Karnataka High Court
Nadeem Sanadi vs Belagavi Smart City Limited on 31 January, 2025
Author: M.Nagaprasanna
Bench: M.Nagaprasanna
-1-
NC: 2025:KHC-D:1955
WP No. 100366 of 2025
IN THE HIGH COURT OF KARNATAKA,
DHARWAD BENCH
DATED THIS THE 31ST DAY OF JANUARY, 2025
BEFORE
THE HON'BLE MR. JUSTICE M.NAGAPRASANNA
WRIT PETITION NO. 100366 OF 2025 (GM-RES)
BETWEEN:
NADEEM SANADI,
AGE. 32, OCC. PROJECT COORDINATOR,
R/O. 141, MULLA GALLI,
AT POST. SHINDOLLI,
TQ. DIST. BELAGAVI- 591124.
...PETITIONER
(BY SRI. VEERESH SHIVALINGAPPA SAJJAN, ADVOCATE)
AND:
1. BELAGAVI SMART CITY LIMITED,
FIRST FLOOR, BUDA OFFICE,
ASHOK NAGAR,
BELAGAVI- 590006.
2. MANAGING DIRECTOR,
Digitally signed by BELAGAVI SMART CITY LIMITED,
VISHAL NINGAPPA
PATTIHAL FIRST FLOOR, BUDA OFFICE,
Location: High
Court of Karnataka, ASHOK NAGAR, BELAGAVI- 590006.
Dharwad Bench,
Dharwad ...RESPONDENTS
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 AND 227
OF THE CONSTITUTION OF INDIA IS PRAYING TO, TO ISSUE A WRIT
IN THE NATURE OF CERTIORARI TO QUASH THE IMPUGNED ORDER
NO.BSCL/ADM/2024-25/1070 DATED 31-12-2024 AND IMPUGNED
RESOLUTION NO.02/NRC-17/2024-25 DATED 18-12-2024 AND
IMPUGNED SPEAKING ORDER PASSED IN THE 38TH BOARD OF
DIRECTORS MEETING DATED 26-12-2024 VIDE ANNEXURE-G BY THE
RESPONDENTS AS NULL AND VOID. TO ISSUE A WRIT IN THE
-2-
NC: 2025:KHC-D:1955
WP No. 100366 of 2025
NATURE OF MANDAMUS DIRECTING THE RESPONDENT NO.1 TO
PROVIDE ALL THE DOCUMENTS RELIED UPON, RESOLUTIONS
PASSED AND ORDERS ISSUED FOR ISSUING THE IMPUGNED ORDER
AND ENTIRE RECRUITMENT PROCESS VIDE ANNEXURE-G. TO ISSUE
A WRIT IN THE NATURE OF MANDAMUS DIRECTING THE
RESPONDENT NO.1 TO PAY THE SALARY OF THE PETITIONER AS PER
THE CONTRACT OF EMPLOYMENT VIDE ANNEXURE-F. TO ISSUE
WRIT IN THE NATURE OF MANDAMUS DIRECTING RESPONDENT
NO.1 AUTHORITY TO REINSTATE THE PETITIONER IN THE POST OF
PROJECT COORDINATOR, AND IF NOT, IN THE POST OF ASSISTANT
ENGINEER (CIVIL) FROM WHICH PETITIONER HAS RESIGNED
PREVIOUSLY. TO ISSUE ANY WRIT OR DIRECTION AS THIS HON'BLE
COURT MAY DEEM FIT IN THE INTEREST OF JUSTICE AND EQUITY.
THIS PETITION, COMING ON FOR PRELIMINARY HEARING,
THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
ORAL ORDER
(PER: THE HON'BLE MR. JUSTICE M.NAGAPRASANNA) Learned counsel appearing for the petitioner has filed a memo seeking permission of this Court to withdraw the petition.
In view of the memo so filed, the petition stands dismissed as withdrawn.
Sd/-
(M.NAGAPRASANNA) JUDGE RHR/-
List No.: 1 Sl No.: 27