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Karnataka High Court

Sri.Nagaraj Bhat vs The State Of Karnataka on 23 August, 2019

Author: S.Sunil Dutt Yadav

Bench: S. Sunil Dutt Yadav

        IN THE HIGH COUR T OF KARNA TA KA
                DHARWAD BENCH

     DA TED THIS THE 23 R D DAY OF AUGUS T, 2019

                       BEFORE

     THE HON'BLE MR.JUSTICE S. SUNIL DUTT YADAV

        WRIT PETITION No.110690/2019 (EDN-RES)

BETWEEN:

SRI.NAGARAJ BHAT
S/O MAHABALESHWAR BHAT
AGE.33 YEARS, OCC. NIL
R/O JADDIGADDE, POST. KADATOKA
TQ. HONNAVAR,
DIST. UTTARA KANNADA-581 338
                                  ... PETITIONER
(BY SRI. GANAPATI M BHAT, ADVOCATE)

AND:

1.   THE STATE OF KARNATAKA
     BY ITS UNDER SECRETARY,
     DEPARTMENT OF HIGHTER EDUCATION,
     (UNIVERSITIES-1), DR. AMBEDKAR VEEDHI,
     VIKASA SOUDHA, BANGALURU-01.

2.   THE PRINCIPAL SECRETARY
     KARNATAKA STATE OPEN UNIVERSITY
     DR. AMBEDKAR VEEDHI,
     VIKASA SOUDHA, BANGALURU-01

3.   THE REGISTRAR (ADMINISTRATION)
     KARNATAKA STATE OPEN UNIVERSITY (KSOU)
     MUKTAGANGOTRI, MYSORE-570 006

4.   THE REGIONAL DIRECTOR
                               2




     KARNATAKA STATE OPEN UNIVERSITRY
     REGIONAL CENTRE
     FIRST FLOOR, OLD U.S.K. BUILDING
     SAVITA CIRCLE, MAIN ROAD
     KARWAR-581 301
                                    ... RESPONDENTS
(BY SRI. V.S. KULKARNI, AGA FOR R1 TO R3)
(R4 AND R5-SERVED)

     THIS PETITION IS FILED UNDER ARTICLES 226 AND
 OF THE CONSTITUTION OF INDIA PRAYING THIS
COURT TO ISSUE A WRIT OF MANDAMUS AS DIRECTION
TO    5TH    RESPONDENT      TO   CONSIDER     THE
REPRESENTATION DATED 18.03.2019 VIDE ANNEXURE-H
AND ISSUE CONVOCATION CERTIFICATE/PROVISIONAL
DEGREE CERTIFICATION (PDC) OF THE PETITIONER AS
PER M.A. DEGREE IN SOCIOLOGY.

     THIS PE TI TION COMING            ON    FOR   ORDERS
THIS DAY, THE FOLLOWING:

                         ORDER

Counsel for the petitioner has filed a memo which reads as under:

"It is submitted that in the above writ petition, the petitioner sought writ of mandamus as direction to 5th respondent to consider the representation dated 18.03.2019 vide Annexure-H and issue Convocation Certificate/Provisional Degree Certificate (PDC) of the petitioner as per MA Degree in Sociology.

When the writ petition listed for preliminary hearing, as per order dated 10.07.2019, the Hon'ble High Court issued emergent notices to respondents herein. Subsequently, the 5th respondent herein issued Provisional Degree Certificate to the petitioner and hence, the above writ petition does not survive for consideration. Hence, the petitioner filing this memo for dismissal of above writ petition as withdrawn, in the interest of justice and equity."

In the light of the memo and submission made, petition is dismissed as withdrawn.

SD/-

JUDGE JTR