Karnataka High Court
Ananya Pramod Phayde vs The Central Board Of on 7 February, 2023
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WP No. 100364 of 2023
IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
DATED THIS THE 7TH DAY OF FEBRUARY, 2023
BEFORE
THE HON'BLE MR JUSTICE E.S.INDIRESH
WRIT PETITION NO. 100364 OF 2023 (EDN-EX)
BETWEEN:
1. Ananya Pramod Phayde, Age: 16 years,
Occ: Class X student, AECS School Kaiga,
Karwar.
Since minor represented by father Pramond
Phayde Age: 40 years Occ: Employee of
NPCIL, Kaiga, Karwar.
2. Akhil Edward S/o Antony Edward, Age: 16
years, Occ: Class X studen, AECS School
Kaiga, Karwar.
Since minor represented by father Antony
Edward Age: 45 years Occ: Employee of
CHANDRASHEKAR
LAXMAN NPCIL, Kaiga, Karwar
KATTIMANI
Digitally signed by 3. Vishawanath C Kemmankeri Age: 16 years,
CHANDRASHEKAR
LAXMAN KATTIMANI
Location: HIGH COURT OF
Occ: Class X student, AECS School Kaiga,
KARNATAKA DHARWAD
Date: 2023.02.13 13:02:06
+0530 Karwar.
Since minor represented by father
Chandrappa Kemmankeri, Age: 42 years
Occ: Employee of NPCIL, Kaiga, Karwar
4. Achal Pandey Age: 18 years, Occ: Class XII
student, AECS School Kaiga, Karwar.
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WP No. 100364 of 2023
Since minor represented by father A P
Pandey Age: 40 years Occ: Employee of
NPCIL, Kaiga, Karwar.
5. Amulya P. Uttarkar, Age: 16 years, Occ:
Class X student, AECS School Kaiga,
Karwar.
Since minor represented by father Prasad
Uttarkar Age: 47 years Occ: Employee of
NPCIL, Kaiga, Karwar
6. Venkatesh Pranesh Kulkarni, Age: 16 years,
Occ: Class X student, AECS School Kaiga,
Karwar.
Since minor represented by father Pranesh
Age: 46 years Occ: Employee of NPCIL,
Kaiga, Karwar
7. Aditi B. Nayak, Age: 16 years, Occ: Class X
student, AECS School Kaiga, Karwar.
Since minor represented by father
Balachandra Nayak Age: 40 years Occ:
Employee of NPCIL, Kaiga, Karwar
8. Gagan Deep A. Gouda, Age: 16 years, Occ:
Class X student, AECS School Kaiga,
Karwar.
Since minor represented by father H P
Anjanappa, Age: 40 years Occ: Employee
of NPCIL, Kaiga, Karwar
9. S. N. Vishwas Bharadwaj, Age: 16 years,
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WP No. 100364 of 2023
Occ: Class X student, AECS School Kaiga,
Karwar.
Since minor represented by father V. S.
Narasimha Muthy Age: 49 years Occ:
Employee of NPCIL, Kaiga, Karwar
10. Rachana N. Age: 16 years, Occ: Class X
student, AECS School Kaiga, Karwar.
Since minor represented by father D
Nagaraj Age: 50 years Occ: Employee of
NPCIL, Kaiga, Karwar
11. Yash Anant Bhandagi, Age: 16 years, Occ:
Class X student, AECS School Kaiga,
Karwar.
Since minor represented by father Ananth
Bhandagi Age: 48 years Occ: Employee of
NPCIL, Kaiga, Karwar
12. Abhilash J Gobber, Age: 16 years, Occ:
Class X student, AECS School Kaiga,
Karwar.
Since minor represented by father Jagadish
Shivarayappa Goudar, Age: 50 years Occ:
Employee of NPCIL, Kaiga, Karwar
13. Flicia Edwin Dsouza, Age: 16 years, Occ:
Class X student, AECS School Kaiga,
Karwar.
Since minor represented by father Edwin
Dumning Dsouza, Age: 45 years Occ:
... PETITIONERS
Employee of NPCIL, Kaiga, Karwar
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WP No. 100364 of 2023
( SRI.RAVI HEGDE, ADV., FOR PETITIONERS)
AND
1. The Central Board Of Secondary Education,
Shiksha Kendra, 2 Community Centre,
Preet Vihar, Delhi - 110 001.
2. The Central Board of Secondary Education,
Represented by Regional Officer, Regional
Office, Gnana Bharati Main Road, Opp:
National Law School of India University,
Chandra Layout Extension II Stage,
Nagarabhavi, Bengaluru - 560072.
3. The Principal (SCH No. 49031) Atomic
Enegry Central School, Kaiga< NPC Colony
(Township) Kaiga, P.O. Via Karwar, Uttara
Kannada District, Karnataka - 581 400. ....RESPONDENTS
(BY SRI.M.B.KANAVI, ADV., FOR R1 AND R2;
SRI.K.L.PATIL, ADV., FOR R3)
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF
CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT IN THE NATURE
OF CERTIORARI QUASHING THE ORDER DATED 28/12/2022 BEARING
NO.CBSE/RO/BLR/CONF/2023/49031 VIDE ANNEXURE-F PASSED BY
RESPONDENT NO.2.
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WP No. 100364 of 2023
THIS WRIT PETITION IS COMING ON FOR ORDERS, THE COURT
MADE THE FOLLOWING:
ORDER
1. Sri.M.B.Kanavi, learned counsel accepts notice for respondent Nos.1 and 2.
2. Sri.Ravi Hegde, learned counsel appearing for the petitioners submitted that petitioners have challenged the order dated 28/12/2022, passed by the 2nd respondent (Annexure-F). He further contended that after issuance of the notice, respondent Nos. 1 and 2, by order dated 9/1/2023, allotted the examination centre for school students of Class-X (SSE) and Class-XII (SSCE) and therefore, prayer made in this writ petition has been complied with by the respondents itself and In that view of the matter, no further order is required.
Accordingly, writ petition is disposed of.
Sd/-
JUDGE VB/-
List No.: 1 Sl No.: 8