Bengaluru Medical College And ... vs Dr Deepak H R
2022 Latest Caselaw 9751 Kant

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  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 27TH DAY OF JUNE 2022

                        PRESENT
       THE HON'BLE MR. JUSTICE ALOK ARADHE

                          AND

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

        WRIT APPEAL NO.1033 OF 2021 (S-RES)
                        IN
       WRIT PETITION NO.11281 OF 2021 (S-RES)

BETWEEN:

BENGALURU MEDICAL COLLEGE &
RESEARCH INSTITUTE
K R ROAD, FORT,
BENGALURU - 560 002
BY ITS CHIEF ADMINSITRATIVE OFFICER
                                      ... APPELLANT
(BY. SRI. MALIPATIL P.S., ADV.)

AND:

   1. DR DEEPAK H R
      S/O REVANNA GOWDA
      AGED 41 EYARS
      OCC ASST PROFESSOR
      DEPT OF ORTHOPEDIC
      BMC & RI, R/O NO.212
      HEMALAYA, 17TH B CROSS
      7TH C MAIN
      BASAVESHWARNAGAR
      BENGALURU - 560079

   2. SHRI ATAL BIHARI VAJAPAYEE
      MEDICAL COLLEGE &
      RESEARCH INSTITUTE
      SHIVAJINAGAR
      BENGALURU - 560010
                                   ... RESPONDENTS
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     THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF
THE KARNATAKA HIGH COURT ACT PRAYING TO ALLOW
THE ABOVE WRIT APPEAL AND SET ASIDE THE COMMON
ORDER DATED 22/07/2021 PASSED BY THE LEARNED
SINGLE JUDGE IN WP NO.11281/2021 (S-RES) AND
DISMISS THE WRIT PETITION IN THE INTEREST OF
JUSTICE AND EQUITY.
      THIS APPEAL COMING ON FOR ORDERS, THIS
DAY, ALOK ARADHE J., DELIVERED THE FOLLOWING:

                    JUDGMENT

Sri.Malipatil P.S., learned counsel for the

appellant.

This intra Court appeal has been filed

against the order dated 22.07.2021 passed by the

learned Single Judge in W.P.No.11281/2021.

2. When the matter was taken up today,

learned counsel for the appellant fairly submits

that the impugned order dated 22.07.2021

passed by the learned Single Judge has already

been confirmed by a Division Bench of this Court

vide judgment dated 25.11.2021 passed in

W.A.No.949/2021.

3. For the reasons assigned by the

Division Bench of this Court vide order dated

25.11.2021 passed in W.A.No.949/2021, the

instant appeal is dismissed.

Sd/-

JUDGE

Sd/-

JUDGE

Mds/-