MANAGEMENT S.J.R.C. EDUCATIONAL SOCIETY (R) RACE COURSE ROAD Vs. PRINCIPAL SECRETARY, GOVERNMENT OF KARNATAKA

JUDGEMENT

(1.) These two appeals essentially lay a challenge to an order which directed the payment of equal remuneration to the 4th respondent in W.A.No.1994/2014 who happens to be the 2nd respondent in the companion W.A.No.1993/2014. The said respondent having died, a Coordinate Bench of this Court vide order dtd. 26/2/2024 has said as under:

(2.) In terms of the order dtd. 26/2/2024, nothing having been done, these appeals abate by operation of law and such abatement cannot be halted by court order, Rule 37 of the Writ Proceedings Rules, 1977 having incorporated the provision of Civil Procedure Code, 1908.

(3.) In view of the above, these Writ Appeals are disposed off as having abated. However, this order shall not come in the way of appellants seeking setting aside abatement in accordance with law.