Karnataka High Court
Air Force Employees Union Bangalore ... vs Air Head Quarters (Pc/Jcm) on 24 September, 2008
Author: Ashok B.Hinchigeri
Bench: Ashok B.Hinchigeri
IN THE HIGH COURT 0;? KARNATAKA AT ~
DATED was THE 24111 DAY 01-' SEHFEMBEK
BEFORE
THE HON'BLE MR. JUSTICE Asapx E.
WRIT PETYFION No.1555'? _[(§rI\4.§'-é:"a'--'fi'.:S ]
BETWEEN:
1
"V * ._SI G{:Li'~.'¥'ET GQPAL H
AIR FORCE EMPLOYEES U1§IIC§P§,
BANGALORE DISTREQT, (§3EG;NQ.368)
{AFFILJATED TQ*'BHAR°A'1'HIYA PRATHI
RAKSHA MAzr><3oR';jsA;~:caH3_ _ V
GANGAMMA =i'cIRC:LE;'JA1.AHga _ ..EAs*'1-',
BANGALORE-5.60-0:13.
TO BE Rirfl-V3? '(rs G£2NE'RAL-SESRETARY
SRIG.'}.'HIRUKUMAR 1. -
R/AT No;,647/1.' AIR .FQRCE=._: = M
CIVTLIAN QUERTERS; WEQI'
BANGALORE:§60v01'5_. A
SR1 <3; TH:RuKu'm.AR V
AGE?) ABOUT 50 YEARS
JGM W (z.E:m5:1=e; ',
V . BANGALORE-V560 015.
' A:RAFoRc3}3;._¢s*rA*m~N JALAHALLI
R;A'r--.No.64*?;'-- .1 AIR FORCE czvxmn QUARTERS
JAI;AHALL!.W'E.:',"I'
V PETITIONERS
(BY sax P.A. xmxam. ADVOCATE)
A' 'AIR HEAD QUARTERS (FC/JOM)
wnzu mmvma
RAF'! MARG
NEW DELHLI 10 01 1.
2 HEAD QUARTER TRAINING ccmmmo
INDIAN AIR FORCE
BANGALORE-560 006.
3 AIR OFFICER COMMANDING
AIR macs STATTON
JAIAHALLI
BANGALORE-560 015.
(BY SMT. LATA PRASA:l§;ICGS{'3}---- ;
THIS WRIT PE'I'I'!'ION IS FELED zzrméiiz ELRTHCLES' Izaeimo 227
0? THE CONSTI'I'U'I'ION op' INDIA. PR.AYI1'£G QUASH THE ORDER
DT. 8.9.2005 VIDE ANNEXURE~«H I'=AssEp}3§.? i23ee.4§.!JffTI'i()l2i'IY.
THIS WR§'I' PE'I'I'l'I_{}N_ COM'I'RG:1G§I" .12' BIJEIIIER SUBMISSION
THIS DAY. COURT mLL..;ow;Ne.; * ..
Sri counsel for the petitioners
submits th§:.t..t};,is hes become infiuctaous. He
thaf iiefifionem' gicvance is over pamgaph
No.13' of communication}. He submim that the
submit a representation to the lngh' er
as as pep]: No.3 of the hnprugned order is
Smt. Latha Prasad, learned CGSC for the respondent
that the quesfion of considering the petitioners' representation does not arise at all. HEM.
R:B::31§0:mEN*rs" I
3. I dispose of this petition reserving the %c-xty to to submit appropriate representation vcmilating The xcspondcnt authorities shall consider the ' with its Rules, Regulations and norms. all the contentions are kept open.
4. No order as to costs.
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