Karnataka High Court
Dr M S Siddegowda vs State Of Karnataka on 14 June, 2013
Author: Dilip B.Bhosale
Bench: Dilip B.Bhosale
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 14th DAY OF JUNE, 2013
BEFORE
THE HON'BLE MR. JUSTICE DILIP B.BHOSALE
WRIT PETITION No.20004/2013 (S-RES)
Between:
Dr.M.S.Siddegowda
s/o Sri.Siddegowda
Aged 50 years
Occ: Associate Professor of Pathology
Mandya Institute of Medical Sciences,
Mandya,
Residing at No.249,
'Shivakrupa', 2nd cross,
Shivananjappa layout,
Mandya-571401.
...Petitioner
(By Sri. P.Prasanna Kumar, Adv.)
And:
1. State of Karnataka
Represented by its Secretary,
Department of Health &
Family Welfare (Medical Education)
Vidhana Soudha,
Dr.B.R.Ambedkar Veedhi,
Bangalore-560 001.
2. The Director,
Mandya Institute of Medical Sciences,
M.C.Road, Mandya-571401.
3. The Director of Medical Education
Directorate of Medical Education,
Anandrao Circle, Bangalore-560 009.
2
4. The Secretary
Justice Gururajan Inquiry Committee,
Directorate of Medical Education,
Anandrao Circle,
Bangalore-560 009.
...Respondents
(By Sri.Raghavendra G.Gayathri, AGA) This Writ Petition is filed under Articles 226 and 227 of the Constitution of India praying to quash the G.O. dated 19.2.13 passed by R-1 vide Annex-Y. This petition coming on for preliminary hearing this day, the Court made the following:-
PC:
Learned counsel for the petitioner, for the reasons stated in the memo dated 14.05.2013, prays for withdrawal of the writ petition.
2. Accordingly, petition is disposed of as withdrawn.
Sd/-
JUDGE Srl.