Karnataka High Court
Sr B. Madappa vs State Of Karnataka on 16 October, 2020
Author: P.B.Bajanthri
Bench: P. B. Bajanthri
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 16TH DAY OF OCTOBER, 2020
BEFORE
THE HON'BLE MR.JUSTICE P. B. BAJANTHRI
WRIT PETITION NO.16332/2015 (S-RES)
BETWEEN:
SR B. MADAPPA
S/O BHIMASHYA
AGED ABOUT 58 YEARS
FLAT NO. 1125, 2ND FLOOR
9TH MAIN, 4TH CROSS
SRINIVASA NAGAR
BENGALURU-560050. ... PETITIONER
(BY SRI. M.P. KUNJU, ADVOCATE)
AND:
1. STATE OF KARNATAKA
DEPARTMENT OF COMMENCE & INDUSTRIES
GOVERNMENT OF KARNATAKA
VIKASASOUDHA, BENGALURU-560001
REPRESENTED BY ITS PRINCIPAL SECRETARY.
2. STATE OF KARNATAKA
DEPARTMENT OF SOCIAL WELFARE
GOVERNMENT OF KARNATAKA
VIKASASOUDHA BENGALURU-560001
REPRESENTED BY ITS SECRETARY.
3. KARNATAKA SOAPS & DETERGENTS LIMITED
(A GOVERNMENT OF KARNATAKA UNDERTAKING)
P.B.NO.5531, BENGALURU-PUNE HIGHWAY
BENGALURU-560055
REPRESENTED BY ITS MANAGING DIRECTOR.
-2-
4. DR. T. VENKATESHAIAH
S/O THIMMAIAH
AGED ABOUT 52 YEARS
NO.297, 13TH MAIN, "SAPTHAGIRI NILAYA"
TALAKAVERI HBCS LAYOUT
AMRUTHALLI, BELLARY ROAD
BENGALURU-560092. ....RESPONDENTS
(BY SMT. SAVITHA T.H, HCGP FOR R1 & R2,
SRI. M.R.C. RAVI, ADVOCATE FOR R3
SRI NAGARAJAPPA.A, ADVOCATE FOR C/R-4)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227
OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF
CERTIORARI OR ANY OTHER ORDER OR DRECTION CALLING FOR
THE RECORDS ON THE FILE OF THE R3 RELATING TO THE ISSUE
OF ORDER DT.20.02.2015 (ANNEXURE-A) ISSUED BY THE R3 AND
QUASH THE SAID ANNEXURE-A AS THE SAME IS ARBITRARY,
INEQUITABLE, ILLEGAL & ISSUED IN MALA-FIDE EXERCISE OF
POWER AND ETC.,
THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING IN 'B' GROUP THROUGH PHYSICAL HEARING/VIDEO
CONFERENCE HEARING (OPTIONAL), THIS DAY, THE COURT
MADE THE FOLLOWING:
ORDER
Learned counsel for the petitioner on instruction submitted that during pendency of the present petition, the petitioner has attained the age of Superannuation and he is retired from the service in the year 2017. Hence, the question of considering the name of the petitioner for the post of -3- Director (Finance) against one of the backlog vacancy do not arise.
The aforesaid submission is taken on record. Accordingly, the writ petition stands dismissed.
Sd/-
JUDGE NR/-