STATE OF KARNATAKA Vs. SANTHOSH KUMAR C.

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal arises from the judgment and order dtd. 21/4/2025 passed by the High Court of Karnataka at Bengaluru (hereinafter referred to as the "High Court") in Writ Petition No. 24455 of 2023 (SKSAT), whereby the High Court allowed the writ petition filed by the respondent and set aside the order dtd. 13/10/2023 passed by the Karnataka State Administrative Tribunal, Bengaluru (hereinafter referred to as the "Tribunal") in Application No. 4990 of 2022, as well as the communication dtd. 27/6/2022 issued by the Department of Personnel and Administrative Reforms, Government of Karnataka (hereinafter referred to as "DPAR"). By the said judgment and order, the High Court directed the appellants, namely the State of Karnataka and its authorities, to consider the case of the respondent for appointment to the post in question.

(3.) The facts giving rise to the present appeal are as follows: