Indian Kanoon - Search engine for Indian Law

Karnataka High Court

Dhananjaya T T vs State Of Karnataka on 20 October, 2022

Author: S.G. Pandit

Bench: S.G. Pandit

                               1


 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 20TH DAY OF OCTOBER, 2022

                         BEFORE

         THE HON' BLE MR. JUSTICE S.G. PANDIT

          WRIT PETITION No.20861/2022 (S-RES)

BETWEEN:
DHANANJAYA.T.T.,
S/O THIMMEGOWDA
AGED ABOUT 29 YEARS
R/AT NO.3, TARIGALALE
BANNUR, HASSAN-573130.                           ...PETITIONER

            (BY SRI.B.N.MOHAN CHANDRA., ADV.)

AND:
1.     STATE OF KARNATAKA BY
       DEPARTMENT OF PRIMARY AND
       SECONDARY EDUCATION
       2ND GATE, 5TH FLOOR, M.S. BUILDING
       DR. AMBEDKAR VEEDHI, BENGALURU-560001.
       REP. BY ITS PRINCIPAL SECRETARY.
2.     ADDITIONAL SECRETARY
       DEPARTMENT OF PRIMARY AND
       SECONDARY EDUCATION [ADMIN]
       2ND GATE, 6TH FLOOR, M.S. BUILDING
       DR. AMBEDKAR VEEDHI, BENGALURU-560001.
3.     SELECTION & APPOINTING AUTHORITY
       AND DISTRICT DEPUTY
       DIRECTOR [ADMINISTRATION]
       DEPARTMENT OF PUBLIC INSTRUCTIONS
       DAKSHINA KANNADA-575003.
4.     THE COMMISSIONER
       DEPARTMENT OF PUBLIC INSTRUCTIONS
       CENTRALIZED DOCUMENT DEPOT
       OPP. KAVERI BHAVAN, K.G. ROAD
       BENGALURU-560009.               ...RESPONDENTS

               (BY SRI.T.P.SRINIVAS, PRL. GA.)
                               2


     THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
 OF THE CONSTITUTION OF INDIA, PRAYING TO DIRECT
THE RESPONDENT NO.4 OR SUCH OTHER PROPER AUTHORITY
TO RE-EVALUATE AND RE-COUNT THE ANSWER SCRIPT OF
PAPER-3 OF THE PETITIONER OF THE EXAMINATION
CONDUCTED FOR RECRUITMENT OF GRADUATE PRIMARY
TEACHER FOR CLASS OF 6 TO 8-2022 AS NOTIFIED BY THE
RESPONDENT NO.3 BEARING NO.A2/PA PRAA SHAA SHI
NEE/01/2021-22 DATED 21.03.2022.
    THIS PETITION COMING ON FOR ORDERS THIS DAY, THE
COURT MADE THE FOLLOWING:-

                         ORDER

Learned counsel for the petitioner after arguing the matter for some time, seeks leave to withdraw the writ petition with liberty to approach the Karnataka State Administrative Tribunal, since the challenge is to the process of recruitment to Graduate Primary Teachers in the Department of Public Instructions.

2. His submission is placed on record. Writ petition is dismissed as withdrawn with liberty as sought for.

All contentions are left open.

Sd/-

JUDGE NC.