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K.S. Wali And Ors vs State Of Karnataka And Ors
2022 Latest Caselaw 2583 Kant

Citation : 2022 Latest Caselaw 2583 Kant
Judgement Date : 16 February, 2022

Karnataka High Court
K.S. Wali And Ors vs State Of Karnataka And Ors on 16 February, 2022
Bench: E.S.Indiresh
             IN THE HIGH COURT OF KARNATAKA
                    KALABURAGI BENCH

       DATED THIS THE 16TH DAY OF FEBRUARY, 2022

                          BEFORE

           THE HON'BLE MR. JUSTICE E.S. INDIRESH

       WRIT PETITION NO.226402 OF 2020 (S-R)

BETWEEN:

1 . K.S. WALI
OCC. RETIRED PROFESSOR
R.O- H.NO.2-910-66-90,
SHARAN SMRUTI
JAYANAGAR
SEDAM ROAD,
KALABURAGI

2 . DR. RAGHAVENDRA S. KULKARNI
RETIRED PROFESSOR
R.O- PLOT NO.61-65,
DOCTORS COLONY
JAYANAGAR,
KALABURAGI

3 . SRINIVAS R. MULLUR
OCC. RETIRED ASSISTANT LIBRARIAN
R.O- PLOT NO. 6,
TELKAR COLONY
KUSNUR ROAD,
KALBAURAGI

4 . DR. PRAKASH S. HIREMATH
OCC. RETIRED PROFESSOR
C.O H.NO. 2-910-66-90,
SHARAN SMRUTI
                               2




JAYANAGAR
SEDAM ROAD,
KALABURAGI

5 . DR. VEERANNA PANDE
RETIRED PROFESSOR
R.O SARASWATIPURA,
UNIVERSITY POST,
KUSNOOR ROAD,
KALABURAGI

6 . R. NIJAGUNAPPA
OCC. RETIRED PROFESSOR
C.O H.NO. 2-910-66-90,
SHARAN SMRUTI
JAYANAGAR
SEDAM ROAD,
KALABURAGI

7 . RAVINDRA PAUL
OCC. RETIRED PROFESSOR
R.O- PLOT NO. 122,
BLOCK-2, PHASE-I,
VEERENDRA PATIL BADAVANE,
GDA LAYOUT
SEDAM ROAD,
KALABURAGI

8 . DR. P.B. SHANTAPPANAVAR
OCC. RETIRED PROFESSOR
R.O. SARASWATIPURA,
UNINVERSITY POST,
KUSNOOR ROAD,
KALABURAGI

9 . DR. V.G. PUJAR
OCC. RETIRED PROFESSOR
R.O- NO. E-26, KUSNOOR ROAD,
SARASWATIPURA
                            3




BEHIND UNIVERSITY
KALABURAGI

10 . DR. ZAKIA KHANUM K ANSARI
OCC. RETIRED PROFESSOR
C.O- H.NO. 4-5-56,
PROF. K.M. ANSARI
OLD ANSARI MOHALLA
ALAND
DIST. KALABURAGI

11 . DR. B.M. BAEEN
OCC. RETIRED PROFESSOR
R.O- H.NO. 2-911-6-4,
PRASHANT NAGAR
KALABURAGI

12 . P.K. KHANDOBA
OCC. RETIRERD PROFESSOR
C.O- H.NO. 2-910-66-90
SHARN SMRUTI
JAYANAGAR
SEDAM ROAD,
KALABURAGI

13 . RUDRAYYA BASSAYYA GADAGIMATH
OCC. REITRED LIBRARIAN
R.O- H.NO. 2-910-66-90
SHARAN SMRUTI
JAYANAGAR
SEDAM ROAD,
KALABURAGI

14 . DR. SHABIR AHMED
OCC. RETIRED PROFESSOR,
R.O- H.NO. 2-910-66-90,.
SHARAN SMRUTI
JAYANAGAR, SEDAM ROAD,
KALABURAGI
                            4




15 . DR. Y.M.JAYARAJ
OCC. RETIRED PROFESSOR
R.O- PLOT NO. 20, OPP.
GOVERNMENT AYURVEDIC HOSPITAL
JAYANAGAR
SEDAM ROAD,
KALABURAGI

16 . KALLAPPA RAMANAGOUDA BIRADAR
OCC. RETIRED PROFESSOR
R.O- NO. 403, K.R. BIRADAR
MIG 63, ADARSHA NAGAR
VIJAYAPUR
                                    ...PETITIONERS
(BY SRI R J BHUSARE, ADVOCATE)

AND

1 . STATE OF KARNATAKA
DEPARTMENT OF HIGHER EDUCATION
M.S. BUILDING
DR. AMBEDKAR VEEDHI
BENGALURU.
REP. BY ITS PRINCIPAL SECRETARY

2 . UNIVERSITY GRANT COMMISSION
BAHADUR SHAH ZAFAR MARG
NEW DELHI

3 . DEPARTMENT OF FINANCE
VIDHAN SOUDHA
DR. AMBEDKAR VEEDHI BENGALURU,
REP. BY ITS PRINCIPAL SECRETARY

4 . THE REGISTRAR
GULBARGA UNIVERSITY
GULBARGA DIST.
KALABURAGI
                                  5




                                                  ...RESPONDENTS
(BY SMT MAYA T.R., HCGP FOR R1 AND R3;
 SRI SUDHIRSINGH R, VIJAPUR, ASGI FOR R2)

     THIS WRIT PETITION FILED UNDER ARTICLES 226 OF THE
CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF
CERTIORARI OR ANY OTHER APPROPRIATE WRIT OR ORDER OR
DIRECTION TO QUASH THE ORDER BEARING CORRIGENDUM
NO.FD(SPL) 113 PEN 2012 BENGALURU, DATED 11.03.2020
ISSUED BY THE 3RD RESPONDENT PRODUCED AT ANNEXURE-A;
AND ETC.

    THIS PETITION IS COMING FOR ORDERS, THIS DAY, THE
COURT MADE THE FOLLOWING:-

                            ORDER

Smt. Maya, T.R., Learned High Court Government

Pleader is directed to take notice for the respondents No.1 and

3. Sri Sudhirsingh R Vijapur, ASGI is directed to take notice for

respondent No.2.

2. Sri R.J. Bhusare, learned counsel appearing for the

petitioners has filed a memo dated 15 th February, 2022 stating

that the issue involved in this writ petition is squarely covered by

the judgment of this Court in Writ Petition No.9082 of 2020

disposed of on 16th November, 2021 following the Division Bench

judgment of this Court rendered in Writ Petition No.102097 of

2021 disposed of on 21st June, 2021. Memo is placed on

record. Accordingly, this petition is also disposed of in terms of

the order passed by the Division Bench of this Court in Writ

Petition No.102097 of 2021 disposed of on 21 st June, 2021.

Sd/-

JUDGE

lnn

 
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