B. K. SRINIVAS Vs. BANGALORE UNIVERSITY

JUDGEMENT

(1.) This writ appeal is directed against the order dtd. 6/6/2023 passed by the learned Single Judge in W.P.No.9582/2019.

(2.) Heard the learned counsel for the appellant at length.

(3.) We have perused the material placed on record particularly, copy of the order dtd. 15/7/1998 passed by a learned Single Judge in W.P.No.8903/1998 filed by the appellant which is placed on record at Annexure-R2 and the prayers, statements made in paragraph 6 of memorandum of W.P.No.9582/2019 giving reference to filing of W.P.Nos.12266/1981, 5170/2022, 10545/2005, 13203/2005, 12481-12482/2014, 31788/2016, 13666/2017 and W.A.No.8746/1996 to submit that similarly circumstanced persons were before this Court and these said matters were filed right from the year 1981 to 2017. The learned Single Judge has considered the above matters in all respect at the time of dismissal of W.P.No.9582/2019 on the facts which cannot be faulted with. Therefore, the present writ appeal being meritless deserves to be dismissed.