SREEDHARA C. G. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Respondent No.4--Dr.Leelavathi V. had filed Writ Petition No.28543 of 2018 (S-PRO) challenging an order by which she was absorbed into respondent No.2/Institution. She was aggrieved essentially of condition No.3 in the order of absorption, whereby she was ordered to forego her pre-absorption service and as a consequence, her ranking would fall below other employees, who were already borne on the cadre. In the said writ petition, she had arrayed the petitioner herein-- Dr.Sreedhara C.G. as respondent No.4.

(2.) A Co-ordinate Bench of this Court by order dtd. 2/1/2020 refused to entertain the writ petition and proceeded to dismiss the petition with cost of Rs.25,000.00. Thus, by virtue of this order, the condition, by which respondent No.4 was to forego her seniority, was upheld by this Court.

(3.) Being aggrieved, respondent No.4 preferred an appeal in Writ Appeal No.81 of 2020 (S-PRO). During the pendency of this writ appeal, respondent No.4, by herself, stated that she would have no objection if the order of absorption dtd. 8/2/2018 was set aside only insofar as she was concerned and the State Government be directed to consider her case for absorption afresh.