NAMRATA HALLUR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Writ Petition No. 30317/2010 and Writ Petition No. 30423/10 are filed by the Karnataka Public Service Commission challenging the legality and correctness of the order passed by the Karnataka Administrative Tribunal, Bangalore on Applications No. 249-254/10 connected with Application Nos. 447 and 486/10. Writ Petition No. 36819/10 Is filed by the State of Karnataka challenging the very same order passed by the Karnataka Administrative Tribunal. Writ Petition No. 29097-29121/10 and Writ Petition No. 29310-29359/10 are preferred by certain Individuals who were not parties In the aforesaid applications. These petitions are filed by the persons who are not parties before the Karnataka Administrative Tribunal In the aforesaid petitions except one of the Petitioner by name Mohd. Jowher Khalld who was Respondent-3 In application No. 486/10 before the Karnataka Administrative Tribunal.

(2.) We have heard Sri. Udaya Holla, learned senior counsel appearing for the individual Writ Petitioners, Sri. NanJunda Reddy, learned senior counsel appearing for the Karnataka Public Service Commission and Smt. Sheeia Krishna, learned AGA and Sri. Ranganath Jols who Is appearing for the applicants before the Tribunal who are Respondents In these Wht Petitions.

(3.) The facts leading to this case are as hereunder: