Karnataka High Court
Mohd. Sirajuddin Maaz vs The State Of Karnataka & Anr on 12 July, 2018
Author: Ravi Malimath
Bench: Ravi Malimath
1
IN THE HIGH COURT OF KARNATAKA,
KALABURAGI BENCH
ON THE 12TH DAY OF JULY 2018
BEFORE
THE HON'BLE MR. JUSTICE RAVI MALIMATH
WRIT PETITION NO.202522 OF 2017 (EDN-EX)
BETWEEN:
MOHD. SIRAJUDDIN MAAZ
S/O LATE MOHD. SAMIUDDIN
AGE: 17 YEARS, (MINOR UNDER THE
GUARDIANSHIP OF HIS MATERNAL UNCLE)
M.A. HABEEB MOAZAM S/O M.A. LATEEF
AGE: 47 YEARS, OCC: BUSINESS
R/O NO.6-38, KHARI BOWLI, MOMINPURA
KALABURAGI
... PETITIONER
(BY SRI SACHIN M. MAHAJAN, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY THE SECRETARY
DEPARTMENT OF PRE-UNIVERSITY EDUCATION
MS BUILDING, DR. AMBEDKAR VEEDHI
BENGALURU - 560 009
2. JUSTICE SHIVARAJ PATIL RESIDENTIAL
PU COLLEGE OF SCIENCE, RING ROAD
KALABURAGI - 585 104
REPRESENTED BY ITS PRINCIPAL
3. THE DIRECTOR, P.U. BOARD
DEPARTMENT OF PRE-UNIVERSITY EDUCATION
SAMPIGE ROAD, 18TH CROSS, OPP. CET CENTRE
MALLESHWARAM, BENGALURU - 560 012
2
(AMENDED AS PER COURT ORDER
DATED 18.08.2017)
... RESPONDENTS
(BY SRI K.M. GHATE, AGA FOR R1;
SRI BASAVARAJ KAREDDY, ADVOCATE FOR R2;
NOTICE NOT ORDERED IN R/O R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO ISSUE A
WRIT OR ORDER OR DIRECTION IN THE NATURE OF MANDAMUS
THEREBY DIRECTING THE RESPONDENT NO.1 HEREIN TO ISSUE
HALL TICKET AND ENABLE THE PETITIONER TO TAKE UP THE
SUPPLEMENTARY EXAMS OF PU-II SCHEDULED TO BE HELD IN
JUNE-JULY 2017, ETC.
THIS PETITION COMING ON FOR ORDERS, THIS DAY, THE
COURT MADE THE FOLLOWING:
ORDER
Petitioner's counsel submits that petition be dismissed as being infructuous.
In view of the submission, ordered as such.
Sd/-
JUDGE sdu CT-RRJ