YOGESH M Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The learned counsel appearing for the third respondent states that the appellants in these appeals are working in the establishment of the third respondent. He, therefore, states that notice to the second respondent is not necessary.

(2.) The first respondent is represented by the learned Additional Government Advocate. He states that without prejudice to the rights and contentions of the third respondent, the appellants will be permitted to work and the benefits of the order dated 12th March, 2020 passed in W.A. No.219 of 2020 shall be extended to them.

(3.) Notice to the second respondent is dispensed with, in view of the aforesaid statement.