The National Institute Of Technical vs The Government Of India on 2 August, 2014

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Karnataka High Court

The National Institute Of Technical vs The Government Of India on 2 August, 2014

Bench: L. Narayana Swamy

                          1


      IN THE HIGH COURT OF KARNATAKA, BANGALORE

        DATED THIS THE 2ND DAY OF AUGUST, 2014

                       BEFORE

      THE HON'BLE MR. JUSTICE L. NARAYANA SWAMY

            REVIEW PETITION NO 79 OF 2013

BETWEEN

THE NATIONAL INSTITUTE OF TECHNICAL
TEACHERS TRAINING & RESEARCH
TARAMANI
CHENNAI-600 013
REPRESENTED BY ITS DIRECTOR
                                        ... PETITIONER

(BY SRI. JOSHUA H SAMUEL ADVOCATE FOR M/S
CARIAPPA & CO.)

AND

1.    THE GOVERNMENT OF INDIA
      MINISTRY OF HUMAN AND RESOURCE
      DEVELOPMENT, DEPARTMENT OF
      SECONDARY AND HIGHER EDUATION
      C WING, SHASTRI BHAVAN
      NEW DELHI-110001
      REPRESENTED BY ITS SECRETARY

2.    THE SENIOR ADMINISTRATIVE OFFICER
      NATIONAL INSTITUTE OF TECHNICAL TEACHERS
      TRAINING & RESEARCH
      TARAMANI
      CHENNAI-600013

3.    THE PROFESSOR & HEAD
      NATIONAL INSTITUTE OF TECHNICAL TEACHERS
      TRAINING & RESEARCH (FORMERLY TTTI)
      (SOUTHERN REGION),
      EXTENSION CENTRE,
                            2


     SJ (GOVT) POLYTECHNIC CAMPUS,
     SHESHADRI ROAD
     BANGALORE-560 001

4.   MR K M BASAVARAJU
     S/O MR MALLESHACHAR
     AGED ABOUT 36 YEARS
     WORKING AS ASSISTANT
     NATIONAL INSTITUTE OF TECHNICAL
     TEACHERS TRAINING
     AND RESEARCH (FORMERLY TTTI)
     (SOUTHERN REGION), EXTENSION CENTRE,
     SJ (GOVT) POLYTECHNIC CAMPUS,
     SHESHADRI ROAD
     BANGALORE-560001
                                  ... RESPONDENTS

(BY SRI. K. HIRIYANNA ADVOCATE FOR R4
    R1 TO R3 SERVED & UNREPRESENTED)

     REVIEW PETITION FILED UNDER ORDER 47 RULE 1
OF CPC, PRAYING FOR REVIEW THE ORDER DATED 15-06-
2012 PASSED IN WP NO.47283/2011 (S-REG), ON THE FILE
OF THE HON'BLE HIGH COURT OF KARNATAKA,
BANGALORE.

     THE PETITION COMING ON FOR ORDERS THIS DAY,
THE COURT MADE THE FOLLOWING:

                        ORDER

The ground urged by the petitioner is that the petitioner was not served with the notice issued by this Court.

2. The submission has been examined. At para 2 of the order dated 15.06.2012 in W.P. No.47283/2011 it 3 is found that despite service of notice, the respondents remained absent and no materials are produced regarding non-service of notice upon the petitioner herein. In addition to that petitioner has not pointed out any error apparent on the face of the record.

Hence, petition stands rejected.

SD/-

JUDGE HR

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