Citation : 2025 Latest Caselaw 1132 Kant
Judgement Date : 16 July, 2025
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WA No. 200035 of 2023
HC-KAR
IN THE HIGH COURT OF KARNATAKA,
KALABURAGI BENCH
DATED THIS THE 16TH DAY OF JULY, 2025
PRESENT
THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ
AND
THE HON'BLE MRS. JUSTICE K S HEMALEKHA
WRIT APPEAL NO.200035 OF 2023 (S-RES)
BETWEEN:
SHRI. KORISIDDESHWAR MEMORIAL,
EDUCATION SOCIETY NALAWAR
REPRESENTED BY
ITS PRESIDENT SHRI. SIDDANNA PATIL,
S/O. SAYABANNA PATIL,
Digitally AGE: 52 YEARS, OCC: PRESIDENT
signed by
KHAJAAMEEN R/O: PRESENTLY AT H.NO.E-16542,
MALAGHAN
MINCH NIVAS, V.V.H.S. ROAD,
Location:
HIGH COURT GULLA BOWDI, KALABURAGI- 585102.
OF
KARNATAKA ...APPELLANT
(BY SRI. M. S. KINIKERI, ADVOCATE)
AND:
1. HANAMANTHA
S/O. KHYATHAPPA
AGE: 58 YEARS, OCC: HEAD MASTER,
SRIHARI HIGHER PRIMARY SCHOOL,
VIDYA NAGAR, JEWARGI, TQ: JEWARGI,
DIST: KALABURAGI-585310.
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2. HANAMANTHA
S/O. SHIVAPPA KORALLI
AGE: 56 YEARS, OCC: ASSISTANT TEACHER
SRIHARI HIGHER PRIMARY SCHOOL,
VIDYA NAGAR, JEWARGI, TQ: JEWARGI,
DIST: KALABURAGI-585310.
3. IRAYYA
S/O. SHARABAYYA HIREMATH
AGE: 60 YEARS, OCC: ASSISTANT TEACHER
SRIHARI HIGHER PRIMARY SCHOOL,
VIDYA NAGAR, JEWARGI, TQ: JEWARGI,
DIST: KALABURAGI-585310.
4. LAXMIDEVI
W/O. REVANSIDDAPPA BAVIKATTI
AGE: 62 YEARS, OCC: ASST. TEACHER (RETD.)
SRIHARI HIGHER PRIMARY SCHOOL,
VIDYA NAGAR, JEWARGI, TQ: JEWARGI,
DIST: KALABURAGI-585310.
5. RAMESH
S/O. MALLAYYA
AGE: 58 YEARS, OCC: ASSISTANT TEACHER
SRIHARI HIGHER PRIMARY SCHOOL,
VIDYA NAGAR, JEWARGI, TQ: JEWARGI,
DIST: KALABURAGI-585310.
6. SHANKRAPPA
S/O. KOTREPPA
AGE: 56 YEARS, OCC: ASSISTANT TEACHER
SRIHARI HIGHER PRIMARY SCHOOL,
VIDYA NAGAR, JEWARGI, TQ: JEWARGI,
DIST: KALABURAGI-585310.
7. THE STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY,
EDUCATION DEPARTMENT (PRIMARY SCHOOL)
M.S. BUILDING, PALACE ROAD,
BENGALURU-560001.
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8. THE ADDTIONAL COMMISSIONER OF
PUBLIC INSTRUCTIONS
AIWAN-E-SHAHI ROAD,
KALABURAGI-585102.
9. THE DEPUTY DIRECTOR OF
PUBLIC INSTRUCTIONS
KALABURAGI DISTRICT,
KALABURAGI-585102.
10. THE BLOCK EDUCATION OFFICER
JEWARGI, TQ: JEWARGI,
DIST: KALABURAGI-585310.
...RESPONDENTS
THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURTS ACT, 1961, PRAYING TO CALL FOR
RECORDS IN W.P.NO.201773/2021 C/W 201774/2021 AND SET
ASIDE THE ORDER DATED 27.10.2021 OF THE LEARNED
SINGLE JUDGE AND PLEASED TO ALLOW THE APPEAL.
THIS APPEAL IS COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
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WA No. 200035 of 2023
HC-KAR
CORAM: HON'BLE MR. JUSTICE MOHAMMAD NAWAZ
AND
HON'BLE MRS. JUSTICE K S HEMALEKHA
ORAL JUDGMENT
(PER: HON'BLE MRS. JUSTICE K S HEMALEKHA)
Memo is filed by learned counsel for the appellant
seeking withdrawal of the appeal.
02. Memo is taken on record.
03. The appeal is dismissed as withdrawn.
Sd/-
(MOHAMMAD NAWAZ) JUDGE
Sd/-
(K S HEMALEKHA) JUDGE
KJJ
CT:JLR
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