The State Of Karnataka vs Sri K V Sathyanarayana
2022 Latest Caselaw 8109 Kant

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     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 3RD DAY OF JUNE 2022

                         PRESENT

         THE HON'BLE MR. JUSTICE ALOK ARADHE

                           AND

           THE HON'BLE MS.JUSTICE J.M. KHAZI

             W.A. NO.1365 OF 2021 (L-MW)
                          IN
            W.P.No.22420 OF 2017 (LABOUR)

BETWEEN:

1.    THE STATE OF KARNATAKA
      BY ITS PRINCIPAL SECRETARY
      DEPARTMENT OF EDUCATION
      (PRIMARY AND SECONDARY)
      M S BUILDING, BENGALURU-560001.

2.    THE DIRECTOR
      PUBLIC LIBRARY DEPARTMENT
      VISVESWARAIAH TOWER
      BENGALURU-560001.

3.    THE DEPUTY DIRECTOR
      DISTRICT CENTRAL GRANTHALAYA
      K T SHAMIAH GOWDA ROAD
      SHIMOGA-577221.

4.    THE ADDITIONAL SECRETARY TO LABOUR
      DEPARTMENT, VIKASA SOUDHA
      DR. AMBEDKAR VEEDHI
      BENGALURU-560001
                                           ... APPELLANTS
(BY MRS. VANI H, AGA)
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AND:

SRI. K.V. SATHYANARAYANA
PRESIDENT
KARNAKATA RAJYA SARAKARI
GRAMEENA GRANTHALAYAGALA
NOWKARARA SANGHA (REGD)
HEAD OFFICE, SHIMOGA
R/OF KODANAKATTE VILLAGE
HOSABALE POST, SORABA TALUK
SHIVAMOGGA, SHIMOGGA DISTRICT-57743
                                         ... RESPONDENT

(BY MR. S.R. HEGDE HUDLAMANE, ADV., FOR C/R)

                             ---

     THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO ALLOW THE WRIT APPEAL. SET
ASIDE THE INTERIM ORDER DATED 11.08.2021 IN W.P. NO.
22420/2017 PASSED BY THE LEARNED SINGLE JUDGE. ISSUE
ANY OTHER ORDERS OR DIRECTIONS AS THIS HON BLE COURT
DEEMS FIT OF THE FACTS OF THE CASE.

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

                            JUDGMENT

Mr.Vani H., learned Additional Government Advocate

for the appellants.

Mr.S.R.Hegde Hudlumane, learned counsel for the

respondent.

In this intra Court appeal, challenge has been made to

the interim order dated 11.08.2021 passed by the learned

Single Judge in W.P.No.22420/2017. It is stated by the

learned Additional Government Advocate that the writ

petition itself has been allowed by an order dated 21.04.2022

and therefore, nothing survives for adjudication in this

appeal.

2. In view of the aforesaid submission, writ appeal is

dismissed as infructuous. Needless to state that in case an

appeal is filed by the appellants, it will be open for the

appellants to raise all such contentions as may be available

to them under the law.

Sd/-

JUDGE

Sd/-

JUDGE

RV