NARENDRA B Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned Additional Government Advocate.

(2.) Office has raised objections regarding the maintainability of the writ petitions. The petitioners are before this Court seeking for issuance of writ of certiorari or any other writ or order to quash the notification dated 05.04.2016 issued by the 1st respondent vide Annexure-C to the writ petitions and for a further direction to regularize the services of the petitioners in the said post by relaxing the age criteria and giving weightage to the previous services rendered by them for appointment.

(3.) The 1st respondent is the Managing Director and Chairman of Gulbarga Electricity Supply Company Limited, Station Road, Kalaburgi, District Kalaburgi. As the 1st respondent is having its registered office in Kalaburgi, within the jurisdiction of the permanent bench at Kalaburgi, hence office has raised objection regarding the maintainability of the writ petitions before the Bench at Dharwad.