Sri Kiran T vs The State Of Karnataka
2021 Latest Caselaw 6991 Kant

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 21ST DAY OF DECEMBER, 2021

                       PRESENT

       THE HON'BLE MR.JUSTICE ALOK ARADHE
                         AND
THE HON'BLE MR.JUSTICE ANANT RAMANATH HEGDE

        WRIT APPEAL NO.1129 OF 2021 (S-PRO)

BETWEEN:

SRI. KIRAN.T
S/O M. THIPPESWAMY
AGED ABOUT 53 YEARS
WORKING AS ASSOCIATE
PROFESSOR
DEPARTMENT OF CIVIL
ENGINEERING
UNIVERSITY VISVESWARAYA
COLLEGE OF ENGINEERING
JNANABAHARATI
BANGALORE UNIVERSITY
BANGALORE-560056
                                         ... APPELLANT
(BY SRI. NAGARAJAPPA.A, ADVOCATE-VC)

AND:

1.    THE STATE OF KARNATAKA
      REP BY ITS PRINCIPAL SECRETARY
      HIGHER EDUCATIONAL DEPT
      MULTISTORYED BUILDING
      SACHIVALAYA II, BANGALORE-560001

2.    THE REGISTRAR
      BANGALORE UNIVERSITY
      JNANABHARATHI CAMPUS
      BANGALORE-560056

3.    THE CHAIRMAN
      COMMITTEE OF WELFARE OF SCHEDULED
                            2

     CASTE AND SCHEDULED TRIBES
     KARNATAKA LEGISLATURE
     VIDHANA SOUDHA
     BANGALORE-560001

4.   THE PRINCIPAL
     UNIVERSITY VIVSESVARAYA
     COLLEGE OF ENGINEERING
     BANGALORE UNIVERSITY
     BANGALORE-560056
                                         ... RESPONDENTS

   THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT, PRAYING TO SET ASIDE THE
ORDERS OF THE LEARNED SINGLE JUDGE IN WRIT
PETITION NO. 39267/2016 DATED 01.09.2021.

      THIS WRIT APPEAL COMING ON FOR ORDERS, THIS
DAY, ALOK ARADHE J., DELIVERED THE FOLLOWING:

                     JUDGMENT

Mr. Nagarajappa, learned Counsel for the appellant has filed a memo seeking leave of this Court to withdraw the appeal.

The aforesaid memo is taken on record.

Accordingly, the appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE ln