S. NAGARAJA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This case, though listed for orders, with the consent of the learned counsel for the parties, is taken up for final disposal.

(2.) The petitioner in this writ petition calls in question an order dated 09.02.2021, bearing No.109911-EMP/EST-1-069/16- 17 (78087/16-17), which places the petitioner under suspension.

(3.) Shorn of unnecessary details, brief facts for consideration of the lis are as follows: