Karnataka High Court
Sharadambaj Pvt Iti vs The State Of Karnataka on 4 January, 2018
IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 4 T H DAY OF JANUARY 2018
BEFORE
THE HON'BLE MRS. JUSTICE K.S.MUDAGAL
WRIT PETITION NO.107576/2015(EDN-EX)
BETWEEN:
SHARADAMBA PVT ITI,
BUS STAND ROAD,
SAVANDATTI, BELGAUM 591 126,
R/BY ITS PRINCIPAL.
... PETITIONER
(BY SRI.KRISHNA S VYAS, ADVOCATE)
AND
1. THE STATE OF KARNATAKA
DEPT. OF EMPLOYMENT AND TRAINING,
VIKAS SOUDHA, BENGALURU- 560 001,
R/BY ITS PRINCIPAL SECRETARY.
2. THE COMMISSIONER,
DEPT. OF EMPLOYMENT AND TRAINING,
KAUSHALYA BHAVANA,
BANNERGATTA ROAD,
NEAR DAIRY CIRCLE,
BENGALURU-560 029.
... RESPONDENTS
2
WP.No.107576/15
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT IN
THE NATURE OF MANDAMUS THEREBY DIRECTING THE
RESPONDENTS TO APPROVE THE LIST OF CANDIDATES
PERTAINING TO THE PETITIONER COLLEGE TO APPEAR IN THE
FORTHCOMING NCVT EXAMINATIONS SCHEDULE TO COMMENCE
ON 20.07.2015 AND ALLOW THE STUDENTS OF THE PETITIONER
COLLEGE TO APPEAR IN THE FORTHCOMING NCVT EXAMINATION
TO BE SCHEDULED TO COMMENCE ON 20.07.2015, BY ISSUING
THEM THE HALL TICKETS AND DIRECT THE RESPONDENTS TO
DECLARE/RELEASE THE RESULTS OF THE PETITIONER
CONCERNING THE STATE COUNCIL FOR VOCATIONAL TRAINING
(NCVT) EXAMINATION TO BE HELD COMMENCING FROM
20.07.2015.
THIS WRIT PETITION COMING ON FOR ORDERS,
THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
On 10.11.2017 finally four weeks time was granted to do the needful with a condition that on failure to do so the petition shall stand dismissed.
Since order is not complied, the petition has stood dismissed. Therefore disposed of accordingly.
Sd/-
JUDGE ckk/-