I. K. MANIK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Leave granted.

(2.) Heard the learned counsel appearing for the parties at length.

(3.) This is a case which reflects how the appellant has been harassed by the State of Karnataka. He was appointed as Incharge Tutor in the year 1960. After rendering the services for more than 15 years, he was suspended in the year 1976. The Director of Heath and Family Welfare revoked the suspension order on 13.12.1994 and a decision was taken to reinstate him. Thereafter, he was posted to Primary Heath Centre, Ingalahalli, Hubli Taluk, Dharwad on 06.01.1995.