(1.) Vide order dtd. 4/11/2022, at the request of Sri. V. Sreenidhi, learned Additional Government Advocate, the matter was adjourned to 10/11/2022 i.e., today.
(2.) Today, Sri. Sreenidhi invited our attention to the compliance affidavit filed in this court on 7/11/2022, through Smt. P. Hemalatha, presently working as Secretary to Government, Department of Personnel and Administrative Reforms. It is submitted that in the Karnataka Civil Services (General Recruitment) Rules, 1977, the definition of 'Ex- Serviceman' included a combatant or non-combatant in the regular Army, Navy and Air Force. Considering the demands made by the personnel working in para- military forces, need was felt to revisit the Rules. Accordingly, a meeting was convened under the chairmanship of the Chief Secretary to Government and it was decided to designate the retired personnel of Central Armed Police Forces as Ex-Central Armed Police Forces with the approval of the Hon'ble Chief Minister. As the process required deliberations for necessary action, there was some delay in passing the final order and recently i.e., on 4/11/2022, a Government Order is issued. Copy of the said order is placed on record at Annexure-R1 and translated copy is at Annexure-R. A reference is made to the order of this court dtd. 21/6/2021 in W.P.No.7027/2021 and the Government Order No. HD 232 PPS 2022, Bengaluru, dtd. 4/11/2022, reads thus:
(3.) As the Government Order dtd. 4/11/2022, made out a compliance of the order of this court dtd. 21/6/2021, passed in W.P.No.7027/2021, the grievance in this suo moto complaint no more survives. The suo moto proceedings are dropped. Notice is discharged.