Smt V M Saraswathy Msc vs Coffee Board Of India on 6 June, 2013

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Karnataka High Court

Smt V M Saraswathy Msc vs Coffee Board Of India on 6 June, 2013

Bench: Dilip B Bhosale

                            1


        IN THE HIGH COURT OF KARNATAKA AT BANGALORE

              DATED THIS THE 6TH DAY OF JUNE 2013

                          BEFORE

          THE HON'BLE MR. JUSTICE DILIP B BHOSALE

               W.P.NOS.12987-12989/2013(S-RES)

BETWEEN

SMT V M SARASWATHY MSC
W/O SRI M SELVAKUMAR
AGED ABOUT 55 YEARS
EMPLOYED AS PLANT PHYSIOLOGIST
CENTRAL COFFEE RESEARCH INSTITUTE
COFFEE RESEARCH STATION POST
BALEHONNUR POST
CHIKAMAGALUR DISTRICT
KARNATAKA STATE-577117                       ... PETITIONER

(BY SRI M A GEORGE, ADV.,(ABSENT))

AND

1.    COFFEE BOARD OF INDIA
      GOVERNMENT OF INDIA
      MINISTRY OF COMMERCE AND INDUSTRY
      REPRESENTED BY ITS PERSONAL SECRETARY
      DEPARTMENT OF COMMERCE
      UDAYOG BHAVAN, SOUTH BLOCK
      NEW DELHI-110107

2.    THE CHAIRMAN, COFFEE BOARD
      NO.1, DR B R AMBEDKAR VEEDHI
      BANGALORE-560001

3.    THE SECRETARY/CHIEF VIGILANCE OFFICE
      COFFEE BOARD
                                     2


      NO.1, DR B R AMBEDKAR VEEDHI
      BANGALORE-560001

4.    DIRECTOR OF RESEARCH/THE PAY DRAWING OFFICER
      EMPLOYED AS DIRECTOR OF RESEARCH
      CENTRAL COFFEE RESEARCH INSTITUTE
      COFFEE RESEARCH STATION
      BALEHONNUR POST
      CHIKAMAGALUR DISTRICT
      KARNATAKA STATE-577117            ... RESPONDENTS

THESE W.Ps. FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO 1] QUASH IN-SITU PROMOTION UNDER MODIFIED FLEXIBLE COMPLIMENTING SCHME [MFCS] DT.15.2.13, IN PROCEEDINGS OF THE CHAIRMAN, PASSED BY THE R3, GRANTING IN-SITU PROMOTION UNDER THE MODIFIED FLEXIBLE COMPLEMENTING SCHEME [MFCS] TO THE JUNIOR MOST OFICIALS, NAMELY a) DR.P.ABDUL RAHIMAN, SMS-ENTOMOLOGY, CRSS, CHETALLI,

b)SMT.D.PADMAJYOTHI, SMS [W/O JOINT DIRECTOR MR.RAGURAMULU] PLANT BREEDIG, QUALITY DIVISION, HEAD OFFICE, BANGALORE, FROM GRADE PAY OF RS.5,400/- IN PAY BAND PB-3 TO THE GRADE PAY OF RS.6600/- IN PAY BAND PB- 3 WITH EFFECT FROM THE DATE OF ISSUE OF THIS PROCEEDINGS [15.2.13] WHILE IGNORING 20 YEARS OF SEVICE OF THE PETITIONER AS PLANT PHYSIOLOGIST RIGHT FROM 1993 TO TILL THIS DATE PER ANN-A ETC., THESE W.Ps. COMING ON FOR PRELIMINARY HEARING, THIS DAY, THE COURT MADE THE FOLLOWING:

PC:

None appears for the petitioner. Even on the last occasion, none appeared for the petitioner. Hence, I am constrained to dismiss these writ petitions for non-prosecution. Order accordingly.

Sd/-

JUDGE TL

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