Karnataka High Court
Sri R B Chandra Shekar vs State Of Karnataka on 18 September, 2008
Author: H.G.Ramesh
Bench: H.G.Ramesh
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_\_N__r*i1' Petition :g.12ggx2gg* 7
BETWEEN:
SR1 R.B.CHANDRA S}-IEKAR
s/0 LATE BYRAJAI-I
AGED ABOU'I'41YEA_RS V
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MURAJI DESAI REsiDE.~'r1AL SCHOOL x *
YAMARE,ANEKAL '
'BANGALORE DISTRICT _
SMT'.
AGED AB-€3I}*If 33-'KEARQ --
m2s'1* D'£VISIO§i Assasmirrr ,
MURAJI 9~3;sA1«:;?,Es:nEm1AL..s§;H0oL
CH;€iMARA-..IE?ET 1'; ' _
BAIJGALQIQEV-".V~«V.__V '
(BY SI€!V_£9i.€3.l3fisL§5\.I§1§;.3:.47&!'§ 5;fC$CATE.)
..PETI'l'IOH3R8
AND:
"S'l'A'i,'E on KARNATAKA
V ' - .,REPRESEN'1'ED BY ITS
Tsnsnwaflz 1:) GOVERNMENT
" ._ "-DEPR.R'PMENT' 0? seem. WELFARE
. !&i;S.BUiLf3I:iiG
'aAN<sALm2m
S'{'A'}?Z"OF KARNATAKA
., " 'I?.'.EPRESEN'l'ED BY {TS
V. _SECRE'1'A.R'Y T0 GOVERNMENF
DEPARTMEN? OF EDUCATION
M.s.Bu1Lp1m
BANGALORE-1
CHIEF EXECUTIVE omega
ZILLA PANCHAYAT
BANGALORE mean ms'rmc:'r
KRISHI BHAKABR
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J1££.a&,.4!
KXTTUR RAN! CHENAMMA CIRCLE
BANGALORE
DISTRICT SOCIAL WELFARE OFFICER
BANGALORE URBAN DISTRICT
BANGALORE
PRINCIPAL
MURAJI mesa; RESIDENTIAL SCHOOL
YAMARE, ANEKAL
BANGALORE URBAN DISTRICT
PRINCIPAL
MURAJI DESM RESIDENTM
CHAMARAJPET
BANGALORE-1
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COMMSSIONER M ._
SOCIAL WELFARE I).Ef?AR'I'MEN'I' j
sm FLOOR, PODIUM
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DR.AMBEDKARvEEnHi_ V
BANGALORE'--.11'
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MAJOR = ,H!, _'._ _
ORGANIZER '
MU.KA.CEN'3"R_E; J;J.N-AAGAR
BANGALORE (N) TALUK";
sgM*r.L.s.PRE'a.£A
TQRGAMZER
SA. M4R.&Vi.NTLVDO0MASANDRA
~ A%NEKA.L%~TA;LUK
..R.B8PONDENT8
"(x:;.A;.':sE:2*vED.)
_ " _IM'PUGN'ED OREER DT.I6.08.QO08 PASSED BY R-'7 MARKED AS
V" WENN;-H, {N SO FAR AS THE PETITIONERS ARE CONCERNED AND
THIS" iamrr PETITION IS FILED UNDER ARTICLES 226 as
F-..THE consrrruwzon or 12mm PRAYING m QUASH THE
'THIS PETITION COMING ON FOR PRELIMINARY HEARING
3 "THIS DAY, THE COURT MADE THE FOLLOWING:
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ORDER
Learnvd counsel appearing for the submits that the writ: pefition may be i _ directing respondent N0.3--Chicf Executive.' "
Panchayat, Bangalore Urban Disi:;'ict_,..'i;é» ucpnsidér"
representation dated 17, a L. been produced as law. I find no legal No.3 to consider the with law. to consider the 'éfmdifiously and in accordance with law. ""*§'241e a4 hall furnish a copy of this 4_. prdext. of their aforesaid representation "No.3 to enable him to take action '31 V accoiédance vlaw.
Petifion disposed of.
Sci]...
Judge T ~:[S111/ -Ara