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NC: 2025:KHC:3050
WP No. 21557 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 24TH DAY OF JANUARY, 2025
BEFORE
THE HON'BLE MR JUSTICE ANANT RAMANATH HEGDE WRIT PETITION NO.21557 OF 2024 (S-KSRTC)
BETWEEN:
ESHWARAIAH A.S,
S/O SIDDALINGAPPA A Y,
AGED ABOUT 43 YEARS
R/A NO 25, GOPALASWAMY TEMPLE STREET,
NONAVINAKERE,
TURUVEKERE TALUK,
TUMKUR DISTRICT - 572 224 …PETITIONER
(BY SRI. M C BASAVARAJU, ADVOCATE)
AND:
1. THE MANAGING DIRECTOR
BMTC, CENTRAL OFFICES,
K H ROAD, SHANTHINAGAR,
BANGALORE - 560 027.
2. THE CHIEF TRAFFIC MANAGER
BMTC, CENTRAL OFFICES,
K H ROAD, SHANTHINAGAR,
BANGALORE - 560 027.
3. THE DIVISIONAL CONTROLLER
BMTC, NORTH ZONE
SHANTHINAGAR, BANGALORE 560027
…RESPONDENTS
(BY SRI. T.HAREESH BHANDARY., ADVOCATE)
THIS WP IS FILED UNDER ARTICLE 226 AND 227 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASHING THE
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IMPUGNED ORDER BEARING NO. BANMASASAM/ UUVA/ SIBBNDI/ GHA-26/275/2022-23 VIDE DEPOT ESTABLISHMENT
ORDER BEARING NO. 363/2023 DTD 29.03.2023 VIDE ANNX-B TO THE WRIT PETITION ISSUE DBY THE R-3 AND DIRECTING THE R-2 TO REINSTATE THE PETITIONER INTO SERVICE WITH
CONTINUITY OF SERVICE AND ALL OTHER CONSEQUENTLY
BENEFITS BY CONSIDERING THE REPRESENTATION DTD
16.07.2024 VIDE ANNX-C AND ETC.,
THIS PETITION, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR JUSTICE ANANT RAMANATH HEGDE
ORAL ORDER
Heard the learned counsel appearing for the petitioner and the learned counsel appearing for the respondents. Perused the records.
2. Learned counsel for the petitioner submits that the prayer (i) is not pressed for the time being and the petitioner will be satisfied in case the representation dated 16.07.2024 marked at Annexure-C is considered by the third respondent.
3. It is noticed that the petitioner has submitted a resignation on 06.09.2022 and the same was accepted on 29.03.2023 with effect from 09.03.2023. It appears that
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the petitioner made a representation on 16.07.2024 marked at Annexure-C to recall the said order. Same is not yet considered. It is not forthcoming as to who is the person to consider such representation. Keeping all questions open, a direction is issued to the competent among the respondents to consider such representation within eight weeks from the date of receipt of copy of this order.
4. Accordingly, writ petition is disposed of and it is made clear that this Court has not expressed any opinion on the merits of the claim made by the petitioner.
Sd/-
(ANANT RAMANATH HEGDE)
JUDGE
DR
List No.: 1 Sl No.: 20
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