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Soudgar Kannada Dl Ed College vs The State Of Karnataka Pepresented Its ...
2025 Latest Caselaw 8950 Kant

Citation : 2025 Latest Caselaw 8950 Kant
Judgement Date : 8 October, 2025

Karnataka High Court

Soudgar Kannada Dl Ed College vs The State Of Karnataka Pepresented Its ... on 8 October, 2025

Author: H.T.Narendra Prasad
Bench: H.T.Narendra Prasad
                                              -1-
                                                      NC: 2025:KHC-K:5884-DB
                                                     WA No. 200127 of 2025


                   HC-KAR




                               IN THE HIGH COURT OF KARNATAKA,

                                      KALABURAGI BENCH

                            DATED THIS THE 8TH DAY OF OCTOBER, 2025

                                           PRESENT

                        THE HON'BLE MR. JUSTICE H.T.NARENDRA PRASAD
                                             AND
                        THE HON'BLE MR. JUSTICE TYAGARAJA N. INAVALLY

                          WRIT APPEAL NO.200127 OF 2025 (EDN-RES)

                   BETWEEN:

                         SOUDGAR KANNADA DL.ED COLLEGE, BIDAR
                         LATER ON CONVERTED INTO HINDI D.ED.,
                         COLLAGE, CHIDRI ROAD,
                         CHIDRI BIDAR - 585 403.
                         THROUGH ITS PRINCIPAL
                         MRS.SUREKHA,
                         AGE:NIL
                         R/O: CHIDRI, BIDAR - 585 403.
                                                                ...APPELLANT
Digitally signed
by VARSHA N        (BY SRI GHATE KONDIBARAO, ADVOCATE)
RASALKAR
Location: HIGH     AND:
COURT OF
KARNATAKA
                   1.    THE STATE OF KARNATAKA,
                         REPRESENTED BY ITS PRL. SECRETARY,
                         DEPARTMENT OF PRIMARY AND HIGHER EDUCATION,
                         VIKAS SOUDHA, VIDHAN VEEDHI,
                         BENGALURU - 560 001.

                   2.    THE DIRECTOR OF STATE EDUCATIONAL,
                         RESEARCH AND TRAINING DEPARTMENT NO.4,
                         100 FT RING ROAD, BENGALURU,
                         BANASHANKARI-3 STAGE, BENGALURU - 560 055.
                           -2-
                                  NC: 2025:KHC-K:5884-DB
                                  WA No. 200127 of 2025


HC-KAR




3.   THE MEMBER SECRETARY,
     NATIONAL COUNCIL FOR TEACHER EDUCATION,
     GOVERNMENT OF INDIA,
     G-7 SECTOR-10 DWARKA,
     NEW DELHI - 110 075.

4.   THE DIRECTOR (EXAMS) KARNATAKA,
     SCHOOL EXAMINATION AND REVALUATION BOARD,
     MALLESHWARAM 6TH CROSS ROAD,
     BENGALURU - 560 003.

5.   THE PRINCIPAL AND DEPUTY DIRECTOR,
     (DEVELOPMENT) D.I.E.T.,
     NAUBAD BIDAR - 585 403.
                                          ...RESPONDENTS

(BY SRI VEERANAGOUDA MALIPATIL, H.C.G.P.)

      THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT, PRAYING TO CALL FOR THE
RECORDS OF WRIT PETITION NO.201129/2025 (EDN-RES)
AND THEREBY PLEASED TO ALLOW THE WRIT APPEAL AND SET
ASIDE THE ORDER PASSED BY THE LEARNED SINGLE JUDGE
OF THIS HON'BLE COURT IN WRIT PETITION NO.201129/2025
(EDN-RES) DATED 25.04.2025, AS PRAYED FOR TO MEET THE
ENDS OF JUSTICE AND EQUITY.


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


CORAM:   HON'BLE MR. JUSTICE H.T.NARENDRA PRASAD
         AND
         HON'BLE MR. JUSTICE TYAGARAJA N. INAVALLY
                               -3-
                                       NC: 2025:KHC-K:5884-DB
                                       WA No. 200127 of 2025


 HC-KAR




                         ORAL JUDGMENT

(PER: HON'BLE MR. JUSTICE H.T.NARENDRA PRASAD)

Learned counsel for the appellant has filed a memo

seeking leave of this Court to withdraw the appeal as the same

has become infructuous.

Memo is taken on record.

The writ appeal is dismissed as withdrawn.

Sd/-

(H.T.NARENDRA PRASAD) JUDGE

Sd/-

(TYAGARAJA N. INAVALLY) JUDGE

BL

 
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