Karnataka High Court
Subhash S/O. Rangappa Kolli vs The Deputy Director Of on 18 October, 2022
Author: Hemant Chandangoudar
Bench: Hemant Chandangoudar
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WP No. 100275 of 2014
IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
DATED THIS THE 18TH DAY OF OCTOBER, 2022
BEFORE
THE HON'BLE MR JUSTICE HEMANT CHANDANGOUDAR
WRIT PETITION NO. 100275 OF 2014 (S-DIS)
BETWEEN:
1. SUBHASH S/O. RANGAPPA KOLLI
AGE: 43 YEARS,
OCC: ASST. TEACHER (SUSPENDED)
R/O. AMBIGERE CHAWL,
BAGALKOT
DIST: BAGALKOT
...PETITIONER
(BY SRI. A S PATIL.,ADVOCATE)
AND:
1. THE DEPUTY DIRECTOR OF
PUBLIC INSTRUCTIONS, BELGAUM
DIST: BELGAUM
2. THE BLOCK EDUCATION OFFICER
RAMDURG
DIST: BELGAUM
3. BASAVESHWARA VERASHAIVA VIDYA
VARDHAKA SANGH BAGALKOT
R/BY ITS WORKING CHAIRMAN
4. THE PRINCIPAL
STATE HIGH SCHOOL
RAMDRUG
TQ: RAMDURG
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WP No. 100275 of 2014
DIST: BELGAUM
...RESPONDENTS
(BY SRI.V.S.KALASURMATH., HCGP FOR R1 AND R2
R3 AND R4 ARE SERVED)
THIS WP IS FILED PRAYING TO: QUASH THE
IMPUGNED ORDER DATED 30.08.2013 PASSED BY
RESPONDENT NO.3 AS PER ANNEXURE-F.
THIS PETITION IS COMING ON FOR ORDERS THIS DAY
THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel for the petitioner has filed a memo seeking permission of this Court to withdraw the writ petition.
The memo is placed on record. Accordingly, the writ petition is dismissed as not pressed.
Sd/-
JUDGE VB