Karnataka High Court
Mohan Chandra Karvi vs The State Of Karnataka on 6 February, 2025
Author: Jyoti Mulimani
Bench: Jyoti Mulimani
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NC: 2025:KHC:5463
WP No. 14897 of 2020
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 6TH DAY OF FEBRUARY, 2025
BEFORE
THE HON'BLE MS. JUSTICE JYOTI MULIMANI
WRIT PETITION NO. 14897 OF 2020 (GM-RES)
BETWEEN:
MOHAN CHANDRA KARVI
S/O V.K.BABU RAJ,
AGE ABOUT 41 YEARS,
R/O DURGA DEVI NILAYA,
ACGARKERI ROAD, UPUNDA,
BYONDOOR TQ. UDUPI DIST.
...PETITIONER
(BY SRI. DEVI PRASAD SHETTY., ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
DEPARTMENT OF EDUCATION,
M.S.BUILDING,
BENGALURU-01.
REPRESENTED BY ITS PRINCIPLE SECRETARY.
Digitally signed by
PREMCHANDRA 2. COMMISSIONER,
MR
Location: High DEPARTMENT OF PUBLIC INSTRUCTION,
Court of Karnataka PUBLIC OFFICE BUILDING,
NRUPATHUNGA ROAD,
BENGALURU-560 001.
3. DEPUTY DIRECTOR OF PUBLIC INSTRUCTIONS
(DDPI),
DEPARTMENT OF PUBLIC INSTRUCTION,
RAJATHADRI, UDUPI-576 104.
4. BLOCK EDUCATION OFFICER,
BYONDOOR-576 214.
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NC: 2025:KHC:5463
WP No. 14897 of 2020
KUNDAPURA TQ.,
UDUPI DIST.
5. ZILLA PANCHAYATH,
RAJATHADRI,
UDUPI-576 104.
BY ITS CHIEF EXECUTIVE OFFICER.
6. MALLIKA SHETTY
W/O DINES SHETTY,
AGE.32,
INCHARGE HEAD MISTRESS,
GOVERNMENT HIGHER PRIMARY SCHOOL,
UPUNDA, URDU,
BYNODOOR TQ.
7. GOVERNMENT HIGHER PRIMARY SCHOOL,
UPUNDA, URDU,
BYNDOOR TQ
REPRESENTED BY ITS HEAD MISTRESS.
...RESPONDENTS
(BY SRI. MANJUNATHA RAYAPPA., AGA FOR R1 TO 4 & 7;
R5 & 6-SERVED AND UNREPRESENTED)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, SEEKING CERTAIN
RELIEFS.
THIS WRIT PETITION IS LISTED FOR PRELIMINARY
HEARING IN 'B' GROUP, THIS DAY, AN ORDER IS MADE AS
UNDER:
ORAL ORDER
Sri.Devi Prasad Shetty., counsel for the petitioner has appeared in person.
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NC: 2025:KHC:5463 WP No. 14897 of 2020 Counsel for the petitioner submits that the Writ Petition may be dismissed as having become infructuous.
When queried, counsel submits that a conscious decision is taken by him and the petitioner about infructuous of the Writ Petition and if an order is passed, they shall not seek for recalling the same or file review petition.
The oral submission made by counsel for the petitioner is placed on record.
The Writ Petition is dismissed as having become infructuous.
Sd/-
(JYOTI MULIMANI) JUDGE MRP List No.: 2 Sl No.: 38