G K VENKATASHIVA REDDY Vs. KARNATAKA STATE TRANSPORT

JUDGEMENT

(1.) WRIT Appeal Nos.4052-54/2004 are filed by the petitioner In W.P. Nos.8807-8809/2001 being aggrieved by the order dated 6-8-2004 wherein the learned single Judge of this Court has dismissed the writ petitions declining to interfere with the common order passed by the Karnataka State Transport Appellate Tribunal, Bangalore (hereinafter called the 'KSTAT') in R.P. Nos.828/1999, 1056/1999 & 1467/1999 dated 31 -5-2000 vide Annexure-E to the writ petitions.

(2.) WRIT Appeal No.2633/2004 is filed by the petitioner in W.P. No.44994/2002 wherein the learned single Judge of this Court, by order dated 4-3-2004 has declined to interfere with the order passed by the KSTAT in Appeal Nos.115, 116 & 119/2002 and R.P. Nos. 158/2002 & 186/2002 dated 29-8-2002.

(3.) FOR the purpose of narrating the facts, we reiterate the facts as averred in W.A. Nos.4052-54/2004 with reference to the rank of the parties in W.P. Nos.8807-8809/2001.