Shri Rudrappa Siddappa Gudodagi vs The State Of Karnataka
2024 Latest Caselaw 22559 Kant

Karnataka High Court

Shri Rudrappa Siddappa Gudodagi vs The State Of Karnataka on 4 September, 2024

Author: Krishna S.Dixit

Bench: Krishna S.Dixit

                                              -1-
                                                     NC: 2024:KHC-D:12711-DB
                                                     WA No. 100111 of 2023




                    IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                          DATED THIS THE 4TH DAY OF SEPTEMBER, 2024

                                           PRESENT

                          THE HON'BLE MR. JUSTICE KRISHNA S.DIXIT

                                             AND

                        THE HON'BLE MR. JUSTICE VIJAYKUMAR A.PATIL

                            WRIT APPEAL NO.100111 OF 2023 (S-REG)

                   BETWEEN:
                   1.   SHRI. RUDRAPPA SIDDAPPA GUDODAGI,
                        AGE. 54 YEARS,
                        OCC. LECTURER IN POLITICAL SCIENCE,
                        B. SHANKARANAND ARTS AND
                        COMMERCE COLLEGE, KUDACHI,
                        R/O. YALPARATTI, TQ. RAIBAG,
                        DIST. BELAGAVI 590001.

                   2.   SHRI. BALASAB SHANKAR KAMBLE
                        AGE. 46 YEARS,
                        OCC. LECTURER IN HISTORY SCIENCE,
Digitally signed
by JAGADISH T           B SHANKARANAND ARTS AND
R
Location: High
                        COMMERCE COLLEGE, KUDACHI,
Court of                R/O. SHEDABAL, TQ. ATHANI,
Karnataka,
Dharwad Bench           DIST. BELAGAVI 590001.
                                                               ...APPELLANTS
                   (BY SRI. SANTOSH B. RAWOOT, ADVOCATE)

                   AND:

                   1.   THE STATE OF KARNATAKA
                        REPRESENTED BY CHIEF SECRETARY,
                        DEPARTMENT OF EDUCATION
                        (COLLEGIATE EDUCATION),
                        6TH STAGE, M B SUILDING,
                        BENGALURU-560001.
                          -2-
                                   NC: 2024:KHC-D:12711-DB
                                   WA No. 100111 of 2023




2.   THE STATE OF KARNATAKA
     REPRESENTED BY UNDER SECRETARY,
     DEPARTMENT OF EDUCATION
     (COLLEGIATE EDUCATION),
     6TH STAGE, M S BUILDING,
     BENGALURU 560001.

3.   THE COMMISSIONER
     DEPARTMENT OF COLLEGIATE EDUCATION,
     BENGALURU 560002.

4.   THE JOINT DIRECTOR
     REGIONAL OFFICE,
     DEPARTMENT OF COLLEGIATE EDUCATION,
     MINI VIDHAN SOUDHA,
     DHARWAD 580001
     DIST. DHARWAD.

5.   THE SECRETARY
     DR. B R AMBEDAKAR EDUCATION
      SOCIETY, KUDACHI,
     TQ. RAIBAG,
     DIST. BELAGAVI 590001.

6.   THE PRINCIPAL
     B SHANKARANAND ARTS &
      COMMERCE COLLEGE, KUDACHI,
     TQ. RAIBAG,
     DIST. BELAGAVI 590001.
                                           ...RESPONDENTS

(BY SRI. V.S. KALASURMATH, HCGP FOR R1 TO R4,
    SRI. RAMCHANDRA A. MALI, ADVOCATE FOR R5 & R6)

     THIS WRIT APPEAL IS FILED U/S.4 OF KARNATAKA HIGH
COURT ACT, 1961, PRAYING TO, SET-ASIDE THE IMPUGNED
ORDER DATED 27-06-2022 PASSED BY THE LEARNED SINGLE
JUDGE OF THIS HON'BLE COURT IN WRIT PETITION
NO.105712 OF 2019 (S-REG) BY ALLOWING THE APPEAL BY
ALLOWING WRIT PETITION AS PRAYED FOR BY ALLOWING
THIS WRIT APPEAL, IN THE INTEREST OF JUSTICE AND
EQUITY.
                                -3-
                                       NC: 2024:KHC-D:12711-DB
                                        WA No. 100111 of 2023




    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM:      THE HON'BLE MR. JUSTICE KRISHNA S.DIXIT
             AND
             THE HON'BLE MR. JUSTICE VIJAYKUMAR A.PATIL

                    ORAL JUDGMENT

(PER: THE HON'BLE MR. JUSTICE VIJAYKUMAR A.PATIL)

Counsel for the appellant has filed a Memo, dated

02.09.2024, seeking withdrawal of the appeal. The Memo reads

as under:

"In the top noted case appellants does not want to proceed further as they do not have any interest in the matter. Therefore, appellants want to withdraw this appeal as not pressed to meet the ends of justice and equity."

In view of the said Memo, the writ appeal is disposed of

as withdrawn.

Sd/-

(KRISHNA S.DIXIT) JUDGE

Sd/-

(VIJAYKUMAR A.PATIL) JUDGE

KMS