STATE OF KARNATAKA Vs. RANGARAJU.S P

JUDGEMENT

(1.) THE petitioners in these petitions have sought for quashing the order dated 14th October 2008, passed by the Karnataka Administrative Tribunal, Bangalore, in Application Nos.4642, 4571, 4572, 4573 & 4574 of 2008 vide Annexure A.

(2.) SMT. Revathi Adinath Narde, learned Government Pleader appearing for petitioners submits that, due to efflux of time, the relief sought for by petitioners does not survive for consideration and therefore, the writ petitions filed by petitioners may be dismissed as having become infructuous.