Karnataka High Court
The Chief Engineer vs Aruna Krishna Murthy W/O P.S. ... on 2 April, 2014
Bench: K.L.Manjunath, Ravi Malimath
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 2ND DAY OF APRIL 2014
PRESENT
THE HON'BLE MR.JUSTICE K.L.MANJUNATH
AND
THE HON'BLE MR.JUSTICE RAVI MALIMATH
WRIT PETITION NO.16103 OF 2012(S-CAT)
AND
WRIT PETITION NO.16897 OF 2012(S-CAT)
BETWEEN:
1. The Chief Engineer
Southern Command
Pune - 411 001.
2. The Commander Works Engineer (Army)
101 Dickenson Road,
Bangalore - 42.
3. The Chief Engineer
Chennai Zone
Island Grounds, Chennai - 600 009.
2
4. The Commander Works Engineer (AF)
No.2, DC Area, MES Road,
Yeshwanthpur Post, Bangalore - 560 022.
5. The Chief Engineer
No.2, DC Area, MES Road,
Yeshwanthpur Post, Bangalore - 560 022.
6. The Engineer-in-Chief's Branch
Kashmir House,
Army Headquarters
DHQ PO, New Delhi - 110 011.
7. The Union of India
Ministry of Defence
Rep. by its Secretary
South Block,
New Delhi - 110 011. ...PETITIONERS
(By Sri S.Prakash Shetty, Advocate-absent)
AND:
1. Aruna Krishna Murthy
W/o PS Krishnamurthy
Aged about 48 years
Working as Stenographer Grade III
O/o The Garrison Engineer (North)
T/64 Meanee Lines,
MEG & Centre, Bangalore - 560 042
Resident of No.50, 1st Cross,
New Bank Colony, Konan Kunte
Bangalore - 560 062.
3
2. Sujitha Sasheendran
W/o P.Sasheendran
Aged about 44 years
Working as Stenographer Grade-III
O/o Commander Works Engineer (AF)
Bellary Road, JC Nagar PO,
Bangalore - 560 006
Resident of No.25/2, Gunata Vihar
DGQA Residential Complex,
JC Nagar PO, Bangalore - 560 006.
...RESPONDENTS
(By Sri Basavaraj Veerabhadra, Advocate
for C/R1 & R2)
*****
These Writ Petitions are filed under Article 226
and 227 of the Constitution of India praying to quash
the order vide Annexure-C dated 8th April 2011 made in
OA.No.442/2009 passed by the Central Administrative
Tribunal Bench, Bangalore.
These Writ Petitions coming on for hearing this
day, K.L.Manjunath J., made the following:-
4
ORDER
The counsel for the petitioner was not present when the case was called for the first time. He is also not present when the case is called for the second time. In the circumstances, the writ petition is dismissed for non-prosecution.
Sd/-
JUDGE Sd/-
JUDGE JJ