IRAYYA GURUSHANTAYYA HIREMATH Vs. SUJATA BHANT

JUDGEMENT

(1.) This complaint is founded on the allegation of violation of the interim order dtd. 14/2/2022 made by a learned Single Judge of this Court in a pending WP No.100615/2022, it reads as under:

(2.) After service of notice, the accused persons having been represented by the learned AAG and Private counsel inform the Court that there is an order of suspension dtd. 3/3/2022 served on the complainant and therefore, he cannot seek reinstatement to the post in question, on the basis of subject interim order. There is force in this submission.

(3.) The above apart, there is yet another development in the sense that the complaint has filed WP No.101194/2022 on 16/3/2022 calling in question the order of suspension; we are told that notice has been issued in that matter and no interim order has been granted.