SECRETARY TO GOVT. EDUCATION DEPT. Vs. IRAYYA VASTRAD

JUDGEMENT

(1.) Heard Sri Shivakumar Tengli, learned AGA for the petitioners and Smt. Ratna N. Shivayogimath, learned counsel for respondent No.1. Learned AGA submits that he has been given instructions to appear on behalf of respondent No.2 also. It is his submission that earlier respondent No.2 was not available when the petition came to be filed, as such, he has been made as respondent No.2. He may be transposed as petitioner.

(2.) We have heard the learned counsels appearing for the parties through virtual hearing.

(3.) This petition is filed under Articles 226 and 227 of the Constitution of India, praying this Court to quash the order passed by the Karnataka Administrative Tribunal at Kalaburagi (hereinafter referred to as the 'KAT' for short) in Application No.7828/2018, dated 21.11.2019, vide Annexure-A.