Collegium comprising of Ranjan Gogoi, CJ and S.A. Bobde and N.V. Ramana, JJ., recommends the appointment of Justice A.S. Oka as Chief Justice of Karnataka High Court.

Mr Justice A.S. Oka is the senior-most Judge from Bombay High Court and is functioning in that High Court since his elevation. Having regard to all relevant factors, the Collegium finds Mr Justice A.S. Oka suitable in all respects for being appointed as Chief Justice of the Karnataka High Court. The Collegium resolves to recommend accordingly.

While making the above recommendation the Collegium is conscious of the fact that consequent upon the proposed appointment, there will be two Chief Justices from Bombay High Court which is the second largest High Court in the country with a sanctioned strength of 94 Judges.

[Dated: 08-04-2019]

Collegium Resolutions

Supreme Court of India

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  • THIS IS ADDRESSED TO :

    HONOURABLE CHAIRMAN
    PINAKI CHANDRA GHOSE
    LOKAPAL
    NEW DELHI.

    THROUGH THE HONOURABLE CHIEF JUSTICE OF THE SUPREME COURT OF INDIA.
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    BWSSB CHAIR MANS’ SHOULD BE DISMISSED, AS THEY HAD / HAVE CHEATED THE KARNATAKA STATE GOVERNMENT & UNION GOVERNMENT OF INDIA FOR THREE DECADES, AND SMASHED THE DEPARTMENT.

    TO START WITH BWSSB ( BANGALORE WATER SUPPLY & SEWERAGE BOARD) WAS A BOARD. A COPY OF THIS ORDER MAY KINDLY BE CALLED FROM THE GOVERNOR’S SECRETARIAT. THIS WAS WITH THE HOLY INTENTIONS OF PROVIDING WATER SUPPLY & SANITARY CONNECTIONS TO THE BANGALORE CITY & SURROUNDINGS. THE CHAIR MANS WERE HEADING THE BOARD MOSTLY ON DEPUTATION FROM THE STATE GOVERNMENT.

    ALL THE CHAIR MANS TRIED IN VAIN TO PROVE THE BWSSB AS AN INDUSTRY FOR SELFISH MOTIVES FOR THREE DECADES. FIRST, IT WENT TO THREE -BENCH AND LATER TAKEN BY THE CHAIR MANS TO FIVE-BENCH OF THE HONOURABLE SUPREME COURT, AND IT WAS DISMISSED AS THE TERM INDUSTRY WAS NOT DEFINED BY THE UNION GOVERNMENT OF INDIA, AND EVEN AS ON THIS DATE, IT IS THE SAME THING. THAT WAS FACE LOOSING FOR THE BWSSB ON ACCOUNT OF CHAIR MANS.

    FACE LOSERS DO COMMIT OFFENCES. IT WAS LEARNT RELIABLY THAT THESE CHAIR MANS FAKED, FORGED, AND CONTEMPT WITH IT AN OUT-OF COURT SUPREME COURT JUDGEMENT, AND IT WAS FORGED BY SIX PEOPLE EACH WITH A LETTER OF SOME JUDGE, AND IT WAS MADE-BELIEVE SUPREME COURT JUDGEMENT, AND BWSSB AVAILED FINANCIAL AND MANY SERVICE BENEFITS, AND THEREBY CHEATED THE STATE GOVERNMENT AND INDIAN GOVERNMENT. HONOURABLE COURTS WERE SIMPLY TAKEN FOR GRANTED, WHAT A GREAT HUMILIATION FOR INDIAN JUDICIARY BY THE BWSSB CHAIR MANS, MY LORD. SO, KINDLY CALL FOR THIS FAKE JUDGEMENT COPY THROUGH A SPECIAL MESSENGER, THE CHIEF SECRETARY OF GOVERNOR’S SECRETARIAT FORTHWITH.

    ANY DEPARTMENT CAN NOT HOLD TWO NAMES FOR IT. HERE IN THIS SPECIFIC INSTANCE CASE, BWSSB SHOULD BE EITHER BOARD OR INDUSTRY, AND IT CAN NOT BE INDUSTRY AS PER THE JUDGEMENT OF HONOURABLE SUPREME COURT JUDGEMENT CITED ABOVE.

    THEREFORE, ALL THE CHAIR MANS IN BWSSB HAD / HAVE FAILED FOR THREE DECADES, AND ALL UNIONS HAVE FAILED, THE BANKERS HAVE FAILED, THE MEDIAE HAVE FAILED, THE STATE INTELLIGENCE HAVE FAILED.

    BWSSB IS RUNNING UNDER LOSS TO THE EXTENT OF 40-45 LAKHS PER MONTH BECAUSE OF ABOVE REASONS AND CORRUPT PRACTICES. ADDED TO THIS, 75% OF STAFF ARE NOT LEGALLY QUALIFIED AND CHEATED THE GOVERNMENT.

    THERE IS DIRE NEED TO SAVE THE BWSSB FROM COLLAPSE. IT IS QUESTION OF LIFE AND DEATH FOR 5000 PLUS FAMILIES.

    THEREFORE, KINDLY DISMISS ALL THE CHAIR MANS, ALL THE ILLEGAL QUALIFICATION PERSONS BOTH SERVING AND RETIRED, ABOLISH THE POST OF CHAIRMAN, AND CREATE A NEW POST OF COMMISSIONER-IN-CHIEF, AND POST A VIBRANT, HONEST, AND TOUGH PERSON THERE IMMEDIATELY, AND KINDLY SAVE BWSSB.

    THIS AFFIDAVIT IS MADE ON BEHALF OF THE KARNATAKA STATE GOVERNMENT, AND THE CHIEF JUSTICE IS ORDERED TO BE APPROVER IN THIS CASE, TILL THE LOGICAL END OF THE CASE.

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    B.G.Ramaprasad Dr
    MEMBER OF THE UNO
    MEMBER OF THE RAJYA SABHA
    GOVERNOR NOMINATED BY THE PRESIDENT OF INDIA
    HOLDER OF 16 HONORARY DOCTORATES
    HOLDER OF 8 LETTERS PATENT ON NEW INVENTIONS
    DATED : 16-4-2019
    TUESDAY
    TIME AROUND 13:25 HOURS.

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