Karnataka High Court
Mr. Adarsh. N vs The State Of Karnataka on 16 August, 2018
Bench: A.S.Bopanna, Mohammad Nawaz
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WP.Nos.50751-55/2017
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 16TH DAY OF AUGUST 2018
PRESENT
THE HON'BLE MR. JUSTICE A.S. BOPANNA
AND
THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ
WRIT PETITION NOs.50751-50755/2017(S-KAT)
BETWEEN:
1. MR. ADARSH. N.,
AGE 32 YEARS,
S/O. R. NAGENDRA,
LECTURER IN BIOLOGY,
GOVERNMENT PU COLLEGE,
SIRANGALA, SOMVARPET,
KODAGU DISTRICT - 571 232.
2. MRS. HEMALATHA. D.S.,
AGE 38 YEARS,
W/O. LAKSHMIKANTHA. B.K.,
LECTURER IN ENGLISH,
GOVERNMENT PRE UNIVERSITY COLLEGE,
BOGADI, NAGAMANGALA TALU,
MANDYA DISTRICT - 571 432.
3. MRS. ASHA. S.,
AGE 38 YEARS,
W/O. RAGHAVENDRA PRASANNA,
LECTURER IN SOCIOLOGY,
GOVERNMENT PU COLLEGE,
SOMANAHALLI, H.N. PURA TALUK,
HASSAN DISTRICT - 573 136.
4. MR. GANGADHARA,
AGE 43 YEARS,
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WP.Nos.50751-55/2017
S/O LATE. PARAMESHA K.C.,
LECTURER IN ECONOMICS,
GOVERNMENT PU COLLEGE,
SOMANAHALLI, H.N. PURA TALUK,
HASSAN DISTRICT - 573 136.
5. MR. VENKATESH C.R.,
AGE 38 YEARS,
S/O. RAMAKRISHNAPPA.T.,
LECTURER IN BIOLOGY,
GOVERNMENT PU COLLEGE,
HARAVE HOBLI & TALUK,
CHAMARAJANAGARA TQ & DT-571 128.
...PETITIONERS
(BY SRI. VICTOR MANOHARAN S. ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
BY ITS SECRETARY,
DEPARTMENT OF EDUCATION (PRI & SEC),
M.S. BUILDING, BENGALURU - 560 001.
2. THE DIRECTOR,
DEPARTMENT OF
PRE UNIVERSITY EDUCATION,
MALLESHWARAM, 18TH CROSS,
BENGALURU - 560 012.
3. THE JOINT DIRECTOR,
DEPARTMENT OF
PRE UNIVERSITY EDUCATION,
JLB ROAD, MYSURU - 570 001.
4. THE PRINCIPAL,
GOVERNMENT PU COLLEGE,
SIRANGALA, SOMVARPET - 571 232
KODAGU DISTRICT.
5. THE PRINCIPAL,
GOVERNMENT PU COLLEGE,
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WP.Nos.50751-55/2017
BOGADI, NAGAMANGALA TALUK,
MANDYA DISTRICT - 571 432.
6. THE PRINCIPAL,
GOVERNMENT PU COLLEGE,
SOMANAHALLI, H.N. PURA TALUK,
HASSAN DISTRICT - 573 136.
7. THE PRINCIPAL,
GOVERNMENT PU COLLEGE,
HARAVE HOBLI & TALUK,
CHAMARAJANAGARA TQ & DT - 571 128.
... RESPONDENTS
(BY SRI. I. THARANATH POOJARY, AGA)
THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA,
PRAYING TO QUASH THE ORDER DATED 12.09.2017
PASSED IN APPLICATION NO.4228, 4230, 4231 & 4232 AND
4233 OF 2017 BY THE HON'BLE KARNATAKA STATE
ADMINISTRATIVE TRIBUNAL, BENGALURU, PRODUCED AT
ANNEXURE-A, ETC.,
THESE WRIT PETITIONS COMING ON FOR
PRELIMINARY HEARING, THIS DAY, A.S. BOPANNA J.,
MADE THE FOLLOWING:
ORDER
Learned Government Advocate to accept notice for the Respondents and file Memo of appearance in four weeks.
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WP.Nos.50751-55/2017
2. The petitioners herein are assailing the Orders at Annexures 'A' and 'B' dated 12.09.2017 and 08.09.2017 passed by the KSAT.
3. Though the contentions are urged as in the instant petitions, the details need not be adverted in as much as the correctness of the Order at Annexure B dated 08.09.2017 passed in Application No.4788- 5049/2017 which was made, the basis to dispose of the petition filed by the petitioners herein through the Order dated 12.09.2017 was considered in detail by this Court while disposing of WP Nos.51461-51462/2017 dated 31.07.2018.
4. In that view, the contentions urged herein does not merit consideration as we have already approved the Order passed by the KAT in the referred proceedings. Hence, for the very reason stated in the Order dated 31.07.2018 passed in WP Nos.51461- 5 WP.Nos.50751-55/2017 51462/2017, these petitions stand disposed of as being devoid of merits.
Sd/-
JUDGE Sd/-
JUDGE Snc CT-NR