Shantha Kumari K V vs The Principal Secretary Education ... on 12 December, 2008

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Karnataka High Court

Shantha Kumari K V vs The Principal Secretary Education ... on 12 December, 2008

Bench: V.G.Sabhahit

as THE HIGH Comm 0;»? KARNATAKA AT aA;~i§;ALQR'§i ~  

DATED THIS THE 12th DAY 011*'I3r:cgMBER '::£;;i3'-T: 

P9ESENT < " % _. %

THE HON'BLE MR. 9.1:». DiR;§K%RAf€", 
. A§§£AI3. V:' % .' 
THE I+I{)N'BLE u§'.V{§;A;§;ABHAHfi'

WEE'. PE'IfZ'1V'§v}{)I'i:.£*I(_:3;«1{§S<f€:iS/§C§{)8

1 siiAN'1'H.A'K'u-MARI%' K "V ' '
D/-3 VEERAPPRK'-~.,'_ " 
AGED_ABo{;a':: 49 ¥E;_~?,RS,
V P_R1Nc1i"*A_.L s.H;Er?HAMMA GOVERNENT,
,, 4_%_pUFACOLEL<:;_E FOP: GIRLS,
-  "Dis-VANAGERE';""' ' ... PETITIONER

(B;§§_"'SE!T;S_§i§.4':\SHIKALA LHULAMANI ma $21: P H

VﬁR-L:pAxS;:5;t;3'H" )

V V' _ AND"--:

  .1  THEE PRENCIPAL SECRETARY

_ "~EDUCATI{)PJ DEPARTMENT
= ~'M.S.BUILDiN('}, BANGALORE 1.

%    THE COMMESSIONER

PRE3~UNIVERSI'I'Y EDUCATION BEPAERTMENT,
SAMPIGE ROAD, MALLESHWARAM,
BANGALGRE 12,



3 SHAIQKAR NAIK

S/O NO'? KNOWN,

AGED ABOUT 45 YEARS,
PRINCIPAL,

GOVERNMENT PU COLLEGE,
SINGRIHALLI
HARAPANAHALLI TALUK,

DAVANGERE DIS'I'Ri(3'F.  Raspfoniﬁﬁééfrgi  

(By Sri:B.VEERAPPA GA,  S

THIS w.1=>. IS FILED PRAYING ."'m_ cALL""E«5{3'R~ THE " V

RECORDS l'~'ER'I'AiNING TO APFL_ICATION~--P§O'.' 4239/2003
VIBE ANNEXURE-A AND VAGRANT»-.LATHE"FOLLOWING
RELEIFS. g  5 _   V. 

This Writ petition gm-pg  Heaxing
on this day, SABHAHIT :J., del:i&'t:I'cd:~-tube-fofﬁciwing.

m" gRDER

-...........----..........-.--.......-..-...

 '   ﬁled by the applicant in

Application 'f<EQV;423¥3/A2'(}{§é§ on the iii: of {he Karnataka

   (hereinafter (railed 'the KAT'),

 %1%'Ba§;;ga.1o;~§ %:5en§g aggxaeved by the order dated 20.1 1.2908

  has dismissed the application seeking for

 .__sLay  ';'._rh§: aperatisn of the order impugneé in the

A XLf:»:aA;A,g1b3§i::ation.

\/



2. The appellant herein and  _:i5$p<it'1_{1éii1i:vs';7er:?;V" " " 

transfexmd by the oxtier passed  

The Commissioner, PIE*UﬂiVEVI'S~i1V',}' Eii-2;§§ation'vV'D5€}?¥r1¥"i3IB:a.€nVt,  I

Sampigt: Road, Mallcswaram,  d%m& 1: f9.:2§:>08. The
said order of izansfer  c_.'.A};1:%'V11<3;;:%g.4:-.:'L!.._"v1.L§§é"~ﬁ1.ingHéﬁ3piication
No.4239./ 2008 bféfore  §§q«ii§§."V"a§3p1ica'£ion an
interim app}i§e§fia:§§?.VL;§&$v;fde£i --st%-jay of the operation
of the    The KAT (>13.
c:(}1:tsid¢%ﬁ*;.*'21;t;,:i§.')'_A11~~    application for stay
dir.smissv«xé::!wVV'1:1;eVap;é;_ii;§;%g1t{§:1:«:}i3r:' holding that in View of the fact

that jfhiré r;€§$sp <5r::1.é}1tA"iI:V«"t..}:1e appelication has aiready taken

" V'    'itgteriﬁi Véitiér was passed on the said. application

    in View of the submission made by the

1£:a"m__ ed  apgzearing far the applicant that the third

"V.,»res=.poz1r;1 z':'1':i; has already taken charges before the interim

"0xﬁeur_.was passed on the applicaﬁan and the Commissioner,

'  ¥5:;t~Uz1iversity Education Departmant has aiso addressed a

 ietmr dated 15.10.2903 to ma learned Aéditiona}

Government Advacate which is p}a(":ed on record, the intsrim

\.}



6. We have given CaI'eful_ ....c911siciei'é3£iéi;.   '

contention of the Iearned counsel 'fér-~  

and scrutinised the materia} o$i_'1°'3i§.:0rdQ'.'-.. 

2'. The material 9:; record_  the
KAT had granicd an Qf 2008. The third
mspondent has Aalrtrady...   the interim

order was pas%§r:<d:;1iTbyV  }{a?k"'Vi;'x  was brought t0

the 1:1c)!:i::e:":'Tv.nf ' '£556.   ' "t§:1e.* v  petiti0ner--~appiica:r7:t
before fihe 'KAT  "fact was also correberated and

Ccmmissicincf of Educatioil Beparment has

 a1so.«.§;a<;'id11esseci»  dated 15.30.2008 to the lealned

 »f'&:(i§ifiO135'a;1.'{}=:5¥'€;"]lﬂ1EI1i Advocate that third respondent in

'ii;as alneady fakmzz crhargﬁ bsfmtez the inteiim V . ordéf waﬁz ﬁaésed by the KAT and thertzfore, tbs interim oxxier K 1:116 KAT did not S'i1I'ViV€: and accmdingly, the RA'? ' L&_és'dismissed the agplicaﬁcm for stay. That having regard to

-~:.i--:'e Saki facts which is indisputabie, it is dear that order V dismissing the aypiicatien for stay is jasfiﬁed and doses not \,)> 3 suffer from any army or iilegality as to call for 5% 1/ ﬁﬁswwﬁgmﬁﬁon. WV ' VT Accordingly, the ﬁawever, it is open to the petiti<;_a;V1er«ic;. _f'1ia1«Vte ; for expeditious disposal of if such an appiication is "cQnsi(Vl'€:r the said application in accordanccfgjgéiih ZQWQV Sd/-

Chief Justice sd/...

Judge 3 Index: Yes] No

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