SANGANAGOUDA Vs. SAVITHRI KONDAGULI

JUDGEMENT

(1.) The complainant is before this Court complaining disobedience of the order dtd. 21/6/2022 passed in WP No.102029/2022, wherein this Court directed the respondent therein to consider the representation of the petitioner and pass suitable orders with regard to posting of petitioners in a suitable locations where they can be useful to the students/management/government and the society.

(2.) Learned HCGP files a memo dtd. 18/7/2023 enclosing Memo dtd. 10/7/2023, wherein the petitioner is provided posting to Sri. Shivasharana Shivappaiah High School, Neelagund, Badami Taluk against the vacancy of retirement on 31/7/2023.

(3.) As the posting is provided to the complainant, we are of the view that there is substantial compliance of the order passed by this Court. Therefore, we are inclined to drop further proceedings and accordingly, further proceedings are dropped.