JAGANNATH HEBBALE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The learned counsel for the petitioner after arguing the writ petition for some time, sought permission to withdraw the petition in view of the alternative remedy available under Sec. 130 of the Karnataka Education Act, 1983.

(2.) The request of the learned counsel for the petitioner is accepted. The writ petition is dismissed as withdrawn.

(3.) However, liberty is reserved to the petitioner to avail the alternative remedy available under Sec. 130 of the Karnataka Education Act, 1983. If the appeal is filed before the competent authority within a period of ten days from today, the same shall be entertain without insisting upon any application for condonation of delay in filing the appeal. The competent authority is also directed to consider any or all applications filed by the petitioner for any interim relief. The appeal if filed within ten days from today, shall be disposed off within a period of 03 months from the date of filing of the appeal.