K MARG Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Special leave granted.

(2.) Having heard the counsel for the parties, we are of the opinion that the appellant in this case should have been treated at par with the parties in Writ Petition No. 2458/ 2000 which was also a public interest litigation against Mysore Minerals Limited challenging the appointment of Raising-Cum-Sales agents in the State of Karnataka in respect of quarries. The appellant herein is also one of the Raising-Cum-Sales Agents and is a party in Writ Petition No. 2458/2000.

(3.) This being so, it would be appropriate that both the writ petitions should be heard together. We express no opinion with regard to the correctness of the High Court's decision on the applicability of the Rules and the interpretation thereof. It is only because this writ petition should not have been taken out of turn and should have been heard along with writ Petition No. 2458/2000, the impugned orders are set aside. It is open to the parties to approach the High Court for further directions. The appeal is disposed of in the aforesaid terms.