Karnataka High Court
Dr Mp Darakeswaraiah vs The Deputy Commissioner on 20 July, 2015
Author: A.S.Bopanna
Bench: A.S.Bopanna
1
IN THE HIGH COURT OF KARNATAKA, BENGALURU
DATED THIS THE 20TH DAY OF JULY 2015
BEFORE
THE HON' BLE MR. JUSTICE A.S.BOPANNA
W.P. NO.29594/2015(GM-CC)
BETWEEN:
DR MP DARAKESWARAIAH
AGED ABOTU 56 YEARS,
STATE PRESIDENT TO THE AKILA KARNATAKA
DR. B.R. AMBEDKAR BEDA JANGAM
SCHEDULE CASTE RAKSHANA VEDIKE
(R)BANGALORE,
RESIDENT OF NO.825, 1ST CROSS, SRS ROAD,
1ST STAGE, PEENYA, BANGALORE-560058.
... PETITIONER
(BY SHRI. DR M P DARAKESWARAIAH, ADVOCATE)
AND:
1.THE DEPUTY COMMISSIONER,
BANGALORE DISTRICT, K.G. ROAD,
BEHIND KANDYA BHAVAN,
BANGALORE -02.
2.THE ASSISTANT COMMISSIONER,
BANGALORE NORTH TALUK,
KANDYA BHAVAN, K.G. ROAD,
BANGALORE-560009.
2
3.THE TAHASILDAR,
BANGALORE NORTH TALUK,
KANDYA BHAVAN, K.G. ROAD,
BANGALORE-560009.
... RESPONDENTS
(BY SHRI. C.JAGADISH, SPL. GOVT. ADVOCATE)
THIS WRIT PETITION .IS FILED UNDER ARTICLES
226 AND 227 OF THE CONSTITUTION OF INDIA
PRAYING TO QUASH THE ORDER ISSUED BY THE R-3
DT.10.7.2015 AND ALLOW THE ABOVE WRIT PETITION
WITH COST IN THE INTEREST OF JUSTISCE IN ANNX-
K ETC.
THIS WRIT PETITION COMING ON FOR
PRELIMINARY HEARING THIS DAY, THE COURT MADE
THE FOLLOWING:-
ORDER
Sri. C. Jagadish, learned Special Government Advocate accepts notice for respondents 1 to 3 and he is permitted to file memo of appearance/vakalath in four weeks.
2. Petitioner is before this Court assailing the endorsement dated 10.7.2015 (Annexure-K to the writ petition). The endorsement would indicate that the Tahsildar on taking note of the application filed by the petitioner has rejected the request of 3 the petitioner for grant of caste certificate. Against the order passed by the Tahsildar, an appeal is provided under Rule 4- B of the Karnataka SC/ST and Other B.C (Reservation of Appointments ETC) Rules, 1992.
3. Reserving such liberty to the petitioner, the petition stands disposed of.
Sd/-
JUDGE Msu