Dr Sakeyshamu vs State Of Karnataka
2022 Latest Caselaw 11240 Kant

                             1



 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 01ST DAY OF AUGUST 2022

                          PRESENT

            THE HON'BLE MR. ALOK ARADHE
                ACTING CHIEF JUSTICE

                           AND

     THE HON'BLE MR. JUSTICE S. VISHWAJITH SHETTY

                  R.P. NO. 508 OF 2022


BETWEEN:

DR. SAKEYSHAMU,
S/O LATE CHINNAIAH,
AGED ABOUT 58 YEARS,
WORKING AS PROFESSOR
IN CIVIL ENGINEERING,
BULL TEMPLE ROAD,
BANGALORE - 590 019
R/O NO.17/2, 1ST CROSS,
S.K.GARDEN,
BENSON TOWN POST,
BANGALORE - 560 046
                                         ... PETITIONER
(BY SRI. SAKEYSHAMU, PARTY-IN-PERSON)

AND:

1.     STATE OF KARNATAKA
       REP BY PRINCIPAL SECRETARY
       HIGHER EDUATION DEPARTMENT
       M.S.BUILDING, SACHIVALAYA
       DR. AMBEDKAR VEEDHI,
       BANGALORE - 560 001

2.     THE DIRECTOR OF TECHNICAL EDUCATION,
       GOVERNMENT OF KARNATAKA,
                             2



     PALACE ROAD,
     BANGALORE - 560 001

3.   THE MANAGEMENT OF B.M.S
     ENGINEERING COLLEGE,
     REP. BY ITS CHAIRMAN,
     BULL TEMPLE ROAD,
     BANGALORE - 560 019

4.   THE PRINCIPAL,
     B.M.S. COLLEGE OF ENGINEERING
     BULL TEMPLE ROAD,
     BASAVANAGUDI,
     BANGALORE - 560 019

                                        ... RESPONDENTS

                           ---

     THIS R.P. IS FILED UNDER ORDER 47 RULE 1 OF CPC
PRAYING TO (a) PASS AN ORDER REVIEWING THE JUDGMENT
AND ORDER DATED 05.04.2022 IN WA NO.3376/2018 (S-PRO) AT
ANNEXURE-A; (b) PASS ANY SUCH OTHER ORDER OR ORDERS AS
MAY BE DEEMED FIT AND PROPER IN THE FACTS AND
CIRCUMSTANCES OF THE CASE IN THE INTEREST OF JUSTICE
AND EQUITY.

     THIS R.P. COMING ON FOR ORDERS,          THIS   DAY,
ACTING CHIEF JUSTICE MADE THE FOLLOWING:

                           ORDER

This petition has been filed seeking review of

judgment dated 05.04.2022 passed in W.A.

No.3376/2018.

2. We have heard party-in-person at length.

The judgment dated 05.04.2022 neither suffers from

any jurisdictional infirmity nor any error apparent on

the face of the record warranting interference of this

Court in exercise of review jurisdiction.

3. In the result, the review petition fails and is

hereby dismissed.

Sd/-

ACTING CHIEF JUSTICE

Sd/-

JUDGE

SS