Karnataka High Court
Ms Jhanavi Rai S vs State Of Karnataka on 10 December, 2018
Author: Krishna S.Dixit
Bench: Krishna S.Dixit
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 10TH DAY OF DECEMBER, 2018
BEFORE
THE HON'BLE MR. JUSTICE KRISHNA S.DIXIT
W.P.No.43274 OF 2018 (EDN-RES)
BETWEEN:
MS JHANAVI RAI S,
D/O. SARAVANA MURTHY J,
AGED ABOUT 23 YEARS,
# 12/1, MARISWAMY MUTT LANE,
COTTENPET, BANGALORE SOUTH,
BANGALORE 560053. ... PETITIONER
(BY SMT. BINDU N DODDAHATTI, ADVOCATE)
AND:
1. STATE OF KARNATAKA,
REPRESENTED BY ITS CHIEF SECRETARY,
VIDHANA SOUDHA,
BANGALORE - 560001
2. STATE OF KARNATAKA,
BY ITS SECRETARY,
(PRIMARY & SECONDARY EDUCATION)-DEPARTMENT,
M.S. BUILDING, AMBEDKAR VEEDHI,
BANGALORE - 560001
3. THE COMMISSIONER OF PUBLIC INSTRUCTIONS,
K.R. CIRCLE,
BANGALORE 560001.
4. THE SECRETARY,
KARNATAKA SECONDARY EDUCATION
EXAMINATION BOARD,
6TH CROSS, MALLESHWARAM,
BANGALORE - 560003.
2
5. THE DEPUTY DIRECTOR OF PUBLIC INSTRUCTIONS,
NORTH DIVISION, KEMPEGOWDA ROAD,
BANGALORE - 560009.
6. THE PRINCIPAL,
ISAAC NEWTON ENGLISH MEDIUM HIGH SCHOOL,
NO. 10, MILL ROAD, COTTENPET,
BANGALORE - 560023.
7.HEAD MISTRESS,
GOVT. P.U. COLLEGE FOR BOYS,
MALLESHWARAM 18TH CROSS,
BANGALORE - 560012. ... RESPONDENTS
(BY SMT. PRAMODHINI KISHAN, AGA FOR R1 TO R4)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
IMPUGNED ORDER ISSUED BY THE SSLC EXAMINATIONS,
BOARD, BANGALORE, DATED 03.02.2017 VIDE ANENXURE-G
REFUSING TO ISSUE FRESH S.S.L.C CERTIFICATE TO THE
PETITIONER IN HER SERF-IDENTIFIED NAME AND GENDER
VIZ., JHANAVI RAI S. INSTEAD OF JAGADISH KUMAR AND
FURTHER DIRECT THE RESPONDENTS TO FORTHWITH ISSUE
FRESH S.S.L.C AND HIGHER SECONDARY COURSE
CERTIFICATE TO THE PETITIONER IN HER SELF-IDENTIFIED
NAME VIZ., JHANAVI RAI S. INSTEAD OF JAGADISH KUMAR
AND ETC.
THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING - B GROUP, THIS DAY, THE COURT MADE THE
FOLLOWING:-
ORDER
The petitioner has filed a Memo seeking withdrawal of the Writ Petition.
The Memo is taken on record. Leave is accorded. 3 The Writ Petition is dismissed as withdrawn with liberty as sought for in the Memo dated 20.11.2018. Interim Orders if any, stand dissolved.
Costs made easy.
Sd/-
JUDGE cbc