Karnataka High Court
Dr Charan Gowda B.K vs Hon'Ble Sri Sharanaprakash Rudrappa ... on 27 November, 2023
Author: K.Somashekar
Bench: K.Somashekar
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NC: 2023:KHC:42757-DB
CCC No. 592 of 2023
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 27TH DAY OF NOVEMBER, 2023
PRESENT
THE HON'BLE MR JUSTICE K.SOMASHEKAR
AND
THE HON'BLE MR JUSTICE RAJESH RAI K
CCC NO. 592 OF 2023
BETWEEN:
DR. CHARAN GOWDA B.K
SON OF LATE B.M.KADAIAH
AGED ABOUT 44 YEARS
RESIDING AT NO. 490
1ST MAIN ROAD
AGS LAYOUT, UTTARAHALLI
BANGALORE - 560 061.
...COMPLAINANT
(BY SRI. SWAMY N B N - ADVOCATE)
AND:
Digitally
signed by D K 1. HON'BLE SRI SHARANAPRAKASH RUDRAPPA PATIL
BHASKAR
MINISTER FOR MEDICAL EDUCATION
Location: High
Court of AND CHAIRMAN
Karnataka THE SELECTION COMMITTEE MEMBERS
FOR SELECTION OF CANDIDATES FOR
POST OF ASSISTANT PROFESSOR OF
FORENSIC ODONTOLOGY
IN GOVERNMENT DENTAL COLLEGE AND
RESEARCH INSTITUTE
GOVERNMENT OF KARNATAKA
VIDHANA SOUDHA
BANGALORE-560 002.
2. DR. GIRISH B GIRADDI
THE DEAN-CUM-DIRECTOR
GOVERNMENT DENTAL COLLEGE
AND RESEARCH INSTITUTE,
FORT, BENGALURU-560 002.
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NC: 2023:KHC:42757-DB
CCC No. 592 of 2023
3. STATE OF KARNATAKA
REP. BY PRINCIPAL SECRETARY
DEPT. OF MEDICAL EDUCATION
GOVERNMENT OF KARNATAKA
VIDHANA SOUDHA
BANGALORE-560 001
...ACCUSED
(BY SMT. SUMANA BALIGA M - ADVOCATE FOR ACCUSED-2)
THIS CCC IS FILED UNDER SECTION 11 AND 12 OF
CONTEMPT OF COURTS ACT, 1971, PRAYING TO INITIATE
CONTEMPT PROCEEDINGS AGAINST THE
ACCUSED/CONTEMNORS FOR WILLFULLY AND
DELIBERATELY DISOBEYING THE ORDER PASSED ON
14.3.2023 IN WP NO.12782/2022 (ANNEXURE-F).
THIS CCC, COMING ON FOR ORDERS, THIS DAY,
K. SOMASHEKAR. J., MADE THE FOLLOWING:
ORDER
None appear for the complainant either through video conferencing or present before the Court physically.
Whereas the learned counsel Smt Sumana Baliga M for accused No.2 appears through vide conferencing and submits for consideration of affidavit dated 08.11.2023. Wherein para No.9 of the affidavit indicates that the entire selection process subsequent to Walk-In-Interview pursuant to notification dated 22.07.2015 was under the tight scrutiny in view of various writ petitions filed challenging the various decisions and there is no willful default in compliance of the any orders of this Hon'ble -3- NC: 2023:KHC:42757-DB CCC No. 592 of 2023 Court including the order dated 14.03.2023 in WP.No. 12782/2022.
Keeping in view the submission made by the learned counsel for accused No.2, the affidavit is taken on record. Consequently, contempt proceedings is hereby dropped.
In view of dropping of contempt proceedings, if any IA pending in this matter does not survive for consideration.
Sd/-
JUDGE Sd/-
JUDGE RJ