RAJENDRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS writ petition has come up for orders on the application filed by the newly added respondent seeking for vacating the interim order dated 9-1-2007 which reads as under : list this matter after ten days. Till then, learned Additional Government Advocate appearing for respondents, on instructions, submitted that the authorities would not precipitate the matter regarding continuation of the petitioners in the post held by them. The said submission of learned AGA, as above, is placed on record. The Court Officer is directed to issue the carbon copy of this order to learned AGA, forthwith. "

(2.) RESPONDENT No. 3 though was not a party to the original proceedings, has joined by seeking for impleadment by an application which came to be ordered on 30-7-2007. Though an application for vacating the interim order had been filed simultaneously, the matter was deferred by ten days for hearing on the said application after hearing learned counsel for the parties. Though the matter had come up for orders earlier, it was adjourned on several occasions and it is taken up now.

(3.) I have heard Sri. Santhosh Malgowd, learned counsel for the respondent No. 3 -applicant and Sri. Ravindra Patil, learned counsel for the petitioners.