DR. V. LOKESH v. THE STATE OF KARNATAKA, Karnataka High Court, Judgment, Law, casemine.com

Citation Codes

Neutral Citations

2024 KHC 6653

Equivalent Citations

citation codes

Case Number

WP 4175 of 2024

Advocates

PUTTE GOWDA K

Judges

Hon'ble Mr. Justice Sachin Shankar Magadum

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DR. V. LOKESH v. THE STATE OF KARNATAKA

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NC: 2024:KHC:6653

WP No. 4175 of 2024

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

DATED THIS THE 14^TH DAY OF FEBRUARY, 2024

BEFORE

THE HON'BLE MR JUSTICE SACHIN SHANKAR MAGADUM WRIT PETITION NO. 4175 OF 2024 (S-RES)

BETWEEN:

DR. V. LOKESH

S/O VENKATAPPA

AGED ABOUT 55 YEARS

WORKING AS DIRECTOR OF KIDWAI MEMORIAL

INSTITUTE OF ONCOLOGY

(SINCE UNCEREMONIOUSLY REMOVED)

BANGALORE

R/A 18/2-3B, 13^THA CROSS, JAYANAGAR 2^NDBLOCK, BANGALORE-560011 …PETITIONER

(BY SRI.UDAY HOLLA, SR.COUNSEL FOR

SMT.M.L.SUVARNA, ADVOCATE)

AND:

1. THE STATE OF KARNATAKA

REP BY PRINCIPAL SECRETARY

MEDICAL EDUCATION DEPARTMENT

M S BUILDING

BANGALORE-560001

2. VICE CHAIRMAN

KIDWAI MEMORIAL INSTITUTE OF ONCOLOGY

BANGALORE-560029

3. DEAN CUM DIRECTOR

DIRECTORATE OF MEDICAL EDUCATION

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BANGALORE MEDICAL COLLEGE AND RESEARCH

INSTITUTE (OLD BUILDING)

I FLOOR, FORT ROAD

K R ROAD, BANGALORE-560002

4. DR SYED ALTHAF

MAJOR BY AGE

WORKING AS DIRECTOR(TEMPORARY)

KIDWAI MEMORIAL INSTITUTE OF ONCOLOGY

BANGALORE-560029

…RESPONDENTS

(BY SRI.SHASHIKIRAN SHETTY.A.G AND SRI.REUBEN JACOB,

AAG A/W SRI.B.RAVINDRANATH, AGA FOR R1; SRI.PIYUSH KUMAR JAIN, ADVOCATE FOR R2; SMT.SUMANA BALIGA, ADVOCATE FOR R3;

PROF.RAVIVARMA KUMAR, SR.COUNSEL FOR SRI.SHAKEER

ABBAS, ADVOCATE FOR C/R4)

THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE

CONSTITUTION OF INDIA PRAYING TO QUASH OFFICE ORDER

BEARING NO. KMIO/ADM/EST-1/10/2024-ADMN-KMIO DATED 6.2.24 (ANNEXURE-J TO THE WP) ISSUED BY THE R2 BY

ISSUING A WRIT IN THE NATURE OF MANDAMUS AND GRANT

ALL CONSEQUENTIAL BENEFITS.

THIS PETITION, COMING ON FOR PRELIMINARY

HEARING, THIS DAY, THE COURT MADE THE FOLLOWING:

ORDER

Learned Advocate General, on instructions, makes a statement that respondent No.2 has resolved to withdraw the impugned order dated 06.02.2024.

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In the light of statement made by learned Advocate General, nothing survives for consideration. Accordingly, writ petition stands dismissed as having become infructuous.

The pending interlocutory application, if any, does not survive for consideration and stands disposed of.

Sd/-

JUDGE

List No.: 1 Sl No.: 2

DR. V. LOKESH v. THE STATE OF KARNATAKA

DR. V. LOKESH v. THE STATE OF KARNATAKA

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