POORNIMA K.S. Vs. MALNAD DEVELOPMENT FOUNDATION TARAPUR CAMPUS, JOG ROAD SAGAR, SHIMOGA BY ITS GENERAL SECRETARY AND OTHERS

JUDGEMENT

(1.) PETITIONER is challenging the order at annexure A passed by the 4th respondent / Commissioner withdrawing the approval granted for the appointment of petitioner on 8.6.1988.

(2.) HEARD the counsel representing the parties as also the Government Pleader.

(3.) FURTHER , it transpires, the withdrawal of the approval has been set aside and, based on the observations made in the subsequent writ petition, the approval granted was sought to be withdrawn. The dispute was regarding inter se seniority between the petitioner and the 6th respondent.