Dr. Nalini G. Namoshi D/O Gangadhar ... vs The State Of Karnataka & Anr on 25 November, 2013

[Cites 2, Cited by 2]

Karnataka High Court

Dr. Nalini G. Namoshi D/O Gangadhar ... vs The State Of Karnataka & Anr on 25 November, 2013

Bench: Ram Mohan Reddy

                         -1-
                                   WP Nos.103428-431/2013


       IN THE HIGH COURT OF KARNATAKA,
                GULBARGA BENCH

  DATED THIS THE 25TH DAY OF NOVEMBER, 2013

                      PRESENT

   THE HON'BLE MR.JUSTICE RAM MOHAN REDDY

                        AND

 THE HON'BLE MR.JUSTICE K.N.KESHAVANARAYANA

           W.P.Nos.103428-431/2013 (S-KAT)

BETWEEN:

DR.NALINI G.NAMOSHI
D/O GANGADHAR NAMOSHI
AGED ABOUT 54 YEARS
WORKING AS DISTRICT SURGEON AND
SUPERINTENDENT, DISTRICT HOSPITAL
GULBARGA
RESIDING AT C/O ADARSH MATERNITY &
NURSING HOME
OPP: ANKAL PETROL PUMP
GULBARGA - 585 104.
                                          ... PETITIONER

(BY SRI.SHIVAKUMAR KALLOOR, ADV)


AND:

1. THE STATE OF KARNATAKA
   REPRESENTED BY ITS
   PRINCIPAL SECRETARY
   HEALTH AND FAMILY WELFARE DEPARTMENT
   VIKASA SOUDHA
   BANGALORE - 01
                          -2-
                                   WP Nos.103428-431/2013



2. DR. SARVARDHI ASIF ALI
   AGED ABOUT 56 YEARS
   WORKING AS RESIDENT MEDICAL OFFICER
   DISTRICT HOSPITAL
   GULBARGA - 585 101.

                                       ... RESPONDENTS

(BY SRI.MANVENDRA REDDY, GOVT.ADV. FOR R1)

     THESE WRIT PETITIONS ARE FILED UNDER ARTICLES
226 & 227 OF THE CONSTITUTION OF INDIA WITH A PRAYER TO
ISSUE A WRIT OF CERTIORARI, QUASHING THE IMPUGNED
ORDER ANNEXURE-A4 DATED 29.07.2013 IN NO.AAKUKA 401
HSH 2013 PASSED BY RESPONDENT NO.1 AND IMPUGNED
INTERIM ORDER ANNEXURE-B DATED 01.08.2013 PASSED BY
THE KAT, BANGALORE AND IMPUGNED GOVERNMENT ORDER
ANNEXUE-A7 DATED 02.09.2013 IN GOVERNMENT ORDER
NO.AAKUKA 40 HSH 2013 ISSUED BY THE RESPONDENT NO.1
TRANSFERING THE PETITIONER, AND ALSO THE IMPUGNED
ORDER ANNEXURE-F DATED 27.09.2013 PASSED BY KAT,
BANGALORE IN APPLICATION NO.4768/2013 AND ALLOW THE
APPLICATION NO.4768/2013 FILED BY THE PETITIONER.

     THESE PETITIONS COMING ON FOR PRLY. HEARING THIS
DAY, RAM MOHAN REDDY J., MADE THE FOLLOWING:

                       ORDER

In compliance with the order dated 13.11.2013, the Under Secretary to Government Health and Family Welfare Department files statement of objections dated -3- WP Nos.103428-431/2013 25.11.13, which includes report after an enquiry into the affairs of Gulbarga District Hospital. The same is taken on record.

Registry is directed to ensure that the statement of objections is kept in safe custody reflected in the records so that the report may be put to use in the event the functioning of the Gulbarga District Hospital is at any time called in question.

Recording the submission of Mr.Shivakumar Kalloor, learned counsel for the petitioner, petition is dismissed as withdrawn.

Sd/-

JUDGE Sd/-

JUDGE SS*

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