Karnataka High Court
Anjappa vs The State Of Karnataka on 10 September, 2012
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 10TH DAY OF SEPTEMBER 2012
BEFORE
THE HON'BLE MR. JUSTICE RAM MOHAN REDDY
WRIT PETITION Nos.32230-236 OF 2012 (EDN-AD)
BETWEEN
1. ANJAPPA
S/O SIDDAPPA
AGED 22 YEARS
ANDANUR POST
HOLALKERE TALUK
CHITRADURGA DISTRICT
2. SIDDESH H B
AGED 22 YEARS
S/O LATE BASAVARAJAPPA
ANDANUR POST
HOLALKERE TALUK
CHITRADURGA DISTRICT
3. L BHARATH
S/O LINGANNAIAH M
AGED 22 YEARS
INDIRA EXTENTION
JAGALUR TALUK
DAVANAGERE DISTRICT
4. S MAHANTHESH NAYAK
S/O SHEKHAR NAIK
AGED 22 YEARS
MADLAGERI POST
HARAPANAHALLI TALUK
DAVANAGERE DISTRICT
5. NAVEEN KUMAR K M
S/O NAGARAJAIAH K M
2
NEAR GANESH TEMPLE IB CIRCLE
1ST WARD, DOOR NO. S/A
HARAPANAHALLI TAKLUK
DAVANAGERE DISTRICT
6. SHARANABASAPPA
S/O SHIVAPPA R
AGED 149 YEARS
TUBINAKERE
HARAPANAHALLI TALUK
DAVANAGERE DISTRICT
7. SUNIL KUMAR K T
S/O THIMMAPPA
NAVILEHALA POST
CHENNAGIRI TALUK
DAVANAGERE DISTRICT.
... PETITIONERS
(By Sri.: M VINOD KUMAR, ADVOCATE)
AND
1. THE STATE OF KARNATAKA
REPRESENTED BY SECRETARY
TECHNICAL EDUCATION EXAMINATION BOARD
MULTI-STORIED BUILDING
BANGALORE
2. THE DIRECTOR
TECHNICAL EDUCATION DEPARTMENT
SHESHADRI ROAD
BANGALORE.
... RESPONDENTS
(By Sri. R OMKUMAR, AGA FOR R1 & 2 )
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES
226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH ANNEX-B I.E., CIRCULAR DTD.24.7.12 VIDE DTE 22
ACM (2) 2012-13 ISSUED BY THE R2; AND ETC.
3
THESE PETITIONS ARE COMING ON FOR ORDERS
THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel for the parties submit that facts of these cases and the question for decision making are identical to the facts and question that arose for consideration in W.P.32330-437/2012.
2. According to the learned counsel these petitions may be disposed off in the like terms as directed in the order dt. 10.9.2012 in W.P.32330- 437/2012.
These petitions are ordered accordingly.
Sd/-
JUDGE ln.