Sri. Kallappa S/O Shekhappa ... vs Sri. Bhagavan Bahubali ...
2022 Latest Caselaw 5667 Kant

     IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

         DATED THIS THE 29TH DAY OF MARCH, 2022

                           BEFORE
        THE HON'BLE MR JUSTICE N.S.SANJAY GOWDA


          WRIT PETITION NO. 65130 OF 2010 (S-RES)

BETWEEN:

      SRI. KALLAPPA S/O SHEKHAPPA BAGEWADI
      AGE: 34 YEARS, OCC: SERVICE
      R/O TIGADOLLI VILLAGE,
      TQ. BAILHONGAL -591102,
      DIST. BELAGAVI-590016.
                                                 ...PETITIONER

(BY SRI. MADANMOHAN M KHANNUR, ADVOCATE)



AND:

1.    SRI. BHAGAVAN BAHUBALI ALPASANKHYATARA
      VIDHYAVARDHAKA SAMSTHE, BY ITS CHAIRMAN
      R/O TIGADOLLI VILLAGE TAL. BAILHONGAL, DIST.
      BELGAUM

2.    SHRI BHAGAVAN BAHUBALI ALPASANKHYATARA
      VIDHYAVARDHAKA SAMSTHE, BY ITS SECRETARY
      R/O TIGADOLLI VILLAGE, TAL. BAILHONGAL, DIST.
      BELGAUM

3.    SHRI . BHAGAVAN BAHUBALI ALPASANKHYATARA
      VIDHYAVARDHAKA SAMSTHE, BY ITS HEAD MASTER,
      R/O TIGADOLLI VILLAGE, TAL. BAILHONGAL, DIST.
      BELGAUM

4.    THE JOING DIRECTOR TO PUBLIC INSTRUCTIONS
      BELGAUM DIVISION BELGAUM

5.    THE DEPUTY DIRECTOR OF PUBLIC INSTRUCTIONS
      CLUB ROAD, BELGAUM
                                -2-




                                         WP No. 65130 of 2010



6.   BLOCK EDUCATION OFFICER,
     NEAR DEEPA HOTEL BAILHONGAL, DIST. BELGAUM
7.   THE CHAIRMAN
     THE KARNATAKA SECONDARY EDUCATION BOARD,6TH
     CROSS, MALLESHWARAM, BANGALORE

8.   THE SECRETARY
     THE KARNATAKA SECONDARY EDUCATION BOARD,6TH
     CROSS, MALLESHWARAM BANGALORE

                                                ...RESPONDENTS

(BY SRI. MRUTYUNJAY TATA BANGI,ADVOCATE)



      THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO     QUASH THE JUDGMENT
AND ORDER DATED:31/10/2009 IN E.A.T. APPEAL NO.9/2008, PASSED BY
THE COURT OF MEMBER EDUCATION APPELATE TRIBUNAL AND
PRINCIPAL DISTRICT JUDGE, BELGAUM AT:BELGAUM, VIDE ANNEXURE-
C AND ALLOW THE APPEAL AS PRAYED FOR BY GRANTING THE BACK
SALARY AND SERVICE BENEFITS.

      THIS PETITION IS COMING ON FOR PRELIMINARY HEARING 'B'
GROUP, THIS DAY, THE COURT MADE FOLLOWING;

                            ORDER

The memo filed by the petitioner for withdrawal of

the petition is taken on record.

The respondents have agreed to pay a sum of

Rs.75,000/- as full and final settlement to the petitioner's

and they have also handed over a cheque.

WP No. 65130 of 2010

In view of the above, the writ petition is dismissed as

withdrawn.

Sd/-

JUDGE

SMM