Karnataka High Court
Smt V Nagamani vs The Deputy Director Of Women & Child ... on 20 March, 2013
Author: H N Nagamohan Das
Bench: H.N. Nagamohan Das
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 20TH DAY OF MARCH, 2013
BEFORE
THE HON'BLE MR. JUSTICE H.N. NAGAMOHAN DAS
W.P. No. 40822/2012 C/w. 37186/2012 (S-RES)
W.P. No. 40822/2012
BETWEEN :
--------------
Smt. V NAGAMANI
W/O. RAJANNA
AGED ABOUT 24 YEARS
R/A. Y. KURUPALLI
MUNGARAMALLA HOBLI
CHINTAMANI TALUK
CHIKKABALLAPUR DIST. 562 101. ... PETITIONER
(By Sri. A NAGARAJAPPA, ADV.)
AND :
-------
1. THE DEPUTY DIRECTOR OF
WOMEN & CHILD DEPT.,
CHIKKABALLAPUR DIST. 562 101.
2. THE CHILD DEVELOPMENT
PROJECT OFFICER
CHINTAMANI - 563 125.
2
3. THE DEPUTY COMMISSIONER
CHIKKABALLAPUR DIST. 562 101.
4. THE CHIEF EXECUTIVE OFFICER
ZILLA PANCHAYATH
CHIKKABALLAPUR 562 101.
5. Smt. SUBBALAKSHMI
D/O. T VENKATARAMAPPA
AGED ABOUT 38 YEARS
Y. KURUPALLI GRAMA
CHINTAMANI TALUK
CHIKKABALLAPUR DIST 562 101. ... RESPONDENTS
(By Sri. B S SHRIKANTHA, ADV., FOR R-4
Sri. RAGHAVENDRA G GAYATHRI,HCGP, FOR R-1
R-2, 3 & 5 ARE SD.)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA WITH A
PRAYER TO QUASH/STRUCK DOWN RE-ADVERTISEMENT/
RE-NOTIFICATION DATED 16.07.2012 VIDE ANNEXURE-F
AND ETC.
W.P. No. 37186/2012
BETWEEN :
--------------
Smt. K N VARALAKSHMI
W/O. ESHWARAPPA
AGED ABOUT 22 YEARS
R/A. KADADALAMARI GRAMA
MUNGANAHALLI HOBLI
CHINTAMANI TALUK
CHIKKABALLAPUR DIST. 562 101. ... PETITIONER
3
(By Sri. A NAGARAJAPPA, ADV.)
AND :
-------
1. THE DEPUTY DIRECTOR OF
WOMEN & CHILD DEPT.,
CHIKKABALLAPUR DIST. 562 101.
2. THE CHILD DEVELOPMENT
PROJECT OFFICER
CHINTAMANI - 563 125.
3. THE DEPUTY COMMISSIONER
CHIKKABALLAPUR DIST. 562 101.
4. THE CHIEF EXECUTIVE OFFICER
ZILLA PANCHAYATH
CHIKKABALLAPUR 562 101.
... RESPONDENTS
(By Sri. RAGHAVENDRA G GAYATHRI, HCGP, FOR R-1 TO 3
Sri. SRINIVASA, ADV., FOR R-4)
---
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA WITH A
PRAYER TO QUASH/STRUCK DOWN RE-ADVERTISEMENT/
RE-NOTIFICATION DATED 16.07.2012 VIDE ANNEXURE-E
AND ETC.
THESE WRIT PETITIONS COMING ON FOR ORDERS
THIS DAY, THE COURT PASSED THE FOLLOWING;
4
ORDER
In these writ petitions the petitioners have called in question the re-advertisement/re-notification dated 16.07.2012 insofar as it relates to K. Kurupalli Grama and Kadadalamari Grama.
2. In identical circumstances this Court in W.P. No. 30592/2012 vide order dated 10.10.2012 quashed the very same notification dated 16.07.2012. Accordingly, these writ petitions are also hereby allowed and the impugned re-advertisement /re- notification dated 16.07.2012 insofar as it relates to K. Kurupalli Grama and Kadadalamari Grama is hereby quashed.
Sd/-
JUDGE.
LRS.