BASAVARAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The writ petitioners, who happen to be the public servants, are knocking at the doors of the Writ Court for assailing the common Judgment and Order dtd. 11/12/2019 made by the Karnataka Administrative Tribunal at Bengaluru, whereby their Application Nos.536-538 of 2017 wherein a challenge was laid to the proceedings under the Karnataka Lokayuktha Act, 1984, have been negatived. After service of notice, the respondent-State Government is represented by the learned Additional Government Advocate and the respondent-Lokayuktha is represented by its Sr. Panel Counsel; both they vehemently oppose the writ petitions making submission in justification of the impugned order of the KAT.

(2.) Brief facts of the case:

(3.) Having heard the learned counsel for the parties and having perused the petition papers and alsothe original file produced and taken back by the Panel Counsel for the Lokayuktha, we are inclined to grant indulgence in the matter as under and for the following reasons: