JAGADISH KUMAR Vs. MANAGING DIRECTOR,KSRTC

JUDGEMENT

(1.) The petitioner is seeking for the following prayers:

(2.) Learned counsel on both sides submit that the writ petition is covered by the judgment of the Division Bench of this Court in W.A.No.2369/2019 and connected matters disposed of on 13/4/2023. The issues involved in this writ petition were considered by the Division Bench of this Court by framing the following issues:

(3.) Issue No.4, i.e., "Whether the employees who had accepted their deputation and promotion in other Corporations earlier, can be permitted now to assail the order of deputation?" was answered in the negative holding that, the employees who have accepted their deputation and promotion in other Corporations earlier cannot be permitted now to assail the order of deputation. Since the issue involved in this petition is being considered by the Division Bench of this Court, the present petition deserves to be disposed of in terms of the order passed by the Division Bench of this Court in W.A.No.2369/2019 and connected matters stated supra. Accordingly, this Court pass the following: