Karnataka High Court
Sri. Vishal R. Shivam vs The Director General on 2 January, 2017
Author: L.Narayana Swamy
Bench: L. Narayana Swamy
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 02ND DAY OF JANUARY 2017
BEFORE
THE HON'BLE MR. JUSTICE L. NARAYANA SWAMY
WRIT PETITION NOS.51341-42/2014(EDN-RES)
BETWEEN:
SRI. VISHAL R. SHIVAM
S/O RAMGOPAL,
AGED ABOUT 19 YEARS,
STUDYING IN N.I.F.T. COLLEGE,
NO.293/16, IV FLOOR 4 (B),
2ND MAIN, 21ST CROSS,
PARANGIPALYA, HSR LAYOUT,
SECTOR-2, BANGALORE-560102.
... PETITIONER
(BY SMT: SHWETHA ANAND, ADV)
AND:
1. THE DIRECTOR GENERAL
NATIONAL INSTITUTE OF FASHION TECHNOLOGY,
COE DEPARTMENT,
HEAD OFFICE,
HAUZKHAS, NEW DELHI-110016.
2. THE DIRECTOR
NATIONAL INSTITUTE OF FASHION TECHNOLOGY,
CA SITE NO.21, SECTOR-1,
27TH MAIN, HSR LAYOUT,
BANGALORE-560062.
... RESPONDENTS
(BY SRI:M V KINI, ADV FOR R1 & R2)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES
226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE MINUTES OF THE BOARD MEETING PERTAINING
TO AGENDA ITEM NO.2308 DATED NIL, PRODUCED VIDE ANN-
2
D; QUASH THE MINUTES OF THE MEETING PERTAINING TO
AGENDA ITEM NO.2308 DATED NIL, HELD BY THE BODY OF
GOVERNORS DATED 19.2.14, PRODUCED VIDE ANN-E AND
QUASH THE REPLY DATED 24.9.14, COMMUNICATED BY THE
R1, PRODUCED VIDE ANN-K; CONSEQUENTLY ISSUE WRIT OF
MANDAMUS TO RECONSIDER THE REPRESENTATION OF THE
PETITIONER DATED 3.9.14, PRODUCED VIDE ANN-J FOR
REVIEWING THE UPGRADATION A MODERATION POLICY
PREVAILING IN 2013 UNDER THE NIFT ACT.
THESE WRIT PETITIONS COMING ON FOR ORDERS THIS
DAY, THE COURT MADE THE FOLLOWING:-
ORDER
The learned counsel for the petitioner submits that the prayer made has been considered by the respondent and to that effect letter dated 7.12.2016 has been enclosed along with the memo. The memo is placed on record.
In the light of the submission, petitions do not survive for consideration and accordingly disposed of.
Sd/-
JUDGE HR