CHAYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the appellant.

(2.) I.A.No.1/2023 is filed seeking condonation of delay of 48 days in filing the writ appeal. For the reasons stated in the affidavit accompanying the application, the delay is condoned. Accordingly, I.A.No.1/2023 is allowed.

(3.) This writ appeal is directed against the order dtd. 18/1/2023 passed by the learned Single Judge in W.P.No.1829/2019 insofar as it relates to the direction to respondent No.5 to reinstate respondent No.7 subject to accommodating the appellant.