SHIVAJI HANUMANTHA RAO S/O HANUMANTHA RAO TRAINING OFFICER, P.H. MASUTHI S/O HANUMANTHA MASUTHI TRAINING OFFICER, H.M. NAGABHUSHANA S/O T. MUNIYAPPA TRAINING OFFICER AND HEMALATHA R. W/O JAGADEESHWARAIAH S. TRAINING OFFICER Vs. THE STATE OF KARN

JUDGEMENT

(1.) LEARNED Addl. Government Advocate takes notice on behalf of the Respondents.

(2.) HEARD the learned Counsel on both the sides and perused the writ petition papers.

(3.) IN that view of the matter, the order of reversion dated 26.7.2010 and all further proceedings pursuant to the same are stayed for a period of one month. Issue emergent notice.(Underlining is by us) The purpose for which the writ petition was filed has been served on account of the aforesaid order.