KARNATAKA PUBLIC SERVICE COMMISSION Vs. S.S. MADHUKESHWARA

JUDGEMENT

(1.) Though matter is listed for preliminary hearing by consent of learned Advocates appearing for parties, it is taken up for final disposal.

(2.) The Karnataka State Public Service Commission (for short 'KPSC')- writ petitioner is respondent before the Karnataka State Administrative Tribunal, Bengaluru in the Application No.6969/2019 filed by the first respondent herein, whereunder he is seeking for a direction to the respondents therein not to post him to the post of Commercial Tax Officer from the post of Assistant Commissioner as per the gazette notification dated 22.08.2019 (Annexure-A6) and to direct the respondents to continue him in the present post he is holding.

(3.) In the said proceedings, KPSC - second respondent therein was directed by the tribunal to take notice vide order dated 12.12.2019. On the next date i.e., on 13.12.2019 an order came to be passed directing the KPSC to furnish certain records as indicated in the paragraph No.3(i) to (v) of the order. On account of purported non -compliance of said direction, tribunal by order dated 20.01.2020 directed the Chairman of the KPSC to appear in person and notice came to be issued for personal appearance.