Karnataka High Court
Dr Raj Kumar S Yaragal vs The State Of Karnataka on 6 August, 2024
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NC: 2024:KHC:31240-DB
WP No. 6636 of 2024
C/W WP No. 1176 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 6TH DAY OF AUGUST, 2024
PRESENT
THE HON'BLE MRS. JUSTICE ANU SIVARAMAN
AND
THE HON'BLE MR. JUSTICE G BASAVARAJA
WRIT PETITION NO. 6636 OF 2024 (S-KSAT)
C/W
WRIT PETITION NO. 1176 OF 2024 (S-KSAT)
IN WRIT PETITION NO. 6636 OF 2024:
BETWEEN:
Dr. JAYASHRI EMMI
W/O RAJENDRA PATIL
AGED ABOUT 60 YEARS
OCC: DISTRICT HEALTH AND FAMILY
WELFARE OFFICER, BAGALKOT
R/O. SECTOR NO.58
'MAHANTA NILAYA'
NAVANAGAR, BAGALKOT-587 102
PRESENTLY WITHOUT POSTING
...PETITIONER
(BY SRI. DESHPANDE AMIT ANAND, ADVOCATE)
Digitally signed
by
CHANNEGOWDA
PREMA AND:
Location: High
Court of
Karnataka
1. STATE OF KARNATAKA
REP. BY PRINCIPAL SECRETARY
DEPARTMENT OF HEALTH AND FAMILY WELFARE
VIKASA SOUDHA
BENGALURU-560 001
2. THE COMMISSIONER
DEPARTMENT OF HEALTH AND FAMILY WELFARE
AROGYA SOUDHA, MAGADI ROAD
BENGALURU-560 026
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NC: 2024:KHC:31240-DB
WP No. 6636 of 2024
C/W WP No. 1176 of 2024
3. DR. RAJKUMAR YARGAL
AGED ABOUT 53 YEARS
OCC: DISTRICT HEALTH AND FAMILY
WELFARE OFFICER
BAGALKOT,
R/O. PLOT NO.90, SECTOR 61
NAVANAGAR, BAGALKOT-586 101
...RESPONDENTS
(BY SRI. V.G. BHANUPRAKASH, AAG A/W.
SRI. VIKAS ROJIPURA, AGA FOR R1 & R2;
SRI. V.R. SARATHY, ADVOCATE FOR R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA PRAYING TO ALLOW THE
WRIT PETITION BY SETTING ASIDE THE IMPUGNED ORDER
DATED 20.12.2023 PASSED BY THE HON'BLE KARNATAKA
ADMINISTRATIVE TRIBUNAL IN APPLICATION No.3658/2023
VIDE ANNEXURE-E BY ISSUING A WRIT OF CERTIORARI OR
ANY OTHER DIRECTION OR ORDER AND ETC.
IN WRIT PETITION NO.1176 OF 2024:
BETWEEN:
Dr. RAJ KUMAR S YARAGAL
S/O SHEELABHADRA YARAGAL
AGED ABOUT 53 YEARS
WORKING AS DISTRICT HEALTH AND
FAMILY WELFARE OFFICER
BAGALKOT DISTRICT, BAGALKOT
R/AT PLOT NO.90, SECTOR 61
NAVANAGAR, BAGALKOT-587103
... PETITIONER
(BY SRI. VIJAYA RAGHAVA SARATHY H.M., ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REP. BY ITS SECRETARY
DEPARTMENT OF HEALTH AND FAMILY WELFARE
SERVICES, VIKASA SOUDHA
BENGALURU-560 001
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NC: 2024:KHC:31240-DB
WP No. 6636 of 2024
C/W WP No. 1176 of 2024
2. THE COMMISSIONER
DEPARTMENT OF HEALTH AND FAMILY WELFARE
SERVICES, AROGYA SOUDHA
LEPROSY HOSPITAL COMPOUND
MAGADI ROAD, BENGALURU-560 026
3. Dr. JAYASHRI EMMI
W/O RAJENDRA PATIL
AGED ABOUT 59 YEARS
WORKING AS DISTRICT HEALTH
AND FAMILY WELFARE
BAGALKOT DISTRICT
PRESENTLY POST TO REPORT
COMMISSIONER OF HEALTH AND
FAMILY WELFARE SERVICES
LEPROSY HOSPITAL COMPOUND
AROGYA SOUDHA, MAGADI ROAD
BENGALURU-560 023
... RESPONDENTS
(BY SRI. V.G. BHANUPRAKASH, AAG A/W.
SRI. VIKAS ROJIPURA AGA FOR R1 & R2
SRI. AMIT DESHPANDE, ADVOCATE FOR R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, PRAYING TO ISSUE AN
APPROPRIATE ORDER OR DIRECTION IN THE NATURE OF
CERTIORARI QUASHING THE IMPUGNED ORDER PASSED IN
A.No.3658/2023, DATED 20.12.2023 (ANNEXURE-A) PASSED
BY THE KARNATAKA STATE ADMINISTRATIVE TRIBUNAL AND
FURTHER DISMISS THE SAID APPLICATION FILED BY
RESPONDENT No.3 AS NOT MAINTAINABLE IN THE INTEREST
OF JUSTICE AND EQUITY AND ETC.
THESE PETITIONS, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM: HON'BLE MRS. JUSTICE ANU SIVARAMAN
and
HON'BLE MR. JUSTICE G BASAVARAJA
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NC: 2024:KHC:31240-DB
WP No. 6636 of 2024
C/W WP No. 1176 of 2024
ORAL JUDGMENT
(PER: HON'BLE MRS. JUSTICE ANU SIVARAMAN)
It is submitted that W.P.No.6636/2024 had already been
allowed by order dated 10.06.2024.
2. In W.P.No.1176/2024, it is submitted by the learned
Additional Advocate General appearing for the respondent
Nos.1 and 2 that appropriate posting orders will be issued to
the petitioner herein.
3. Said submission is recorded.
4. The writ petitions are accordingly disposed of.
Sd/-
(ANU SIVARAMAN)
JUDGE
Sd/-
(G BASAVARAJA)
JUDGE
MH/-
