Smt. S. T. Chinnannanavar vs The State Of Karnataka on 9 July, 2018

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Karnataka High Court

Smt. S. T. Chinnannanavar vs The State Of Karnataka on 9 July, 2018

Bench: Mohammad Nawaz

                           -1-
                                           WP No.21494/2018

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 9TH DAY OF JULY 2018

                        PRESENT

        THE HON'BLE MR. JUSTICE H.G.RAMESH

                          AND

     THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ

        WRIT PETITION NO.21494/2018 (S-KAT)
BETWEEN:
SMT. S.T.CHINNANNANAVAR
(SHANTAVVA T. CHINNANNANAVAR)
W/O MANOHARAPPA.D
AGED ABOUT 42 YEARS
WORKING AS ASSISTANT TEACHER
GHPS, NEHRUNAGAR, SAGARA
SHIVAMOGGA DISTRICT
PRESENTLY R/AT ASHIRWADA
NEAR KAGODU THIMMAPPA RANGAMANDIRA
SOORANAGADDE ROAD, SAGAR
SHIVAMOGGA DISTRICT - 577 401                ...PETITIONER

(BY SRI A.V.AMARNATHAN, ADVOCATE)
AND:
1.     THE STATE OF KARNATAKA
       VIDHANA SOUDHA, DR. AMBEDKAR VEEDHI
       BENGALURU - 560 001
       REPRESENTED BY ITS CHIEF SECRETARY

2.     THE PRINCIPAL SECRETARY
       PRIMARY AND SECONDARY EDUCATION
       GOVERNMENT OF KARNATAKA
       M.S.BUILDING, BANGALORE - 560 001

3.     THE COMMISSIONER
       DEPARTMENT OF PUBLIC INSTRUCTIONS
       NEW PUBLIC OFFICE, NRUPATHUNGA ROAD
       BANGALORE - 560 001               ...RESPONDENTS

(BY SRI I.THARANATH POOJARY, AGA)
                               -2-
                                              WP No.21494/2018

      THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO SET ASIDE
THE ORDER DATED 03.04.2018 (ANNEXURE-F) PASSED BY THE
KARNATAKA STATE ADMINISTRATIVE TRIBUNAL, BANGALORE IN
APPLICATION NO.1404/2018 ETC.

      THIS WRIT PETITION COMING ON FOR ORDERS, THIS
DAY, H.G.RAMESH J., MADE THE FOLLOWING:

                         ORDER

H.G.RAMESH, J. (Oral):]

1. Production of original of Annexure-A is dispensed with. IA No.1/2018 is accordingly disposed of.

2. Learned Counsel appearing for the petitioner submits that the writ petition may be disposed of by giving liberty to the petitioner to challenge the validity of Karnataka Act No.23 of 2017 in accordance with law. Liberty sought for is granted. The writ petition is accordingly disposed of.

3. In view of disposal of the writ petition, interim stay granted in this petition stands vacated. IA No.2/2018 filed for vacating of interim stay is accordingly disposed of.

Petition disposed of.

Sd/-

JUDGE Sd/-

JUDGE KSR

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