Karnataka High Court
Narayanaswamy P M vs Karnataka State Road Transport ... on 8 September, 2022
Author: Suraj Govindaraj
Bench: Suraj Govindaraj
-1-
WP No. 17665 of 2022
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 8TH DAY OF SEPTEMBER, 2022
BEFORE
THE HON'BLE MR JUSTICE SURAJ GOVINDARAJ
WRIT PETITION NO. 17665 OF 2022 (S-KSRTC)
BETWEEN:
1. NARAYANASWAMY P.M.,
S/O LATE MAHESHWARAPPA,
AGED 42 YEARS,
WORKING AS SYSTEM SUPERVISOR GRADE - III,
KSRTC, CHIKKABALLAPUR DIVISION,
CHIKKABALLAPURA DISTRICT AND
R/AT PEDDAPALLI VILLAGE,
OGALAGERE POST,
SRINIVASAPURA TALUK,
KOLAR DISTRICT - 563 135.
...PETITIONER
(BY SRI. SUBRAMANYA BHAT M., ADVOCATE)
AND:
Digitally signed by
POORNIMA 1. KARNATAKA STATE ROAD TRANSPORT
SHIVANNA
Location: HIGH CORPORATION LIMITED,
COURT OF
KARNATAKA CENTRAL OFFICE, K.H.ROAD,
BANGALORE - 560 027.
REPRESENTED BY ITS
MANAGING DIRECTOR.
2. CHIEF SYSTEM MANAGER,
KARNATAKA STATE ROAD TRANSPORT
CORPORATION LIMITED,
CENTRAL OFFICE,
K.H.ROAD,
-2-
WP No. 17665 of 2022
BANGALORE - 560 027.
...RESPONDENTS
(BY SRI.R.B.ANEPPANAVAR, ADVOCATE)
THIS WP IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASH THE SHOW
CAUSE NOTICE BEARING NO.KARAASA.KEKA.NEMAKA.C1.
224.2022-23 DATED 5.8.2022 ANNEXURE - L ISSUED BY THE
R2 AS THE SAME IS ARBITRARY, ILLEGAL, IRRATIONAL AND
UNREASONABLE BESIDES SUFFERING FROM NON-
APPLICATION OF MIND AND ETC.,
THIS WP COMING ON FOR PRELIMINARY HEARING, THIS
DAY, THE COURT MADE THE FOLLOWING:
ORDER
1. The petitioner is before this Court seeking for the following reliefs:
I. Issue writ of certionrari, quashing the show cause notice bearing No.KARAASA:
KEKA:NEMAKA:C-1:224:2022-23 dated 05.08.2022 (Annexure-L), issued by the 2nd Respondent as same is arbitrary, illegal, irrational and unreasonable besides suffering from non-application of mind;
II. Pass such other writ, order or direction as this Hon'ble Court deems fit in the facts and circumstances of the case, in the interest of justice and equity.
2. Sri M. Subramanya Bhat, learned counsel for the petitioner would submit that a reply to the show cause notice dated 05.08.2022 at Annexure - L has -3- WP No. 17665 of 2022 already been submitted, if that be so, it is for the respondents to consider the said reply to the show cause notice and only thereafter take action by passing necessary orders after affording an opportunity of hearing to the petitioner since the order has been passed in the presence of both the counsel.
3. The petitioner shall be present before the second respondent on 26.09.2022 at 12 p.m. with such other and further documents that the petitioner wishes to rely upon. Any adjournment shall be duly communicated to the petitioner in writing.
4. Accordingly, the petition is dismissed.
Sd/-
JUDGE KTY List No.: 1 Sl No.: 7