Calvin Dewakar vs The State Of Karnataka
2022 Latest Caselaw 12434 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 13TH DAY OF OCTOBER 2022

                         PRESENT

             THE HON'BLE MR. ALOK ARADHE
                 ACTING CHIEF JUSTICE

                           AND

     THE HON'BLE MR.JUSTICE S. VISHWAJITH SHETTY

              W.A. NO.950 OF 2022 (S-RES)
                          IN
             W.P. NO.17359 OF 2022 (S-RES)

BETWEEN:

1.     CALVIN DEWAKAR
       S/O EMMANUEL D
       AGED ABOUT 24 YEARS
       R/A 99/2, SRI SUBRAMANESHWAR NILAYA
       NEAR DEVIKA SOTRE, BIDARAHALLI
       BENGALURU-560079.

2.     SHARATH BABU K
       S/O RAMAKRISHNA K
       AGED ABOUT 35 YEARS
       R/A 112, SRI KRISHNA NILAYA
       A. RAMAIAH COLONY
       19TH WARD, PATEL NAGAR
       BELLARY DISTRICT-583104.

                                       ... APPELLANTS
(BY MR. MANMOHAN P.N. ADV.,)

AND:

1.      THE STATE OF KARNATAKA
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     DEPARTMENT OF HEALTH AND
     FAMILY WELFARE, VIKASA SOUDHA
     BENGALURU-560001
     REPRESENTED BY ITS SECRETARY.

2.   DEPARTMENT OF HEALTH AND
     FAMILY WELFARE SERVICES
     AROGYA SOUDHA, 5TH FLOOR
     WEST WING, LEPROSY HOSPITAL PREMISES
     MAGADI ROAD, BENGALURU-560023
     REPRESENTED BY ITS COMMISSIONER.

3.   DIRECTORATE OF HEALTH AND
     FAMILY WELFARE SERVICES
     RECRUITMENT TO THE POSTS IN KALYANA-
     KARNATAKA REGION
     VIKASA SOUDHA, BENGALURU-560001.

                                     ... RESPONDENTS

(BY MR. S.S. MAHENDRA, AGA)

                         ---

     THIS WRIT APPEAL IS FILED U/S 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO ALLOW THIS
APPEAL AND SET-ASIDE THE ORDER DATED 07.09.2022,
PASSED BY THE LEARNED SINGLE JUDGE, PASSED IN W.P.
NO.17359/2022 IN SO FAR AS DECLINING TO GRANT
INTERIM RELIEF AND CONSEQUENTLY GRANT THE INTERIM
RELIEF AS FOR PRAYED IN THE W.P. NO.17359/2022 AND
PASS SUCH OTHER AND FURTHER ORDERS AS DEEMED FIT
IN THE FACTS AND CIRCUMSTANCES OF THE CASE.

     THIS WRIT APPEAL COMING ON FOR PRELIMINARY
HEARING, THIS DAY, ACTING CHIEF JUSTICE DELIVERED
THE FOLLOWING:
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                            JUDGMENT

This intra court appeal has been filed against the

interim order dated 07.09.2022 passed in

W.P.No.17359/2022.

2. This court while entertaining the appeal

passed an interim order dated 29.09.2022 and have

directed that the process of selection may go on but

the result of the aforesaid selection shall not be

notified till the next date of hearing.

3. After hearing learned counsel for the

parties, and with their consent, the appeal is disposed

of by directing that the ad interim order granted by

this court on 29.09.2022 shall continue. The learned

Single Judge is requested to dispose of the writ

petition expeditiously.

Accordingly, the appeal is disposed of.

Sd/-

ACTING CHIEF JUSTICE

Sd/-

JUDGE

SS