Karnataka High Court
Nagalakshmi B H vs Karnataka Public Service Commission on 2 June, 2017
Author: G.Narendar
Bench: G. Narendar
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 2ND DAY OF JUNE 2017
BEFORE
THE HON'BLE MR.JUSTICE G. NARENDAR
WRIT PETITION NOS. 62926-62945 OF 2016 (S-RES)
Between:
1. Nagalakshmi B.H
Aged about 27 years
W/o Satish G.K.
Puravara (Hobli)
Madhugiri Taluk
Badakanahalli Post
Tumkur District
Giregowdanahalli
2. Sri. Banuprakash N
Aged about 37 years
S/o Sri. H.G. Narayanappa
R/a. Nagasandra Post
Kasaba Hobli, Gubbi
Tumkur District- 572216
3. Fakkeeresh Kulageri
S/o Ningappa Kulageri
Aged about 35 years
R/a Kurabara Oni Shirahatti
Shirahatti Taluk
Gadag District - 582120
4. Yatheesh Kumar
S/o Hanumanthaiah
Aged about 36 years
Kere Bandipalya
Kallur Post
Kadaba House
2
Gubbi Taluk
Tumkur District - 572220
5. Ramagoud Babagoud Patil
S/o Babagoud Patil
Aged about 31 years
ADI-A/P
Chikkodi Taluk
Belagavi District - 591215
6. Sri. Manjunath M.S
Aged about 30 years
S/o Sri Siddappa
R/a. Mane
Nelamangala Taluk
Tyamogondlu Hobli
Manne Bangalore Rural - 562132
7. Basappa Choudapur
S/o Sangappa
Aged about 49 years
Hanamasagar Post
Kustagi Taluk
Koppal District - 583281
8. Tippeswamy K.S.
S/o Siddappa. K.
Aged about 31 years
Chikkuda Kondadahalli Post
Channagiri Taluk
Davengere District
9. Nagalingappa Badiger
S/o Gangappa
Aged about 32 years
Koujageri Post
Gadag District - 582202
3
10. Basavaraj. G. Nelajeri
S/o Gudiyappa Nelajeri
Aged about 37 years
Bevoor
Yelaburga Taluk
Koppal District
11. Shanavyaj Jamadar
S/o Tajoddin Jamaduar
Aged about 37 years
R.C Hiremath Building
Basaveshwar Nagar
Shahapur Peth
Gadag - 582101
12. Talawar Basavaraj
S/o Hanumanthappa Talawar
Aged about 39 years
Nittur Post
Hasapanahalli Taluk
Davengere District - 583213
13. Shivappa Malagi
S/o Tirakappa Malagi
Aged about 38 years
#2815, 2nd Cross
Gandhi Nagar
Byadgi Post
Haveri District - 581106
14. Revansiddappa B
S/o Basavarajappa Kondajji
Aged about 37 years
"C" Block, 3rd Cross
Vidyanagar, Harihara - 577601
Davengere District
15. Raghavendra. J
S/o Jayaram. R
Aged about 36 years
2nd Main, 3rd Cross
4
Bhanashankari Nagar
Tumkur - 572102
16. Manasa K. H.
Aged about 30 years
W/o Sri. Hemanth
R/a No. 459, 11th Main
M.S. Ramaiah Enclave
Hesaraghatta Main Road
Bangalore - 560073
17. Sri. Arun Kumar
Aged about 29 years
S/o. Sri Anjanappa
R/a. Bheemasandra Pallya
Bellavi Road, SSMC(P)
Tumkur District - 572107
18. Kalyani Devagiri
D/o Girimallappa Devagiri
Kalyani Devagiri behind SBM
Near BSNL Main Road
Hosadurga
Chitradurga - 577 527
19. Venkatesh H. Patgar
S/o Hemmant V. Patgar
Aged about 28 years
#555, Kagal Post
Kumta Taluk
Uttar Kannada District - 581343
20. Dene Naik. R
Aged about 33 years
S/o Rekha Naik
# 11, Several Pura
Pavagada Taluk
Tumkur District - 572136
...Petitioners
(By Sri. Shyam Koundinya A.S., Advocate (Absent))
5
And:
1. Karnataka Public Service Commission
Udyog Soudha
Bangalore - 560001
Represented by its Secretary
2. State of Karnataka
Higher Education Department
M.S. Buiding
Bangalore - 560001
Represented by its Chief Secretary
3. Karnataka Residential
Educational Institutions Society
(A Govt of Karnataka Organisation)
No. 179, III Floor, I Main Road
Seshadripuram
Bangalore - 560020
Represented by Executive Director
... Respondents
(By Sri. E.S. Indiresh, AGA)
These Writ Petitions are filed under Articles 226
and 227 of the Constitution of India praying to quash
the notification dated 03.11.2016 vide Annex-M issued
by the R-1 as illegal, void and discriminatory in nature
and violative of Constitution of India, issue a writ of
Mandamus or such other writ order or direction to the
R-2 & R-3 to give preference to the petitioners for the
appointment to the posts of drawing teachers in terms
of the notification of the year 2011 at Annexure and
also the present notification at Annexure-M.
These Writ Petitions are coming on for Orders,
this day, the court made the following:
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ORDER
These matters were listed before Registrar (Judicial) on 16.02.2017. When the case was called out, there was no representation. Therefore, a week's time was granted to comply with the office objections. As the office objections were not complied, it was re- listed before this Court on 03.04.2017. By order dated 03.04.2017, three weeks time was finally granted to do the needful and in the event of non-compliance it was directed to re-list the matters for dismissal. The case is called out, there is no representation. Neither the petitioners nor their counsel is present. It is apparent that the petitioners are not keen on prosecuting the petition.
Hence, these writ petitions stands dismissed.
Sd/-
JUDGE UN/NS