SHANKAR MAHADEV BIDARI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Leave granted. This appeal is directed against the judgment of the Karnataka High Court after its earlier judgment was set aside by this Court and the matter was remitted to the High Court for a fresh consideration on certain issues in light of the observations and directions made in this Court's order.

(2.) The Appellant's appointment as Director General of Police (DGP), Karnataka, was set aside by the Central Administrative Tribunal, Bangalore Bench by its order dated March 16, 2012 passed in Original Application No. 545/2011 filed by A.R. Infant (Respondent No. 4 in this appeal).

(3.) Aggrieved by the order of the Tribunal, both the Appellant and the State of Karnataka took the matter to the Karnataka High Court in Writ Petition (Civil) No. 9655 of 2012 and Writ Petition (Civil) No. 8788 of 2012 respectively. The Karnataka High Court by its judgment and order dated May 28, 2012 dismissed both the Writ Petitions affirming the judgment passed by the Central Administrative Tribunal.