KALLAPPA Vs. UNION OF INDIA

JUDGEMENT

(1.) Learned counsel for the appellant with regard to office objection at sl. No. 11 would submit that, the petitioner would not rely upon page nos.109 and 110. Submission of the learned counsel is placed on record.

(2.) Sri G.K. Hiregoudar, learned Government Advocate is directed to take notice for respondents No.2 to 6.

(3.) Appellant-writ petitioner, a Professor of Organic Chemistry, PG Department of Studies in Chemistry, Karnataka University, Dharwad, is before this Court in this intra Court appeal under Sec. 4 of the Karnataka High Court Act, 1961, questioning the correctness and legality of the impugned interim order dtd. 25/8/2022 passed by the learned Single Judge in W.P. No. 103214/2022 refusing to grant interim prayer.