Dr. S. Lokesh vs The University Of Mysuru
2022 Latest Caselaw 10350 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 05TH DAY OF JULY, 2022

                            BEFORE

     THE HON'BLE MR.JUSTICE S. SUNIL DUTT YADAV

        WRIT PETITION No.47391/2017 (S-RES)

BETWEEN:

Dr. S.Lokesh,
Aged 57 years,
S/o. B. Siddalingaiah,
Assistant Professor,
Department of Studies in Bio-technology,
University of Mysore, Manasa Gangothri,
Mysuru - 570 006.
                                                   ... Petitioner

(By Sri S.Victor Manoharan, Advocate)

AND:

1.     The University of Mysuru,
       By its Registrar,
       Crawford Hall, Mysuru - 570 005.

2.     The State of Karnataka,
       By its Secretary,
       Department of Education,
       M.S.Building, Bengaluru - 560 001.
                                                    ...Respondents

(By Sri Manmohan P.N., Advocate for R-1
 Smt. M.C. Nagashree, AGA for R-2)

      This Writ Petition is filed under Articles 226 and 227 of the
Constitution of India, praying to quash the endorsement bearing
dated 22.12.2016 issued by the R-1 produced at Annexure- F
and etc.
      This Writ Petition coming on for Preliminary Hearing in 'B'
group this day, the Court, made the following:
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                           ORDER

Learned counsel for the petitioner has filed a memo

dated 16.06.2022 seeking for withdrawal of the petition,

which reads as hereunder:

"The above case was filed by the petitioner for extending the benefits of revised pay scale as per the judgment dated 12.04.2006 in Civil Appeal No.1216-1256 of 2003 of the Hon'ble Apex Court and in view of the fact that the petitioner is retiring from service, he intends to withdraw the above writ petition.

Hence, the petitioner most respectfully pray that this Hon'ble Court be pleased to grant leave to withdraw the above writ petition and dispose of the above writ petition as withdrawn reserving liberty to approach this Hon'ble Court if need arise, in the interest of justice."

In light of the memo, petition is dismissed as

withdrawn.

Sd/-

JUDGE

PN