Mr. Pramod Kumar S. S/O Dondiram ... vs The State Of Karnataka & Ors on 24 August, 2012

[Cites 2, Cited by 0]

Karnataka High Court

Mr. Pramod Kumar S. S/O Dondiram ... vs The State Of Karnataka & Ors on 24 August, 2012

Bench: H.N.Nagamohan Das

                           1




         IN THE HIGH COURT OF KARNATAKA
            CIRCUIT BENCH AT GULBARGA

      DATED THIS THE 24TH DAY OF AUGUST 2012

                        BEFORE

     THE HON'BLE MR.JUSTICE H.N.NAGAMOHAN DAS

               W.P.No.84099/2012(S-RES)

BETWEEN:

MR. PRAMOD KUMAR S.
S/O DONDIRAM SONAVANE
AGED ABOUT 28 YEARS
R/AT NO.T-B-18, RTPS COLONY
SHAKTI NAGAR, DIST: RAICHUR

                                          ... PETITIONER

(BY SRI SUDARSHAN M., ADVOCATE)


AND:

1.     THE STATE OF KARNATAKA
       DEPARTMENT OF SOCIAL
       WELFARE, M.S.BUILDING
       BANGALORE-560001
       REPRESENTED BY ITS SECRETARY

2.     THE APPOINTING AUTHORITY
       AND EXECUTIVE DIRECTOR
       KARNATAKA RESIDENTIAL
       EDUCATIONAL INSTITUTIONS
       SOCIETY, NO.179/1, III FLOOR
       ROOPA COMPLEX, I MAIN ROAD
       SHESHADRIPURAM, BANGALORE-560020
                             2




3.   THE KARNATAKA UNIVERSITY DHARWAD
     REPRESENTED BY ITS REGISTRAR

4.   THE GULBARGA UNIVERSITY
     GULBARGA
     REPRESENTED BY ITS REGISTRAR

5.   THE KANNADA UNIVERSITY, HAMPI
     VIDYARANYA - 583276

(RESPONDENT Nos.3 & 5 ARE
 DELETED VIDE COURT ORDER
 DATED 24.08.2012)
                                       ... RESPONDENTS

(BY SRI MALLIKARJUN SAHUKAR, HCGP FOR R1,
 SMT. UMADEVI S. BABSHETTY, ADVOCATE FOR R2
 SRI VEERESH B. PATIL, ADVOCATE FOR R4,
R3 & R5 ARE DELETED BY C/O DATED 24.08.2012)

     THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO ISSUE A
WRIT OF MANDAMUS OR ANY OTHER WRIT OR ORDER,
DIRECTING THE RESPONDENTS HEREIN TO, CONSIDER THE
CASE OF THE PETITIONER AND ALSO HIS REPRESENTATION
DATED 06.08.2012 VIDE ANNEXURE-H, REQUESTING THE
SECOND RESPONDENT TO CONSIDER HIS BACHELOR DEGREE
IN VISUAL ARTS VIDE ANNEXURES - A-1 TO A-5 AND B, WHICH
IS EQUIVALENT TO BFA COURSE, WHILE PREPARING THE
FINAL LIST FOR THE SAID POST OF ART AND CRAFT TEACHER
(DRAWING MASTER) AND ETC.


     THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING THIS DAY, THE COURT MADE THE FOLLOWING:
                               3




                        ORDER

Sri Mallikarjun Sahukar, learned Government Pleader is directed to take notice for respondent No.1. Smt. Umadevi S. Babshetty, learned standing counsel is directed to take notice for respondent No.2. Sri Veeresh B. Patil, learned standing counsel is directed to take notice for respondent No.4.

2. Learned counsel appearing for the petitioner files a memo seeking deletion of respondent Nos.3 and

5. Memo is hereby allowed. Learned counsel appearing for the petitioner to amend the cause-title.

3. In this writ petition, petitioner has prayed for writ of mandamus directing the second respondent to consider his representation dated 06.08.2012 Annexure-H. In this representation, petitioner requested to consider his Bachelor degree in Visual Arts and to include his name in the final selection list. 4

4. No prejudice will be caused to the second respondent, if they are directed to consider the representation at Annexure-H, in accordance with law and as expeditiously as possible.

Accordingly, writ petition is hereby disposed of. Three weeks time is granted to file memo of appearance.

Sd/-

JUDGE NB*

Unlock Advanced Research with PRISMAI

Karnataka High Court