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Karnataka High Court

Dr Aadamali Nadaf M D vs The State Of Karnataka on 25 September, 2008

Author: H.G.Ramesh

Bench: H.G.Ramesh

 

In was man mum' on KARHATAIKA arr  

nxmn nus 'run 25'! mm or sxm'n;u3ms§§)oa : '  

nsmsm  E _
um noxrnm mxmmcn  

um: Petition no.115?z:s,g2oos  kk   

BETWEEN:

DR. AADAMALI NADAF'.M.D.   _ 

S/O B.A.NADAF   «

AGED 23 YEARS   '

SARVADNYA CIRCi_.E    '    ' 
s<:sMAE>uR,NARGtmD;:jT.L.»-     

GADAG DISTRICT  "  A'   ...rm'rr:oamn

(BY $,R_1__ 

1 THE sfiwrm OF~KA"RHA'1'!sK'A'
REPRESENTED BY ITS SECRETARY
MEDICAL EDUCATION
D.:?5f,PARTMEN'P =02? HEALTH AND

 . FAMEALY WELF'ARE"SERVlCES
. ' - .VIDHF.l§A SQUDHA
 BANGALf)RE~5.6O 001

  2  KA'§éL?;m*A.KaiNsrrr1rrE OF

'i*e§ED1C2'&L..'SERViCES (Kins)
Huxsnx"
REPRESENTED BY rrs D!REC'l'0R

  33 . V 153. sum. KUMAR BIRADAR

. ivi'AJGR '
E ASSISTANT PROFESSOR 0-?'
T FORENSIC SCIENCES
KARHATAKA INS1'I'I'UTE OF



 " A~AN1:>._ in s_vzEw,. OF' 'I"H'F;"HIGHER-REIATEVE AND INTER-SE
'EEEEIT .(}l='--.f1"£1E«..PI2}1?I'I'IONER VISA-VES THE 3m RESPONDENT

~ _'__riEE COURTJMADE THE FOLLOWING:

£&m MEDICAL SERWCES (I-(EMS) HUBLI 4 DR. sum. CHANDRASHEKAR ARAMANI MAJOR S/O SR1 CHANDRASI-IEKAR ARAMAN , '£210 SARDAR VEERANNAGOWDA Gown?-E NEAR AMRET THEATRE A ' - ~ VIDYANAGAR, OPP. COMMEECE COLLEGE ' HUELI V. V "
{BY SE: v1GNEswAm.s.sHAmRz;"ADvocATE E0.E.:'é~3; S12: 0.1-LJADHAV,' AEVOCATE EQE IE4;
R-185 R~2 ARE sERvEE.;--.E_ ;
Tazs wxzrr PE'I'£1'ION Is; VEE,EE'1uEDE~R Ei§fr;c3LE 226 01? TEE COI\IS'I'i'1"i.¥'I'IQ1E's'E-:a(')}-'.*'_iN§§3IA f?I§*AY<ING_--TOV' 1:~sz1éI«:<:*r THE xsr RESPONDENT §'E'OI§fif}iW§1"H issrgficr' dE"'D:REcr THE 2!» RESPONDENT ':50 S~'ELECT us'? PUBLISHED BY rr INVE.-iQ'C"['IAVfi'I$i'QA.'i"£§Z;)V!vI 1' Mm: ANNEX--B), INSOF-'AR Es THEv's;%.VE1_E<VREu_&*EEE. To FILLING IN THE FIRST VACANCY in T-I-IE '<m§EE"'Q§%'»».EEs1s'rAm PEOEEESORS IN FORENSIC MEDEC-:VNE' AT;TH.§".."2m RESPONDENT INS'I'I'I'U'I'E PURSLZ£g1'5i'l' 3:0 THE nt0'r1F1C4mor4 D1'. 10.7.2008 VIDE ANNEX» AN-D_ 'm:E-..'"PE'ri'r1oN COMING on FOR ORDERS THIS DAY, £ Learned counsel appearing farthe petitécnezr 0' 0 filed a memo dated 20.09.2008 which 'as ffiflgfirs: '1 " , 'V 'The petitimer has since at 0 ' r the The Kamataka Institute of ' 0 "

mus), Hana; and has du@'_mfle%i0foé*'~0»duty his 9rwvwwe' has subsided. He. :0 It :3 Court be pleased 0 ' A .:;"}the writ petttwn' ' as befzdrrie. natura thgf: the writ petition is infiumuaxs.

sd/-

Judge