N.K. PAYANNAVAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The grievance of the petitioner in this writ petition is that the petitioner is seeking promotion to the cadre of General Manager in the respondent No.3-Establishment and in this regard, the petitioner has approached the respondent No.3 by way of representations on various dates produced at Annexures 'H', 'J', 'K', 'P', 'Q', 'R', 'W and 'X'.

(2.) Heard Sri. Chandrakanth R. Goulay, learned counsel appearing for the petitioner; Sri. M.S. Nagaraja, learned Additional Government Advocate appearing for respondents 1 and 2; and Sri. R. Subramanya and Sri. Vinayaka B., learned counsel appearing for respondents 3 and 4.

(3.) Sri. R. Subramanya and Sri. Vinayaka B., learned counsel appearing for respondents 3 and 4 submits that the petitioner has attained the age of superannuation and hence, at this juncture, directions cannot be issued for consideration of representations made by the petitioner.