Karnataka High Court
Smt Medha K vs The State Of Karnataka on 22 October, 2020
Author: P.B.Bajanthri
Bench: P. B. Bajanthri
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 22ND DAY OF OCTOBER 2020
BEFORE
THE HON'BLE MR.JUSTICE P. B. BAJANTHRI
WRIT PETITION No. 38826 OF 2015 (S - RES)
BETWEEN:
1. Smt. Medha. K
Aged about 32 years,
Assistant Teacher,
D.K.J.P.G.U. Primary School,
Badanaje,
Ujjire Village,
Belthangadi Taluk,
Dakshina Kannada District-574 216.
2. Smt. Sukanya,
Aged about 34 years,
Assistant Teacher,
Government Upper Primary School,
Balanja,
Balanja Village
Belthangadi Taluk,
Dakshina Kannada District-574 216. ... Petitioners
(By Sri. Shivaprasad E, Advocate)
AND:
1. The State of Karnataka
Represented by its
Principal Secretary to Government,
Department of Higher and Primary Education,
Vikas Soudha,
Bengaluru-560 001.
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2. The Commissioner,
The Department of Public Instructions,
New Public Offices,
Nrupathunga Road,
Bengaluru-560 001.
3. The State Project Director,
Rashtriya Madhymika Shikshana Abhiyan,
O/o Commissioner of Public Instructions,
New Public Offices,
Nrupathunga Road,
Bengaluru-560 001.
4. The Appointing Authority and Deputy Director,
The Department of Public Instructions,
Dakshina Kannda District,
Mangaluru,
Dakshina Kannada District-574 216.
5. The Selection Authority and
Divisional Assistant Director,
Department of Public Instructions,
Mysuru-567 601.
6. Block Education Officer,
Department of Public Instructions,
Belthangadi,
Dakshina Kannada District-574 216.
... Respondents
(By Sri. T.P. Srinivasa, AGA for R-1 to R-6)
This Writ Petition is filed under Articles 226 and 227
of the Constitution of India praying to quash Gazette
Notification bearing No.G12/PRO.SHA.NE.01/2014-15 dated
23.03.2015 vide Annexure-H issued by the R-5 authority to
the extent of 2 posts of P.C.M teachers pertaining to RMSA
(Central Zone) as mentioned at Item No.6 of Part -05 of the
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notification out of 5 posts pertaining to P.C.M. teachers out
of total number of 25 posts in Dakshina Kannada District so
as the same are pertaining to Government upgraded High
School, Badanaje, Belthangadi Taluk, Dakshina Kannada
District and Government High School, Balanja, Belthangadi
Taluk, Dakshina Kannada District, presently occupied by the
petitioner Nos.1 and 2 respectively and etc.,
This Writ Petition is coming on for Preliminary Hearing
in 'B' group this day, the Court made the following through
physical hearing/video conference hearing:-
ORDER
Mr. Shivaprasad E., learned counsel for the petitioners seeks to withdraw the petition.
2. His submission is placed on record. Accordingly, the petition is dismissed as withdrawn.
Sd/-
JUDGE Mkm