Karnataka High Court
Tadalapur Jaipal S vs The State Of Karnataka on 6 November, 2012
Author: Huluvadi G.Ramesh
Bench: Huluvadi G.Ramesh
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 6th NOVEMBER 2012
BEFORE
THE HON'BLE MR. JUSTICE HULUVADI G.RAMESH
WP NOs. 24594-24595 OF 2012(EDN)
BETWEEN
1. TADALAPUR JAIPAL S
S/O TADALAPUR SHANKAR
AGED ABOUT 18 YEARS
RESIDING AT NO. AV 5/12, ADITYA NAGAR
MALAKHAD ROAD, SEDAM TALUK
GULBARGA DISTRICT
(STUDIED INTERMIDIATE AT HYDRABAD,
ANDHRA PRADESH)
2. RAHUL REDDY
AGED ABOUT 17 YEARS
SINCE MINOR REPRESENTED BY HIS NATURAL
GUARDIAN, RAJ REDDY
S/O BABU REDDY
AGED ABOUT 36 YEARS
RESIDING AT NO.28/2, JYOTHI NIVAS
HESARGHATTA MAIN ROAD
BANGALORE-58, (STUDIED INTERMIDIATE AT
HYDRABAD, ANDHRA PRADESH) ... PETITIONERS
(BY SRI K N SUBBA REDDY)
AND
1. THE STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
DEPARTMENT OF HIGHER EDUCATION
VIDHANA SOUDHA, BANGALORE
2
2. KARNATAKA EXAMINATION AUTHORITY
REPRESENTED BY ITS EXECUTIVE DIRECTOR
NO. 18TH CROSS, SAMPIGE ROAD
MALLESHWARAM
BANGALORE-12 ... RESPONDENTS
(BY SRI R. OM KUMAR, AGA FOR R1 AND
SRI N.K. RAMESH, ADV. FOR R2)
THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 AND 227 OF THE CONSTITUTION OF
INDIA PRAYING TO (1) TO DECLARE THAT RULE 30-
A(I),(II) OF THE KARNATAKA PRE-UNIVERSITY
COURSE STATE LEVEL PUBLIC EXAMINATION
(AMENDMENT) RULES, 1998 AS ARBITRARY,
ULTRAVIOUS, DISCRIMINATORY AND VIOLATIVE OF
ARTICLE 14 OF THE CONSTITUTION OF INDEA.
THESE WRIT PETITIONs COMING ON FOR
ORDERS THIS DAY, THE COURT PASSED THE
FOLLOWING:
ORDER
The learned counsel for the petitioner submits that the matter has become infructuous.
In view of the submission made, the writ petition is dismissed as having become infructuous.
Sd/-
JUDGE PL