Bangalore Medical College And ... vs Dr Medini V Raman
2023 Latest Caselaw 1972 Kant

                                             -1-
                                                      WA No. 1069 of 2022




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 23RD DAY OF MARCH, 2023

                                          PRESENT
                   THE HON'BLE MR. PRASANNA B. VARALE, CHIEF JUSTICE
                                             AND
                           THE HON'BLE MR. JUSTICE ASHOK S.KINAGI
                           WRIT APPEAL NO. 1069 OF 2022 (EDN-RES)
                   BETWEEN:

                   BANGALORE MEDICAL COLLEGE
                   AND RESEARCH INSTITUTE
                   AUTONOMOUS INSTITUTE COMING
                   UNDER THE GOVERNMENT OF KARNATAKA
                   K.R.FORT, BENGALURU 560002
                   REPRESENTED BY ITS DIRECTOR CUM DEAN

                                                              ...APPELLANT
                   (BY SRI ABHISHEK MALIPATIL, ADVOCATE FOR
                   SRI MALIPATIL P S, ADVOCATE)

                   AND:

Digitally signed   1.    DR. MEDINI V. RAMAN
by K P SWETHA            W/O MANJU NAIK V
Location: HIGH
COURT OF                 AGED ABOUT 35 YEARS
KARNATAKA                WORKING AS INTENSIVE CARE MEDICAL OFFICER
                         BANGALORE MEDICAL COLLEGE AND
                         RESEARCH INSTITUTE, BANGALORE
                         RESIDING AT NO. 104/C, PWD QUARTERS
                         6TH CROSS, 8TH MAIN, VASANTH NAGAR
                         BENGALURU 560 001

                   2.    STATE OF KARNATAKA
                         DEPARTMENT OF MEDICAL EDUCATION
                         VIKASA SOUDHA
                         BENGALURU 560001
                         REPRESENTED BY ITS SECRETARY
                                     -2-
                                              WA No. 1069 of 2022




3.   THE DIRECTOR
     DIRECTORATE OF MEDICAL EDUCATION
     ANAND RAO CIRCLE
     BENGALURU 560009

4.   NATIONAL MEDICAL COMMISSION
     (ERSTWHILE MEDICAL COUNCIL OF INDIA)
     POCKET 14, SECTOR 8
     DWARKA, NEW DELHI 110007
     REPRESENTED BY ITS SECRETARY
                                        ...RESPONDENTS

(BY SRI SHARATH S. GOWDA, ADVOCATE FOR C/R1;
SRI S.S.MAHENDRA, AGA FOR R2 & R3)

     THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT,1961 PRAYING TO SET ASIDE
THE ORDER DATED 13.09.2022 PASSED BY THE LEARNED
SINGLE JUDGE IN WRIT PETITION NO.11035/2022 AND TO
DISMISS THE WRIT PETITION.

    THIS APPEAL COMING ON FOR ORDERS THIS DAY,
CHIEF JUSTICE DELIVERED THE FOLLOWING:



                             JUDGMENT

Issue notice. The learned Additional Government

Advocate accepts notice for respondent Nos.2 and 3.

2. In similar circumstances, this Court, vide order

dated 15.02.2023 passed in W.A.No.1060/2022 C/w

W.A.Nos.1065/2022 and 1068/2022, dismissed the said

appeals. Therefore, we see no reason to take a different view

than the one adopted by us in W.A.No.1060/2022 C/w

WA No. 1069 of 2022

W.A.Nos.1065/2022 and 1068/2022. Accordingly, the writ

appeal is dismissed.

3. In view of dismissal of the writ appeal, the pending

interlocutory application does not survive for consideration and

the same is accordingly disposed of.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

KPS