Karnataka High Court
Smt Nagu vs The State Of Karnataka on 2 November, 2020
Author: P.B.Bajanthri
Bench: P.B. Bajanthri
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 02ND DAY OF NOVEMBER, 2020
BEFORE
THE HON'BLE MR.JUSTICE P.B. BAJANTHRI
WRIT PETITION NO. 16058/2015 (S-RES)
BETWEEN:
SMT. NAGU,
W/O KEERTHIKUMAR,
AGED BOUT 30 YEARS,
ASANDI POST,
KADURU TALUK,
CHICKMAGALURU - 577 550. ... PETITIONER
(BY SRI. S N BHAT, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
DEPARTMENT OF EDUCATION,
M.S. BUILDING,
BENGALURU - 560 001.
2. DEPUTY DIRECTOR,
PUBLIC INSTRUCTION DEPARTMENT,
CHICKMAGALUR - 577 545.
3. SRI MARUTHI VIDYA SAMSTHE (R),
SHIVANI, REP. BY ITS SECRETARY,
TARIKERE TALUK,
CHICKMAGALURU DISTRICT - 577 549.
... RESPONDENTS
(BY SRI. LAXMINARAYA, AGA FOR R1 & R2,
SRI. SATYANARAYANA .P. HOGADE, ADVOCATE FOR R-3)
THIS WRIT PETITION FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ENDORSEMENT ISSUED BY THE R-2 DTD.
2
28.2.2015 VIDE ANNEX-G AND DIRECT THE R-2 TO APPROVE
THE APPOINTMENT OF THE PETITIONER TO THE POST OF
ASST. HINDI TEACHER IN THE R-3 SCHOOL AND ETC.,
THIS PETITION IS COMING ON FOR PRELIMINARY
HEARING - B GROUP THROUGH PHYSICAL HEARING /
VIDEO CONFERENCING HEARING (OPTIONAL), THIS DAY,
THE COURT MADE THE FOLLOWING:-
ORDER
Sri.S.N.Bhat, learned counsel for the petitioner on instructions orally submitted that writ petition be dismissed as withdrawn.
Submission is recorded. Accordingly, writ petition stands dismissed as withdrawn.
Sd/-
JUDGE KPS