Karnataka High Court
Dr H K Siddalinga Murthy vs The State Of Karnataka on 2 June, 2011
Author: Anand Byrareddy
Bench: Anand Byrareddy
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THE HIGH' COURT OF KARNATAKA.;:,i'
BANGALORE
DATED THIS THE<>2"" «A
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B§_j2:'p-é::"- 566 E01. WPETITIONERS
"' '_i:Bf§'.S'}'3ri. :VE:>h;:m Kumar, A<:iv<><:;1t:3}
SP
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The Staie of Karnataka
By its Principa} See;:retziry ._
Depzmfment of Agri<:u11:ure
& Horticulture,
l\/f.S.,BLliI(޴'lg.,
B:mg;1I<>re -I
Pwwd
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The Registrar
Linivemity 01' Ag1'i<:_Lfit.u1'aiV
Sciences, Kt*ishir1z1g:i;', T " '
Dharwadwi. V H"
3. Kamatakzz "if.<:t é;1*iné:_ry 1:
Anin1a§..si--nd .3*:~fii§i;_1<:ri«§:':s_ _ _
Scienires Qxii')ei'sity;'=fj .' :
Bx; is; Regim::;1:'$ " "
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Bédaf 5-» ' . .;.RESPONDENTS
{By Shrigé 'R§ighz1V*en&';.i;i High Cour: Government
Pieadey for "Respzméi-e11zV--._N'o'LE, Shri. KG. Naik, Advocate for
Respgijgzléizsnt N<>ff;':'A:1:}d 3) V
Mix' Peti:i<>n;%::ggsfi1ed underA1'ti<:ies 226 am 22? of
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313:' ,Cé;Tn;§;'i«i.§uei{m_{)fff' India praying to quash the notifficzition dated
2'3}'2,2(}{}z1i'_"_§s_st;:é(i by the R<3spcmden{ N02 as per Am1exu:'e~F3
énscafar a1$~p1_'e§;Cz'ibing PI/r~I.D., and net: qu21Iif1cati<>ns ::<>11'3pu1$<>ry
whiié 1f"i}§iVng up of b2;:<:k}(>g vaczmciss {if Pr:.>fess;:>r, Associate
V"'P;'ofess<:=::.:§md Assistzxxzt Proftssser is <:0n<:e:m€d zmd ei;c..,
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ORDER
The Eezzrned <:0Lm$:%i for the peiiiiaauerss fih:j'§* 21 ::ie::§f:<2 ' staie that the petition may be di:;r:1is;s;j;:'d'"as* riot V' ziismisscsci as not press€£i_._ ' iii/' , '? The memo is: ta1<er1 '::--:1 recixrci 3:1dp.«:titi:}>n