Sri Ashok K V vs State Of Karnataka
2021 Latest Caselaw 3508 Kant

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  IN THE HIGH COURT OF KARNATAKA, BENGALURU

    DATED THIS THE 25TH DAY OF OCTOBER, 2021

                        BEFORE

       THE HON'BLE MR. JUSTICE KRISHNA S.DIXIT

       WRIT PETITION NO.18662 OF 2021(GM-PDS)
BETWEEN:

SRI.ASHOK K V,
AGED ABOUT 46 YEARS,
S/O LATE VEERAPPA K,
KODATHALLU VILLAGE,
SAVALANGA POST,
HONNALI TALUK,
DAVANAGERE DISTRICT - 577 225.
                                          ...PETITIONER
(BY SRI. RITHISH D NAIK, ADVOCATE)

AND:

1. STATE OF KARNATAKA,
   REPRESENTED BY ITS PRINCIPAL
   SECRETARY TO GOVERNMENT,
   DEPARTMENT OF FOOD & CIVIL
   SUPPLIES, VIKAS SOUDHA,
   DR.B.R. AMBEDKAR VEEDHI,
   BENGALURU - 560 001.

2. THE JOINT DIRECTOR,
   DEPARTMENT OF FOOD & CIVIL SUPPLIES,
   DAVANAGERE - 577 225.

3. THE DEPUTY COMMISSIONER (FOOD),
   DEPARTMENT OF FOOD & CIVIL SUPPLIES,
   DAVANAGERE - 577 225.
                                     ... RESPONDENTS
(BY SRI. VINOD KUMAR, AGA)

       THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF

THE CONSTITUTION OF INDIA PRAYING TO QUASH THE

ENDORSEMENT DATED 01.10.2021 ISSUED BY THE R2 AT

ANNEXURE-C AND ETC.,
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      THIS    PETITION       COMING          ON        FOR     PRELIMINARY

HEARING THIS DAY, THE COURT MADE THE FOLLOWING:-


                              ORDER

The subject matter of this writ petition is

substantially covered by the judgment in the case of SMT.

SHIVAMMA H.G. Vs. STATE OF KARNATAKA & OTHERS,

in W.P.No.17020/2021 (GM-PDS), disposed off by this

Court on 20.09.2021, a copy whereof is at Annexure-E,

granting relief to the litigant therein.

2. The Division Bench of this Court in

W.A.Nos.932-933/1974 between A.V.VINODA &

ANOTHER Vs. STATE OF KARNATAKA BY ITS

COMMISSIONER & SECRETARY disposed off on

11.12.1974, has held that the Court should treat the like-

cases alike and if relief is granted to a litigant therein has

to be extended to a similarly circumstanced litigant as well,

there being no derogatory circumstances.

In view of the above, this writ petition succeeds; the

Endorsement dated 01.10.2021 is hereby quashed;

petitioner's application shall be considered by the second

respondent without insisting upon age & educational

qualification.

Time for compliance is three months.

All contentions are kept open.

No costs.

Sd/-

JUDGE

Bsv