Karnataka High Court
Babu K C vs The Union Of India on 8 July, 2019
Author: P.B.Bajanthri
Bench: P. B. Bajanthri
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 08TH DAY OF JULY, 2019
BEFORE
THE HON'BLE MR. JUSTICE P. B. BAJANTHRI
W.P. NOs.11182-11184 OF 2018 (S-RES)
c/w W.P. NOs.25579-80 OF 2018
In W.P. Nos.11182-84/2018
Between:
1. Babu K.C.
S/o Chowdappa,
Aged about 31 years,
R/at Kondrahalli Village,
Nandagudi Hobli,
Hosakote Taluk,
Bengaluru Rural District.
2. Murthy K.V.
S/o Venkateshappa,
Aged about 31 years,
R/at Kondrahalli Village,
Nandagudi Hobli,
Hosakote Taluk,
Bengaluru Rural District.
3. Renuka
D/o Sanjeevaiah,
Aged about 31 years,
Basavanahally Village,
Nelamangala Taluk,
Bengaluru Rural District.
...Petitioners
(By Sri. B.M. Hala Swamy, Advocate)
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And:
1. The Union of India
Represented by its Secretary,
Ministry of Rural Development,
Room No.48, Krishi Bhawan,
Dr. Rajendra Prasad Marg,
New Delhi - 110 001.
2. National Rural Livelihoods Mission (NRLM)
6th Floor, Hotel Samrat Kautilya Marg,
Chanakyapuri,
New Delhi - 110 021.
Represented by its
NRLM and Office bearers of
SHG Federation.
3. The State of Karnataka
Represented by its Secretary,
Ministry of Rural Development and
Panchayat Raj,
Vikasa Soudha,
Bengaluru - 560 001.
4. Karnataka State Rural Livelihood
Mission Sanjeevini,
Vikasa Soudha,
Bengaluru - 560 001.
Represented by its
Chief Executive Officer/
Mission Director. ...Respondents
(By Smt. Prathima, AGA for R3;
Sri. Arun K.S., Advocate for R1;
Sri. A.C. Balaraj, Advocate for R3 & R4)
These Writ Petitions are filed under Articles 226
and 227 of Constitution of India praying to set aside the
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notification dated 06.02.2018 issued by R-4 vide
Annexure-D and etc.,
In W.P. Nos.25579-80/2018
Between:
1. Thipparaju M.C.
S/o Chinnappa,
Aged about 38 years,
Research Assistant HR
Sanjeevini - KSRLPS,
5th Floor, TMTP Office,
East Wing, Kanija Bhavan,
Bengaluru - 560 001.
2. Shaik Jalaluddin Basha
S/o Shaik Hakim Saheb,
Aged about 44 years,
R/at No.102, 3rd Floor,
9th Cross, Telecom Layout,
Bengaluru - 560 064.
...Petitioners
(By Sri. B.M. Hala Swamy, Advocate)
And:
1. The Union of India
Represented by its Secretary,
Ministry of Rural Development,
Room No.48, Krishi Bhawan,
Dr. Rajendra Prasad Marg,
New Delhi - 110 001.
2. National Rural Livelihoods Mission (NRLM)
6th Floor, Hotel Samrat Kautilya Marg,
Chanakyapuri,
New Delhi - 110 021.
Represented by its
Secretary.
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3. The State of Karnataka
Represented by its Secretary,
Ministry of Rural Development and
Panchayat Raj,
Vikasa Soudha,
Bengaluru - 560 001.
4. Karnataka State Rural Livelihood Mission
Sanjeevini,
5th Floor, Kanija Bhavan,
Racecourse Road,
Bengaluru - 560 001.
Represented by its
Chief Executive Officer/
Mission Director. ...Respondents
(By Smt. Prathima, AGA for R3;
Smt. B.M. Nagaveena, Advocate for R1;
R4 served but unrepresented)
These Writ Petitions are filed under Articles 226
and 227 of Constitution of India praying to set aside the
notifications dated 12.02.2018 and 12.02.2018 issued by
R-4 vide Annexure-D and D1 and the entire selection
process for the appointment as illegal and etc.,
These Writ Petitions coming on for Orders, this day,
the Court made the following:-
ORDER
In the instant petitions, petitioners have sought for quashing of Notifications dated 06.02.2018 at Annexure- D in W.P. Nos.11182-11184/2018 and 12.02.2018 at Annexures-D and D1 in W.P. Nos.25579-80/2018 issued by respondent No.4.
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2. During the pendency of the present petitions, the Chief Executive Officer, Bengaluru Zilla Panchayat, Bengaluru by its Notification dated 25.06.2019 has withdrawn the Notifications dated 06.02.2018 (wrongly cited as 06.02.2019 instead of 06.02.2018) and 12.02.2018.
3. In view of these developments, the present petitions do not survive for consideration. Accordingly, petitions stand disposed of.
Sd/-
JUDGE MBM/BVK