R LAKSHMI DEVI W/O JAGADHEESH; VEENA D/O KRISHNA MURTHY AND ORS Vs. STATE OF KARNATAKA; DEPUTY DIRECTOR, DEPARTMENT OF CHILD & WOMEN

JUDGEMENT

(1.) Heard Sri.S.N.Bhat, learned counsel for the appellants and Sri.D.Vijay Kumar, learned Additional Government Advocate for the respondents.

(2.) The learned Government Advocate submits that the present appeals have become infructuous in view of the order passed by Division Bench of this Court in W.A.No.957/2008 and other connected appeals dated 29.11.2010. According to him, the Government has framed a Policy as one time measure to regularize the Anganawadi workers and based on the same, the order passed by the learned single Judge in W.P.No.11508/2007 and other connected writ petitions dated 28.02.2008 has been set aside by the Division Bench since the order of the learned single Judge has been set aside by the Bench in the aforesaid appeals, the present appeals are to be dismissed as having become infructuous.

(3.) In view of the submission made by the learned Government Advocate, these appeals are dismissed as having become infructuous.