Karnataka High Court
Khaleel Ahamad K R vs The Karnataka Public Service ... on 22 July, 2019
Author: Alok Aradhe
Bench: Alok Aradhe
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 22nd DAY OF JULY, 2019
BEFORE
THE HON'BLE MR. JUSTICE ALOK ARADHE
WRIT PETITION NOs. 21339 & 26286-95 OF 2019 (GM-RES)
BETWEEN:
1. KHALEEL AHAMAD K. R
S/O LATE RASOOL SAAB,
AGED ABOUT 55 YEARS,
C/O AZEEZ KHAN, R/O NO.2584,
IDGAH MOHALLA, CHIKKABALLAPUR - 562 101.
2. VEERANNA
S/O RAMIAH, V
AGED ABOUT 48 YEARS,
R/O SASALU POST - 572 122
HONNUDIKE, TUMKUR DISTRICT.
3. RAVISH VARDHAN
S/O LATE NAGAIAH
AGED ABOUT 50 YEARS,
R/O 709, SRI. GURU NILAYA
3RD BLOCK, JP NAGAR, 9TH PHASE,
HACAHALLI, BENGALURU - 560 062.
4. VIJAY KUMAR. V
S/O LATE V. VENKATRAMANA,
AGED ABOUT 55 YEARS,
R/O NO.413/16, 13TH MAIN
LAKASANDRA LAYOUT,
BENGALURU - 560 030.
5. MOHAMMED RAFEQ PASHA
S/O YOUSEF,
AGED ABOUT 39 YEARS,
R/O NO.41, FLAT NO.23,
2
KAREEM ENCLAVE, 13TH CROSS,
BEHIND BANGALORE HOSPITAL,
BANGALORE SOUTH - 560 011.
6. VIJAY KUMAR REDDY B. R
S/O RAMAKRISHNA REDDY
AGED ABOUT 44 YEARS,
R/O 301, CONCORD,
WINDRUSH APARTMENT,
ELECTONIC CITY,
PHASE II, BENGALURU - 560 100.
7. C GOPALA REDDY
S/O MUTHANALLUR,
AGED ABOUT 52 YEARS,
R/O ANEKAL, BENGALURU - 562 158.
8. SUBBARAYA SHAMBHU HEGDE
S/O SHAMBHU HEGDE
AGED ABOUT 49 YEARS
MANDAKANI POST, HONNAVAR - 581 395.
9. RAJKUMAR NAIK
S/O MONAPPA NAIK,
AGED ABOUT 48 YEARS,
R/O FLAT NO.87,
NGO COLONY, JEWARGI ROAD,
GULBARGA - 585 102.
10. KALEEFULLAH H S
S/O SHAFIULLAH,
AGED ABOUT 51 YEARS,
R/AT NO.612/1, 15TH CROSS,
K.T.J.NAGAR,DAVANAGERE - 577 002.
11. SMT. K. S. DAKSHAYINI DEVI
D/O SIDDA SHETTY K. S,
AGED ABOUT 46 YEARS,
R/O NO.191,LIG, II STAGE,
KUVEMPONAGAR, MYSORE - 570 073.
... PETITIONERS
(BY SRI. SUNIL RAO, ADVOCATE(ABSENT))
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AND :
1. THE KARNATAKA PUBLIC SERVICE COMMISSION
PARK HOUSE,
BENGALURU - 560 001
REPRESENTED BY ITS SECRETARY.
2. STATE OF KARNATAKA
UDYOG SOUDHA,
BENGALURU - 560 001
REPRESENTED BY ITS SECRETARY.
3. THE STATE OF KARNATAKA
REPRESENTED BY ITS CHIEF SECRETARY,
VIDHAN SOUDHA,
BENGALURU - 560 001.
4. H. N. KRISHNA
AGED ABOUT 70 YEARS,
FORMER CHAIRMAN KPSC,
NOW WORKING AS
INFORMATION COMMISSIONER,
KARNATAKA INFORMATION
COMMISSION, M. S. BUILDING,
AMBEDKAR VEEDHI
BENGALURU - 560 001.
5. SALMA FIRDOSE
W/O JAMEEL AHMAD PASHA,
AGED ABOUT 47 YEARS,
R/O NO.4, HAINES ROAD,
3RD CROSS, BENGALURU - 560 051.
6. ASHA PRAVEEN
D/O LATE MOHAMMED,
AGED ABOUT 46 YEARS,
R/O NO.20, 2ND CROSS,
JENUKALUSIDDESHWARNAGAR,
NANDINI LAYOUT
BENGALURU - 560 096.
7. K. NARASIMHA
S/O K. KRISHNAPPA,.
AGED ABOUT 55 YEARS,
4
R/O NO.27, 1ST CROSS,
8TH MAIN, VASANTHNAGAR,
BENGALURU.
8. P. GOPAIKRISHNA
S/O PILLARANSWAMY,
AGED ABOUT 61 YEARS,
R/O NO.69/18, 6TH CROSS,
8TH MAIN, OFFICIAL COLONY,
BYRASANDRA, JAYANAGAR
I BLOCK EAST,
BENGALURU - 560 011.
9. M. T. BANKAR
S/O BASVARAJAPPA,
AGED ABOUT 57 YEARS
R/O NO.2876, I CROSS
5TH A LANE, RANCO LAYOUT,
VIJAYANAGAR
BENGALURU - 560 040.
10. SMT. Y. T. ARCHANA
W/O BALAKRISHNA Y. C,
AGED ABOUT 44 YEARS,
R/O NO.45, BWSSB QUARTERS,
18TH CROSS, MALLESHWARAM,
BENGALURU - 560 003.
... RESPONDENTS
(BY SRI. K.M. PRAKSH, ADV., FOR R-1;
SRI. VIJAY KUMAR A. PATIL, AGA FOR R-2 & 3;
SRI. MURTHY DAYANANDA, ADVOCATE FOR R-9;
VIDE ORDER DATED 18.07.2019
SERVICE OF NOTICE TO R.4-R.8 & R.10
IS DISPENSED WITH)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES
226 AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DIRECT THE R-1 TO APPOINT A NEUTRAL SPECIAL PUBLIC
PROSECUTOR IN C.C.NO.8400 OF 2012, PENDING ON THE
FILE OF 1st ADDITIONAL CHIEF METROPOLITAN MAGISTRATE,
BANGALORE IN ORDER TO ENSURE AN IMPARTIAL AND FAIR
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TRIAL THEREIN IMPLEMENTING THE REPRESENTATION OF
THE PETITIONER AS FOUND AT ANNEXURE - G.
THESE PETITIONS COMING ON FOR ORDERS THIS DAY,
THE COURT MADE THE FOLLOWING:-
ORDER
Sri Vijay Kumar A. Patil, learned Additional Government Advocate for respondent Nos.2 and 3 has filed a memo stating that one Sri B.T. Venkatesh, Advocate has been appointed as Special Public Prosecutor.
2. The memo is taken on record. In view of the aforesaid stand taken by the learned Additional Government Advocate, nothing survive for adjudication in these writ petitions. Accordingly the same are disposed of.
Sd/-
JUDGE SA Ct:sr