VATSALA GONI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned AGA appearing on behalf of respondent Nos.1 to 5 has filed into the Court a memo dtd. 21/10/2022 enclosing therewith a copy of the order dtd. 20/10/2022 whereby the petitioner has been shown the place of posting at Community Health Centre, Byndoor, Udupi District and private respondent has been given a posting at Community Health Centre, Kadaba, Dakshina Kannada District.

(2.) In that view of the matter, we are of the opinion that the lis between the petitioner and private respondent stands dissolved.

(3.) Learned counsel for respondent No.6 submits that the Doctor at Community Health Centre, Bhatkal has been attempting to seek transfer to a post vacant at Chikkamagaluru and if a vacancy occurs at Bhatkal, it is prayed that respondent No.6 may be considered for transfer, to the post at Bhatkal. A request is made to this Court on the premise that her daughter is pursuing her education (II PUC) at Byndoor and that Bhatkal being nearby, she would be able to support her daughter in her academic pursuits. The request appears to be fair.