Karnataka High Court
Shri Vijeth Kishan vs The Karnataka Examination Authority on 15 February, 2013
Author: Huluvadi G.Ramesh
Bench: Huluvadi G.Ramesh
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 15TH DAY OF FEBRUARY 2013
BEFORE
THE HON'BLE MR. JUSTICE HULUVADI G.RAMESH
WRIT PETITION NO.27118 OF 2012 (EDN-RES)
BETWEEN:
SHRI.VIJETH KISHAN,
S/O A.AYYAKKANNU,
AGED ABOUT 17 YEARS,
BEING A MINOR, REP BY NATURAL
& LEGAL GUARDIAN THE FATHER
A.AYYAKKANU,
RESIDING AT HOUSE NO.2-140-13,
VERSHA REGENT, PARK LAYOUT,
HOSABETTU, MANGALORE,
D.K.DISTRICT - 575 019.
...PETITIONER
(BY SRI.SUBBARAO & CO, ADVOCATES)
AND:
1. THE KARNATAKA EXAMINATION AUTHORITY,
REP BY ITS EXECUTIVE DIRECTOR,
SAMPIGE ROAD, 18TH CROSS,
MALLESWARAM,
BANGALORE - 560 012.
2. UNION OF INDIA,
REP BY ITS SECRETARY,
MINISTRY OF SOCIAL JUSTICE AND
EMPLOYMENT, ROOM NO.609,
'A' WING, SHASTRY BHAVAN,
DR.RAJENDRA PRASAD MARG,
2
NEW DELHI - 110 001.
3. THE NODAL OFFICER,
KARNATAKA EXAMINATION AUTHORITY,
HELPLINE CENTRE, NITK,
SURATKAL.
... RESPONDENTS
(BY SRI.N.K.RAMESH, ADVOCATE FOR R1
SRI.DAYANANDA SARASWATHI, CGC FOR R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES
226 AND 227 OF THE CONSTITUTION OF INDIA
PRAYING TO CALL FOR THE ENTIRE RECORDS
PERTAINING TO THE CASE OF THE PETITIONER AND
ETC.
THIS WRIT PETITION COMING ON FOR ORDERS,
THIS DAY, THE COURT MADE THE FOLLOWING:-
ORDER
Learned Counsel for the petitioner submits that the petition be dismissed as not pressed as it has already become infructuous.
2. The submission is placed on record. 3 Accordingly, the petition is dismissed as having become infructuous.
Sd/-
JUDGE Prs*