Karnataka High Court
Gururaj Kulkarni vs The Board Of Technical Examinations on 29 October, 2024
Author: H.T.Narendra Prasad
Bench: H.T.Narendra Prasad
-1-
NC: 2024:KHC-D:15787-DB
WA No. 100206 of 2023
IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
DATED THIS THE 29TH DAY OF OCTOBER, 2024
PRESENT
THE HON'BLE MR. JUSTICE H.T.NARENDRA PRASAD
AND
THE HON'BLE MR. JUSTICE VENKATESH NAIK T
WRIT APPEAL NO. 100206 OF 2023 (S-PRO)
BETWEEN:
1. GURURAJ KULKARNI,
AGE 37 YEARS, OCC TECHNICIAN,
R/O. C-273, KAIGA TOWNSHIP, MALLAPUR-581400.
2. SRIDHAR HUTAGI,
AGE 46 YEARS, OCC: TECHNICIAN/G,
R/O. C-4/6-04, KAIGA TOWNSHIP, MALLAPUR-581400.
3. RAVI BYADGI,
AGE 41 YEARS, OCC: TECHNICIAN/G,
R/O. C-4/8/01, KAIGA TOWNSHIP, MALLAPUR-581400.
4. MAHANTESH NALATWAD,
AGE 37 YEARS, OCC: TECHINCIAN/G,
Digitally signed R/O. C-3/8/04, KAIGA TOWNSHIP, MALLAPUR-581400.
by JAGADISH T
R
Location: High
Court of 5. SUBHASH KOTATNUR,
Karnataka,
Dharwad Bench AGE 42 YEARS, OCC: C-4/1/03,
KAIGA TOWNSHIP, MALLAPUR-581400.
6. NAGARAJ I. G,
AGE 39 YEARS, OCC: TECHNICIAN/G,
R/O. C-7/10/02, KAIGA TOWNSHIP,
MALLAPUR-581400.
...APPELLANTS
(BY SRI. SANTOSH B. MALLIGAWAD, ADVOCATE)
-2-
NC: 2024:KHC-D:15787-DB
WA No. 100206 of 2023
AND:
1. THE BOARD OF TECHNICAL EXAMINATIONS,
REPRESENTED BY ITS SECRETARY,
PALACE ROAD, BENGALURU-560 001.
2. THE PRINCIPAL,
GOVERNMENT POLYTECHNIC JOIDA DEPARTMENT
OF TECHNICAL EDUCATION, JOIDA,
UTTARA KANNADA DISTRICT-581166.
3. THE PRINCIPAL,
GOVERNMENT POLYTECHNIC KARWAR,
DEPARTMENT OF TECHNICAL EDUCATION,
JOIDA, UTTARA KANNADA DISTRICT-581166.
4. THE BHABHA ATOMIC RESEARCH CENTRE,
REPRESENTED BY THE SECRETARY,
CENTRAL COMPLEX, TROMBAY, MUMBAI-400085.
...RESPONDENTS
THIS WRIT APPEAL IS FILED U/S.4 OF KARNATAKA HIGH
COURT ACT, 1961, PRAYING TO SET ASIDE THE ORDER DATED
10/01/2023 PASSED BY LEARNED SINGLE JUDGE IN W.P NO
103776/2022 AND ISSUE A WRIT IN THE NATURE OF CERTIORORI
QUASHING THE ENDORSEMENT DATED 24-10-2019 ISSUED BY
RESPONDENT NO. 5 TO PETITIONER NO. 1 AND PETITIONER NO. 2
VIDE ANNEXURE -F BEARING NO.30-STPT-2018-TC-14189 AND
ANNEXURE F-1 DATED 24-10-2019 BEARING NO.30-STPT-2018-TC-
14183 AND ISSUE A WRIT IN THE NATURE OF CERTIORARI
QUASHING THE ORDER DATED 30-05-2019 BEARING NO. KAIGA
SITE-HRM-STPT-2018/151 ISSUED BY THE RESPONDENT NO. 6 TO
THE PETITIONER NO. 1 AND 2 VIDE ANNEXURE C AND C-1 AND
ISSUE A WRIT IN THE NATURE OF MANDAMUS DIRECTING THE
RESPONDENTS NO 5 TO 7 TO CONSIDER THE DIPLOMA
CERTIFICATES AT ANNEXURE B TO B4 FOR PARTICIPATING IN THE
EXAMINATION BEING CONDUCTED BY RESPONDENT NO 5 THROUGH
THE NOTIFICATION BEARING TC/201/STPT/2022-I-18673 DATED
30/03/2022 VIDE ANNEXURE-L AND ISSUE A WRIT IN THE NATURE
OF CERTIORARI QUASHING THE CIRCULAR BEARING NO.
NPCIL/CO/HR-TP/3 (403)/2022496 DATED 02-09-2022 ISSUED BY
THE RESPONDENT NO. 7 VIDE ANNEXURE-M.
-3-
NC: 2024:KHC-D:15787-DB
WA No. 100206 of 2023
THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM: THE HON'BLE MR. JUSTICE H.T.NARENDRA PRASAD
AND
THE HON'BLE MR. JUSTICE VENKATESH NAIK T
ORAL JUDGMENT
(PER: THE HON'BLE MR. JUSTICE H.T.NARENDRA PRASAD)
Learned counsel for the appellants submits that writ
appeal has become infructuous.
In view of the said submission, appeal is dismissed
as having become infructuous.
Sd/-
(H.T.NARENDRA PRASAD)
JUDGE
Sd/-
(VENKATESH NAIK T)
JUDGE
SMM/ct-an
