Karnataka High Court
Dr Somashekar vs The State Of Karnataka on 17 August, 2022
Author: G.Narendar
Bench: G.Narendar
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 17TH DAY OF AUGUST, 2022
PRESENT
THE HON'BLE MR. JUSTICE G.NARENDAR
AND
THE HON'BLE MR. JUSTICE C M JOSHI
WRIT PETITION NO.7667/2021 (S-KSAT)
BETWEEN:
DR SOMASHEKAR
S/O NANJUNDAPPA
AGED ABOUT 48 YEARS,
SENIOR SCIENTIFIC OFFICER,
REGIONAL FORENSIC
NOW SCINCE LABORATORY,
KTA CAMPUS, MYSORE-19.
... PETITIONER
(BY SRI BABU RAO M, ADV.)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY THE PRINCIPAL
SECRETARY TO GOVERNMENT,
DEPARTMENT OF HOME ROOM NO 222
VIDHANA SOUDHA, BANGALORE-01.
2. THE DIRECTOR GENERAL
AND INSPECTOR
GENERAL OF POLICE,
POLICE HEADQUARTERS,
NRUPATHUNGA ROAD,
BANGALORE-01.
2
3. THE DIRECTOR GENERAL OF POLICE
CID, TRAINING,
SPECIAL UNIT AND
ECONOMIC OFFENCES,
CARLTON HOUSE, PALACE ROAD,
BANGALORE-01.
4. THE ADDITIONAL
DIRECTOR GENERAL OF POLICE
CRIME AND TECHNICAL SERVICES,
POLICE HEADQUARTERS,
NRUPATHUNGA ROAD,
BANGALORE-01.
5. THE DIRECTOR,
FORESNSIC SCIENCE LABORATORY,
MADIWALA, BANGALORE-560 068.
6. DR. GUNDAMMA PATIL,
W/O NEELANA GOUDA
AGED ABOUT 48 YEARS,
O/O SCIENTIFIC OFFICER TOXICOLOGY
FORENSIC SCINCE LABORATORY,
MADIWALA, BANGALORE-560068.
7. DR VINOD J LAKKAPPAN
S/O JANARDHAN LAKKAPPAN
AGED ABOUT 48 YEARS,
O/O SCIENTIFIC OFFICER TOXICOLOGY
FORENSIC SCINCE LABORATORY,
MADIWALA BANGALORE-560 068.
8. SMT.KRITHIKA.N
D/O NANJUNDSWAMY
AGED ABOUT 42 YEARS,
O/O SCIENTIFIC OFFICER TOXICOLOGY
REGIONAL FORENSIC
SCINCE LABORATORY
KPA CAMPUS, JALAPURI,
MYSORE-19.
3
9. SMT.SAVITHA.S
W/O CHANDABABU
AGED ABOUT 41 YEARS,
O/O SCIENTIFIC OFFICER TOXICOLOGY
FORENSIC SCINCE LABORATORY,
MADIWALA, BANGALORE-560068.
10. SMT.BHARGAVI M.S.
W/O NAGARAJ P.M
AGED ABOUT 43 YEARS,
O/O SCIENTIFIC OFFICER
REGIONAL FORENSIC SCINCE LABORATORY
DOODABATHI DAVANAGERE
DAVANAGERE DISTRICT-577 66.
11. NAGARAJU P.M.
S/O MAHADEVAPPA P.M.
AGED ABOUT 44 YEARS,
O/O SCIENTIFIC OFFICER
REGIONAL FORENSIC SCINCE LABORATORY
DOODABATHI DAVANAGERE
DAVANAGERE DISTRICT-577 66.
... RESPONDENTS
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASHING
THE ORDER DATED 28.07.2020 IN APPLICATION No-3617/2017
ON THE FILE OF KSAT PASSED BY THE KSAT AS PER ANNEXURE-
A IN SO FAR AS NOT CONSIDERING THE B PRAYER i.e.,
PROMOTION FROM 04.02.2009.
THIS WRIT PETITION COMING ON FOR "ORDERS" THIS
DAY, G.NARENDAR J, MADE THE FOLLOWING:
ORDER
This Court vide order dated 06.06.2022 has passed a conditional order as follows: 4
" On the request of learned counsel for the petitioner, four weeks' time granted to comply with the office objections.
If office objections are complied, re-list this matter before the Court immediately and if office objections are not complied, list the matter for dismissal"
Office note says that office objections are not removed. Hence in terms of the order dated 06.06.2022 the petition stands dismissed. The dismissal shall not come in the way of the petitioner complying with the office objections and if any such application is made, the same shall be placed before the Court only after compliance of the office objections.
Sd/-
JUDGE Sd/-
JUDGE ykl CT-HR