Karnataka High Court
Sri Yajnanarayana K G vs State Of Karnataka on 19 July, 2019
Author: P.B.Bajanthri
Bench: P. B. Bajanthri
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 19th DAY OF JULY, 2019
BEFORE
THE HON'BLE MR. JUSTICE P. B. BAJANTHRI
WRIT PETITION NO.4271 OF 2016 (S-RES)
Between:
Sri. Yajnanarayana K.G.
S/o K. Gurumurthy Jois,
Aged about 54 years,
Senior Lecturer,
Sri. Nitte Rukmini Adyanthaya
Memorial Polytechnic, Nitte - 574 110,
Karkala Taluk, Udupi District. ...Petitioner
(By Sri. Vighneshwar S. Shastri, Advocate)
And:
1. State of Karnataka
Represented by its Secretary to
Higher Education (Technical),
Education Department,
M.S. Building,
Bengaluru - 560 001.
2. Director
Department of Technical Education,
Palace Road,
Tanthrika Bhavan,
Bengaluru - 560 001.
3. NITTE Education Trust
6th Floor, University Enclave,
Medical Sciences Complex,
Deralakatte, Mangaluru - 575 018,
2
Dakshina Kannada District,
By its President.
4. Principal
Sri. Nitte Rukmini Adyanthaya
Memorial Polytechnic,
Nitte, Karkala Taluk - 574 110,
Udupi District. ...Respondents
(By Sri. Sreedhar N. Hegde, HCGP for R1 & R2;
Sri. K. Puttegowda, Advocate for R3;
Sri. P.S. Rajagopal & Associates
Sri. Putte Gowda .K, Advocate for C/R4)
This Writ Petition is filed under Articles 226 and 227 of
Constitution of India, praying to quash the order and
consequential directions dated 15.03.2014 issued by
respondent No.2 at Annexure-R and etc.,
This Writ Petition is coming on for Orders, this day, the
Court made the following:-
ORDER
Learned counsel for the petitioner has filed a memo dated 02.07.2019 seeking leave of the Court to withdraw the petition. Memo is placed on record.
Accordingly, petition is dismissed as withdrawn.
Sd/-
JUDGE MBM