The Deputy Director Of Public ... vs Smt.Jannathi Ugragol
2023 Latest Caselaw 6885 Kant

                                              -1-
                                              NC: 2023:KHC-D:11526-DB
                                                       RP No. 100011 of 2021
                                                    IN WP NO.102867 of 2020




                             IN THE HIGH COURT OF KARNATAKA,
                                      DHARWAD BENCH

                        DATED THIS THE 29TH DAY OF SEPTEMBER, 2023

                                           PRESENT
                        THE HON'BLE MR. JUSTICE S.SUNIL DUTT YADAV
                                             AND
                          THE HON'BLE MS. JUSTICE JYOTI MULIMANI
                           REVIEW PETITION NO.100011 OF 2021
                                           IN
                         WRIT PETITION NO.102867 OF 2020 (S-KAT)

                   BETWEEN:

                   1.    THE DEPUTY DIRECTOR OF
                         PUBLIC INSTRUCTION
                         DHARWAD DISTRICT,
                         DHARWAD - 580 001

                   2.    THE BLOCK EDUCATION OFFICER,
                         NAVALGUND TALUK,
Digitally signed         DHARWAD DISTRICT - 580 001
by VIDYA G R
Location: HIGH     3.    THE BLOCK EDUCATION OFFICER
COURT OF
KARNATAKA                DHARWAD RURAL RANGE,
                         TALUK AND DISTRICT DHARWAD - 580 001
                                                             ... PETITIONERS

                   (BY SRI. KALASURMATH, HCGP)

                   AND:


                   1.    SMT.JANNATHI UGRAGOL
                         AGED ABOUT 35 YEARS,
                         D/O SRI. HASUNSAB UGRAGOL,
                         ASST. MISTRESS,
                           -2-
                          NC: 2023:KHC-D:11526-DB
                                   RP No. 100011 of 2021
                                IN WP NO.102867 of 2020



     GOVT. MODEL PRIMARY SCHOOL,
     ALAGWADI ,
     NAVALGUND TALUK,
     DISTRICT DHARWAD - 582 208.

2.   SMT. SHAHANAZ BEGUM,
     AGED ABOUT 40 YEARS,
     D/O SRI. IMAM HUSAIN LAKKUNDI,
     ASST. MISTRESS,
     GOVT. HIGHER PRIMARY SCHOOL,
     LOKURU
     TALUK AND DISTRICT DHARWAD - 581 206

3.   SMT. ANISA KHATOON,
     M KOLHAPUR,
     AGED ABOUT 38 YEARS,
     D/O SRI. SHIRAJUDDIN T BADEGHAR,
     ASST. MISTRESS,
     GOVT. HIGHER KANNADA SCHOOL,
     UPPINBETTAGERI,
     TALUK AND DISTRICT DHARWAD - 591 104
                                        ... RESPONDENTS

                          ***

      THIS REVIEW PETITION IS FILED UNDER SECTION 114
AND ORDER 47, RULE 1 OF THE CPC, 1908, PRAYING TO
REVIEW THE JUDGMENT DATED 04.03.2020, PASSED BY THE
HON'BLE    DIVISION    BENCH     IN    WRIT    PETITION
NO.102867/2020 (S-KAT), IN THE INTEREST OF JUSTICE AND
EQUITY.


      THIS REVIEW PETITION COMING ON FOR ORDERS, THIS
DAY, S. SUNIL DUTT YADAV J., MADE THE FOLLOWING:
                                   -3-
                                  NC: 2023:KHC-D:11526-DB
                                                RP No. 100011 of 2021
                                             IN WP NO.102867 of 2020




                              ORDER

I.A.No.1/2021 has been filed seeking to condone the

delay of 16 days in filing the Review Petition.

2. In light of the reasons made out in the affidavit

accompanying application, the delay of 16 days in filing

the Review Petition is condoned. I.A.No.1/2021 is

accordingly allowed.

3. Sri V.S.Kalasurmath, learned HCGP appearing

on behalf of petitioners submits that the direction passed

in Writ Petition No.102867/2020 [S-KAT] has been

complied with and the benefits have been extended to the

respondents. Accordingly, it is submitted that the

question of adjudication in terms of the grounds raised in

the Review Petition may not arise.

4. In light of the said submission, Review Petition

is disposed off.

NC: 2023:KHC-D:11526-DB RP No. 100011 of 2021 IN WP NO.102867 of 2020

5. In view of disposal of the Review Petition, the

question of adjudication in I.A.Nos.2/2021 and 3/2021 do

not arise for consideration and the same are accordingly

disposed off.

Sd/-

JUDGE

Sd/-

JUDGE

VGR