E. SURESH AND OTHERS Vs. GOVERNMENT OF KARNATAKA, BY PRL. SECRETARY, HOUSING AND URBAN DEVELOPMENT DEPARTMENT AND OTHERS

JUDGEMENT

(1.) The Court on 15.10.2009 recorded thus :

(2.) On 22.10.2009 recorded thus:

(3.) In the light of the memos dt. 7.12.2009 of the respondent-BBMP and the State, more appropriately relating to the action over the deputationists in the respondent-BBMP, nothing further survives for consideration over the continuance of the deputationists including the 4th respondent. In the light of the withdrawal of the resolution dt. 14.5.2007 Annexure-S of the Administrator directing absorption of the 4th respondent into the services of the BBMP that relief is rendered infructuous. So also, the second relief of mandamus to direct the BBMP to repatriate the 4th respondent to her parent department, having been complied with is also rendered infructuous.