Karnataka High Court
Smt. Suneeta Krishna Naik vs The State Of Karnataka on 12 February, 2025
Author: M.Nagaprasanna
Bench: M.Nagaprasanna
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NC: 2025:KHC-D:2855
WP No. 104212 of 2021
C/W WP No. 104199 of 2021
IN THE HIGH COURT OF KARNATAKA,
DHARWAD BENCH
DATED THIS THE 12TH DAY OF FEBRUARY, 2025
BEFORE
THE HON'BLE MR. JUSTICE M.NAGAPRASANNA
WRIT PETITION NO. 104212 OF 2021 (S-RES)
C/W
WRIT PETITION NO. 104199 OF 2021
IN W.P. NO. 104212/2021
BETWEEN:
1. SMT. SUNEETA KRISHNA NAIK,
AGE. 36 YEARS,
OCC. GUEST LECTURER AT
GOVT. FIRST GRADE COLLEGE,
KUMTA -581332, TQ. KUMTA,
DIST. UTTAR KANNADA.
2. SMT. SANTHOSHI GAJANAN HALANAKAR,
AGE. 36 YEARS,
OCC. GUEST LECTURER AT
GOVT. FIRST GRADE COLLEGE,
Digitally signed by
VISHAL
NINGAPPA
ANKOLA -581353, TQ. ANKOLA,
PATTIHAL
Location: High
DIST. UTTAR KANNADA.
Court of
Karnataka,
Dharwad Bench,
Dharwad
3. SMT. MAHALAXMI NARAYAN NAIK,
AGE. 41 YEARS,
OCC. GUEST LECTURER AT
GOVT. FIRST GRADE COLLEGE,
KUMTA -581332, TQ. KUMTA,
DIST. UTTAR KANNADA.
4. SMT. SHUBHA BANGARESHWAR,
AGE. 38 YEARS,
OCC. GUEST LECTURER AT
GOVT. FIRST GRADE COLLEGE,
SIRSI -581401, TQ. SIRSI,
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WP No. 104212 of 2021
C/W WP No. 104199 of 2021
DIST. UTTAR KANNADA.
5. SHRI. LOHIT RAMACHANDRA NAIK,
AGE. 35 YEARS,
OCC. GUEST LECTURER AT
GOVT. FIRST GRADE COLLEGE,
SIDDAPUR -581355, TQ. SIRSI,
DIST. UTTAR KANNADA.
6. SMT. ANASUYA HANUMANTH HONNAVARKAR,
AGE. 39 YEARS,
OCC. GUEST LECTURER AT
GOVT. FIRST GRADE COLLEGE,
SIDDAPUR -581355, TQ. SIRSI,
DIST. UTTAR KANNADA.
7. SMT. SANDHYA RAMESH PRABHU,
AGE. 38 YEARS,
OCC. GUEST LECTURER AT
GOVT. FIRST GRADE COLLEGE,
SIRSI -581401, TQ. SIRSI,
DIST. UTTAR KANNADA.
8. DR. DIVYA SATYANARAYAN HEGDE,
AGE. 33 YEARS,
OCC. GUEST LECTURER AT
GOVT. FIRST GRADE COLLEGE,
SIRSI -581401, TQ. SIRSI,
DIST. UTTAR KANNADA.
...PETITIONERS
(BY SRI. PRUTHVI K. S., ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
R/BY ITS PRL. SECRETARY
DEPT. OF EDUCATION
(HIGHER EDUCATION),
M.S. BUILDING,
DR. AMBEDKAR VEEDHI,
BENGALURU -560001.
2. THE COMMISSIONER OF COLLEGIATE EDUCATION,
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WP No. 104212 of 2021
C/W WP No. 104199 of 2021
SHESHADRI ROAD,
BENGALURU -01.
3. THE KARNATAKA EXAMINATION AUTHORITY,
R/BY ITS EXECUTIVE DIRECTOR,
SAMPIGE ROAD, 18TH CROSS,
MALLESHWARAM -560012,
BENGALURU, DIST. BENGALURU.
...RESPONDENTS
(BY SMT KIRTHILATA R. PATIL, HCGP FOR R1 & R2,
SMT SURABHI KULKARNI, ADVOCATE FOR R3)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 AND
227 OF THE CONSTITUTION OF INDIA IS PRAYING TO
WHEREFORE, FOR THE REASONS STATED ABOVE, THE
PETITIONERS HUMBLY PRAY THAT THIS HON'BLE COURT MAY
KINDLY BE PLEASED TO ISSUE A WRIT IN THE NATURE OF
CERTIORARI BY QUASHING THE IMPUGNED NOTIFICATION
DATED 26/8/2021 BRG NO.ED 257 DCE 2019 ISSUED BY THE
RESPONDENT NO.1 VIDE ANNEXURE-D, IN THE INTEREST OF
JUSTICE AND EQUITY. ISSUE A WRIT IN THE NATURE OF
CERTIORARI BY QUASHING THE IMPUGNED PAPER
PUBLICATION DATED 30/9/2021 BRG
NO.ED/KEA/Adalitha/CR.19/2020-21 (KK) AND BRG
NO.ED/KEA/ADALITHA/CR.19/2020-21 (RPC) ISSUED BY THE
RESPONDENT NO.3 VIDE ANNEXURE-E, IN THE INTEREST OF
JUSTICE AND EQUITY. ISSUE AN APPROPRIATE DIRECTION BY
DIRECTING THE RESPONDENTS TO PERMIT THE PETITIONERS
TO APPLY TO THE POST OF ASSISTANT PROFESSORS
RECRUITMENT-2021 ON THEIR RESPECTIVE POSTS/SUBJECTS
PURSUANT TO ANNEXURE-F ISSUED BY THE RESPONDENT
NO.3, IN THE INTEREST OF JUSTICE AND EQUITY. ISSUE AN
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WP No. 104212 of 2021
C/W WP No. 104199 of 2021
APPROPRIATE DIRECTION BY DIRECTING THE RESPONDENTS
TO PROVIDE THE ADDITIONAL BENEFITS ON THE EXPERIENCE
ON TEACHING RENDERED BY THE PETITIONERS ON THEIR
RESPECTIVE INSTITUTIONS, IN THE INTEREST OF JUSTICE
AND EQUITY. ISSUE SUCH OTHER SUITABLE ORDER/S OR
DIRECTIONS AS THIS HON'BLE COURT DEEMS FIT AND
PROPER IN THE NATURE AND CIRCUMSTANCES OF THE CASE,
IN THE INTEREST OF JUSTICE AND EQUITY.
IN W.P. NO. 104199/2021
BETWEEN:
1. DR. VINAYAK GANGADHAR BHAT,
AGE: 42 YEARS,
OCC. GUEST LECTURER AT
GOVT. FIRST GRADE COLLEGE,
SIRSI -581401, TQ. SIRSI,
DIST. UTTAR KANNADA.
2. SMT. PRATIBHA NARAYAN BHAT,
AGE: 44 YEARS,
OCC. GUEST LECTURER AT
GOVT. FIRST GRADE COLLEGE,
KUMTA -581332, TQ. SIRSI,
DIST. UTTAR KANNADA.
3. SHRI. PRASHANT LAXMINARAYAN HEGDE,
AGE: 45 YEARS,
OCC. GUEST LECTURER AT
GOVT FIRST GRADE COLLEGE,
SIDDAPUR -581355,
TQ. SIRSI, DIST. UTTAR KANNADA.
4. SMT. POORNIMA SHANKAR HEBBAR,
AGE: 44 YEARS,
OCC. GUEST LECTURER AT
GOVT FIRST GRADE COLLEGE,
SIRSI -581401,
-5-
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WP No. 104212 of 2021
C/W WP No. 104199 of 2021
TQ. SIRSI,
DIST. UTTAR KANNADA.
5. SMT. SARASWATI NARAYAN GAONKAR,
AGE: 49 YEARS,
OCC. GUEST LECTURER AT
GOVT FIRST GRADE COLLEGE,
MUNDAGOD -581348,
TQ. MUNDAGOD,
DIST. UTTAR KANNADA.
...PETITIONERS
(BY SRI PRUTHVI K. S., ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
RPTD BY ITS PRL. SECRETARY,
DEPT. OF EDUCATION (HIGHER EDUCATION),
M.S. BUILDING,
DR. AMBEDKAR VEEDHI,
BENGALURU -560001.
2. THE COMMISSIONER OF COLLEGIATE EDUCATION,
SHESHADRI ROAD,
BENGALURU -01.
3. THE KARANATAKA EXAMINATION AUTHORITY,
RPTD BY ITS EXECUTIVE DIRECTOR
SAMPIGE ROAD, 18TH CROSS,
MALLESHWARAM -560012,
BENGALURU, DIST. BENGALURU.
...RESPONDENTS
(BY SMT. KIRTHILATA R. PATIL, HCGP FOR R1 & R2,
SMT. SURABHI KULKARNI, ADVOCATE FOR R3)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 AND
227 OF THE CONSTITUTION OF INDIA IS PRAYING TO
WHEREFORE, FOR THE REASONS STATED ABOVE, THE
PETITIONERS HUMBLY PRAY THAT THIS HON'BLE COURT MAY
KINDLY BE PLEASED TO ISSUE A WRIT IN THE NATURE OF
-6-
NC: 2025:KHC-D:2855
WP No. 104212 of 2021
C/W WP No. 104199 of 2021
CERTIORARI BY QUASHING THE IMPUGNED NOTIFICATION
DATED 26/8/2021 BRG NO.ED 257 DCE 2019 ISSUED BY THE
RESPONDENT NO.1 VIDE ANNEXURE-E, IN THE INTEREST OF
JUSTICE AND EQUITY. ISSUE A WRIT IN THE NATURE OF
CERTIORARI BY QUASHING THE IMPUGNED PAPER
PUBLICATION DATED 30/9/2021 BRG
NO.ED/KEA/Adalitha/CR.19/2020-21 (KK) AND BRG
NO.ED/KEA/Adalitha/CR.19/2020-21 (RPC) ISSUED BY THE
RESPONDENT NO.3 VIDE ANNEXURE-F, IN THE INTEREST OF
JUSTICE AND EQUITY. ISSUE AN APPROPRIATE DIRECTION BY
DIRECTING THE RESPONDENTS TO PERMIT THE PETITIONERS
TO APPLY TO THE POST OF ASSISTANT PROFESSORS
RECRUITMENT-2021 ON THEIR RESPECTIVE POSTS/SUBJECTS
PURSUANT TO ANNEXURE-F ISSUED BY THE RESPONDENT
NO.3, IN THE INTEREST OF JUSTICE AND EQUITY. ISSUE AN
APPROPRIATE DIRECTION BY DIRECTING THE RESPONDENTS
TO PROVIDE THE AGE RELAXATION TO THE PETITIONERS BY
TEN YEARS PURSUANT TO THE NOTIFICATION DATED
25/9/2019 BRG NO.ED.91 DCE.2004 ISSUED BY THE
RESPONDENT NO.1, IN THE INTEREST OF JUSTICE AND
EQUITY. ISSUE SUCH OTHER SUITABLE ORDER/S OR
DIRECTIONS AS THIS HON'BLE COURT DEEMS FIT AND
PROPER IN THE NATURE AND CIRCUMSTANCES OF THE CASE,
IN THE INTEREST OF JUSTICE AND EQUITY.
THESE PETITIONS, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
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WP No. 104212 of 2021
C/W WP No. 104199 of 2021
ORAL ORDER/JUDGMENT
(PER: THE HON'BLE MR. JUSTICE M.NAGAPRASANNA)
Learned counsel appearing for the petitioners after
arguing the matter for some seeks permission of this
Court to withdraw the petition.
In the light of the submission so made by the learned
counsel for the petitioners, the petition stands disposed as
withdrawn.
Sd/-
(M.NAGAPRASANNA)
JUDGE
VNP / CT: ASC
