NAGARAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Though this matter was listed for hearing I.A. No.1/2020 for vacating of interim order dated 13.12.2019 granted by this Court, with the consent of learned counsel for the respective parties, the matter is heard finally.

(2.) This Writ Petition assails order dated 11.12.2019 passed by the Karnataka State Administrative Tribunal (hereinafter referred to as the 'KSAT' for the sake of convenience) in Application No.5586/2019. By the said order, the KSAT has set aside the Notification No.AaKuKa.300HSH.2019 dated 19.08.2019 issued by Respondent No.1 and directed Dr. Nagaraj (respondent no.3 therein) to handover charge of the post of District Surgeon, Davanagere to the applicant forthwith etc.,

(3.) We have heard the learned Senior Counsel Sri. Gurumath Gangadhar Rudramuni Sharma, for the petitioner and learned counsel Sri. Huleppa Heroor for respondent no.3 through Video Conference; learned AGA, who was present in person appeared on behalf of respondent nos.1 and 2.