R. KESHAVAMURTHY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Notification dated 20.05.2020 issued by the first respondent bearing No.MED/95/MSF/2019 (Annexure-Q) is under challenge in this petition filed under Article 226 and 227 of the Constitution of India. By this Notification, the third respondent has been appointed as a Director on in-charge basis to the second respondent viz., The Institute of Nephro-Urology in the place of the petitioner.

(2.) On entertaining the petition, the original records were called for and the petition was tagged with W.P.No.18455/2015, W.P.No.47256/2015, W.P.No.28629/2017 and W.P.No.26539/2019. The parties were heard on the interim application and by order dated 15.06.2000, the impugned order at Annexure-Q was stayed. This interim order is being extended from time to time.

(3.) The impugned order is assailed by the petitioner mainly on the following three grounds namely:-