Karnataka High Court
Mr Ravindra P Sakkari vs The State Of Karnataka on 19 November, 2018
Author: Alok Aradhe
Bench: Alok Aradhe
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WP No.47532/2018
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 19TH DAY OF NOVEMBER 2018
PRESENT
THE HON'BLE MR. JUSTICE H.G.RAMESH
AND
THE HON'BLE MR. JUSTICE ALOK ARADHE
WRIT PETITION NO.47532/2018 (S-KSAT)
BETWEEN:
MR.RAVINDRA P. SAKKARI
S/O PARASAPPA D.SAKKARI
AGED ABOUT 56 YEARS
WORKING AS ASSISTANT ENGINEER
AT NATIONAL HIGHWAYS
SUB DIVISION, HUBLI
AND PERMANENTLY R/AT
2035/67, 68, ASHIRWAD NILAYA
13TH CROSS, ANJANEYA LAYOUT
DAVANGERE - 577 004 ...PETITIONER
(BY SRI NITIN A.M. FOR M/S NITIN A.M. & ASSTS., ADVOCATES)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY ITS
PRINCIPAL SECRETARY
DEPARTMENT OF PUBLIC WORKS
VIDHANA SOUDHA
BANGALORE - 560 001
2. CHIEF ENGINEER
CHIEF ENGINEER'S OFFICE
COMMUNICATION AND BUILDINGS DEP.
BANGALORE - 560 001
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WP No.47532/2018
3. SMT.NANDHINI GAJAKOSH
ASSISTANT ENGINEER
COMMUNICATION AND
BUILDINGS (NORTH)
DHARWAD - 580 001 ...RESPONDENTS
(GOVERNMENT ADVOCATE SERVED)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
ORDER DATED 12.10.2018 (ANNEXURE-C) PASSED BY THE
KARNATAKA STATE ADMINISTRATIVE TRIBUNAL, BANGALORE IN
APPLICATION NO.7360/2018.
THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING, THIS DAY, H.G.RAMESH J., MADE THE FOLLOWING:
ORDER
H.G.RAMESH, J. (Oral):
1. Heard. Perused the record. This writ petition is directed against an interlocutory order dated 12.10.2018 passed by the Karnataka State Administrative Tribunal, Bangalore in Application No.7360/2018 filed by the petitioner herein; it reads as follows:
"Learned counsel for the applicant files a memo along with three documents marked as Annexures-A3, A4 and A5.
Learned AGA is directed to take notice for R1 and R2.
Applicant is directed to report for duty as per the impugned order which shall be subject to the result of this application.
Issue notice to R3, returnable by 31.10.2018."
2. In our opinion, this is not a fit case to warrant interference in exercise of the extraordinary jurisdiction of -3- WP No.47532/2018 this Court under Articles 226 & 227 of the Constitution of India.
Petition dismissed.
Sd/-
JUDGE Sd/-
JUDGE SS