REGISTRAR GENERAL, HIGH COURT OF KARNATAKA Vs. SRIDEVI

JUDGEMENT

(1.) Aggrieved by the order dated 9.4.2019 passed in W.P. Nos.203450-203460/2014 by which the learned Single Judge allowed the writ petitions setting aside the orders of discharge and directing reinstatement of the writ petitioners forthwith, respondent Nos.1 and 3 before the learned Single Judge have filed the instant writ appeals.

(2.) Parties will be referred to as per their ranking before the learned Single Judge in the writ petitions.

(3.) Brief facts that are necessary for adjudication of the instant writ appeals are as follows: