MARY JUJE DSOUZA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned counsel for the appellant.

(2.) The appellant had filed writ petition in W.P.No.25120/2022 before this Court. The said writ petition came up for hearing along with W.P.No.9739/2022 and 24507/2022. Vide order dtd. 2/1/2023, learned Single Judge of this Court decided the writ petitions, including the writ petition of the appellant. The writ petition of the appellant, namely, W.P.No.25120/2022 and W.P.No.25407/2022 were dismissed by observing that these writ petitions are devoid of any merit. Insofar as the appellant's petition is concerned, learned Single Judge was pleased to observe that a challenge was raised in the writ petition to a grant order which was passed in the year 2015, precisely on 17/11/2015. Learned Single Judge by making reference to certain provisions of the State Government, arrived at a conclusion that grant order which was passed on 17/11/2015, was challenged in the petition which was filed on 12/12/2022. Learned Single Judge specifically observed in the following words at clauses (h) & (j):

(3.) It is brought to the notice of this Court by learned Additional Government Advocate, on instructions, that the claim of the appellant for regularization is also now decided by the said Committee on 31/1/2023, and the committed rejected the said claim.