Karnataka High Court
Karnataka Vidyarthigala vs The Chairman on 2 January, 2018
Author: P.S.Dinesh Kumar
Bench: P.S.Dinesh Kumar
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WA Nos.4822-4824/2017
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 2ND DAY OF JANUARY 2018
PRESENT
THE HON'BLE MR.H.G.RAMESH
ACTING CHIEF JUSTICE
AND
THE HON'BLE MR. JUSTICE P.S.DINESH KUMAR
WRIT APPEAL NOS.4822-4824/2017 (EDN-RES)
BETWEEN :
1. KARNATAKA VIDYARTHIGALA
POSHAKARA JAGRUTHI VEDIKE (R)
REPRESENTED BY ITS PRESIDENT
RAVI SON OF NARASIMHAIAH
NO.161, 4TH 'B' CROSS
RAMAIAH BADAVANE
PEENYA SECOND STAGE
BANGALORE-560 058
2. YASWANTH S
S/O SHIVALINGAIAH
AGED ABOUT 10 YEARS
PROMOTED 4TH STD. TO 5TH STD.
NO.116/1, 5TH MAIN, 'B' CROSS
RAMAIAH BADAVANE
BANGALORE-560 058
SINCE MINOR REPRESENTED BY
HIS NATURAL GUARDIAN
THE FATHER SHIVALINGAIAH
3. CHINMAY S
S/O SHIVALINGAIAH
AGED ABOUT 7 YEARS
PROMOTED 1ST STD. TO 2ND STD.
NO.116/1, 5TH MAIN, 'B' CROSS
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WA Nos.4822-4824/2017
RAMAIAH BADAVANE
BANGALORE-560 058
SINCE MINOR REPRESENTED BY
HIS NATURAL GUARDIAN
THE FATHER SHIVALINGAIAH ... APPELLANTS
(BY SRI PRADEEP C. PATIL FOR MS.SUMAN HEGDE,
ADVOCATES)
AND :
1. THE CHAIRMAN
DISTRICT EDUCATION REGULATING
AUTHORITY URBAN DISTRICT
BANGALORE URBAN DISTRICT
BANGALORE-560 002
2. THE CHAIRMAN
THE NISHAMBA GROUP
OF INSTITUTION
KRISHNA INTERNATIONAL
PUBLIC SCHOOL
3RD AND 4TH CROSS
LAKSHMAN NAGAR
OPP. TO MOHAN THEATER ROAD
BANGALORE-560 091
3. THE DEPUTY DIRECTOR
DEPARTMENT OF EDUCATION
K G ROAD, BANGALORE-560 009
4. THE BEO
DEPARTMENT OF EDUCATION
RAJAJINAGAR, BANGALORE NORTH-1
BANGALORE-560 010 ... RESPONDENTS
(BY SRI M S PARTHASARATHI, ADVOCATE FOR C/R-2)
THESE WRIT APPEALS ARE FILED UNDER SECTION 4 OF
THE KARNATAKA HIGH COURT ACT PRAYING TO SET ASIDE THE
ORDER DATED 03.07.2017 PASSED BY THE LEARNED SINGLE
JUDGE IN WRIT PETITION NOS.3108-3110/2017.
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WA Nos.4822-4824/2017
THESE WRIT APPEALS COMING ON FOR ORDERS, THIS
DAY, THE ACTING CHIEF JUSTICE DELIVERED THE
FOLLOWING:
JUDGMENT
Ag.CJ (Oral):
Learned counsel appearing for the appellants has filed a memo dated 11.12.2017 seeking leave to withdraw the writ appeals. Leave granted. IA.No.4/2017 filed for condonation of the delay in filing the appeals and the appeals are accordingly disposed of as withdrawn. In view of disposal of the appeals, I.A.Nos.1 to 3 of 2017 do not survive for consideration; they stand disposed of accordingly.
Appeals disposed of.
Sd/-
ACTING CHIEF JUSTICE Sd/-
JUDGE bkv