C. B. CHIKKALAGI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition by a Civil Servant of the State lays a challenge to the order dated 12.08.2020 made by the Kalaburagi Bench of Karnataka State Administrative Tribunal (hereafter 'KSAT') in his Application No.1270/2020 denying relief against the unilateral termination of his deputation by the borrowing department (RDPR) on the ground of efflux of time.

(2.) After service of notice, the official respondents have entered appearance through the learned Additional Advocate General and the private respondent is represented by his learned advocate; both they make submission in justification of the impugned judgment and order.

(3.) Brief fact matrix of the case: