Karnataka High Court
Krishna vs State Of Karnataka on 31 May, 2011
Author: J.S.Khehar
Bench: J.S.Khehar
-1- IN THE HIGH COURT OF KARNATAKA AT BANGALORE DATED THIS THE 315T DAY OF MAY 2011 PRESENT THE HON'BLE MR. J.S.KHEHAR, CHIEF JUSTICE ws, aw ae THE HON'BLE MR. JUSTICE EF. G. RAMESH | | WRIT PETITION NO. 12724/2007 (Gm- RES- PIL) BETWEEN: KRISHNA S/O HERAMBHA HEGDE.._™. AGED ABOUT 38 YEARS. OCC: ADVOCATE on R/O REVANKAR COMPLEX ne HUBLI - 21, DISTRICT: DHARWAD - ee - ~ ...PETITIONER (BY SRI SADIQ 'N GOOD WALA, ADVOCATE = ABSENT) AND: | 1. STATE OF KARNATAKA *~ . DEPARTMENT OF AGRICULIURE AND HORTICULTURE DEPARTMENT BY ITS PRINCIPAL SECRETARY M.S.BUILDING, BANGALORE 1 2. VCE CHANCELLOR. _ UNIVERSITY OF AGRICULTURAL SCIENCES _ GKVK CAMPUS BANGALORE, 65 3. VICE CHANCELLOR UNIVERSITY OF AGRICULTURAL SCIENCES KRISHINAGAR DHARWAD 580 005 _..RESPONDENTS | (BY.SRI M SREENIVASA, ADVOCATE FOR R32; '. SRI K G NAYAK, ADVOCATE FOR R3; SRI BASAVARAJ KAREDDY, PRL. GOVT. ADVOCATE FOR R1)} THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE RESPONDENTS TO MAKE THE SELECTION AND RECRUITMENTS TO VARIOUS POSTS OF FORESTRY IN THE LIGHT OF ICAR GUIDANCE, SO THAT TECHNICALLY QUALIFIED 2. AND SPECIALIZED CANDIDATES IN RESPECTIVE FIELD WOULD GET ONE APPORTIONATELY TO WORK IN THEIR AREA OF SPECIALIZATION AND ETC... THIS WRIT PETITION COMING ON FOR HEARING; THIS DAY, CHIEF JUSTICE MADE THE FOLLOWING: ORDER
J.S.KHEHAR, C.J. (Oral):
None for the petitioner. Mr. Basavaraj Kareddy, ; learned Principal Government Advocate fo for. reaponident no.l, Mr. M.Sreenivasa, Advocate f for cedpondent no.2 and Mr. K.G.Nayak, Advoca'e for respondent no.3.
None has appeared. on beiall of the petitioner. The instant t writ. petition 1 is fled AS" sd cause in public interest. No effort bas bee en 'made at the hands of the learned o counsel, _for- the petitioner to expedite the disposal of the mnsbint wo petition. It seems that the petitioner may not be interested to pursue the instant | writ peti tion ; any further.
- Dismissed for non-prosecution.
Chief Justice Sd/4 nkh. Tudge