Karnataka High Court
Sri. Mascarenhas Wg vs Commandant And Md on 15 June, 2020
Bench: B.V.Nagarathna, Ravi V Hosmani
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 15TH DAY OF JUNE 2020
PRESENT
THE HON'BLE MRS. JUSTICE B.V. NAGARATHNA
AND
THE HON'BLE MR. JUSTICE RAVI V. HOSMANI
WRIT PETITION No.1517 OF 2017 (S - CAT)
BETWEEN:
SRI. MASCARENHAS WG,
AGE: 57 YEARS,
S/0 VALERIAN MASCARENHAS,
TOKEN NO:2455
OCCN: MECHANIST HIGHLY SKILLED
PRESENTLY WORKING AS CHARGEMAN P-4589
OFFICE OF COMMANDANT AND MANAGING DIRECTOR
515 ARMY BASE WORKSHOP,
HALASURU,
BENGALURU: 560 008. ...PETITIONER
(BY SHRI: P A KULKARNI, ADVOCATE)
AND:
1.COMMANDANT AND MD,
515 ARMY BASE WORKSHOP
HALASURU,
BENGALURU: 560 008.
2. HEADQUARTERS
BASE WORKSHOP GP EME,
MEERUT CANTONMENT: 250 001
TO BE REPRESENTED BY COMMANDER.
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3. UNION OF INDIA
TO BE REPRESENTED BY ITS SECRETARY,
MINISTRY OF DEFENCE,
DEFENCE HEAD QUARTERS PO,
SOUTH BLOCK,
NEW DELHI: 110 005.
4. SECRETARY,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA,
LOK NAYAK BHAVAN
KHAN MARKET,
NEW DELHI: 110 001.
5. LOCAL AUDIT OFFICE,
DEFENCE ACCOUNTS,
DICKENSON ROAD,
BENGALURU: 560 042.
6. PRINCIPAL CONTROLLER OF DEFENCE ACCOUNTS,
NO.107, LOWER AGARAM ROAD,
BENGALURU: 560 007.
7. DIRECTORATE GENERAL OF EME (CIVIL)
MGO BRANCH,
INTEGRATED HEAD HEADQUARTERS OF
MINISTRY OF DEFENCE (ARMY)
DEFENCE HEAD QUARTERS PO,
NEW DELHI: 110 105 . ...RESPONDENTS
(BY SHRI: GANGADHAR SANGOLI, ADVOCATE FOR R1 TO R7)
THIS WRIT PETITION IS FILED UNDER ARTICILES 226 &
227 OF THE CONSTITUTION OF INDIA TO QUASH THE ORDER
DATED 06.12.2016 IN OA170/00065/2015 ANNEX-A PASSED BY
CAT BENGALURU BENCH, BENGALURU AND ALLOW
0A170/00065/2015 FILED BY THE PETITIONER BEFORE CAT
BENGALURU BENCH, BENGALURU BY ISSUE OF NECESSARY
DIRECTIONS TO THE AUTHORITY.
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THIS PETITION COMING ON FOR ORDERS, THIS DAY,
NAGARATHNA J., MADE THE FOLLOWING:
ORDER
Learned counsel for the petitioner has filed a memo, which is also signed by the petitioner seeking permission to withdraw the writ petition as not pressed as the petitioner is not interested in pursuing the same.
The memo is perused.
Writ petition is dismissed as not pressed.
Sd/-
JUDGE Sd/-
JUDGE BVK