REGENT COMPUTRONICS PVT. LTD.

Janekere C Krishna Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

HUKAM CHAND SHYAM LAL V UNION OF INDIA [REFERRED TO]
N. GUNDAPPA V STATE OF KARNATAKA AND ORS [REFERRED TO]
R. (QUINTAVALLE) V SECY. OF STATE FOR HEALTH [REFERRED TO]
SHAMRAO VISHNU PARULEKAR VS. DISTRICT MAGISTRATE THANA [REFERRED TO]
CHANDRA MOHAN VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF GUJARAT VS. SHANTILAL MANGALDAS [REFERRED TO]
BHUDAN SINGH VS. NABI BUX [REFERRED TO]
CHANDRAMOULESHWAR PRASAD VS. PATNA HIGH COURT [REFERRED TO]
SAMSHER SINGH ISHWAR CHAND AGARWAL VS. STATE OF PUNJAB [REFERRED TO]
CAREW AND COMPANY LIMITED VS. UNION OF INDIA AND TATA ENGG AND LOCOMOTIVE COMPANY LIMITED [REFERRED TO]
K P VARGHESE VS. INCOME TAX OFFICER ERNAKULAM [REFERRED TO]
RESERVE BANK OF INDIA UNION OF INDIA PEERLESS GENERAL FINANCE AND INVEST MENT CO LIMITED STATE OF WEST BENGAL VS. MENT COMPANY LIMITED:PEERLESS GENERAL FINANCE AND INVEST MENT COMPANY LIMITED:RESERVE BANK OF INDIA:PEERLESS GENERAL FINANCE AND INVEST MENF COMPANY LIMITED [REFERRED TO]
ATMA RAM MITTAL VS. ISHWAR SINGH PUNIA [REFERRED TO]
INDIAN ADMINISTRATIVE SERVICE S C S ASSOCIATION U P NIROTHILAL GUPTA VS. UNION OF INDIA [REFERRED TO]
SUPREME COURT ADVOCATES ON RECORD ASSOCIATION S P GUPTA VS. UNION OF INDIA [REFERRED TO]
SUPREME COURT ADVOCATES ON RECORD ASSOCIATION S P GUPTA VS. UNION OF INDIA [REFERRED TO]
SARWAN SINGH LAMBA R P KAPOOR INDUSTRIAL AND LABOUR BAR ASSOCIATION BHOPAL UNION OF INDIA VS. UNION OF INDIA :UNION OF INDIA:DAULAT SINGH [REFERRED TO]
K NARASIMHA RAO VS. T M NASIMUDDIN AHMED [REFERRED TO]
UNITED BANK OF INDIA CALCUTTA VS. ABHIJIT TEA CO PRIVATE LIMITED [REFERRED TO]
JUSTICE K P MOHAPATRA VS. RAM CHANDRA NAYAK [REFERRED TO]
MAHARWAL KHEWAJI TRUST VS. BALDEV DASS [REFERRED TO]
UNION OF INDIA VS. KALI DASS BATISH [REFERRED TO]
DEEWAN SINGH VS. RAJENDRA PD ARDEVI [REFERRED TO]
N KANNADASAN VS. AJOY KHOSE [REFERRED TO]
CENTRE FOR PIL VS. UNION OF INDIA [REFERRED TO]
STATE OF KARNATAKA VS. N GUNDAPPA [REFERRED TO]
PROF S N HEGDE VS. LOKAYUKTA BANGALORE [REFERRED TO]
R.PUSHPAM VS. STATE OF MADRAS [REFERRED TO]

JUDGEMENT

(1.) These two writ petitions are filed by two advocates challenging the appointment of Mr. Justice Chandrashekaraiah (Retired) as Upa-Lokayukta under Section 3(2)(b) of the Karnataka Lokayukta Act, 1984. They are taken up for consideration together and disposed of by this common order. For the purpose of convenience, the parties are referred to as they are arrayed to in Writ Petition Nos. 4852-53/2012.

(2.) One Sri. Janekere C. Krishna, an Advocate is the petitioner in W.P.No. 4852-53/2012, whereas Sri. Ananda Murthy R., an Advocate, is the petitioner in W.P.No. 4962/2012. They have pleaded that both of them are practicing advocates and public-spirited citizens. Their case is that the third respondent was appointed as Upa Lokayukta without any consultation with the Hon'ble Chief Justice, much less giving any primacy to his opinion. It is widely reported that the Hon'ble Chief Justice of Karnataka has, in a communication to Respondent No. 2, recorded his disapproval and displeasure with Respondent No. 2's i.e., Chief Minister advising His Excellency, the Governor of Karnataka to appoint Respondent No. 3 as Upa-Lokayukta without consultation with the Hon'ble Chief Justice of Karnataka. The copy of one such report that appeared in the Bangalore Mirror on 9.2.2012 is produced at Annexure-A.

(3.) It is further contended that, the State of Karnataka does not want an effective, independent, impartial Lok Ayukta or Upa-Lok Ayukta as is evidenced by:

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JANEKERE C KRISHNA Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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