Sri. K Venkata Reddy vs The State Of Karnataka
2024 Latest Caselaw 25378 Kant

Karnataka High Court

Sri. K Venkata Reddy vs The State Of Karnataka on 24 October, 2024

                                           -1-
                                                    NC: 2024:KHC:42904-DB
                                                    WP No. 17844 of 2022




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 24TH DAY OF OCTOBER, 2024

                                         PRESENT

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

                                          AND

                        THE HON'BLE MR JUSTICE K. V. ARAVIND

                      WRIT PETITION NO. 17844 OF 2022 (GM-RES)

              BETWEEN:
              1.   SRI. K VENKATA REDDY
                   PROFESSOR (RETD.)
                   AGED ABOUT 69 YEARS
                   S/O LATE G P VENAKATA SHOMAPPA
                   AT NO 345, SRINIDHI DUO
                   MARVEL LAYOUT
                   ANANTHAPURA VILLAGE CROSS
                   AVALAHALLI
                   NEAR RAMANASHREE
                   CALIFORNIA RESORT
                   BANGALORE - 560 064
                                                            ...PETITIONER
Digitally    (BY SRI. PRIYAMVADA J, ADVOCATE)
signed by
AMBIKA H B
             AND:
Location:
High Court 1. THE STATE OF KARNATAKA
                  REPRESENTED BY ITS
of Karnataka
                   CHIEF SECRETARY
                   VIDHANA SOUDHA
                   BENGALURU - 560 001

              2.   THE SECRETARY TO GOVERNMENT
                   DEPARTMENT OF ANIMAL HUSBANDRY
                   AND FISHERIES
                   No.405, IV FLOOR
                   VIKASA SOUDHA
                   BENGALURU - 560 001
                            -2-
                                       NC: 2024:KHC:42904-DB
                                       WP No. 17844 of 2022




3.   DR. K C VEERANNA
     AGED ABOUT 56 YEARS
     S/O K CHANNABASAPPA
     VICE CHANCELLOR
     KARNATAKA VETERNARY, ANIMAL
     FISHERIES SCIENCES UNIVERSITY
     AT NANDINAGAR
     P B No.6, BIDAR - 585 401

4.   KARNATAKA VETERNARY, ANIMAL,
     FISHERIES SCIENCES UNIVERSITY
     AT NANDINAGAR
     P B No.6, BIDAR - 585 401
     REPRESENTED BY ITS REGISTRAR

5.   UNIVERSITY GRANTS COMMISSION
     MINISTRY OF HUMAN
     RESOURCES DEVELOPMENT
     GOVERNMENT OF INDIA
     AT BAHADUR SHAH ZAFAR MARG
     NEW DELHI - 110 002
                                            ...RESPONDENTS

(SMT. NILOUFER AKBAR, ADDITIONAL GOVERNMENT ADVOCATE
 FOR RESPONDENT NOS.1 & 2
 SMT.VAISHALI HEGDE, ADVOCATE FOR RESPONDENT Nos.3 & 4)


      THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO-GRANT WRIT
OF QUO-WARRANTO CHALLENGING THE APPOINTMENT OF THE
3RD RESPONDENT AS THE VICE CHANCELLOR OF THE 4TH
RESPONDENT AND FOR ISSUANCE OF WRIT OF CERTIORARI
QUASHING THE APPOINTMENT OF THE 3RD RESPONDENT VIDE
ANNEXURE-H DATED 11.07.2022 AND ETC.

      THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
                                     -3-
                                               NC: 2024:KHC:42904-DB
                                               WP No. 17844 of 2022




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)

Learned advocate Smt. Priyamvada for the petitioner stated

that memo for withdrawal dated 12.09.2024 is filed, which is on

record.

2. Permission is granted to withdraw the petition.

3. In view of the memo, the petition is dismissed as withdrawn.

In view of dismissal of the petition, the interlocutory

application would not survive and it stands accordingly disposed of.

Sd/-

(N. V. ANJARIA) CHIEF JUSTICE

Sd/-

(K. V. ARAVIND) JUDGE