Karnataka Examination Authority vs State Of Karnataka
2025 Latest Caselaw 8948 Kant

Karnataka High Court

Karnataka Examination Authority vs State Of Karnataka on 8 October, 2025

                                           -1-
                                                   NC: 2025:KHC:39477-DB
                                                    WA No. 1456 of 2024


                HC-KAR




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 8TH DAY OF OCTOBER, 2025

                                        PRESENT
                      THE HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
                                          AND
                         THE HON'BLE MR. JUSTICE C.M. POONACHA

                         WRIT APPEAL NO. 1456 OF 2024 (EDN-RES)
               BETWEEN:
               1.   KARNATAKA EXAMINATION AUTHORITY
                    SAMPIGE ROAD, 18TH CROSS
                    MALLESHWARAM
                    BENGALURU - 560 012
                    REPRESENTED BY ITS EXECUTIVE DIRECTOR
                                                            ...APPELLANT
               (BY SRI N.K. RAMESH, ADVOCATE)

               AND:
               1.   STATE OF KARNATAKA
                    DEPARTMENT OF MEDICAL EDUCATION
                    VIKASA SOUDHA
Digitally           BENGALURU - 560 001
signed by           REPRESENTED BY ITS
AMBIKA H B          PRINCIPAL SECRETARY
Location:
High Court     2.   DIRECTOR OF MEDICAL EDUCATION
of Karnataka        DIRECTORATE OF MEDICAL EDUCATION
                    BMC AND RI (OLD BUILDING)
                    1ST FLOOR FORT, K.R. ROAD
                    BENGALURU - 560 002

               3.   SRINIVAS INSTITUTE OF MEDICAL SCIENCE
                    AND RESEARCH CENTRE
                    MUKKA, SURATHKAL
                    MANGALORE - 570 001
                    REPRESENTED BY ITS DEAN
                    DR. UDAY KUMAR RAO
                                  -2-
                                            NC: 2025:KHC:39477-DB
                                             WA No. 1456 of 2024


 HC-KAR



4.   RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCE
     4TH BLOCK, JAYANAGAR
     BENGALURU - 560 041
     REPRESENTED BY ITS VICE CHANCELLOR
                                          ...RESPONDENTS
(SRI K.S. HARISH, GOVERNMENT ADVOCATE FOR R1 AND 2
 SRI RAKESH B. BHATT, ADVOCATE FOR C/R3)

     THIS WRIT APPEAL FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO SET ASIDE THE
INTERIM ORDERS DATED 30.08.2024 AND 19.09.2024 PASSED BY
THE LEARNED SINGLE JUDGE OF IN W.P.No. 22330/2024 & ETC.

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

CORAM: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
       and
       HON'BLE MR. JUSTICE C.M. POONACHA

                            ORAL JUDGMENT

(PER: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE)

1. The learned counsel for the appellant submits that the

present appeal has become infructuous and seeks to withdraw the

same.

2. The appeal is dismissed as withdrawn.

Sd/-

(VIBHU BAKHRU) CHIEF JUSTICE

Sd/-

(C.M. POONACHA) JUDGE AHB List No.: 1 Sl No.: 117.2