Miss Nidhi Salian vs. The Commissioner
Held
The Court noted that the petitioner had received an appointment in the respondent's department, rendering the writ petition infructuous. Therefore, the petition was disposed of accordingly.
Facts
The petitioners filed a writ petition challenging an order by the Central Administrative Tribunal. Subsequently, the petitioner's application was considered, and an appointment was offered and accepted.
Key Issues
The primary issue was whether the writ petition should be pursued after the petitioner's grievance was substantially addressed by the respondent department.
AI-generated summary — verify with the full judgment below
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NC: 2024:KHC:48231-DB IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 26TH DAY OF NOVEMBER, 2024 PRESENT THE HON'BLE MR JUSTICE KRISHNA S DIXIT AND THE HON'BLE MR JUSTICE C M JOSHI WRIT PETITION NO. 1385 OF 2023 (S-CAT) BETWEEN:
MISS. NIDHI SALIAN, D/O LATE DINESH KUMAR, AGED ABOUT 23 YEARS,
SMT.GUNAVATHI, W/O LATE SRI. DINESH KUMAR, AGED ABOUT 59 YEARS,
BOTH ARE R/AT SUBBA HOUSE, HALEHANGADI POST, MANGALURU-574 146. …PETITIONERS (BY SRI. RANJAN KUMAR K., ADVOCATE)
AND:
THE COMMISSIONER, OFFIE OF THE COMMISSIONER OF CENTRAL EXCISE, BENGALURU-560 001. C.R.BUILDING, P.B.NO.5400, QUEENS ROAD, BENGALURU-560 001. 2. THE COMMISSIONER OF CUSTOMS, NEW CUSTOMS HOUSES, PANAMBUR, MANGALURU, D.K.-575 010. 3. THE UNION OF INDIA, REP. BY CHIEF SECRETARY, NEW DELHI-110 001. …RESPONDENTS (BY SMT. ANUPARNA BORDOLOI., ADVOCATE FOR R1 TO R3) CHETAN B C Location: HIGH COURT OF KARNATAKA NC: 2024:KHC:48231-DB THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION O
The judgment continues below.
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