N ANNAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Leave granted.

(2.) The appellant herein filed an application before the Karnataka Administrative tribunal, challenging the gradation list. For want of material, the tribunal rejected the said application, keeping open all the contentions raised in the said application. Subsequently, the appellant filed another application before the tribunal. When the application came up for hearing, the tribunal dismissed the same on the ground that it was barred by the principles of res judicata. Thereafter, the appellant took the matter to the high court. The High court affirmed the judgment of the tribunal. It is against these orders that the appellant is in appeal before us.

(3.) After hearing learned counsel for the parties and having perused the records, we find that when on an earlier occasion the appellant approached the tribunal, the tribunal rejected the application of the appellant by observing as follows: