D. RAJASHEKAR S/O SRI. DEVAPPA Vs. THE MANAGEMENT OF KSRTC MYSORE DIVISION MYSORE REPRESENTED BY ITS DIVISIONAL CONTROLLER

JUDGEMENT

(1.) THERE is a delay of 51 days in filing Writ appeal No. 1964 of 2007. Being satisfied with the cause shown by the appellant, the delay is condoned. In these appeals, the employees are challenging the order passed by the learned Single Judge in Writ Petition No. 18469 of 2003 dated 23rd November 2006; Writ Petitions No. 10467 of 2003 and 13501 of 2003 dated 6th November, 2006; Writ Petition No. 50322 of 2003 dated 6th August, 2007 and Writ Petition No. 30677 of 2003 dated 10th July, 2007.

(2.) WE have heard the Learned Counsel for the parties. It is not in dispute that being aggrieved by the order passed by the learned Single Judge, the respondent -Corporation had filed Writ Appeals before us in Wilt Appeals No. 2230 of 2006, 107 of 2007, 167 of 2007 and 1022 of 2007. Today, by a separate order, we have disposed of those writ appeals granting relief in part to the appellant -Corporation, modifying the order passed by the learned Single Judge. In view of the order passed by us in the aforesaid writ appeals -, these appeals do not survive consideration. Accordingly, the appeals are dismissed.