Karishma Praveen K @ Karishma K vs The State Of Karnataka
2024 Latest Caselaw 26119 Kant

Karnataka High Court

Karishma Praveen K @ Karishma K vs The State Of Karnataka on 4 November, 2024

Author: Suraj Govindaraj

Bench: Suraj Govindaraj

                                                   -1-
                                                           NC: 2024:KHC:44154
                                                         WP No. 23864 of 2024




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 4TH DAY OF NOVEMBER, 2024

                                             BEFORE
                        THE HON'BLE MR JUSTICE SURAJ GOVINDARAJ
                        WRIT PETITION NO. 23864 OF 2024 (EDN-RES)
                   BETWEEN:

                   KARISHMA PRAVEEN K @ KARISHMA K
                   D/O R KAJAMODEEN
                   AGED ABOUT 30 YEARS
                   RESIDING AT NO. 01, KALYAN NAGAR,
                   13TH WARD, NEAR KRISHNA BAKERY,
                   T DASARAHALLI,
                   BANGALORE NORTH
                   BANGALORE-560057

                                                                  ...PETITIONER
                   (BY SRI. MOHAN KUMAR H G.,ADVOCATE-ABSENT)

                   AND:

                   1.   THE STATE OF KARNATAKA
                        REP. BY CHIEF SECRETARY
                        ROOM NO. 320, 3RD FLOOR,
                        VIDHANA SOUDHA,
Digitally signed        BANGALORE- 560001
by SHWETHA
RAGHAVENDRA        2.   THE COMMISSIONER
Location: HIGH          DEPARTMENT OF PUBLIC INSTRUCTION
COURT OF
KARNATAKA               NRUPATHUNGA ROAD, K.R. CIRCLE
                        BANGALORE-560001

                   3.   THE SECRETARY
                        KARNATAKA STATE SECONDARY EDUCATION
                        EXAMINATION BOARD (KSSEEB)
                        6TH CROSS ROAD, MALLESWARAM,
                        BANGALORE- 560003

                   4.   THE DIRECTOR,
                        GOVERNMENT OF KARNATAKA
                        DEPARTMENT OF PRE-UNIVERSITY EDUCATION
                              -2-
                                             NC: 2024:KHC:44154
                                       WP No. 23864 of 2024




     18TH CROSS MALLESWARAM,
     BANGALORE- 560003

5.   THE REGISTRAR,
     JNANABHARATHI CAMPUS
     BANGALORE UNIVERSITY
     BANGALORE- 560056

6.   ACHARYA INSTITUTES
     ACHARYA DR. S. RADHAKRISHNAN ROAD
     ACHARYA P.O. SOLADEVANAHALLI
     BANGALORE- 560107

7.   LAWRENCE ENGLISH HIGH SCHOOL
     #1200, KALYAN NAGAR, T. DASARAHALLI,
     BANGALORE- 560057.

8.   VIVEKANANDA COLLEGE PREMISES,
     DR. RAJKUMAR ROAD,
     NEAR ORION MALL,
     RAJAJINAGAR IIND STAGE,
     BANGALORE- 560055.

                                                 ...RESPONDENTS
(BY SMT. PRATHIBHA R.K., AGA FOR R1 TO R5)

      THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT A
MANDAMUS DIRECTING THE RESPONDENTS TO CONSIDER THE
REPRESENTATION   AND PAYMENT MADE BY THE PETITIONER DTD.
02.02.2024 (ANNX-C) TO ISSUE A FRESH MARKS CARDS / PASS
CERTIFICATE DEPICTING THE NEW NAME PETITIONER AS KARISHMA
K IN COMPLIANCE OF THE JUDGEMENT AND DECREE IN O.S.NO.
4861/2022 DTD. 14.02.2023 AS PER ANNX-B AND ETC.


      THIS WRIT PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:


CORAM:    HON'BLE MR JUSTICE SURAJ GOVINDARAJ
                                  -3-
                                                NC: 2024:KHC:44154
                                            WP No. 23864 of 2024




                           ORAL ORDER

1. The Petitioner is before this Court seeking for the

following reliefs:

a. A Writ a Mandamus directing the Respondents to consider the representation and payment made by the petitioner dated 02.02.2024 (Annexure-C) to issue a fresh marks cards/pass certificate depicting the new name petitioner as Karishma .K in compliance of the Judgment and decree in O.S.No.4861/2022 dated 14.02.2023 as per Annexure-B

b. Pass such other order/orders, directions as this Honb'le Court deems fit in the circumstances of the case including an order as to the costs of the present Writ Petition, in the interest of justice and equity.

2. Learned AGA submits that marks card has been issued.

A copy of the marks card has been produced.

3. None appears for the petitioner. Since the relief

sought for above stands complied with by issuance of

marks card, the petition stands disposed.

Sd/-

(SURAJ GOVINDARAJ) JUDGE

PRS