Karnataka High Court
Dr. Riyank Chail vs The Department Of Health And Family ... on 18 November, 2014
Author: A.S.Bopanna
Bench: A S Bopanna
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 18TH DAY OF NOVEMBER, 2014
BEFORE
THE HON'BLE MR. JUSTICE A S BOPANNA
WRIT PETITION No.41034/2014 (EDN-RES)
BETWEEN:
DR. RIYANK CHAIL
AGED ABOUT 28 YEARS,
D/O C K CHAIL,
R/AT # 9, CHAIL BHAWAN,
6TH CROSS, 1ST MAIN,
C L RAMAIAH LAYOUT,
SHAMPURA, R T NAGAR POST
BANGALORE.
... PETITIONER
(BY SRI SANTOSH S GOGI, ADV. FOR
M/S. GOGI & GOGI)
AND:
1. THE DEPARTMENT OF HEALTH AND
FAMILY WELFARE
GOVERNMENT OF KARNATAKA,
VIDHAN SOUDHA,
BANGALORE-560 001
REP. BY ITS PRINCIPAL SECRETARY
2. THE DEPARTMENT OF MEDICAL EDUCATION
M S BUILDING,
BANGALORE-560 001
REP. BY ITS SECRETARY
3. RAJIV GANDHI UNIVERSITY OF
HEALTH SCIENCES
4TH "T" BLOCK, JAYANAGAR,
BANGALORE-560 041
REP. BY ITS REGISTRAR
4. MYSORE MEDICAL COLLEGE
NEAR MYSORE RAILWAY STATION,
2
SAYYAJI RAO ROAD, MEDAR BLOCK,
YADAVAGIRI MYSORE,
KARNATAKA-570 001
REP. BY DIRECTOR
... RESPONDENTS
(BY SMT. PRAMODINI KISHAN, HCGP. FOR R1 & 2
SRI. S G PANDIT, ADV. FOR R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, WITH A PRAYER TO
DIRECT THE RESPONDENTS TO DELIVER ALL THE ORIGINAL
CERTIFICATES OF THE PETITIONERS WITHHELD BY THEM.
THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING IN 'B' GROUP, THIS DAY, THE COURT MADE THE
FOLLOWING:
ORDER
Learned counsel for the petitioner has filed a memo seeking to withdraw W.P.No.41034/2014 relating to Dr.Riyank Chail as he has already paid the penalty.
Accordingly, the petition shall be rounded of and treated as disposed of.
Sd/-
JUDGE akc/bms