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Karnataka High Court

Sri Balarama P D vs The State Of Karnataka on 19 August, 2015

Author: Raghvendra S.Chauhan

Bench: Raghvendra S. Chauhan

                               1




     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 19TH DAY OF AUGUST 2015

                             BEFORE

     THE HON'BLE MR.JUSTICE RAGHVENDRA S. CHAUHAN

         WRIT PETITION NOS.8245-8246/2015 (S-RES)

BETWEEN:

1.     SRI BALARAMA P D
       S/O DASAPPA,
       AGED ABOUT 35 YEARS,
       OCC: GUEST LECTURER IN POLITICAL SCIENCE,
       NO.98/34, 31ST MAIN ROAD,
       NANDINI LAYOUT, BANGALORE NORTH.

2.     B.V. SHAILA
       W/O B.L.MADHUSUDAN,
       AGED ABOUT 37 YEARS,
       OCC: GUEST LECTURE IN PHILOSOPHY,
       NO.98/34, 31ST MAIN ROAD, NANDINI LAYOUT,
       BANGALORE NORTH.                     ... PETITIONERS

(BY SRI I R BIRADAR, ADV.)

AND:

1.     THE STATE OF KARNATAKA
       THROUGH THE PRINCIPAL SECRETARY,
       DEPT. OF COLLEGE EDUCATION,
       VIDHANA SOUDHA,
       BENGALURU.

2.     THE DIRECTOR OF COLLEGE EDUCATION
       M.S. BUILDING, BENGALURU.

3.     THE CHIEF ADMINISTRATIVE OFFICER
       COLLEGIATE EDUCATION DEPT.
       BENGALURU.
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4.     THE ADMINISTRATIVE DIRECTOR
       CET CELL, SAMPIGE ROAD, 18TH CROSS,
       MALLESHWARAM,
       BENGALURU.

5.     THE UNIVERSITY GRANT COMMISSION
       THROUGH ITS SECRETARY, BAHADUR SHAHA
       ZAFAR MARG,
       NEW DELHI.                      ... RESPONDENTS

(BY SMT. RAFIUNNISA, HCGP FOR R1-4)

     THESE WRIT PETITIONS ARE FILED PRAYING TO DIRECT
THE RESPONDENT TO AMEND THE RULE-3(b) OF KARNATAKA
EDUCATION DEPT. SERVICES (COLLEGIATE EDUCATION DEPT.)
(RECRUITMENT) (SPECIAL) RULES 2014, BY PROVIDING
EXEMPTION OF QUALIFYING UNDER NET/SLET, TO THE
CANDIDATES WHO POSSESS THE DEGREE OF M.PHIL AND
DIRECT THE RESPONDENTS TO ACCEPT THE APPLICATIONS OF
THE PETITIONERS FOR APPOINTMENT TO THE POST OF ASST.
PROFESSOR, AND ETC.

     THESE PETITIONS COMING ON FOR ORDERS THIS DAY,
THE COURT MADE THE FOLLOWING:

                            ORDER

Mr.I.R.Biradar, learned counsel for petitioner has moved a memo for withdrawing the writ petition. The same shall be taken on record.

2. The writ petition is dismissed as withdrawn.

Sd/-

JUDGE Np/-