The Chairman Shri Madivaleshwar ... vs Dhareppa S/O Shanmukappa ...
2022 Latest Caselaw 12085 Kant

                               1




          IN THE HIGH COURT OF KARNATAKA
                   KALABURAGI BENCH

     DATED THIS THE 22nd DAY OF SEPTEMBER 2022

                           BEFORE

 THE HON'BLE MR. JUSTICE H.T.NARENDRA PRASAD

       WRIT PETITION No.80562 OF 2011 (S-RES)

BETWEEN:

The Chairman,
Shri Madivaleshwar Vidya Vardhak
Sangh (Parishista Jati and
Parishista Pangada)
New Proudha Shale, Kanakal
Basavanabagewadi, Dist.Bijapur.          ... Petitioner

(By Sri Ganesh S.Kalaburagi, Advocate)

AND:

1.     Dhareppa,
       S/o.Shanmukappa Bagewadi,
       Aged about 42 years,
       Occ: Nil,
       R/o.Tonashyal,
       Tq. & Dist. Bijapur.

2.     The Director of Secondary
       Education, Office of the
       Commissioner of Public
       Instructions, Dharwad.

3.     The Deputy Director of
       Public Instructions, Bijapur.
                              2




4.     M.R.Dandeli, S.D.A.
       Age: Major, Occ: Service,
       R/o.Shri Madivaleshwar Vidya
       Vardhak Sangh (Parishista Jati and
       Parishista Pangada)
       New Proudha Shale, Kanakal
       Basavanabagewadi, Dist.Bijapur.    ... Respondents

(By Sri Shivashankar H.Manur, Advocate for C/R1:
 Sri Shivakumar R.Tengli, AGA for R2 & R3:
 R4 - served)


      This writ petition is filed under Articles 226 and 227
of the Constitution of India praying to quash the judgment
and order dated 16.12.2010 passed in EAT No.2/2006 by
the Educational Appellate Tribunal and the Prl. District
Judge, Bijapur, vide Annexure-C and etc.

      This petition, coming on for hearing, this day, the
Court made the following:

                          ORDER

None appears.

Writ petition is dismissed for non-prosecution.

Sd/-

JUDGE

Cm/-