Karnataka High Court
Dr R N Subba Rao vs The State Of Karnataka on 5 July, 2019
Author: P.B.Bajanthri
Bench: P.B.Bajanthri
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 5TH DAY OF JULY, 2019
BEFORE
THE HON'BLE MR. JUSTICE P.B.BAJANTHRI
WRIT PETITION NOs.21863-21865/2016 (S - RES)
BETWEEN:
1. DR.R.N.SUBBA RAO,
S/O R.S.NARAYANA RAO,
AGED ABOUT 55 YEARS,
WORKING AS ASSOCIATE PROFESSOR,
DEPARTMENT OF COMMERCE,
SSMRV COLLEGE, JAYANAGARA,
4TH 'T' BLOCK,
BANGALORE - 41.
2. DR.PRAHLAD RAO N KULKARNI,
S/O NARAYANARAO H KULKARNI,
AGED ABOUT 53 YEARS,
WORKING AS ASSOCIATE PROFESSOR,
DEPARTMENT OF PHYSICS,
SSMRV COLLEGE, JAYANAGARA,
4TH 'T' BLOCK,
BANGALORE - 41.
3. DR. HELEN CUNHA,
W/O GERALAD MONIS,
AGED ABOUT 54 YEARS,
WORKING AS ASSOCIATE PROFESSOR,
DEPARTMENT OF COMMERCE,
SSMRV COLLEGE, JAYANAGARA,
4TH 'T' BLOCK,
BANGALORE - 41.
... PETITIONERS
(BY SRI. PADMANABHA R., ADV.,)
2
AND:
1. THE STATE OF KARNATAKA,
REPRESENTED BY ITS
PRINCIPAL SECRETARY,
DEPARTMENT OF HIGHER EDUCATION,
M.S.BUILDING,
BANGALORE - 560 001.
2. THE COMMISSIONER FOR
COLLEGIATE EDUCATION,
PALACE ROAD,
BANGALORE - 560 001.
3. THE DIRECTOR FOR
COLLEGIATE EDUCATION,
PALACE ROAD,
BANGALORE - 560 001.
4. THE REGIONAL JOINT
DIRECTOR FOR COLLEGIATE
EDUCATION,
PALACE ROAD,
BANGALORE - 560 001.
5. THE UNIVERSITY GRANTS COMMISSION,
BAHADUR SHAH
ZAFAR MARG,
NEW DELHI - 110 002.
REPRESENTED BY ITS
CHAIRMAN/SECRETARY.
6. THE PRINCIPAL,
SSMRV COLLEGE,
JAYANAGARA, 4TH T BLOCK,
BANGALORE - 41.
... RESPONDENTS
(BY SRI.SREEDHAR N HEGDE, HCGP FOR R1 TO R4;
SRI.SHOWRI H.R., ADVOCATE FOR R5;
R6 SERVED BUT UNREPRESENTED)
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THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA
PRAYING TO QUASH THE CIRCULAR DATED 20.01.2015
OF THE R-3 ADDRESSED TO THE R-4 VIDE ANNEXURE -
J AND ETC.
THESE PETITIONS COMING ON FOR ORDERS THIS
DAY, THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel for the petitioners has filed a memo seeking permission of this Court to withdraw the writ petitions.
2. The memo is taken on record. Accordingly, writ petitions are dismissed as withdrawn.
Sd/-
JUDGE Cs/-
CT:SN