Karnataka High Court
Shikhareshwar vs The Staet Of Karnataka And Ors on 8 February, 2022
1
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 8TH DAY OF FEBRUARY, 2022
BEFORE
THE HON'BLE MR.JUSTICE E.S.INDIRESH
WRIT PETITION No.202502/2018 (S-RES)
BETWEEN:
SHIKHARESHWAR
S/O GAGEGEPPA HOLKUNDE
AGE: 58 YEARS, OCC: PRESENTLY
REDEPLOYED AS LIBRARIAN, GOVT.
NEELAMBIKA GIRLS PRE UNIVERSITY
COLLEGE, BASAVAKLAYAN,
DIST. BIDAR-585327.
... PETITIONER
(BY SRI SACHIN M. MAHAJAN, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
BY ITS SECRETARY
PRIMARY AND SECONDARY EDUCATION
DEPARTMENT OF EDUCATION,
M.S.BUILDING, DR.AMBEDKAR VEEDHI,
BENGALURU-560009.
2. THE DIRECTOR
DEPARTMENTAL OF VOCATIONAL EDUCATION
III FLOOR, 18TH CROSS, MALLESHWARAM
BENGALURU-560012.
3. THE DIRECTOR
PRE UNIVERSITY EDUCATION
2
SAMPIGE ROAD, 18TH CROSS,
MALLESHWARAM
BENGALURU-560012.
4. THE COMMISSIONER OF
PUBLIC INSTRUCTION
CUM PRESIDENT, JOC PRIVATE AIDED
INSTITUTION STAFF ABSORPTION COMMITTEE
BENGALURU-560009.
... RESPONDENTS
(BY SRI SHIVAKUMAR R. TENGLI, AGA)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH
THE NOTIFICATION DATED 02.08.2018 BEARING
NO.VAISHINI/PAPUSHI/ BODHAKETARA COUNSELING/2018-19,
ISSUED BY THE RESPONDENT NO.3 WHICH IS PRODUCED AS
ANNEXURE-F AND ETC.
THIS PETITION COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:-
ORDER
Learned counsel for the petitioner submits that the petitioner is no more.
In view of the submission made by the learned counsel for the petitioner, writ petition stands abated.
Sd/-
JUDGE NB*