STATE OF KARNATAKA Vs. N. B. BALIHALLI

JUDGEMENT

(1.) This Writ Petition is filed against the order dated 25.10.2019, passed by the Karnataka State Administrative Tribunal, Belagavi (for short the KSAT ) in Application Nos.428 to 436 of 2017 by which the KSAT quashed the endorsement dated 04.05.2016 bearing No.A3/ DPT/ Dinagooli/ Nou/ CR-/ 2016-17/ 206 as per Annexures-A17 to A21 and another endorsement dated 04/16.05.2016 bearing No.A3/ DPT/ Dinagooli/ Nou/ Cr-/ 2016-17/ 206 as per Annexures-A22 to A25, issued by fourth respondent and further directed the petitioners herein to consider the case of the respondents in terms of the law laid down by the Hon ble Apex Court in the following cases:

(2.) Brief FACTS:

(3.) Submissions OF THE LEARNED AGA: