Sri.R. Chandrasekar vs The Secretary
2023 Latest Caselaw 6864 Kant

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                                                          NC: 2023:KHC:35197-DB
                                                           WA No. 1182 of 2023



                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 27TH DAY OF SEPTEMBER, 2023

                                            PRESENT

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

                                              AND

                           THE HON'BLE MR JUSTICE KRISHNA S DIXIT

                           WRIT APPEAL NO. 1182 OF 2023 (EDN-RES)

                   BETWEEN:

                   SRI.R. CHANDRASEKAR,
                   S/O C RAJGOPAL,
                   AGED ABOUT 60 YEARS,
                   R/AT SILLARAHALLI P.O.,
                   PAPPIREDDIPATTI TALUK,
                   DHARMAPURI DISTRICT - 635 303.

                                                                   ...APPELLANT
                   (BY SRI. SWAMY M M, ADVOCATE)

                   AND:
Digitally signed
by SHARADA         1.    THE SECRETARY,
VANI B                   THE KARNATAKA SECONDARY EDUCATION
Location: HIGH           & EXAMINATION BOARD,
COURT OF                 MALLESHWARAM,
KARNATAKA
                         BENGALURU - 560 003.

                   2.    THE DIRECTOR OF ELEMENTARY EDUCATION,
                         COLLEGE ROAD, NUNGAMBAKKAM,
                         CHENNAI - 600 006.

                   3.    THE DISTRICT ELEMENTARY
                         EDUCATIONAL OFFICER,
                         DHARMAPURI,
                         DHARMAPURI DISTRICT - 636 702.
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                                     NC: 2023:KHC:35197-DB
                                       WA No. 1182 of 2023



4.   VENKATESH T. C. H. TRAINING COLLEGE,
     MARATHAHALLI,
     BANGALORE - 560 037.
     REP. BY ITS SUPERINTENDENT.

                                            ...RESPONDENTS
(BY SMT.NILOUFER AKBAR, AGA FOR R1)

      THIS WRIT APPEAL FILED U/S 4 OF THE KARNATAKA

HIGH COURT ACT, 1961 PRAYING TO A) SET ASIDE THE

ORDER DATED 25.05.2023 PASSED BY THE LEARNED SINGLE

JUDGE OF THIS HONBLE COURT IN W.P No. 40194/2013 AND

ALLOW THE SAID WRIT PETITION AND B) FURTHER BE

PLEASED TO GRANT ANY OTHER RELIEF OR RELIEFS THAT

THIS HONBLE COURT DEEMS FIT UNDER THE CIRCUMSTANCES

OF THE CASE ALONG WITH COST, IN THE INTEREST OF

JUSTICE AND EQUITY.


      THIS APPEAL COMING ON FOR PRELIMINARY HEARING

THIS DAY, CHIEF JUSTICE DELIVERED THE FOLLOWING:


                       JUDGMENT

After arguing for sometime, learned counsel for the

appellant prays for leave to withdraw the appeal. Appellant

is allowed to withdraw the appeal, as sought for.

NC: 2023:KHC:35197-DB WA No. 1182 of 2023

Writ Appeal is disposed off as having been

withdrawn. In view of disposal of the Writ Appeal, all

pending applications pale into insignificance.

Registry to circulate this order to the respondents by

Speed Post, forthwith.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

cbc