Karnataka High Court
Vice-Chancellor vs State Of Karnataka on 27 February, 2024
Author: K.Somashekar
Bench: K.Somashekar
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WA No. 5649 of 2017
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 27TH DAY OF FEBRUARY, 2024
PRESENT
THE HON'BLE MR JUSTICE K.SOMASHEKAR
AND
THE HON'BLE MR JUSTICE RAJESH RAI K
WRIT APPEAL NO. 5649 OF 2017 (S-PRO)
BETWEEN:
1. VICE-CHANCELLOR
UNIVERSITY OF AGRICULTURAL SCIENCES
G.K.V.K., BANGALORE-65
REPRESENTED BY ITS REGISTRAR.
2. THE UNIVERSITY OF AGRICULTURAL SCIENCES
GANDHI KRISHI VIGNANA KENDRA
BANGALORE-65
REPRESENTED BY ITS REGISTRAR.
...APPELLANTS
Digitally (BY SRI. M SREENIVASA - ADVOCATE)
signed by
SUMATHY AND:
KANNAN
Location: 1. STATE OF KARNATAKA
High Court of REPRESENTED BY IT'S CHIEF SECRETARY
Karnataka
VIDHAN SOUDHA
DR. AMBEDKAR ROAD
BANGALORE 560001.
2. STATE OF KARNATAKA
REPRESENTED BY ITS PRINCIPAL SECRETARY
TO DEPARTMENT OF AGRICULTURE
M.S. BUILDING, DR. AMBEDKAR ROAD
VIDHANA SOUDHA
BANGALORE 560001.
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WA No. 5649 of 2017
3. SRI. B.C. CHANDRASHEKAR
S/O CHANNEGOWDA
AGED ABOUT 65 YEARS
ASSOCIATE PROFESSOR OF PLANT
PATHOLOGY, COLLEGE OF AGRICULTURE
UAS, G.K.V.K., BANGALORE 560065.
4. SRI. M. SRIKANTAIAH
S/O LATE N. CHANNAIAH
AGED ABOUT 65 YEARS
ASSOCIATE PROFESSOR
AGRI. MICRO BIOLOGY
COLLEGE OF AGRICULTURE
UAS, G.K.V.K., BANGALORE 560065.
5. SRI. R. CHANDRU
SO K.G. RAJENDRASWAMY
AGED ABOUT 65 YEARS
ASSOCIATE LPROFESSOR OF BIOCHEMISTRY
PHT SCHEME, UAS, G.K.V.K
BANGALORE 560065.
6. SRI. G. MALLIKARJUN
S/O G. BASAPPA
AGED ABOUT 61 YEARS
ASSOCIATE PROFESSOR OF STATISTICS
COLLEGE OF AGRICULTURE
UAS, G.K.V.K
BANGALORE 560065.
7. SRI. N.M. NARASIMHA REDDY
S/O NARAYANA REDDY
AGED ABOUT 65 YEARS
ASSOCIATE PROFESSOR OF HORTICULTURE
ARS, CHINTAMANI
CHIKKABALLAPUR DISTRICT.
8. SRI. N.JANAKIRAM
S/O NARAYANASWAMY
AGED ABOUT 65 YEARS
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WA No. 5649 of 2017
ASSOCIATE PROFESSOR OF AGRONOMY
ARS, CHINTAMANI
CHIKKABALLAPUR DISTRICT.
9. SRI. HONNAIAH
S/O LATE T.H. BRAHMESHWARAIAH
AGED ABOUT 61 YEARS
ASSOCIATE PROFESSOR OF ARI. ECONOMICS
COLLEGE OF AGRICULTUR
UAS, G.K.V.K, BANGLAORE 560065.
10. SRI. K.N. CHANDRE GOWDA
S/O LATE K. NARAYANAPPA
AGED ABOUT 60 YEARS
ASSOCIAT PROFESSOR OF ARI. EXTENTION
STAFF TRAINING UNIT, UAS, HEBBAL
BANGALORE 560040.
11. SRI. S. GANGADHARAIAH
S/O SIDDAIAH
AGED ABOUT 62 YEARS
ASSOCIATE PROFESSOR OF GENETIC
AND PLANT BREEDING, V.C. FARM
MANDYA DISTRICT.
12. SRI. R. VENKATTAPPA
S/O LATE RAMAIAHA
AGED ABOUT 64 YEARS
ASSOCIATE PROFESOR OF ARI. EXTENTION
FARMERS TRAINING INSTITUTE
UAS, G.K.V.K,
BANGAKLORE 560065.
13. DR. H.B. RABINDRA
S/O H. LAKSHMIKANTHA RAO
AGED ABOUT 58 YEARS
ASSOCIATE PROFESSOR OF
PLANT PATHOLOGY
ZONAL AGRICULTURAL RESEARCH STATION
NAVILE, SHIVAMOGGA.
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WA No. 5649 of 2017
14. SRI. M.K. BASAVARAJ
S/O KARIYAPPA
AGED ABOUT 65 YEARS
ASSOCIATE PROFESSOR OF
PLANT PATHOLOGY
ZONAL ARICULTURAL RESEARCH STATION
NAVILE, SHIVAMOGGA.
15. SRI. B. SHIVAYOGESHWAR
S/O B. VEERABASAPPA
AGED ABOUT 63 YEARS
ASSOCIATE PROFESSOR OF
ENTOMOLOGY (RETD)
DOOR NO.148A, 1ST CROSS
VIDYANAGAR, SHIVAMOGGA
SHIVAMOGGA DISTRICT.
15(A). SMT. SUVARNA
W/O LATE SRI.B. SHIVAYOGESHWAR
AGED ABOUT 60 YEARS
RESIDING AT NO.253, 3RD 'A' CROSS
G.K.V.K. LAYOUT, JAKKUR
BANGALORE-560 064.
...RESPONDENTS
(BY SRI. G S ARUNA - HCGP FOR RESPONDENTS NO.1 & 2;
SRI GANESH KALABURAGI - ADVOCATE FOR RESPONDENTS
NO.3 TO 10, 12 & 14 ;
RESPONDENTS NO.11, 13 & 15(A) - SERVED AND
UNREPRESENTED)
THIS WRIT APPEAL FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO ALLOW THIS APPEAL BY
SETTING ASIDE THE JUDGEMENT DATED 25/07/2017 MADE IN
WRIT PETITION NOS.37906-37910/2012 AND WP NOS.43589-
43596/2012 PASSED BY THE LEARNED SINGLE JUDGE OF THIS
HON'BLE COURT.
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WA No. 5649 of 2017
THIS WRIT APPEAL, COMING ON FOR ORDERS, THIS
DAY, K. SOMASHEKAR .J., DELIVERED THE FOLLOWING:
JUDGMENT
Learned counsel Sri M.Sreenivasa for the appellants
is present before the Court physically.
2. This writ appeal is filed challenging the order
passed by the learned single Judge of this Court in
W.P.No.37906-37910/2012 and W.P.No.43589-
43596/2012 dated 25.07.2017. However, counsel for the
appellants has filed a memo seeking withdrawal of the writ
appeal. It is stated in the memo that during the pendency
of the above appeal the respondents filed a contempt
proceeding in CCC No.424/2021. In view of the said fact
the appellant University passed the necessary order and
issued in favour of the respondent writ petitions.
Subsequently, the contempt proceeding came to be
dropped by an order dated 08.09.2022. While dropping
the contempt proceeding it was observed that "it is always
open for the complainant to challenge the order passed by
the University dated 17.10.2020 if so aggrieved." Hence,
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it is stated that the writ appeal does not survive for
consideration.
3. The memo is taken on record. Accordingly, the
writ appeal dismissed as withdrawn.
4. Consequence upon dismissal of the writ appeal,
pending applications, if any, shall stand disposed of.
Sd/-
JUDGE
Sd/-
JUDGE
DKB
