Karnataka High Court
Sri. Lakshmipathi D vs Sri Suralkar Vikas Kishore, Ias on 11 March, 2024
Bench: Chief Justice, Krishna S Dixit
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NC: 2024:KHC:9713-DB
CCC No. 155 of 2023
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 11TH DAY OF MARCH, 2024
PRESENT
THE HON'BLE MR N. V. ANJARIA, CHIEF JUSTICE
AND
THE HON'BLE MR JUSTICE KRISHNA S DIXIT
CIVIL CONTEMPT PETITION NO. 155 OF 2023
BETWEEN:
SRI. LAKSHMIPATHI D
S/O DORESWAMY
AGED ABOUT 37 YEARS,
R/AT ANTHARASANA HALLI, MADHUGIRI ROAD,
ARAKERE POST, TUMKUR, TUMKUR DISTRICT-572106
...COMPLAINANT
(BY SRI. GIRI KUMAR S V.,ADVOCATE)
AND:
SRI SURALKAR VIKAS KISHORE, IAS
S/O NOT KNOW TO THE COMPLAINANT
AGED ABOUT 36 YEARS,
Digitally signed SERVING AS SECRETARY,
by SHARADA KARNATAKA PUBLIC SERVICE COMMISSION,
VANI B
UDYOGA SOUDHA, DR B R AMBEDKAR VEEDHI,
Location: HIGH
COURT OF BANGALORE-560 001.
KARNATAKA ...ACCUSED
(BY SRI. PRAKASH K M.,ADVOCATE)
THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971, R/W ARTICLE 215 OF THE
CONSTITUTION OF INDIA, PRAYING TO TAKE COGNIZANCE/ TRY
THE CASE UNDER SECTION 11 AND TO PUNISH THE ACCUSED
UNDER SECTION 12 OF THE CONTEMPT OF COURTS ACT, 1971
SINCE THE ILLEGAL ACTION OF WITHDRAWAL OF RECRUITMENT
NOTIFICATION DATED 29.04.2022 VIDE BEARING NO.PSC 187 RTB
2/21-22 (PART-2)/235 BY KPSC IS AGAINST TO THE ORDER OF
THIS HON'BLE COURT W.P.NO.6774/2020 (LEAD CASE)
W.P.NO.8000/2020, W.P.NO.9739/2020, 9743/2020 AND
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NC: 2024:KHC:9713-DB
CCC No. 155 of 2023
W.P.NO.3219/2021 DATED 25.08.2021 AMOUNTS TO CONTEMPT OF
COURT, HENCE THE SAME IS PRAYED TO CONSIDER THE
PETITION.
THIS CCC COMING ON FOR ORDERS THIS DAY,
CHIEF JUSTICE MADE THE FOLLOWING:
ORDER
Learned Advocate Mr.Giri Kumar has stated that he has filed memo for withdrawal upon instructions of the complainant. The memo reads as under;
"It is submitted that, there were several petitions in respect of recruitment of IMV by the respondent and some of the petitions are closed ad some of them are pending consideration, the complainant would like to re-examine all the and would take appropriate steps if so advised.
Wherefore, it is prayed to permit the complainant to withdraw the petition as dismissed I the interest of justice ad equity."
In view of the request, permission to withdraw contempt proceedings is granted. Contempt Petition is dismissed as withdrawn.
Sd/-
CHIEF JUSTICE Sd/-
JUDGE Snb/ List No.: 1 Sl No.: 20