Karnataka High Court
Mr.Somanath S/O Harichandra Jadhav And ... vs The State Of Karnataka & Ors on 24 August, 2012
Author: H.N.Nagamohan Das
Bench: H.N.Nagamohan Das
1
IN THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH AT GULBARGA
DATED THIS THE 24TH DAY OF AUGUST 2012
BEFORE
THE HON'BLE MR.JUSTICE H.N.NAGAMOHAN DAS
W.P.Nos.84092-095/2012(S-RES)
BETWEEN:
1. MR.SOMANATH
S/O HARISCHANDRA JADHAV
AGED ABOUT 30 YEARS
R/AT BALOORGI TQ. AFZALPUR
DIST. GULBARGA-585 301
2. SANTOSH KUMAR
S/O VIJAYKUMAR KASAR
AGED ABOUT 29 YEARS
R/AT PLOT NO. 92, NEAR ADARSH
ITI COLLEGE, SWAMI VIVEKANANDA
NAGAR, ALAND ROAD, GULBARGA-585103
3. YALLAPPA K. S/O KALLAPPA K.
AGED ABOUT 30 YEARS
R/AT HOUSE NO. 1-4-155/56
JYOTHI COLONY, I.B. ROAD
RAICHUR - 584101
4. PRASHANTH KUMAR G.
S/O GURUSHANTAIAH
AGED ABOUT 28 YEARS
GUMALAPURAMATH
R/AT NEAR GANDHI CHOWK
SHAHPUAR
TQ. & DIST. YADGIR-585223
... PETITIONERS
(BY SRI SUDARSHAN M., ADVOCATE)
2
AND:
1. THE STATE OF KARNATAKA
DEPARTMENT OF SOCIAL
WELFARE, M.S.BUILDING
BANGALORE - 560001
REPRESENTED BY ITS SECRETARY
2. THE APPOINTING AUTHORITY
AND EXECUTIVE DIRECTOR
KARNATAKA RESIDENTIAL
EDUCATIONAL INSTITUTIONS
SOCIETY, NO.179/1, III FLOOR
ROOPA COMPLEX, I MAIN ROAD
SHESHADRIPURAM, BANGALORE-560020
3. THE KARNATAKA UNIVERSITY
DHARWAD
REPRESENTED BY ITS REGISTRAR
4. THE GULBARGA UNIVERSITY
GULBARGA
REPRESENTED BY ITS REGISTRAR
5. THE KANNADA UNIVERSITY
HAMPI
VIDHYARANYA-583 276
(RESPONDENT Nos.3 & 5 ARE DELETED
VIDE COURT ORDER DATED 24.08.2012)
... RESPONDENTS
(BY SRI MALLIKARJUN SAHUKAR, HCGP FOR R1,
SMT UMADEVI S. BABSHETTY, ADVOCATE FOR R2,
SRI VEERESH B. PATIL, ADVOCATE FOR R4,
R3 & R5 DELETED VIDE C/O DATED 24.08.2012)
THESE WRIT PETITIONS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO ISSUE
A WRIT OF MANDAMUS OR ANY OTHER WRIT OR ORDER,
DIRECTING THE RESPONDENTS HEREIN TO, CONSIDER THE
CASE OF THE PETITIONER AND ALSO THEIR
REPRESENTATIONS DATED 06.08.2012, 08.08.2012, 06.08.2012
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AND 08.08.2012 RESPECTIVELY VIDE ANNEXURE-H-1 TO H-4,
REQUESTING THE SECOND RESPONDENT TO CONSIDER THEIR
BACHELORS DEGREE IN FINE ARTS VIDE ANNEXURES - A-1 TO
A-4 AND B-1 TO B-4, AND INCLUDE THEIR NAME WHILE
PREPARING THE FINAL LIST FOR THE SAID POST OF ART AND
CRAFT TEACHER (DRAWING MASTER) AND ETC.
THESE WRIT PETITIONS COMING ON FOR PRELIMINARY
HEARING THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
Sri Mallikarjun Sahukar, learned Government Pleader is directed to take notice for respondent No.1. Smt. Umadevi S. Babshetty, learned standing counsel is directed to take notice for respondent No.2. Sri Veeresh B. Patil, learned standing counsel is directed to take notice for respondent No.4.
2. Learned counsel appearing for the petitioners files a memo seeking deletion of respondent Nos.3 and
5. Memo is hereby allowed. Learned counsel appearing for the petitioners to amend the cause-title.
3. In these writ petitions, petitioners have prayed for writ of mandamus directing the second respondent to consider their representations dated 06.08.2012, 4 08.08.2012, 06.08.2012 and 08.08.2012 as per Annexures-H1 to H4 respectively. In these representations, petitioners requested to consider their Bachelor degree in Fine Arts and to include their names in the final selection list.
4. No prejudice will be caused to the second respondent, if they are directed to consider the representations at Annexures-H1 to H4, in accordance with law and as expeditiously as possible.
Accordingly, writ petitions are hereby disposed of. Three weeks time is granted to file memo of appearance.
Sd/-
JUDGE NB*