YEARS,
FIELD SECRETARY,
SERVSDA-SOUTH CENTRAL INDIA
UNION OF SDA,
NO.8, SPENCER ROAD,
FRAZER TOWN,
BANGALORE-560 005.

ALSO AT:
NO.36, 3RD CROSS,
HUTCHINS ROAD,
ST. THOMOS TOWN (PO)
COOK TOWN,
BANGALORE-560 084.
                                        ... PETITIONER
(BY SRI. N.RAMAKRISHNA, ADV., FOR
SRI. M.G.RIYAZULLA KHAN, ADVOCATE)

AND:

1.     THE PRESIDENT
       SERVICE ASSOCIATION OF
       SEVENTH-DAY ADVENTIST PVT LTD COMPANY,
       (SOUTHERN ASIA DIVISION OF SDA)
       POST BOX NO.2
       HCF, HOSUR,
       TAMILNADU-635 110 .
                            2

2.   THE SECRETARY
     SERVICE ASSOCIATION OF
     SEVENTH-DAY ADVENTIST PVT LTD COMPANY,
     (SOUTHERN ASIA DIVISION OF SDA)
     POST BOX NO.2
     HCF, HOSUR,
     TAMILNADU-635 110.

3.   THE TREASURER/CHIEF FINANCIAL OFFICER
     SERVICE ASSOCIATION OF
     SEVENTH-DAY ADVENTIST PVT LTD COMPANY,
     (SOUTHERN ASIA DIVISION OF SDA)
     POST BOX NO.2
     HCF, HOSUR,
     TAMILNADU-635 110.

4.   PRESIDENT
     SOUTH CENTRAL INDIA UNION OF SDA,
     NO.8, SPENCER ROAD,
     FRAZER TOWN,
     BANGALORE-560 005.

5.   SECRETARY
     SOUTH CENTRAL INDIA UNION OF SDA,
     NO.8, SPENCER ROAD,
     FRAZER TOWN,
     BANGALORE-560 005.
                                         ... RESPONDENTS


     THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE
DIRECTION TO THE R-1 TO 3 TO FURNISH CERTIFIED COPIES OF
THE COMPLAINT, STATEMENT OF WITNESSES, FINDINGS/FINAL
ORDERS PASSED BY THE ENQUIRY OFFICER.


     THIS WRIT PETITION COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:
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                           ORDER

After hearing the matter for sometime, learned counsel appearing for the petitioner submits that looking into the status of the respondents, writ petition may not be maintainable.

Accordingly, petition is dismissed. Liberty is reserved to the petitioner to challenge the impugned action/order in accordance with law before the appropriate forum.

All contentions of the petitioner are kept open.

Sd/-

JUDGE PN