S K MADAR Vs. KARNATAKA VISHWA VIDYALAYA

JUDGEMENT

(1.) Even though the matter is listed for orders, with the consent of the parties, the writ petitions are taken up for final disposal. Since the subject matter of both the writ petitions are one and the same, both writ petitions are disposed of by this common order.

(2.) The petitioners in W.P. Nos.105709- 710/2019 have filed the writ petitions under Art. 226 of the Constitution of India praying for the following reliefs.

(3.) The petitioners in W.P. No. 107541/2018 and W.P. No. 107702/2018 filed writ petitions under Art. 226 of the Constitution of India praying for the following reliefs.