Karnataka High Court
Kumar.V.Subramanyaraju Varma vs Union Of India on 12 February, 2024
Author: Suraj Govindaraj
Bench: Suraj Govindaraj
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NC: 2024:KHC-D:3188
WP No. 100442 of 2021
IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
DATED THIS THE 12TH DAY OF FEBRUARY, 2024
BEFORE
THE HON'BLE MR JUSTICE SURAJ GOVINDARAJ
WRIT PETITION NO.100442 OF 2021 (GM-CC)
BETWEEN:
KUMAR V.SUBRAMANYARAJU VARMA
S/O. V. RAMAKRISHNARAJU
AGE. 11 YEARS, OCC. STUDENT,
R/O. HAVIN HALU VEERAPURA CAMP
TQ. KURUGODU, DIST. BALLARI
R/BY HIS NATURAL GUARDIAN FATHER
SRI. V. RAMAKRISHNARAJU
S/O SATYANARAYANARAJU,
AGE. 36 YEARS, OCC. AGRICULTURE,
R/O. HAVIN HALU VEERAPURA CAMP,
TQ. KURUGODU, DIST. BALLARI,
PINCODE 583113.
...PETITIONER
(BY SRI. A.M MALIPATIL, ADVOCATE)
AND:
1. UNION OF INDIA
Digitally
signed by
MINISTRY OF HUMAN RESOURCE DEPARTMENT
YASHAVANT
YASHAVANT
NARAYANKAR
NARAYANKAR Date:
(DEPARTMENT OF SCHOOL EDUCATION AND LITERACY),
2024.02.15
15:11:37
+0530 124- C, SHASTRI BHAVAN,
NEW DELHI, PIN -110001.
2. THE STATE OF KARNATAKA
DEPARTMENT OF BACKWARD CLASS WELFARE,
M. S. BUILDING, DR. AMBEDKAR STREET,
BENGALURU, PIN -560001.
3. JAWAHAR NAVODAYA VIDYALAYA SAMITI
DEPARTMENT OF SCHOOL AND LITERACY
GOVERNMENT OF INDIA, B 15,
INSTITUTIONAL AREA, SECTOR 62,
UTTAR PRADESH STATE, PIN -201309
REP. BY ITS COMMISSIONER (EXAM).
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NC: 2024:KHC-D:3188
WP No. 100442 of 2021
4. THE DEPUTY COMMISSIONER
NAVODAYA VIDYALAYA SAMITI
HYDERABAD REGION OFFICE,
NALAGANDAL ROAD, GOPANPALLY,
RANGAREDDY DISTRICT, HYDERABAD,
TELANGANA STATE, PINCODE-500046.
5. THE CHAIRMAN AND DEPUTY COMMISSIONER
BALLARI DISTRICT,
JAWAHAR NAVODAYA VIDYALAYA SAMITI,
OFFICE OF DEPUTY COMMISSIONER,
BALLARI-583101.
6. THE PRINCIPAL
JAWAHAR NAVODAYA VIDYALAYA SAMITI,
CHIKKAJOGIHALLI, TQ. KUDLIGI,
DIST. BALLARI, PIN-583126.
...RESPONDENTS
(BY SRI. PRAVEEN UPPAR, AGA FOR STATE)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 AND 227
OF CONSTITUTION OF INDIA PRAYING TO STRIKE DOWN THE
IMPUGNED CONDITION OF INSISTING OF CASTE CERTIFICATE IN
THE FORMAT OF CENTRAL GOVERNMENT FROM TEH OBC CASTE LIST
ISSUED BY THE CENTRAL GOVERNMENT AT ANNEXURE-C IS ILLEGAL
AN VOID AND TO ISSUE SUCH OTHER WRIT, ORDER OR DIRECTION
IN THE NATURE OF MANDAMUS DIRECTING THE RESPONDENT NO.5
AND 6 TO GIVE THE ADMISSION TO THE PETITIONER IN 6TH
STANDARD IN THE RESPONDENT NO.6 SCHOOL WITHOUT
INSISTING ON THE OBC CASTE CERTIFICATE ISSUE UNDER THE
CENTRAL GOVERNMENT OBC CASTE LIST, IN THE INTEREST OF
JUSTICE AND EQUITY.
THIS PETITION IS COMING ON FOR ORDER THIS DAY, THE
COURT MADE THE FOLLOWING:
ORDER
1. The petitioner is before this Court seeking for the following reliefs:
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NC: 2024:KHC-D:3188 WP No. 100442 of 2021 a. Strike down the impugned condition of insisting of Caste Certificate in the format of Central Government from the OBC Caste List issued by the Central Government at Annexure-C is illegal and void.
b. Issue such other Writ, order or direction in the nature of mandamus directing the Respondent No.5 and 6 to give the admission to the Petitioner in 6th standard in the Respondent no.6 school without insisting on the OBC Caste Certificate issue under the Central Government OBC Caste List.
2. Learned counsel for the petitioner has filed a memo dated 12.02.2024 for withdrawal of the petition, signed by the counsel for the petitioner, which reads as under:
"The petitioner in the above matter submits that, the matter has become infructuous and does not survive for consideration. Hence, seeks leave of this Hon'ble Court to withdraw the above matter. Hence, above matter may be dismissed as withdrawn in the interest of justice and equity."
3. Accepting the said memo, the petition is dismissed as withdrawn.
Sd/-
JUDGE AM List No.: 2 Sl No.: 10