GANGAHANUMAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This intra Court appeal has been filed against order dtd. 24/9/2018 passed by the learned Single Judge by which the writ petitions preferred by the appellants have been dismissed.

(2.) Learned High Court Government Pleader for the State - respondents as well as the learned counsel for the remaining respondents submit that the issue involved in this appeal is squarely covered by a decision of the Full Bench of this Court in SYED BHASHEER AHAMED AND OTHERS Vs. STATE OF KARNATAKA AND OTHERS,ILR 1994 KAR 159.

(3.) Learned counsel for the appellants is not in a position to dispute the aforesaid submission.