The Karnataka Public Service ... vs Mr Vinay Kumar Ramaiah
2023 Latest Caselaw 4960 Kant

                                          -1-
                                                NC: 2023:KHC:26280-DB
                                                      WA No. 491 of 2020




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 27TH DAY OF JULY, 2023

                                       PRESENT
                         THE HON'BLE MR JUSTICE G.NARENDAR
                                         AND
                        THE HON'BLE MR JUSTICE C.M. POONACHA
                        WRIT APPEAL NO. 491 OF 2020 (GM-RES)
             BETWEEN:

             1.   THE KARNATAKA PUBLIC
                  SERVICE COMMISSION
                  UDYOGA SOUDHA
                  BENGALURU-560 001
                  REPRESENTED BY ITS SECRETARY
                                                              ...APPELLANT
             (BY SRI REUBEN JACOB, SENIOR ADVOCATE FOR
                 SRI PAWAN KUMAR M N., ADVOCATE)

             AND:

             1.   MR VINAY KUMAR RAMAIAH
                  S/O M RAMAIAH
                  AGED ABOUT 35 YEARS
                  RESIDING AT NO.C-24
                  1ST CROSS, 8TH MAIN
Digitally         VASANTHNAGAR, BENGALURU-560 052
signed by
BHARATHI S   2.   KARNATAKA INFORMATION COMMISSION
Location:         NO.336, 2ND GATE
HIGH
COURT OF          3RD FLOOR, M S BUILDING
KARNATAKA         BENGALURU-560 001
                  BY ITS COMMISSIONER
                                                           ...RESPONDENTS
             (BY SRI SHARATH GOWDA, ADVOCATE FOR R2 V/O DTD 7.10.2020
                 SRI S SARAVANA, ADVOCATE FOR C/R1)

                   THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA HIGH
             COURT ACT PRAYING TO SET-ASIDE THE FINAL ORDER DATED
             26/08/2020 IN WP NO.8676/2020 PASSED BY A LEARNED SINGLE
             JUDGE OF THIS HON'BLE COURT, IN SO FAR AS THE FINDINGS ON
             POINT NO.(i), (ii) AND (iii) ARE CONCERNED AND THE ORDER OF
             PARTLY DISMISSING THE SAID WRIT PETITION AND CONSEQUENTLY
             TO ALLOW THE SAID WP NO.8676/2020 IN TOTO AND ETC.
                                     -2-
                                          NC: 2023:KHC:26280-DB
                                                    WA No. 491 of 2020




     THIS APPEAL, COMING ON FOR HEARING,                        THIS    DAY,
G. NARENDAR J., DELIVERED THE FOLLOWING:
                              JUDGMENT

A Memo is preferred by the Appellant.

2. The memo reads as under:

"It is submitted that the above Writ Appeal was filed challenging the Order dated 26.08.2020 in W.P. No. 8676/2020 passed by a learned Single Judge of this Hon'ble Court, in so far as the findings on Point No. (i), (ii) and (iii) are concerned and the order of partly dismissing the writ petition and consequently it was prayed to allow W.P. No.8676/2020 in toto.

It is submitted that the Appellant - Karnataka Public Service Commission has taken a decision to withdraw the above Writ Appeal in view of the subsequent developments relating to the Gazetted Probationers 2015 recruitment (vide Recruitment Notification dated 12-05-2017) and also with the objective of increasing the transparency in the recruitment process and hence it is prayed that this Hon'ble Court may be pleased to permit the Appellant to withdraw the above appeal. Wherefore, it is prayed that this Hon'ble Court may be pleased to dispose the above appeal as withdrawn, in the interest of justice and equity."

3. The memo is taken on record.

4. The Writ Appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

ND