Sri Prashantha M G vs The State Of Karnataka on 16 November, 2012

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Karnataka High Court

Sri Prashantha M G vs The State Of Karnataka on 16 November, 2012

Bench: Subhash B Adi

                                    1

        IN THE HIGH COURT OF KARNATAKA AT BANGALORE

          DATED THIS THE 16TH DAY OF NOVEMBER 2012

                                  BEFORE

           THE HON'BLE MR. JUSTICE SUBHASH B ADI

           WRIT PETITION NOS.45710-45712/2012(S-RES)

BETWEEN :

1.      SRI PRASHANTHA M G
        S/O GUDADA MALLAPPA
        AGED ABOUT 25 YEARS
        R/AT:MANGOTE VILLAGE
        S.K.MAGGI POST, BHADRAVATHI TALUK
        DIST. SHIMOGA - 577 243

2.      MISS.VANI S.P.
        D/O PRAHLADAPPA
        AGED ABOUT 28 YEARS
        R/AT: SIDLIPURA VILLAGE
        BHADRAVATHI TALUK
        DIST. SHIMOGA - 577 227

3.      SRI.H.ANNAPPA
        S/O HONNURAPPA
        AGED ABOUT 28 YEARS
        R/AT HOLEHONNURU
        AMBEDKAR NAGAR
        BADRAVATHI TALUK
        DIST. SHIMOGA - 577 227            ...PETITIONERS

( BY SRI.C M DESAI, ADV.,)

AND :

1.      THE STATE OF KARNATAKA
        REP. BY ITS PRINCIPAL SECRETARY
        DEPARTMENT OF CO-OPERATION
                                    2

      M.SBUILDING
      BANGALORE - 560 001.

2.    THE REGISTRAR OF CO-OPERATIVE SOCIETIES
      ALI ASKER ROAD
      BANGALORE - 560 001

3.    THE ASST. REGISTRAR OF CO-OPERATIVE SOCIETIES
      HOLEHONNURU
      BADRAVATHI TALUK
      DIST. SHIMOGA - 577 227.

4.    RAITHA SEVA SAHAKARA SANGHA NIYAMITHA
      HOLEHONNUR, BADRAVATHI TALUK
      DIST. SHIMOGA - 577 227
      REP. BY ITS CHIEF EXECUTIVE OFFICER
      SRI. K.N.RAMASWAMY.               ...RESPONDENTS

( BY SMT. MANJULA R KAMADOLLI, HCGP FOR R1 TO R3)


     THESE WRIT PETITIONS ARE FILED UNDER 226 & 227 OF THE
CONSTITUTION OF INDIA, PRAYING TO QUASH THE RESOLUTION
DATED 24.9.12 PASSED BY THE MANAGEMENT OF R4 SOCIETY UNDER
ANNX-F IN SO FAR AS IT PERTAINS TO CLAUSE 11 (15) CONCERNING
THE EPTITIONERS BY ISSUE OF WRIT OF CERTIORARI, DIRECT THE
R4 SOCIETY TO ISSUE APPOINT ORDERS TO THE PETITIONERS AS PER
SELECTION LIST BY ISSUE OF WRIT OF MANDAMUS & ETC.,

      THESE PETITIONS COMING ON FOR PRELIMINARY HEARING
THIS DAY, THE COURT MADE THE FOLLOWING:

                             ORDER

Learned Government Pleader is directed to take notice for respondent Nos.1 to 3.

2. Heard the learned Counsel for the petitioners. 3

3. The grievance of the petitioners is that, petitioners had made applications in pursuance of the advertisement issued by the fourth respondent for various posts. Petitioners were interviewed and their names were found in the selection list. However, erroneously the matter was again placed before the Committee of the fourth respondent. The fourth respondent erroneously had resolved to cancel the appointment of the petitioners.

4. If any dispute arises between the Management and the employees, a statutory remedy is provided under Section 70 of the Karnataka Co-operative Societies Act to raise a dispute.

Having regard to the same, keeping the liberty open to the petitioners to raise a dispute, these Writ Petitions stand disposed of.

Sd/-

JUDGE KNM/-

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