B SURESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) PETITIONER in W. P. No. 2463 of 1998 was an employee of the Karnataka Public Service Commission (for short, 'kpsc'), and he has filed this petition challenging the order dated 23-10-1991 passed by KPSC imposing the punishment of compulsory retirement. The petitioner in w. P. No. 10774 of 1998 is an employee of KPSC and she has filed her petition seeking promotion from the date her junior was promoted.

(2.) PETITIONER in W. P. No. 2463 of 1998 had earlier approached the karnataka Administrative Tribunal in Application No. 5594 of 1997 seeking for the very same relief. The Tribunal by order dated 11-12-1997 disposed off the said application at the stage of preliminary hearing, on the following ground:

(3.) IN view of it, the petitioner in W. P. No. 2463 of 1998 has filed the said writ petition. In view of the said order of the Tribunal holding that it had no jurisdiction to entertain the petitions against KPSC the petitioner in W. P. No. 10774 of 1998 has directly approached this Court without approaching the Tribunal first.