M.B.SADASIIVAIAH Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) These intra court appeals have been filed against the order dtd. 24/4/2015 passed by the learned Single. The relevant extract of the order reads as under:

(2.) Thus, it is evident that the writ petitions have been decided by the learned Single Judge on the basis of the consent of the parties. No ground for interference in these intra court appeals is made out to interfere with the order passed by the learned Single Judge passed with the consent of the parties.

(3.) In the result, appeals fail and are hereby dismissed.