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Karnataka High Court

Karnataka Public Service Commission vs B V Hari Prakasha on 3 July, 2012

Bench: N.Kumar, H.S.Kempanna

                         1


IN THE HIGH COURT OF KARNATAKA AT BANGALORE

       DATED THIS THE 3RD DAY OF JULY, 2012

                    PRESENT

         THE HON'BLE MR. JUSTICE N.KUMAR

                       AND

       THE HON'BLE MR.JUSTICE H.S.KEMPANNA

        WRIT PETITION NO.23399/2011 (S-KAT)

BETWEEN:

KARNATAKA PUBLIC SERVICE COMMISSION
REPRESENTED BY ITS SECRETARY
UDYOGASOUDHA
BANGALORE - 560 001.
                          ... PETITIONER

(BY SRI. REUBEN JACOB, ADV.,)

AND:

1. B.V.HARI PRAKASHA
   S/O. VEERA KAMBAIAH
   AGED ABOUT 27 YEARS
   RESIDING AT POST -MATTIKERE
   BALENAHALLI VILLAGE
   TQ. MAGADI, DIST. RAMANAGAR.

2. THE STATE OF KARNATAKA
   REPRESENTED BY ITS SECRETARY
   HORTICULTURAL DEPARTMENT
   M.S. BUILDING
   BANGALORE - 560 001.
                           ...RESPONDENTS
                             2



(BY SRI.R.A.SHIVAGUPPI, ADV., FOR R.1
     SMT. REVATHY ADINATH NARDE, HCGP, R.2)

     THIS WRIT PETITION IS FILED UNDER ARTICLES
226 AND  OF CONSTITUTION OF INDIA PRAYING
TO QUASH THE INTERIM ORDER DATED 27.4.2011
PASSED BY THE KARNATAKA ADMINISTRATIVE
TRIBUNAL    AT   BANGALORE      IN  APPLICATION
NO.3134/2011 FILED BY THE RESPONDENT NO.1
HEREIN VIDE ANNEXURE-A TO THE WRIT PETITION
ONLY INSOFAR AS THE DIRECTION TO CONSIDER
THE RESPONDENT NO.1 FOR SELECTION AS PER
RULES SUBJECT TO THE FINAL DECISION OF THE
APPLICATION.

    THIS PETITION COMING ON FOR PRELIMINARY
HEARING THIS DAY, N. KUMAR J., MADE THE
FOLLOWING:-

                          ORDER

This petition is preferred by the Karnataka Public Service Commission challenging the interim order passed by the Tribunal.

2. Today a memo is filed stating that the main matter itself is disposed of before the Karnataka Administrative Tribunal against which they have filed a writ petition.

3. In that view of the matter, this writ petition has become infructuous. Accordingly, in terms of the memo, this writ petition is dismissed as having become infructuous.

Sd/-

JUDGE Sd/-

JUDGE SA