Karnataka High Court
Shobha vs State Of Karnataka And Ors on 14 December, 2023
Author: Pradeep Singh Yerur
Bench: Pradeep Singh Yerur
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NC: 2023:KHC-K:9234
WP No. 203197 of 2023
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 14TH DAY OF DECEMBER, 2023
BEFORE
THE HON'BLE MR. JUSTICE PRADEEP SINGH YERUR
WRIT PETITION NO. 203197 OF 2023 (S-RES)
BETWEEN:
SMT. SHOBHA
W/O H.S DHARMAGERI,
AGED ABOUT 37 YEARS,
OCC: GUEST LECTURER,
R/O H.NO.530 KOLLUR LT,
TALUK: MUDDEBIHAL,
DISTRICT: VIJAYAPURA-586212.
(REGN NO.F0053)
...PETITIONER
(BY SRI. SANGANABASAVA B. PATIL, ADVOCATE)
AND:
Digitally signed
by SACHIN 1. STATE OF KARNATAKA,
Location: HIGH PRINCIPAL SECRETARY/
COURT OF
KARNATAKA ADDITIONAL CHIEF SECRETARY,
DEPARTMENT OF HIGH EDUCATION,
M.S BUILDING, DR. AMBEDKAR VEEDHI,
BENGLAURU-560001.
2. THE COMMISSIONER,
DEPARTMENT OF COLLEGIATE EDUCATION,
'UNNATA SHIKSHANA SOUDHA'
SHESHADRI ROAD, BENGLAURU-560001.
3. THE EXECUTIVE DIRECTOR,
KARNATAKA EXAMINATION AUTHORITY
AND APPOINTING AUTHORITY,
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NC: 2023:KHC-K:9234
WP No. 203197 of 2023
SAMPIGE ROAD, 18TH CROSS,
MALLESHWARAM, BENGLAURU-560003.
4. MRS.VASUNDARKUMARI,
FATHERS HUSBANDS NAME
NOW KNOWN, AGED ABOUT 35 YEARS,
REGISTER NO.A5681
C/O THE EXECUTIVE DIRECTOR,
KARNATAKA EXAMINATION AUTHORITY,
SAMPIGE ROAD, 18TH CROSS,
MALLESHWARAM, BENGLAURU-560001.
5. MRS. GIRIJALAXMI,
REGISTER NO.G1653,
FATHERS/HUSBANDS NAME
NOT KNOWN, AGED ABOUT 36 YEARS,
C/O THE EXECUTIVE DIRECTOR,
KARNATAKA EXAMINATION AUTHORITY,
SAMPIGE ROAD, 18TH CROSS,
MALLESHWARAM, BENGLAURU-560001.
...RESPONDENTS
(BY SRI. BASAVARAJ R. MATH AND
SMT. VIJAYALAXMI, ADVOCATES FOR R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE
A WRIT OF CERTIORARI OR ANY OTHER APPROPRIATE WRIT
OR ORDER OR DIRECTION AND QUASH THE FINAL SELECTION
LIST VIDE ANNEXURE-F IN SO FAR AS THE RESPONDENT NO. 4
AND 5 ARE CONCERNED. II) WRIT OF MANDAMUS OR ANY
OTHER APPROPRIATE WITH ORDER OF DIRECTION, DIRECTING
THE RESPONDENTS NO.1 TO 3 TO CONSIDER THE CASE OF
THE PETITIONER AND GRANT HER SELECT AND APPOINTMENT
THE PETITIONER BY FOLLOWING THE PRINCIPAL OF VERTICAL
RESERVATION AND MIGRATE THE RESPONDENTS NO. 4 AND 5
PURSUANT TO THE REPRESENTATION OF THE PETITIONER
VIDE ANNEXURE-H AND ALSO BASED ON THE DIVISION
BENCH JUDGMENT OF ANDHRA PRADESH (BASED ON SUPREME
COURT JUDGMENT) VIDE ANNEXURE-M.
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NC: 2023:KHC-K:9234
WP No. 203197 of 2023
THIS PETITION COMING ON FOR PRELIMINARY HEARING,
THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel for the petitioner files a memo
seeking withdrawal of the writ petition. Memo reads as
under :-
"In the above matter, the undersigned
Advocate, in instruction is seeking the leave of
this Hon'ble Court to withdraw the instant writ
petition with liberty to approach the Hon'ble
Karnataka Administrative Tribunal to redress the
grievance of the petitioner. Hence, the instant
writ petition may be permitted to be withdrawn
by reserving all the rights of the petitioner
without prejudice to approach Karnataka
Administrative Tribunal as submitted above. The
writ petition may be permitted to be withdrawn
with liberty."
Placing the submission and the memo on record,
petition is dismissed as withdrawn, reserving liberty to
approach the appropriate forum.
Sd/-
JUDGE
SN
CT:SI
