Karnataka High Court
Smt Annapoorna N vs The State Of Karnataka on 26 March, 2018
Author: B.Sreenivase Gowda
Bench: B. Sreenivase Gowda
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 26TH DAY OF MARCH, 2018
BEFORE
THE HON'BLE MR. JUSTICE B. SREENIVASE GOWDA
WRIT PETITION No.11031/2015 (S-RES)
BETWEEN:
Smt. Annapoorna N
W/o.B.N.Ramesh
Aged about 29 years
R/o. Boganapalya
Bachenahatti-Post
Magadi Taluk
Ramanagar District - 562 120
... Petitioner
(By Sri.Vasanth Kumar.K.M for
Sri.S.P.Kulkarni, Advocate)
AND:
1. The State of Karnataka
Department of Law
M. S. Building,
Bengaluru - 560 001
By its Secretary
2. Principal City Civil and Sessions Judge
City Civil Court Complex
Bengaluru - 560 001
3. Jagadeesh Kumar. M. R
S/o. Rajendrappa Prakash M. R.
Aged about 32 years
2
No.444/2, New No.63/2
6th Main Road, 3rd Cross
Industrial Town, Rajajinagar
Bengaluru - 560 044
... Respondents
(By Sri. A. C. Balaraj, HCGP for R1 & R2;
Sri. Rajaram, Advocate for R3)
This Writ Petition is filed under Articles 226 and 227
of The Constitution of India praying to quash the final
selection list for the 59 posts of peons dated 22.12.2014
issued under notification dated 22.11.2013 made by the R-2
herein being arbitrary, erroneous, and opposed to law,
justice and equity and is not sustainable in law vide Ann-J
etc.
This Writ Petition, coming on for Preliminary Hearing
in 'B' group, this day, the court made the following:
ORDER
A memo signed by the petitioner as well as the learned counsel appearing for the petitioner is filed seeking permission of the Court to withdraw the writ petition as not pressed.
Memo is taken on record. 3 Accordingly, writ petition is dismissed as not pressed.
Sd/-
JUDGE VBS