The State Of Karnataka vs Dr Medini V Raman
2023 Latest Caselaw 7289 Kant

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                                                      NC: 2023:KHC:37475-DB
                                                         WA No. 386 of 2023



                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 13TH DAY OF OCTOBER, 2023

                                           PRESENT

                   THE HON'BLE MR PRASANNA B. VARALE, CHIEF JUSTICE

                                             AND

                           THE HON'BLE MR JUSTICE KRISHNA S DIXIT

                            WRIT APPEAL NO. 386 OF 2023 (EDN-RES)

                   BETWEEN:

                   1.    THE STATE OF KARNATAKA,
                         DEPARTMENT OF MEDICAL EDUCATION,
                         VIKASA SOUDHA, BENGALURU-560 001.
                         REPRESENTED BY ITS SECRETARY

                   2.    THE DIRECTOR,
                         DIRECTORATE OF MEDICAL EDUCATION,
                         ANAND RAO CIRCLE, BENGALURU-560 009.
                                                                ...APPELLANTS
                   (BY MS. NILOUFER AKBAR., AGA)

Digitally signed   AND:
by SHARADA
VANI B
                   1.    DR MEDINI V RAMAN,
Location: HIGH
COURT OF                 W/O DR MANJU NAIK V,
KARNATAKA                AGED ABOUT 35 YEARS,
                         WORKING AS INTENSIVE CARE
                         MEDICAL OFFICER,
                         DEPARTMENT OF ANESTHESIA,
                          BANGALURU MEDICAL COLLEGE AND
                         RESEARCH INSTITUTE, BANGALORE.
                         RESIDING AT NO.104/C, PWD QUARTERS,
                         6TH CROSS, 8TH MAIN VASANTHNAGAR,
                         BANGALORE-560 001.

                   2.    BANGALORE MEDICAL COLLEGE AND
                         RESEARCH INSTITUTE
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                                    NC: 2023:KHC:37475-DB
                                       WA No. 386 of 2023



     BANGALURU, AUTONOMOUS INSTITUTE
     COMING UNDER THE
     GOVERNMENT OF KARNATAKA,
     K.R ROAD, FORT. BANGALORE-560 002,
     REPRESENTED BY ITS DIRECTOR CUM DEAN

3.   NATIONAL MEDICAL COMMISSION.
     (ERSTWHILE MEDICAL COUNCIL OF INDIA)
     POCKET-14, SECTOR 8, DWARKA,
     NEW DELHI-110 007.
     REPRESENTED BY ITS SECRETARY.

                                       ...RESPONDENTS
(BY MS. ARCHITHA SURESH., ADVOCATE FOR
    SRI. SHARATH S GOWDA.,ADVOCATE FOR R1)

     THIS WRIT APPEAL FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO A) ALLOW THIS WRIT APPEAL
AND B) SET ASIDE THE IMPUGNED ORDER DATED 13/09/2022
PASSED BY THE LEARNED SINGLE JUDGE OF THIS HON BLE
COURT IN WP NO.11035/2022 AND C) GRANT SUCH OTHER
RELIEFS.

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

                      JUDGMENT

Learned Additional Government Advocate on

instructions submits that the appeal was filed against the

order of learned Single Judge, and during the pendency of

appeal, the appellant has complied with the order of

learned Single Judge by issuing Government Order dated

05.08.2023 whereby Respondent No.1 has been deputed

for PG studies to Kidwai Memorial Cancer Institute. It is

NC: 2023:KHC:37475-DB WA No. 386 of 2023

further submitted that there was a mistake in this order in

the sense that, instead of mentioning "Indiragandhi

Institute of Pediatrics for Child Health" it was erroneously

referred as "Kidwai Cancer Medical Institute". As such a

Corrigendum bearing No.MED 399 MMC 2023 has also

been issued on the very date ie., on 05.08.2023, a copy of

these orders are annexed to the memo .

Accepting the statement made in the memo, it can

safely be said that the appeal now has been rendered

infructuous. As such, the appeal is liable to be disposed

off as having become infructuous.

Ordered accordingly.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

Snb/