Karnataka High Court
Ms Rb vs National Commission For Sheduled ... on 29 August, 2019
Author: Alok Aradhe
Bench: Alok Aradhe
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 29TH DAY OF AUGUST 2019
BEFORE
THE HON'BLE MR. JUSTICE ALOK ARADHE
WRIT PETITION NO.15645/2018 (GM-RES)
BETWEEN:
MS.RB
AGED ABOUT 21 YEARS
D/O MR.VIRENDRA BANSAL
RESIDING AT NILGIRIS 108
NATIONAL LAW SCHOOL OF INDIA UNIVERSITY
POST BAG NO.7201, NAGARABHAVI
BENGALURU - 560 242 ... PETITIONER
(BY SMT.MANEESHA KONGOVI, ADVOCATE)
AND:
1. NATIONAL COMMISSION FOR SCHEDULED CASTES
5TH FLOOR, LOK NAYAK BHAWAN
KHAN MARKET
NEW DELHI - 110 003
REP. BY ITS CHAIRMAN
2. NATIONAL COMMISSION FOR SCHEDULED CASTES
STATE OFFICE - KARNATAKA
3RD FLOOR, 'D' WING, KENDRIYA SADAN
KORAMANGALA
BENGALURU - 560 034
REP. BY ITS ASSISTANT DIRECTOR
3. NATIONAL LAW SCHOOL OF INDIA UNIVERSITY
POST BAG NO.7201, NAGARBHAVI
BENGALURU - 560 242
REP. BY ITS REGISTRAR
4. MR. VAIBHAV KANSAL
AGED MAJOR
2
S/O MR. RAVI KANSAL
RESIDING AT ROOM NO.205
GANGA HOSTEL
MEN'S HALL OF RESIDENCE
NATIONAL LAW SCHOOL OF INDIA UNIVERSITY
POST BAG NO.7201, NAGARBHAVI
BENGALURU - 560 242 ... RESPONDENTS
(BY SRI B.PRAMOD, CGC FOR R1 & R2;
SRI CHANDRASHEKAR S., ADVOCATE FOR R3;
SRI N.S.SANJAY GOWDA, ADVOCATE FOR R4)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227
OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
COMMUNICATION DATED 30.01.2018 BEARING FILE
NO.49/APCR/4/18-RU TO THE VICE CHANCELLOR OF RESPONDENT
NO.3 VIDE ANNEXURE-F AND ETC.
THIS WRIT PETITION COMING ON FOR PRELIMINARY HEARING
IN 'B' GROUP THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel for respondent no.4 submits that the complaint which has formed the basis of this petition has been withdrawn by respondent no.4. The said submission is taken on record.
In the result, the impugned communication dated 30.01.2018 is hereby quashed. The writ petition stands disposed of accordingly.
Sd/-
JUDGE hkh.