B.LAKSHMIKANTH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner, the learned Additional Advocate General and the learned counsel Sri. Satish on behalf of the private respondents.

(2.) The petitioner had approached this Court being aggrieved by the order of the tribunal refusing to grant an interim order of stay of the creation and abolition of post by way of an execution order. This Court appreciating the prayer for interim relief and in the light of the settled position as propounded by this Court in the case of M.V. Dixit Vs. State of Karnataka, reported in ILR 2004 KAR Pg 3802 was pleased to grant an interim order. It is submitted by the learned counsel that the matter has been finally heard and tribunal has been pleased to reserve the matter for pronouncement of judgment.

(3.) In that view of the matter, allowing continuation of the interim order till the disposal of the petition would serve the ends of justice. Accordingly, the interim order shall subsist till the pronouncement of final order in the pending application.