Sri H. Srinivas vs The State Of Karnataka
2021 Latest Caselaw 2053 Kant

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     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 31ST DAY OF MAY 2021

                       PRESENT

         THE HON'BLE MR. JUSTICE ALOK ARADHE

                         AND

 THE HON'BLE MR. JUSTICE HEMANT CHANDANGOUDAR

         WRIT APPEAL NO.3509/2014 (S-RES)


BETWEEN:

1.     SRI H. SRINIVAS
       S/O SRI HALADAPPA S.,
       AGED ABOUT 37 YEARS,
       WORKING AS ASSISTANT TEACHER,

2.     SRI SHA ALI
       S/O SRI SHEIK SILAR SAB,
       AGED ABOUT 28 YEARS,
       WORKING AS ASSISTANT TEACHER,

3.     SMT. PARVATHAMMA K
       D/O SRI BASAVARAJAPPA,
       AGED ABOUT 43 YEARS,
       WORKING AS ASSISTANT TEACHER,

4.     SMT. THOYAJAKSHI K.B.
       W/O SRI RAJASHEKAR S.,
       AGED ABOUT 40 YEARS,
       WORKING AS ASSISTANT TEACHER,

       ALL THE APPELLANTS ARE WORKING AT
       GRACE PUBLIC SCHOOL,
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       BOMMANKATTE,
       BHADRAVATHI TALUK,
       SHIVAMOGGA DISTRICT-577 302.
                                        ...APPELLANTS

(BY SRI M.P. SRIKANTH, ADVOCATE)

AND:

1.     THE STATE OF KARNATAKA
       REPRESENTED BY ITS PRINCIPAL SECRETARY-II,
       DEPARTMENT OF EDUCATION,
       M.S. BUILDING,
       BANGALORE-560 001.

2.     THE COMMISSIONER FOR
       PUBLIC INSTRUCTIONS,
       NRUPATHUNGA ROAD,
       BANGALORE-560 001.

3.     THE DIRECTOR OF PUBLIC INSTRUCTIONS
       DEPARTMENT OF PRIMARY EDUCATION,
       OFFICE OF THE COMMISSIONER FOR
       PUBLIC INSTRUCTIONS,
       NRUPATHUNGA ROAD,
       BANGALORE-560 001.

4.     THE DEPUTY DIRECTOR
       DEPARTMENT OF PRIMARY EDUCATION,
       SHIVAMOGGA DISTRICT,
       SHIVAMOGGA-577 201.

5.     THE BLOCK EDUCATION OFFICER
       BHADRAVATHI TALUK,
       BHADRAVATHI,
       SHIVAMOGGA DISTRICT-577 301.
                                      ...RESPONDENTS

(BY SRI S.B. MATAPATHI, AGA)
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      THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF
THE KARNATAKA HIGH COURT ACT, PRAYING TO SET
ASIDE THE ORDER PASSED IN THE WRIT PETITION
NOS.14703-706/2013 DATED 14.10.2014.


      THIS APPEAL COMING ON FOR HEARING THIS DAY,
ALOK ARADHE J., DELIVERED THE FOLLOWING:


                        JUDGMENT

Mr. Srikanth, learned counsel for the appellant.

M. S.B. Matapathi, learned Additional Government

Advocate for the respondent Nos.1 to 5.

Learned counsel for the appellant submits that the

grievance of the appellants in this appeal is redressed and

is granted in the form of salary being paid to them. It is

further submitted that the appeal has become infructuous.

In view of the aforesaid submission, nothing survives

for adjudication in this appeal.

Accordingly, the appeal is dismissed as having

become infructuous.

Sd/-

JUDGE

Sd/-

JUDGE

HR