STATE OF KARNATAKA Vs. A L MARICHANDRA BABU

JUDGEMENT

(1.) These writ petitions are by the respondents in Application Nos.3565/2005 and 3566/2005 on the file of the Karnataka Administrative Tribunal, assailing the correctness or otherwise of the order dated 3.12.2007 passed therein.

(2.) The aforesaid Applications filed by the Applicants, respondents herein, questioning the Official Memorandums both dated 27.4.2005 vide Annexures-A10 and A11 therein issued by the Director of Health and Family Welfare Services, Bangalore and for declaring them as illegal, arbitrary and opposed to principles of natural justice were allowed quashing the impugned Official Memorandums and directing the petitioners herein to take the respondents herein back to duty within a period of two months from the date a certified copy of the order is received by them.

(3.) When things stood thus, the respondents were working as Junior Lab Technicians in their respective posts.