Kendriya Vidyalaya vs Mr Gajula Lakshmi Narayana
2022 Latest Caselaw 7935 Kant

                             1



     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 1ST DAY OF JUNE 2022

                         PRESENT

         THE HON'BLE MR. JUSTICE ALOK ARADHE

                            AND

           THE HON'BLE MS.JUSTICE J.M. KHAZI

            W.A. NO.1187 OF 2021 (EDN-RES)
                          IN
            W.P.No.14526 OF 2021 (EDN-RES)

BETWEEN:

1.     KENDRIYA VIDYALAYA
       A UNIT OF KENDRIYA VIDYALAYA SANGATHAN
       A SOCIETY REGISTERED UNDER
       THE SOCIETIES ACT 1860
       HIREBIDANUR STADIUM ROAD
       GAURIBIDANUR, KARNATAKA -561 208
       REPRESENTED BY ITS PRINCIPAL.

2.     KENDRIYA VIDYALAYA
       A UNIT OF KENDRIYA VIDYALAYA SANGATHAN
       A SOCIETY REGISTERED UNDER THE
       SOCIETIES ACT 1860
       11TH CROSS ROAD, K.B. EXTENSION
       DAVANAGERE, KARNATAKA-577 002
       REPRESENTED BY ITS PRINCIPAL.

                                          ... APPELLANTS
(BY MR. KUMAR M.N. ADV.,)

AND:

1.    MR. GAJULA LAKSHMI NARAYANA
      S/O LATE G. SURYANARAYANA
                                2



     AGED ABOUT 37 YEARS
     RESIDING AT NO.G-1 GROUND FLOOR
     YAMUNA BLOCK, G H N APARTMENTS
     PRASHANTH NAGAR
     CHIKKABALLAPUR -562 101.

2.   MR. UDAY KUMAR .N
     S/O B. NAGESH
     AGED ABOUT 38 YEARS
     RESIDING AT NO.868/2019
     (BACKSIDE-B C HOSTEL)
     OPPOSITE RAILWAY TRACK
     DAVANAGERE -577 002.

3.   UNION OF INDIA
     REPRESENTED BY SECRETARY
     MINISTRY OF EDUCATION
     NO.122-C, SHASTRI BHAWAN
     NEW DELHI-110 001.

                                            ... RESPONDENTS
                             ---

      THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA

HIGH COURT ACT, PRAYING TO QUASH AND SET ASIDE THE

INTERIM ORDER/DIRECTIONS DATED 19/08/2021 PASSED IN

W.P.NO.14526/2021 (EDN-RES), BY THE LEARNED SINGLE JUDGE

OF THIS HON'BLE COURT. ALLOW THE WRIT APPEAL. PASS ANY

OTHER ORDER AS THIS HON'BLE COURT DEEMS FIT, IN THE

FACTS AND CIRCUMSTANCES OF THE CASE.


      THIS   W.A.   COMING   ON    FOR   ORDERS,   THIS   DAY,

ALOK ARADHE J., DELIVERED THE FOLLOWING:
                              3




                          JUDGMENT

Mr.Kumar M.N., learned counsel for the appellants has

filed a memo seeking leave of this Court to withdraw the

appeal on the ground that the same has been rendered

infructuous. The aforesaid memo is taken on record.

Accordingly, the appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

RV