STATE OF KARNATAKA Vs. T SHIVANNA AND ORS

JUDGEMENT

(1.) Petitioner State, questioning the correctness or otherwise of the order dated 20th November 2008, passed by the Karnataka Administrative Tribunal at Bangalore (hereinafter referred to as 'Tribunal' for short), in Application Nos.4626 & 4627 of 2004 vide Annexure-A, has presented this writ petition.

(2.) In the said Applications filed before the Tribunal, the respondents 1 and 2 herein had sought for quashing the order dated 11th March 2004, passed by petitioner, vide Annexure A8 to the said Applications.

(3.) The said applications had come up for consideration before the Tribunal and the Tribunal, after considering the entire material placed before it, allowed the Applications filed by respondents 1 and 2 herein and quashed the recommendation forwarded by the Lokayuktha dated 13th March 2003 and the order of the Disciplinary Authority dated 11th March 2004 vide Annexures A4 and A8, respectively, with a direction to the Government to send back the records to the Hon'ble Upa Lokayuktha for taking further action in the matter from the stage of submission of the report by the Inquiry Authority. Being aggrieved by the said order passed by the Tribunal, the petitioner-State has presented this writ petition, seeking to set aside the same.