Karnataka High Court
Gangadharaswamy vs The Union Of India on 13 November, 2020
Author: R Devdas
Bench: R Devdas
-1-
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 13TH DAY OF NOVEMBER, 2020
BEFORE
THE HON' BLE MR.JUSTICE R DEVDAS
WRIT PETITION NO.45471 OF 2018 (S-RES)
BETWEEN
1. GANGADHARASWAMY
S/O BYRAIAH
AGED ABOUT 38 YEARS
RESIDING AT NO.39,
MADDAIAHNA HUNDI VILLAGE
HANGALA HOBLI
GUDLUPET TALUK
CHAMARAJANAGAR TALUK-571111
2. MALLESH M
S/O MARIYAPPA
AGED ABOUT 35 YEARS
RESIDING AT MEDAR CAMP
SHANTHINAGAR
B R P POST
BHADRAVATHI TALUK
SHIVAMOGGA DISTRICT
...PETITIONERS
(BY SRI B M HALA SWAMY, ADV.)
AND
1. THE UNION OF INDIA
REPRESENTED BY ITS SECRETARY
MINISTRY OF RURAL DEVELOPMENT
ROOM NO.48, KRISHI BHAWAN
DR RAJENDRA PRASAD MARG
NEW DELHI-110001
2. NATIONAL RURAL LIVELIHOODS MISSION (NRLM)
6TH FLOOR, HOTEL SAMRAT KAUTILYA MARG
CHANAKYAPURI, NEW DELHI-110021
-2-
3. THE STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY,
MINISTRY OF RURAL DEVELOPMENT AND
PANCHAYATH RAJ
VIKASASOUDHA
BANGALORE-560001.
4. KARNATAKA STATE RURAL LIVELIHOOD MISSION
SANJEEVINI
5TH FLOOR, KANIJA BHAVAN
RACECOURSE ROAD
BENGALURU-560001
REPRESENTED BY ITS CHIEF EXECUTIVE
OFFICER/MISSION DIRECTOR
...RESPONDENTS
(BY SMT L.MANJULA, ADV. FOR R1 & R2,
SMT. VANI H, AGA FOR R3,
SMT. RAKSHITHA D.J, ADV. FOR R4.)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO SET
ASIDE THE NOTIFICATION DTD:6.2.2018 ISSUED BY THE R-4
ANNEXURE-D AND THE ENTIRE SELECTION PROCESS FOR
THE APPOINTMENT AS ILLEGAL.
THIS WRIT PETITION COMING ON FOR 'ORDERS' THIS
DAY, THE COURT MADE THE FOLLOWING:
ORDER
R. DEVDAS J., (ORAL):
Learned Counsel for respondent No.4 has filed a memo dated 13.10.2020 stating that the impugned Notification dated 06.02.2018 has been withdrawn in terms of the Notification dated 02.04.2019 and -3- therefore nothing survives for consideration in this writ petition.
2. The memo is taken on record, subject to all just exceptions.
3. In view of the statement made in the memo dated 13.10.2020, the writ petition stands disposed of as nothing further survives for consideration.
SD/-
JUDGE DL CT-HR