Mr. Jeevansab vs The Honble Governor Of Karnataka
2024 Latest Caselaw 26621 Kant

Karnataka High Court

Mr. Jeevansab vs The Honble Governor Of Karnataka on 7 November, 2024

                                           -1-
                                                    NC: 2024:KHC:45003-DB
                                                   WP No. 105745 of 2024




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 7TH DAY OF NOVEMBER, 2024

                                         PRESENT

                     THE HON'BLE MR N. V. ANJARIA, CHIEF JUSTICE

                                          AND

                        THE HON'BLE MR JUSTICE K. V. ARAVIND

                    WRIT PETITION NO. 105745 OF 2024 (GM-RES-PIL)

              BETWEEN:

              1.   MR. JEEVANSAB
                   S/O. ABDUL RAZAKSAB HABBANNI
                   RESIDENT OF HARLAPUR
                   TQ. AND DIST. GADAG
                   AGED ABOUT 50 YEARS
                   C/O. SMT. PRARIJANBEGUM
                   W/O. LATE RAJESAB Y. CHOPADAR
                   #246/B/23, NISARGA BADAVANI
                   ABDUL KALAM SHADI HALL ROAD
                   GADAG, KARNATAKA - 582 101
                                                          ...PETITIONER
Digitally
             (BY SRI JEEVANSAB HABBANNI, PETITIONER-IN-PERSON)
signed by
AMBIKA H B
             AND:
Location:
High Court   1. THE HON'BLE GOVERNOR
of Karnataka      OF KARNATAKA
                   REPRESENTED BY ITS
                   UNDER SECRETARY
                   RAJ BHAVAN
                   BENGALURU - 560 001

              2.   THE DEPARTMENT OF HIGHER EDUCATION
                   GOVERNMENT OF KARNATAKA
                   REPRESENTED BY ITS
                   UNDER SECRETARY
                   KARNATAKA SECRETRIAT
                   M.S. BUILDING, BENGALURU - 560 001
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                                    NC: 2024:KHC:45003-DB
                                   WP No. 105745 of 2024




3.   THE GOVERNMENT OF KARNATAKA
     REPRESENTED BY ITS
     UNDER SECRETARY
     VIDHANA SOUDHA
     KARNATAKA SECRETARIAT
     BENGALURU - 560 001

4.   THE RESPECTED REGISTRAR
     KARNATAKA STATE LAW UNIVERSITY
     NAVANAGAR
     HUBBALLI

5.   THE RESPECTED REGISTRAR
     BANGALORE UNIVERSITY
     BENGALURU

6.   THE RESPECTED REGISTRAR
     MANGALURU UNIVERSITY
     MANGALURU

7.   THE RESPECTED REGISTRAR
     KARNATAK UNIVERSITY
     DHARWAD

8.   THE RESPECTED REGISTRAR
     GULBARGA UNIVERSITY
     KALABURAGI
                                        ...RESPONDENTS
(SMT. NILOUFER AKBAR, ADDITIONAL GOVERNMENT ADVOCATE
 FOR RESPONDENT NOS.1 TO 3)

     THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT
IN THE NATURE OF MANDAMUS OR ANY OTHER APPROPRIATE
WRIT/DIRECTION/ORDER TO THE RESPONDENTS TO COMPLY
WITH THE DIRECTIONS CONTAINED IN ANNEXURE-A TO F TO
IMPLEMENT THE ORDER PASSED BY THE GOVERNMENT
SECRETARIAT IN HIGHER EDUCATION DEPARTMENT WITHIN
PRESCRIBED TIME LIMIT & ETC.

      THIS PETITION, COMING ON FOR PRELIMINARY HEARING,
THIS DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:
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                                               NC: 2024:KHC:45003-DB
                                              WP No. 105745 of 2024




CORAM: HON'BLE THE CHIEF JUSTICE MR. JUSTICE
       N. V. ANJARIA
       and
       HON'BLE MR JUSTICE K. V. ARAVIND

                             ORAL JUDGMENT

(PER: HON'BLE THE CHIEF JUSTICE MR. JUSTICE N. V. ANJARIA)

Heard the petitioner-in-person at length. Learned Additional

Government Advocate Smt. Niloufer Akbar appeared upon service

of copy of the petition in advance and assisted the Court.

2. The subject matter and the prayers in this petition, styled as

public interest litigation, entirely fall in the realm of policy. No relief

is booked in this petition.

3. The contempt petition stands dismissed.

Sd/-

(N. V. ANJARIA) CHIEF JUSTICE

Sd/-

(K. V. ARAVIND) JUDGE