. »—·..
IN THE HIGH COURT OF KARNATAKA, f H DATED THIS THE 21ST DAY OF OCTOBER, I . BEF0RE ._ ‘’VV I ._.A » “’._ A I THE HONBLE I\@,.JUSTICE OREDVDYSE I WRIT PETITION N0. 28187491 [E ` BETWEEN _ C. ~ _‘ V _
1. SMT. BS MC é·O` . ’`H‘ I T Agc:26, C/O DHANAPALA»B.S, _,·’ °'`‘ T GUDDIHOSURUVV&`P_. . Q y _ E “ ··‘‘ KUSHMNAGAR ._ ‘
KODAGU DISTRECTV “ . · "
2. SRI sRiNEfAs_ _D,<§5··D100EAima Agc:344 ‘ .'_` I ‘ _Q ,
'1`HONDIGAI·1AkIAl LI · .. _ ` * " ARAS1I€.RE TALUK, HASSAN DISTRICT. . 3. QRASAD S/O H.R.KRISHNASHET'IY ° _ ‘ I ._GU§I@PA GOVVDARA STREET 3 BELUR HASSAN DSITRICT.
C I 4. I VUs1—1.bI;¤{AN1 M D/0 K.M.N. MURTHY “_ ·_ `Age;26
~ ANAND HOUSE
4 I v_ { ‘ ‘ .4 D.NO.11, 24'FH CROSS “ ··_ ’w.. ‘ _ `°A.· LIG, KUMVEMPUNAGAR, HASSAN. h SRI SIDDALINGAIAH
_ Agc;27
`·._ ‘·. _ S/O VEERAIAH HIREMATTA _ CHIKKASINDAGI SINDAGI TALUK, BIJAPUR DISTRICT. M
6. SRI PRADEEP K D S/O DEVARAJJ K.R. ‘'"`` I I Ag<=>=23 » ``` A
LABORATORY TECHNICIAN V · V__` I I I I HALLEKOLEBALI ~ ‘‘‘‘‘ __ I _ ID I IQ KAMASAMUDRA I I I IQ ‘·WV ` ._.A U` ’»_ HOLLENARASIPURA ..;_PE7I`I'I`IONERSV _V A ._ ` {DELETEDAS PER ORDER ©TD.9.9.`;@`—.__ _ I I I {By Smt: B S VIJAYALAI{SI~II\/II, AH?) I I I. THE STATE OF KARNATAKA _ I ` A —.VéI “ I Q REPRESENTED BY ITS PRINCII?AL`SECRETARY ’ HEALTH AND FAI\·?ILY· H
MEDICAL EDUCATION DEPARF V
VIKASA SOUDHAQ I II`VV IY —_ =
2. EX#OI?`EICI`O C·I=IAERI‘/IAI\? GOV ERNIN G COLIN I
HASS@ INSTI'I"£I’I`E OEMEDICAL SCIENCE HASSAN CITY THEIMINISTER OF MEDICAL EDUCATION, `VIIDHANA SOUDHA
‘ »I#IASSAN_IINSTITU'FE OF MEDICAL SCIENCES I SRI CHAMRAJENDRA HOSPITAL ‘ A " I HASSAN CITY 573 20}
._ I AREPRESIENTED BY ITS DIRECTOR. ` RECRUITMENT COMIVII'ITEE 4 I I p I ‘ _ I [HASSAN INSTITUTE OF MEDICAL SCIENCES . I ° ‘—_ ‘·—, I I * HASSAN CITY, REP.}3Y THE MEMBER ° __ — ‘_ SECRETARY AND CHIEF ADMINSITRATIVE `» _. ‘ _ _' I OFFICER. ‘ I IA·I _ __II ‘ 5. THE DIRECTOR OF MEDICAL EDUCATION IN I , KARNATAKA,
-3- — I
ANANDA RAO CIRCLE, P``··
BANGALORE9 RESP§`:I‘IDqEI\f'IY`&`»_ I {By Sri.: GOVTADV FOR R18; R5] v_ V _``* A I`· _ I _ {BY SRI. SANDEEP PATIL, ADV FORR2] P `· I_» _·_ —_ U , R _ {BY SRI. J PRASHANTH, ADV FORR3, ° I * I· * SRI. M.S. BHAGWA’i`,ADV. FOR R4) ~ e ° VI · THESE wie FILED 1¤>mYiNc._ nieecr I I RESPONDENTS AND THE LTVIST RESPONDENT IN PARTICULAR TO EXPEDITIOUS1L`YV_GIVE EFF ECT ITO AND IMPLEMENT THE C:OVERNMENT' ORDER DATED 26.08.2010 {ANNEXUREI G]. ITG, AND SPIRIT, WITHOUT BROOKING ANY DELAY =TEiIE—_I\/IATI`ER AND ALSO TO REGRAIN FROM. W”IT}I.DRi!XWING, IVIODIFYING OR F AILING TO IMPLEMENT SAID GOVERNMENT ORDER, INANYMANNER. V.~` _ V`_ IP _A ° ‘‘`` IV`V I·IAVINO BEEN HEARD AND
RESERVED, THIS DAY; ._ _1 THE COURT MADE THE FOLLOW'ING:` _
°» E,U0RDER
Q * l`I°’·In..tIiep1ightof the order dated 21.10.2010 passed ; I in I I `W.P.2?0Ei2"—V201/2010 and connected petitions . reaeiing m5¥;;°the order dated 26.08.2010 Annexure-“o·· ~ ._V` iherein as a show cause notice, these petitions do not ·— . surviire for consideration and are accordingly, rejected. ·.VI It I Iudqé