DIRECTOR OF COLLEGIATE EDUCATION Vs. MANGALAGOWRI

JUDGEMENT

(1.) The Director of Collegiate Education, Government of Karnataka has filed this writ petition calling in question the order dtd. 1/2/2018 in Execution Case No.317/2015 on the file of the Principal District and Sessions Judge, Chitradurga [for short, 'the executing Court']. The executing Court by this impugned order has granted the following reliefs:

(2.) The merits of the executing Court's impugned order must necessarily be considered in the circumstances emphasized by Sri. G.M.Chandrashekar, the learned Additional Government Advocate, and the circumstances emphasized by him are as follows:

(3.) The respondent has asked for certain reliefs in the execution proceedings consequent to the orders of the Education Tribunal and the affirmation thereof in the writ petition, but after the orders in the writ appeals and receipt of arrears of Rs.10,71,268.00- and reinstatement, the executing Court should have examined the maintainability of the execution petition insofar as the reliefs as claimed originally.