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KASHIBAI v. THE STATE OF KARNATAKA AND ORS
Factual and Procedural Background
The petitioner, Kashibai (an Anganwadi worker of Rampur P.A. Ward No.2, Sindagi, Vijayapura), filed Writ Petition No. 202857 of 2022 under Articles 226 and 227 of the Constitution of India seeking a writ of certiorari to quash the impugned order dated 14.10.2022 (No. UNIVI/MAMAAE/ICD/AMSA/AMKAAKA/MUM/MANYATHE/2022-23/1230) passed by Respondent No.4. Respondents included the State of Karnataka (Department of Women and Child Development), the Deputy Commissioner/Chairman Anganwadi Worker Selection Committee, the Member Secretary/Project Officer (Anganwadi Worker Selection Committee), the Deputy Director, Department of Women and Child Development, Vijayapura, and Smt. Kavitha (an Anganwadi worker). On 19.07.2023, learned counsel for the petitioner filed a memo signed by the petitioner indicating she did not wish to prosecute the petition and sought permission to withdraw. The court, on 21 July 2023, accepted the submission, placed the memo on record and dismissed the writ petition as withdrawn.
Legal Issues Presented
- Whether the impugned order dated 14.10.2022 ought to be quashed by issuance of a writ in the nature of certiorari.
Arguments of the Parties
The opinion does not contain a detailed account of the parties' legal arguments.
Table of Precedents Cited
No precedents were cited in the provided opinion.
Court's Reasoning and Analysis
The court's decision was based on the memo dated 19.07.2023 filed by the petitioner and her counsel, in which the petitioner stated she did not wish to prosecute the matter and sought to withdraw the petition. The court accepted the submission, placed the memo on record and dismissed the writ petition as withdrawn. No further legal analysis or consideration of the merits of the impugned order is recorded in the opinion.
Holding and Implications
Writ petition dismissed as withdrawn.
Direct effect: The petition is disposed of by dismissal on the ground of the petitioner's withdrawal. The opinion contains no discussion of broader legal consequences and does not set or announce any new precedent.
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NC: 2023:KHC-K:5618 WP No. 202857 of 2022
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 21STDAY OF JULY, 2023
BEFORE
THE HON'BLE MR JUSTICE SURAJ GOVINDARAJ WRIT PETITION NO.202857 OF 2022 (S-RES)
BETWEEN:
KASHIBAI
W/O KAREPPA BENAKOTAGI,
AGED ABOUT 38 YEARS,
OCC: ANGANWADI WORKER,
R/O: RAMPUR P.A. WARD NO.2,
TQ. SINDAGI,
DIST. VIJAYAPURA.
…PETITIONER
(BY SRI. KRUPA SAGAR PATIL, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REP. BY ITS SECRETARY,
DEPARTMENT OF WOMEN AND
CHILD DEVELOPMENT,
M.S.BUILDING,
BANGALORE-01.
2. THE DEPUTY COMMISSIONER/CHAIRMAN ANGANWADI WORKER/ASSISTANT
SELECTION COMMITTEE,
VIJAYAPURA,
DIST. VIJAYAPURA-586 101.
3. THE MEMBER SECRETARY,
ANGANWADI WORKER
SELECTION COMMITTEE AND
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CHILD DEVELOPMENT
PROJECT OFFICER,
TQ. VIJAYAPURA,
DIST. VIJAYAPURA-586 101.
4. THE DEPUTY DIRECTOR
DEPARTMENT OF WOMEN
AND CHILD DEVELOPMENT,
VIJAYAPURA,
DIST. VIJAYAPURA.
5. SMT. KAVITHA
W/O LAXMAN DODDAMANI,
AGED ABOUT 32 YEARS,
OCC: AGANWADI WORKER,
R/O RAMPUR P.A. WARD NO.2,
TQ. SINDAGI,
DIST. VIJAYAPURA.
…RESPONDENTS
(BY SRI.MAYA T.R HCGP FOR R1 TO R4,
SRI. SANJEEVKUMAR.C.PATIL, ADVOCATE FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA, PRAYING TO ISSUE A WRIT, OR
ORDER, WRIT IN THE NATURE OF CERTIORARI, QUASHING THE
IMPUGNED ORDER DATED 14.10.2022 IN NO. UNIVI/MAMAAE/ ICD/AMSA/AMKAAKA/MUM/MANYATHE/2022-23/1230 PASSED BY RESPONDENT NO.4, ANNEXURE- N AND ETC.,
THIS PETITION COMING ON FOR ORDERS, THIS DAY, THE
COURT MADE THE FOLLOWING:
ORDER
1. Learned counsel for the petitioner has filed a memo dated 19.07.2023 signed by the petitioner and the learned counsel for the petitioner indicating that the
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petitioner does not want to prosecute the matter and he seeks permission to withdraw the above matter.
2. Accepting the submission and placing the memo on record, writ petition is dismissed as withdrawn. Sd/-
JUDGE
VNR
LIST NO.: 1 SL NO.: 9
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