Karnataka High Court
Smt J Manjula, M.Sc., M.Phil, S.E.L.T. vs The State Of Karnataka on 18 April, 2017
Author: A.N.Venugopala Gowda
Bench: A.N. Venugopala Gowda
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 18TH DAY OF APRIL, 2017
BEFORE
THE HON'BLE MR. JUSTICE A.N. VENUGOPALA GOWDA
WRIT PETITION NO.13386 OF 2013 (S-RES)
BETWEEN:
SMT. J. MANJULA, M.Sc., M.Phil, S.E.L.T.
AGED 35 YEARS
W/O SHIVAPRASAD P.M
ASSISTANT PROFESSOR IN ZOOLOGY
N.M.K.R.V. COLLEGE FOR WOMEN
JAYANAGAR
BANGALORE-560 011
... PETITIONER
(BY SRI K. C. SHANTHAKUMAR, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY ITS PRINCIPAL SECRETARY
HIGHER EDUCATION DEPARTMENT
M.S.BUILDING
VIDHANA VEEDHI
BANGALORE-560 001
2. THE COMMISSIONER FOR COLLEGIATE EDUCATION
PALACE ROAD
BANGALORE-560 001
3. RASHTREEYA SHIKSHANA SAMITHI TRUST (REGD)
2ND BLOCK, JAYANAGAR
2
BANGALORE-560 011
REPRESENTED BY ITS HONORARY SECRETARY
4. THE PRINCIPAL
N.M.K.R.V. COLLEGE FOR WOMEN
JAYANAGAR
BANGALORE-560 011
5. MS.T.MEENA KUMARI, M.Sc., M.Phil., B.Ed.,
AGED 51 YEARS
D/O. PROFESSOR G.THIPPAIAH
PROFESSOR
DEPARTMENT OF ZOOLOGY
B.B.BHOOMA REDDY COLLEGE
BIDAR, NOW POSTED ON TRANSFER AS THE
PROFESSOR AT THE
N.M.K.R.V. COLLEGE FOR WOMEN
BANGALORE-560 011
... RESPONDENTS
(BY SRI M.A. SUBRAMANI, HCGP FOR R1 AND R2)
(BY SRI GAUTAMDITYA.S., ADVOCATE FOR R3 AND R4)
(BY SRI AJAY M.D., ADVOCATE FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226
OF THE CONSTITUTION OF INDIA, PRAYING TO DIRECT TO
COMMANDING THE R1 TO R3 TO FORBEAR FROM
ACCORDING ANY APPROVAL OR CONSENT FOR THE
PERMANENT TRANSFER OR ABSORPTION OF THE R5 AS A
PROFESSOR IN THE DEPARTMENT OF ZOOLOGY AT THE
R4 COLLEGE, IN ANY WAY AFFECTING THE CONDITIONS
OF SERVICE OF THE PETITIONER BUT TO REJECT &
DECLINE SUCH AN ABSORPTION BEING APPROVED OR
ACCORDED BY ANY OF THE SAID RESPONDENTS.
3
THIS PETITION COMING ON FOR PRELIMINARY
HEARING IN 'B' GROUP THIS DAY, THE COURT MADE THE
FOLLOWING:
ORDER
Sri.K.C.Shantha Kumar, learned advocate for the petitioner seeks permission to withdraw this petition to avail alternative remedy under Section 131 of the Karnataka Education Act, 1983.
Submission of the learned counsel stands recorded and the writ petition disposed of. Liberty is reserved to the petitioner to avail remedy, if any, in accordance with law.
Sd/-
JUDGE GH