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The Secretary vs Chief Secretary
2022 Latest Caselaw 8558 Kant

Citation : 2022 Latest Caselaw 8558 Kant
Judgement Date : 10 June, 2022

Karnataka High Court
The Secretary vs Chief Secretary on 10 June, 2022
Bench: Alok Aradhe, Hemant Chandangoudar
                            1



     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 10TH DAY OF JUNE, 2022

                        PRESENT

          THE HON'BLE MR. JUSTICE ALOK ARADHE

                          AND

     THE HON'BLE MR. JUSTICE HEMANT CHANDANGOUDAR

           REVIEW PETITION NO.296 OF 2022
                         IN
                 W.A.NO.4464/2017

BETWEEN:

1.     THE SECRETARY
       NEHRU KENNADY HIGH SCHOOL SOCIETY (REG),
       BYRAKUR, MULABAGAL TALUK,
       KOLAR DISTRICT-563 131.

2.     THE HEAD MASTER
       NEHRU KENNADY HIGH SCHOOL SOCIETY (REG),
       BYRAKUR, MULABAGIL TALUK,
       KOLAR DISTRICT-563 131.

3.     K.V. BHASKAR BABU
       S/O K.M. VENKATA GOWDA,
       AGED ABOUT 40 YEARS,
       WORKING AS SECOND DIVISION ASSISTANT,
       NEHRU KENNADY HIGH SCHOOL,
       BYRAKUR, MULABAGAL TALUK,
       KOLAR DISTRICT-563 131.
                                        ...PETITIONERS

(BY SRI NARAYANA BHAT M., ADVOCATE FOR
    SRI NAIK V.S., ADVOCATE)
                           2



AND:

1.     CHIEF SECRETARY
       GOVERNMENT OF KARNATAKA,
       VIDHANA SOUDHA,
       BANGALORE-560 010.

2.     THE COMMISSIONER FOR EDUCATION
       DEPARTMENT OF EDUCATION,
       NEW PUBLIC OFFICES,
       NRUPATHUNGA ROAD,
       BANGALORE-560 001.

3.     DEPUTY DIRECTOR
       DEPARTMENT OF PUBLIC INSTRUCTIONS,
       KOLAR-563 131.

4.     THE BLOCK EDUCATION OFFICER
       MULABAGAL TALUK,
       MULABAGAL-563 131.

5.     SRI VENKATAMUNI SETTY
       S/O VENKATAPPA
       AGED 59 YEARS,
       WORKING AT GIRLS PRE-UNIVERSITY COLLEGE,
       MUTHYALAPETE,
       MULABAGIL
       KOLAR DISTRICT-563 131.
                                       ...RESPONDENTS
                          ---
     THIS REVIEW PETITION IS FILED UNDER ORDER 47
RULE 1 OF THE CPC, 1908 PRAYING TO REVIEW THE
JUDGMENT DATED 16.09.2021 IN W.A.NO.4464/2017 BY
RESTORING THE WRIT APPEAL TO THE ORIGINAL FILE AND
HEAR THE SAME ON MERITS, TO MEET THE ENDS OF
JUSTICE.
                                 3



     THIS REVIEW PETITION COMING ON FOR ADMISSION
THIS DAY, ALOK ARADHE J., MADE THE FOLLOWING:

                             ORDER

Mr. M. Narayana Bhat, learned counsel for the review

petitioner.

This petition is filed seeking review of the judgment

dated 16.09.2021 passed in W.A.No.4464/2017.

We have heard the learned counsel for the review

petitioner at length. The Judgment dated 16.09.2021 neither

suffers from any error on the face of the record nor there is

any infirmity to warrant interference of this Court in exercise

of review jurisdiction.

In the result, review petition fails and hereby

dismissed.

Sd/-

JUDGE

Sd/-

JUDGE

HR

 
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