Smt. Bharathi S vs The Registrar on 2 March, 2017

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Karnataka High Court

Smt. Bharathi S vs The Registrar on 2 March, 2017

Bench: A.N. Venugopala Gowda

                            1




     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 02ND DAY OF MARCH, 2017

                        BEFORE

     THE HON'BLE MR. JUSTICE A.N. VENUGOPALA GOWDA

          WRIT PETITION NO.11895/2013 (S-RES)

BETWEEN:

SMT. BHARATHI S.
D/O SABANA
AGED ABOUT 36 YEARS
NO.A/20, KHB COLONY
PUTTENAHALLI, YELAHANKA
BANGALORE - 560 004.

AND ALSO WORKING AS
FARM SUPERINTENDENT AT
AGRICULTURAL RESEARCH STATION GULBARGA
UNIVERSITY OF AGRICULTURAL SCIENCES RAICHUR
                                        ... PETITIONER

(BY SRI MOHAMED SHAFIULLA, ADV. - ABSENT)

AND:

1.      THE REGISTRAR
        UNIVERSITY OF HORTICULTURAL SCIENCE
        SECTOR NO.60, NAVANAGAR
        BAGALKOT - 587 103.

2.    THE REGISTRAR
      UNIVERSITY OF AGRICULTURAL SCIENCE RAICHUR
      POST BOX NO.329
      RAICHUR - 584 102.
                                        ... RESPONDENTS
(BY SRI LAKSHIMIPATHI D.G., ADV. FOR R1
    SRI K.G. NAYAK, ADV. FOR R2)
                              2




      THIS PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA, PRAYING TO ISSUE NOC BY
THE R2 TO ATTEND THE INTERVIEW ON 12.3.13 AT R1
INSTITUTION FOR THE POST OF ASST. PROFESSOR OF
GENETICS AND PLANT BREEDING VIDE ANNEXURE-C IN
ALTERNATIVE FURTHER PASS AN ORDER THAT THE R1 SHALL
INTERVIEW THE PTITIONER FOR THE SAID POST EVEN
WITHOUT NOC.

       THIS PETITION COMING ON FOR PRELIMINARY HEARING
IN 'B' GROUP THIS DAY, THE COURT MADE THE FOLLOWING:

                          ORDER

The petitioner, Farm Superintendent at Agricultural Research Station, Gulbarga, filed this writ petition on 06.02.2013, asking for a mandamus as against respondent No.2, to issue NOC to attend the interview on 12.03.2013, in the Office of respondent No.1, for the post of 'Assistant Professor of Genetics and Plant Breeding' or in the alternative to direct respondent No.1 to interview the petitioner without the NOC of respondent No.2.

2. On 07.03.2013, an ad interim order was passed and respondent No.1 was directed to permit the petitioner to attend the interview scheduled to be held on 12.03.2013, without insisting on production of NOC of respondent No.2 - employer of the petitioner. 3

3. Sri K.G. Nayak, learned advocate submitted that though the petitioner appeared in the interview conducted by respondent No.1 on 12.03.2013, she failed to qualify and thus was not selected.

4. There is no appearance for the petitioner. In view of the events which have taken place supra, the petition does not survive for consideration and stands disposed of accordingly, with no order as to costs.

Sri K.G. Nayak, learned advocate is permitted to file Vakalath for respondent No.2 within a period of four weeks.

Sd/-

JUDGE ca

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