MALE MAHADESHWARA KSHETRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner in this writ petition has sought for the following prayers:

(2.) Learned counsel for petitioners has filed memo stating that as per the interim order dtd. 23/9/2019 passed by the Co-ordinate Bench of this Court, Respondent Nos.3, 7, 9, 10, 12, 14, 17, 18, 20, 22, 23, 25, 26 to 29 have been accommodated and they have been posted in different positions like bus drivers, choultry sec. , conductors, office work, etc. It is also submitted by the learned counsel for the petitioner that out of Respondent Nos.3 to 29, Respondent No.8 is retired, Respondent Nos.13, 19 and 24 are reported to be dead and since the remaining respondents as stated supra have already been accommodated, the petition needs to be disposed in the said terms. The said memo reads as under:

(3.) Shri.S.A.Ahmed, learned counsel appearing for Respondent Nos.3 to 18, R20 to R23 and R25 to R29 would submit that apart from Respondent Nos.3, 7, 9, 10, 12, 14, 17, 18, 20, 22, 23, 25, 26 to 29, the other Respondent Nos.4, 5, 6 and 11 are also been accommodated in various posts to the Petitioner/Temple.