Karnataka High Court
Dr Jayashree V Rakkasagi vs State Of Karnataka on 29 May, 2019
Author: P.B.Bajanthri
Bench: P.B.Bajanthri
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 29TH DAY OF MAY 2019
BEFORE
THE HON'BLE MR.JUSTICE P.B.BAJANTHRI
WRIT PETITION NO. 7393 OF 2015 (S-RES)
BETWEEN:
Dr.JAYASHREE V.RAKKASAGI
D/O VEERAPPA RAKKASAGI
AGE : 45 YEARS,
PRINCIPAL,
KUMADVATHI COLLEGE OF EDUCATION,
SHIKARIPURA-577427
SHIVAMOGGA DISTRICT. ...PETITIONER
(By Sri MAHESH R.UPPIN, ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY ITS SECRETARY,
DEPARTMENT OF HIGHER EDUCATION,
VIDHANA SOUDHA,
BENGALURU-560001
2. COMMISSIONER
DEPARTMENT OF COLLEGIATE EDUCATION
PALACE ROAD,
BENGALURU-560001
3. DIRECTOR
STATE EDUCATION RESEARCH AND TRAINING
DEPARTMENT, NO.4, 100 FEET ROAD,
BANASHANKARI 3RD STAGE,
BENGALURU-560085
2
4. PRINCIPAL, DISTRICT EDUCATION
RESEARCH & TRAINING DEPARTMENT,
SHIVAMOGGA - 577 201.
5. SWAMY VIVEKANANDA VIDYA SAMSTHE (R)
KUMADVATHI COLLEGE OF EDUCATION,
SHIKARIPURA -577427
SHIVAMOGGA DISTRICT,
BY ITS SECRETARY. ...RESPONDENTS
(By Sri SRIDHAR N.HEGDE, HCGP FOR R1 TO R4;
Notice to R5 is served and unrepresented)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE LETTER DATED 05.01.2015 ISSUED BY THE R-1
VIDE ANNEXURE-M AND THE ORDER DATED 07.02.2015
PASSED BY THE R-2 VIDE ANNEXURE-N BY ISSUING A WRIT
IN THE NATURE OF CERTIORARI.
THIS WRIT PETITION COMING ON FOR ORDERS, THIS
DAY, THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel for the petitioner has filed a memo dated 27.05.2019 seeking leave of this Court to withdraw the petition.
2. Memo is taken on record. Accordingly, the writ petition is dismissed as withdrawn.
Sd/-
JUDGE DH