SHIVAKANT N. KURBET Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) All the petitioners being the Professors working in the respondents 3 and 4 institutions were before this Court earlier in W.P.No.20039/13 (S-Res) and connected matters which came to be favoured by a Co-ordinate Bench of this Court vide judgment dated 16.06.2014, a copy whereof is at Annexure-A wherein the operative portion reads as under:

(2.) This judgment was carried in W.A.Nos.2983/2014 and connected cases by the respondent-State Government which came to be negatived by a Division Bench of this Court vide judgment dated 22.09.2015, a copy whereof is at Annexure-D, wherein paras 5 and 6 read as under:

(3.) The matter was carried by the answering respondents herein in S.L.P.No.4832-4839/2016 which came to be dismissed by the Apex Court as withdrawn vide order dated 28.03.2016. Thus the writ issued by the Co- ordinate Bench of this Curt has attained finality but remains unobeyed, till date.