SHANKARAPPA N. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner before this Court has filed the present writ petition being aggrieved by non grant of interim order in the application preferred by him before the Karnataka State Administrative Tribunal, Bengaluru.

(2.) The facts of the case reveal that the present petitioner - Shankarappa A N was working as Grade I Secretary, Vadaguru Grama Panchayat, Kolar Taluk, and an order was passed on 4.12.2020 by the Chief Executive Officer, Kolar, Chikkaballapur. By order dated 4.12.2020, three employees were dismissed from service namely, (a) Vyshali Sagar, who was working as Panchayat Development Officer, Vadagur Grama Panchayat, (b) A.M.Shankarappa, Grade I Secretary, Vadagur Grama Panchayat and (3) Nagaraj, Grade II Village Accountant, Vadagur Grama Panchayat, meaning thereby by one common order, three employees were dismissed from service. For the reasons best known to the Chief Executive Officer, the order was not communicated to them and only on 30.6.2021 i.e., after about seven months the order was communicated.

(3.) The present petitioner being aggrieved by the order of termination, immediately preferred an application before the Karnataka State Administrative Tribunal (hereinafter referred to as the Tribunal) i.e., Application No.2837/2021 and Smt.Vyshali also preferred an application and the same was registered as Application No.2840/2021. Both the matters were listed on 7.7.2021 and in case of the present petitioner/Shankarappa A.N on 7.7.2021 the Tribunal has arrived at a conclusion that no case for grant of interim relief is made out in the matter and has posted the matter on 17.8.2021. In the other matter, which was listed on the same day, an order of status quo was passed on 7.7.2021 and on the next date i.e., on 8.7.2021, the order of termination has been set aside to the extent Vyshali Sagar is concerned.